Janakiamma vs Kempanna
2021 Latest Caselaw 609 Mad

                                                                    C.M.A.No.1098 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 07.01.2021

                                                    CORAM

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

                                              C.M.A.No.1098 of 2015
                                                      and
                                                M.P No.1 of 2015

                     1.Janakiamma
                     2.Bandhramma                                   ..Appellants


                                                       Vs.
                     1.Kempanna
                     2.Ruckmaniamma
                     3.Rajanna
                     4.Nethra
                     5.Ravi                                         ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Order 43 Rule 1(u)of
                     Civil Procedure Code, to set aside the fair and decreetal order dated
                     31.03.2015 made in A.S No.9 of 2014 on the file of the Additional
                     District and Sessions Judge, Hosur, in reversing the well considered
                     judgment and decree made in O.S No.72 of 2005 on the file of the
                     Subordinate Judge, Hosur, dated 02.01.2014.

                     1/4




https://www.mhc.tn.gov.in/judis/
                                                                          C.M.A.No.1098 of 2015

                                     For Appellants     : Mr.V.Raghavachari
                                     For Respondents : No Appearance


                                                      JUDGMENT

The status of the civil suit filed in O.S No.72 of 2005 is verified.

The case details reveals that the suit itself was disposed of.

2. In view of the fact that the suit was remanded back by the first

Appellate Court and disposed of by the trial Court, no further

adjudication needs to be entertained in respect of the grounds raised in

the present Civil Miscellaneous Appeal. Accordingly, this Civil

Miscellaneous Appeal stands disposed of as infructuous. No costs.

Consequently, connected Miscellaneous Petition is closed.

07.01.2021 uma Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1098 of 2015

To

1. The Additional District and Sessions Judge, Hosur,

2. The Subordinate Judge, Hosur.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1098 of 2015

S.M.SUBRAMANIAM, J.

uma

C.M.A.No.1098 of 2015 and M.P No.1 of 2015

07.01.2021

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