P.Palaniyappan vs Kal Publications (P) Ltd
2021 Latest Caselaw 279 Mad

                                                                      C.M.A.No.1021 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 05.01.2021

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                              C.M.A.No.1021 of 2016
                                                      and
                                              C.M.P.No.7776 of 2016

                     P.Palaniyappan                                         ..Appellant

                                                       Vs.
                     1.Kal Publications (P) Ltd.,
                       Represented by its
                       Managing Director,
                       No.229, Katcheri Road,
                       Mylapore, Chennai – 600 004.

                     2.Mr.R.M.R Ramesh
                       Printer & Publisher of Dinakaran,
                       No.229, Katcheri Road,
                       Mylapore, Chennai – 600 004

                     3.Mr.R.M.R Ramesh
                       Printer & Publisher of Dinakaran,
                       No.229, Katcheri Road,
                       Mylapore, Chennai – 600 004

                     4.M/s.Kaalaikathir News Paper,
                       Rep.by its founder G.R.Damodaran,
                       No.4, K.P.Kovil Street,
                       Nethimedu,
                       Salem – 636 002.                                  ..Respondents



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                                                                              C.M.A.No.1021 of 2016

                     Prayer : Civil Miscellaneous Appeal filed under Order 43 Rule 1 of
                     C.P.C., to set aside the order and decreetal dated 14.08.2015 made in
                     I.A.No.5407 of 2016 in O.S.No.2084 of 2016 on the file of VI
                     Addl.Judge, in the City Civil Court, Chennai, allow this Civil
                     Miscellaneous Appeal and thereby allow the I.A.
                                     For Appellant   :       Mr.A.Manojkumar
                                     For Respondents :       M/s.Sneha
                                                             [For R1]


                                                   JUDGMENT

The learned counsel appearing on behalf of the appellant made a

submission that the Civil Miscellaneous Appeal is filed against an order

passed in an Interlocutory Application. However, the main suit itself

was dismissed and therefore, no further adjudication needs to be

entertained in respect of the grounds raised in the appeal.

2. Accordingly, the Civil Miscellaneous Appeal in

C.M.A.No.1021 of 2016 stands disposed of as infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

05.01.2021

kak Index: Yes/No Internet:Yes/No https://www.mhc.tn.gov.in/judis/

C.M.A.No.1021 of 2016

To The VI Additional Judge, City Civil Court, Chennai.

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

C.M.A.No.1021 of 2016

S.M.SUBRAMANIAM, J.

kak

C.M.A.No.1021 of 2016

05.01.2021

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