K.Gopalakrishnan vs R.Chandrasekaran
2021 Latest Caselaw 115 Mad

                                                                               C.M.A.No.2752 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 04.01.2021

                                                        CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.A.No.2752 of 2015
                                                    M.P.No.1 of 2015

                     K.Gopalakrishnan                                               ..Appellant

                                                          Vs.
                     1.R.Chandrasekaran
                     2.R.Gunasekaran
                     3.J.Sasigandhi
                     4.K.Sujatha
                     5.D.Anuradha
                     6.R.Rajeswari
                     7.R.Ragavi                                                    ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Order 43 Rule 1 (q)
                     of CPC, to set aside the fair and decreetal order dated 10.08.2015
                     made in I.A.No.483 of 2014 in O.S.No.459 of 2014 on the file of
                     the       learned   Third   Additional   District   and     Sessions    Court,
                     Coimbatore by allowing this Civil Miscellaneous Appeal.


                                     For Appellant    : Mr.R.T.Vishnu
                                                        for Mr.N.Manokaran

                                     For Respondents : Mr.R.Ramachandran




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https://www.mhc.tn.gov.in/judis/
                                                                        C.M.A.No.2752 of 2015



                                                  JUDGMENT

The learned counsel appearing for the appellant made a

submission that the issues between the parties had already been

settled before the trial Court.

2. This being the factum, no further adjudication is required

in respect of the grounds raised in the appeal. Accordingly, the Civil

Miscellaneous Appeal stands closed. Consequently, connected

miscellaneous petition is also closed.

04.01.2021

ssb Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order

To

The Third Additional District and Sessions Court, Coimbatore

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2752 of 2015

S.M.SUBRAMANIAM, J.

ssb

C.M.A.No.2752 of 2015

04.01.2021

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