Pandurangan vs Ramalingam
2021 Latest Caselaw 447 Mad

                                                                       C.M.A.No.336 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 06.01.2021

                                                     CORAM

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

                                               C.M.A.No.336 of 2007
                                                       and
                                                C.M.P No.1 of 2007


                     1.Pandurangan
                     2.Anjalai
                     3.Rajendran                                      ..Appellants


                                                       Vs.
                     1.Ramalingam
                     2.Selvambal
                     3.Palanisamy
                     4.Mallika
                     5.Selvi
                     6.Rajeswari                                    ..Respondents


                     Prayer : Civil Miscellaneous Appeal filed under Order 43 Rule 1 (u) of
                     CPC, to set aside the judgment and decree dated 29.03.2005 made in
                     A.S. No.6 of 2004 on the file of the learned Additional District Judge,


                     1/4




https://www.mhc.tn.gov.in/judis/
                                                                             C.M.A.No.336 of 2007

                     Fast Track Court III, Vridhachalam remanding the judgment and decree
                     dated 17.11.2003 in O.S No.20 of 1983 on the file of the Principal Sub
                     Court, Vridhachalam.

                                     For Appellants      : No Appearance

                                     For Respondents : Mr.P.Rajamanickam for R1

                                                           No Appearance for R2 to R6


                                                      JUDGMENT

Registry of the High Court verified the status of the suit filed in

O.S No.20 of 1983. On verification of the details, it is found that the

suit was disposed of by the learned Principal Subordinate

Judge,Vridhachalam.

2. In view of the fact that the suit itself was disposed of, no further

adjudication needs to be entertained in respect of the present Civil

Miscellaneous Appeal.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.336 of 2007

3. Accordingly, the Civil Miscellaneous Appeal stands dismissed.

No costs. Consequently, connected Miscellaneous Petition is closed.

06.01.2021

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

To

The Additional District Court, Fast Track Court III Vridhachalam

https://www.mhc.tn.gov.in/judis/ C.M.A.No.336 of 2007

S.M.SUBRAMANIAM, J.

uma

C.M.A.No.336 of 2007 and C.M.P No.1 of 2007

06.01.2021

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