Karunakaran vs Pappathi
2021 Latest Caselaw 2790 Mad

                                                                                  S.A..No.1480 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        05.02.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                                S.A.No. 1480 of 2008

                     Karunakaran
                     S/o. Subramanian                                                 ... Appellant

                                                           Vs.

                     1. Pappathi
                        W/o. Vanniyakondan @ Karivandan

                     2. Lakshmi
                        W/o. Subramaniam                                         ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against judgment and decree passed in A.S. No.152 of 2003 dated
                     31.07.2008 on the file of the Addl. District Court (Fast Track Court),
                     Namakkal, confirming the Judgment and Decree passed in O.S. No.521
                     of 1998 dated 24.01.2003 on the file of the Principal District Munsif
                     Court, Namakkal.
                                           For Appellant         : Mr. S. Saravanan
                                           For Respondents       : Mr. S. Balasubramanian


                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                    S.A..No.1480 of 2008



                                                       JUDGMENT

Both counsel present

2. Memo has been filed by the appellant's counsel informing

that nothing further survives in the second appeal for the reasons

mentioned in the memo and accordingly prays to close the second appeal

as infructuous based on the memo. The memo is taken on record.

3. In the light of the abovesaid factors, considering the reasons

furnished in the memo filed by the appellant's counsel, as the second

appeal has become infructuous, nothing further survives in the second

appeal, accordingly, recording the memo filed by the appellant's counsel

in the second appeal, the Second Appeal is dismissed as infructuous. No

costs. Consequently, connected miscellaneous petition, if any, is

closed.

05.02.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

https://www.mhc.tn.gov.in/judis/ S.A..No.1480 of 2008

To

1. The Additional District Court (Fast Track Court), Namakkal,

2. The APrincipal District Munsif Court, Namakkal.

3. The Section Officer, VR Section, High Court, Madras

https://www.mhc.tn.gov.in/judis/ S.A..No.1480 of 2008

T. RAVINDRAN, J.

bga

S.A.No.1480 of 2008

05.02.2021

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