S.Dhanalakshmi vs V.P.Chinnamuthu
2021 Latest Caselaw 13733 Mad

                                                                          S.A.No.679 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED: 09.07.2021

                                                 CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            S.A.No.679 of 2012


                 1.S.Dhanalakshmi
                 2.Sengottaiyan                                  ... Appellants

                                                   Vs.

                 1.V.P.Chinnamuthu
                 2.R.Mallika
                   Rep by Power of Attorney Holder
                   P.Rangayan
                   S/o.Periannan,
                   Amaravathi Nagar, Mettur Road,
                   Mamangam, Salem.
                 3.The Commissioner,
                   Salem City Corporation, Salem.
                 4.K.N.B.Constructions,
                   Rep by Authorised Person,
                   Corporation Contractors,
                   C/o.Salem City Corporation,
                   Salem – 1.                                    ... Respondents

                        Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 23.12.2011 made in A.S.No.44 of 2010 on
                 the file of the Second Additional Subordinate Judge, Salem confirming
                 the Judgment and Decree dated 08.02.2010 in O.S.No.149 of 2007 on
                 the file of the District Munsif Court, Salem.



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https://www.mhc.tn.gov.in/judis/
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                                                                             S.A.No.679 of 2012

                                   For Appellants  : Mr.V.Ashok Kumar
                                   For Respondents :
                                   For R1 & R2     : M/s.Zeenath Begam
                                                  JUDGMENT

Mr.V.Ashok Kumar, learned representing counsel for the

appellants, on record submits that this appeal has become infructuous and

hence, nothing survives for adjudication.

2.Recording the submission made by the learned representing

counsel for the appellants, this Second Appeal is Dismissed as

Infructuous. No costs.

09.07.2021

jas Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

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To:

1.R.Mallika Rep by Power of Attorney Holder P.Rangayan S/o.Periannan, Amaravathi Nagar, Mettur Road, Mamangam, Salem.

2.The Commissioner, Salem City Corporation, Salem.

3.K.N.B.Constructions, Rep by Authorised Person, Corporation Contractors, C/o.Salem City Corporation, Salem – 1.

4.The Second Additional Subordinate Judge, Salem.

5.The District Munsif Court, Salem.

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C.SARAVANAN, J.

jas

S.A.No.679 of 2012

09.07.2021

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