Rajagopal vs Franklin
2021 Latest Caselaw 14339 Mad

                                                                               S.A.No.301 of 2015

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 16.07.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                             S.A.No.301 of 2015 and
                                                M.P.No.1 of 2015

                                          (Through Video Conferencing)

                 Rajagopal                                                  ... Appellant

                                                        Vs.

                 1.Franklin
                 2.The Commissioner,
                   Alandur Municipality,
                   Alandur Village and Firka,
                   Kancheepuram District.                                   ... Respondents

                      Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 12.09.2014 made in A.S.No.76 of 2009
                 (CPT SC AS No.112 of 2005) on the file of the Subordinate Judge at
                 Tambaram by reversing the Judgment and Decree dated 02.08.2005
                 made in O.S.No.3018 of 1997 on the file of the District Munsif Court,
                 Alandur.

                                   For Appellant     : Mr.N.Damodaran
                                   For Respondents   :
                                   For R1            : Mr.S.Sathyaran
                                   For R2            : Dismd vide order dated 21.01.2016




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https://www.mhc.tn.gov.in/judis/
                 Page No 1 of 3
                                                                             S.A.No.301 of 2015

                                               JUDGMENT

Mr.N.Damodaran, learned counsel for the appellant submits that

this appeal has become infructuous. He states that he has filed a memo to

that effect. However, copy of the same is not available in the Court

bundle.

2.Recording the oral submissions made by the learned counsel for

the appellant, this Second Appeal is Dismissed as infructuous. No costs.

Consequently, connected Miscellaneous Petition is closed.

16.07.2021

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

To:

1.The Commissioner, Alandur Municipality, Alandur Village and Firka, Kancheepuram District.

2.The Subordinate Judge at Tambaram.

3.The District Munsif Court, Alandur.

_________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 3 S.A.No.301 of 2015

C.SARAVANAN, J.

jas

S.A.No.301 of 2015 and M.P.No.1 of 2015

16.07.2021

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