G.Palanisamy vs R.Palani
2021 Latest Caselaw 2119 Mad

                                                                                     S.A.No.1180 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 01.02.2021

                                                         CORAM

                                   THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                   S.A.No.1180 of 2011
                                                           and
                                                     M.P.No.1 of 2011


                  1.G.Palanisamy
                  2.G.Kaliyan                                                      .. Appellants

                                                             Vs

                  1.R.Palani
                  2.M.Jothi                                                        .. Respondents

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against
                  the judgment and decree made in A.S.No.42 of 2010 on the file of II
                  Additional Subordinate Judge, Cuddalore dated 30.06.2011, confirming
                  the judgment and decree made in O.S.No.703 of 2004 on the file of
                  Principal District Munsif, Cuddalore dated 13.04.2010.


                                  For Appellants         :        Mr.K.A.Ravindran

                                  For Respondent-1       :        Dr.P.Vasudevan
                                  For Respondent-2       :        Given up


                                                      JUDGMENT

Today, when the appeal is taken up for hearing, the learned

counsels appearing on either side have appeared before this Court

through Video Conference.

https://www.mhc.tn.gov.in/judis

S.A.No.1180 of 2011

2. It is the submission made by the learned counsels

appearing on either side that in view of the decree passed by the Court

below, the appellants/defendants 1 and 2 have vacated the premises

and the respondent/plaintiff has taken possession of the same. The said

submission made by the learned counsels on either side is recorded.

3. In view of the fact that the decree passed by the Court

below has already been executed, nothing survives for further

adjudication in this appeal. Accordingly, the Second Appeal is closed.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                                  01.02.2022

                  Internet : Yes/No
                  Index    : Yes/No
                  rsi



                  To

1.The II Additional Subordinate Judge, Cuddalore.

2.The Principal District Munsif, Cuddalore.

https://www.mhc.tn.gov.in/judis

S.A.No.1180 of 2011

R. PONGIAPPAN, J.

rsi

S.A.No.1180 of 2011 and M.P.No.1 of 2011

01.02.2022

https://www.mhc.tn.gov.in/judis