P.N.Nagarjan vs Gopalkrishnan
2021 Latest Caselaw 1429 Mad

                                                                                      O.S.A.No.19 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.01.2021

                                                         CORAM :

                                    THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN
                                                          AND
                                   THE HONOURABLE MR.JUSTICE P.D.AUDIKESAVALU
                                                   O.S.A.No.19 of 2018
                                                           and
                                                   C.M.P.No.972 of 2018
                  P.N.Nagarjan                                                        ... Appellant
                                                           Vs
                  1.Gopalkrishnan
                  2.P.N.Manoharan
                  3.P.N.Ramesh Babu
                  4.P.N.Dhanalakshmi
                  5.P.N.Anusuya
                  6.P.N.Hema Malani                                                  ... Respondents
                  PRAYER : Original Side Appeal filed under Order XXXVI Rule 1 of C.S. Rules

                  read with Clause 15 of Letters Patent praying to set aside the fair and decreetal

                  order dated 26.07.2016 in Application No.725 of 2015 in C.S.No.764 of 2010.

                                         For Appellant    : Mr.Virumandi Periasamy Raju for
                                                            Mr.V.Kannan.

                                         For Respondents : Mr.V.Manohar for R1.


                  1/3


https://www.mhc.tn.gov.in/judis/
                                                                                      O.S.A.No.19 of 2018



                                                      JUDGMENT

(Judgment of the court was made by N.KIRUBAKARAN.J.,)

The matter was heard through "Video Conference".

2.The Learned Counsel for the Appellant represented that the Suit in

C.S.No.764 of 2010 has been disposed of and the Appeal has become infructuous

and he has also filed a memo dated 18.01.2021 to that effect.

3.In view of the representation made and the memo filed, this Appeal is

dismissed as infructuous. Consequently, connected miscellaneous petition is closed.

No costs.

(N.K.K.,J.) (P.D.A.,J.) 21.01.2021 ay/ Maya

Index: Yes/No Internet: Yes/No

https://www.mhc.tn.gov.in/judis/ O.S.A.No.19 of 2018

N.KIRUBAKARAN, J.

AND P.D.AUDIKESAVALU, J.

ay

O.S.A.No.19 of 2018 and C.M.P.No.972 of 2018

Dated:21.01.2021

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