The Chairman Cum Managing ... vs Vasuki
2021 Latest Caselaw 13596 Mad

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                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:        08.07.2021

                                                    CORAM:

                                     THE HONOURABLE MR. JUSTICE P.T.ASHA

                                              S.A. No.452 of 2010
                                                        and
                                               M.P.No.1 of 2010


                     1. The Chairman cum Managing Director,
                     Tamil Nadu Small Industries,
                     Development Corporation,
                     Industrial Estate,
                     Guindy,
                     Chennai.

                     2. Tamil Nadu Small Industries
                     Development Corporation
                     Salem Branch
                     Represented by its Branch Manager
                     Five Road,
                     Salem.
                                                                               ...Appellants
                                                       Vs
                     1. Vasuki

                     2. Periasamy

                     3. Kandasamy
                                                                             ...Respondents

                           Appeal filed against the Judgment and Decree dated 12.08.2009
                     made in A.S.No.152 of 2006 on the file of Sub Court, Namakkal
                     reversing the judgment and decree dated 10.08.2006 made in
                     O.S.No.412 of 2005 on the file of the Additional District Munsif Court,
                     Namakkal.




https://www.mhc.tn.gov.in/judis/
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                               For appellants    : Mr. B. Manoharan

                               For respondents   : Mr. C. Jagadish for R1 to R3

                                                   JUDGMENT

The subject matter of the suit was cart track. It is informed by

Mr. C. Jagadish, learned counsel for the respondents/plaintiffs that the

suit cart track has been handed over to the Namakkal Municipality and

it is now being open to the general public.

2. Considering the above, nothing further survives in the above

Second Appeal. The Second Appeal is dismissed as infructuous.

Consequently, connected Miscellaneous Petition is closed. No costs.

08.07.2021 mrn Index : yes/no

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

To

1. The Sub Court, Krishnagiri

2. The District Munsif Court, Pochampalli, Krishnagiri District.

3. The Chairman cum Managing Director, Tamil Nadu Small Industries, Development Corporation, Industrial Estate, Guindy, Chennai.

4. Tamil Nadu Small Industries Development Corporation Salem Branch Represented by its Branch Manager Five Road, Salem.

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

P.T.ASHA, J.

mrn

S.A. No.452 of 2010 and M.P.No.1 of 2010

08.07.2021

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