Golden Jubilee Flat Owners vs The Managing Director
2021 Latest Caselaw 13855 Mad

                                                                          S.A.Nos.139 and 140 of 2007

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 12.07.2021

                                                     CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                            S.A.Nos.139 and 140 of 2007
                                                       and
                                                 MP No.1 of 2007


                     Golden Jubilee Flat Owners
                           Welfare Association
                     Rep. By its President.
                     Chennai – 600 040.                              ...Appellant in
                                                                     S.A. No.139 of 2007


                     1. E. Prabhakaran
                     2. M.Shanmugham                                       ...Appellant in
                                                                     S.A. No.140 of 2007
                                                    vs.

                     1. The Managing Director,
                     Tamil Nadu Housing Board,
                     Anna Salai,
                     Nandanam,
                     Chennai – 600 035.

                     2. The Administrative Engineer and Office
                     Tamil Nadu Housing Board,
                     At Anna Nagar West Extension,
                     Anna Nagar,
                     Chennai.




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                                                                         S.A.Nos.139 and 140 of 2007



                     3. The Manager,
                     Marketing Cum Services,
                     Tamilnadu Housing Board,
                     Anna Nagar West Extension,
                     Anna Nagar,
                     Chennai – 600 101.
                                                               ...Respondents in
                                                                       both S.A.s



                     Prayer in S.A No.139 of 2007 : Second Appeal filed under Section 100
                     of C.P.C., against the Judgment and Decree dated 30.06.2006 made in
                     A.S. No.14 of 2005 on the file of the Sub Court, Poonamallee in
                     confirming the Judgment and Decree dated 27.01.2005 made in O.S.
                     No.243 of 2001 of the file of the District Munsif cum Judicial
                     Magistrate, Ambattur.


                     Prayer in S.A No.140 of 2007 : Second Appeal filed under Section 100
                     of C.P.C., against the Judgment and Decree dated 30.06.2006 made in
                     A.S. No.15 of 2005 on the file of the Sub Court, Poonamallee in
                     confirming the Judgment and Decree dated 27.01.2005 made in O.S.
                     No.246 of 2001 of the file of the District Munsif cum Judicial
                     Magistrate, Ambattur.

                           For Appellant in both S.A.s :   Ms.Abirmani
                                                           for
                                                           Mr.J.Ramakrishnan
                           For Respondents in
                                         both S.A.s :      Mr.V.Adi Narayan Rao
                                                                 for R2 & R3
                                                           Mr.R. Jayaseelan for R1
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                                                                            S.A.Nos.139 and 140 of 2007



                                               COMMON JUDGMENT

                                                (Heard video conference)



                               The matter is listed under the caption "for Reporting settlement",

                     today.

                               2.Ms.Abirami (Enrollment No.2032 of 2015), representing counsel

                     for Mr.J.Ramakrishnan, learned counsel on record for the appellants in

                     both these Second Appeals would submit that the prayer in the suits have

                     now become infructuous and therefore, both these Second Appeals may

                     be dismissed as closed.



                               3. Recording the said submission, both these Second Appeals are

                     closed.       No costs. Consequently, connected miscellaneous petition is

                     closed.



                                                                                        12.07.2021


                     Index: Yes/No
                     Internet: Yes/No
                     Speaking Order/Non-Speaking Order
                     vsi2

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                                                                        S.A.Nos.139 and 140 of 2007

                                                                   ABDUL QUDDHOSE, J.

vsi2

To

1. The Sub Court, Poonamallee

2. The District Munsif cum Judicial Magistrate, Ambattur.

S.A.Nos.139 and 140 of 2007

12.07.2021

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