Senthil Kumar vs Asadullah Khan
2021 Latest Caselaw 11825 Mad

                                                                                    S.A.No.1209 of 2007




                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 16.06.2021

                                                        CORAM :

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                  S.A.No.1209 of 2007
                                                 and M.P.No.1 of 2007

                     Senthil Kumar                                  .. Appellant/1st defendant

                                                          Vs.

                     1. Asadullah Khan                              ... Respondent/Plaintiff

                     2. Corporation of Chennai,
                     Rep. By its Commissioner,
                     Rippon Buildings,
                     Madras – 600 003.                              ... Respondent/2nd defendant

                     Prayer:- This Memorandum of Second Appeal is filed under Section 100
                     of Code of Civil Procedure, against the Judgment and decree dated
                     31.05.2007 passed in A.S.No.135 of 2004 on the file of the Additional
                     District & Sessions Court (Fast Track Court-I), Chennai, reversing the
                     judgment and decree dated 12.09.2002 passed in O.S.No.4542 of 1996
                     on the file of the XIII Assistant City Civil Court, Chennai.


                                      For Appellant      : Mr.Sriram
                                                          for M/s. AS Kailasam Associates.

                                      For Respondents     : Mr. P.B.Balaji (for R1)
https://www.mhc.tn.gov.in/judis/
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                                                                                 S.A.No.1209 of 2007




                                                   JUDGMENT

Today, when this appeal came up for hearing, both the learned

counsel appearing on either side, appeared before this Court through

Video Conferencing.

2. Mr.Sriram, learned counsel for the appellant would submit that

the prayer sought in the suit becomes infructuous. His submission is

placed on record.

3. In view of the submission made by the learned counsel for the

appellant, this appeal Second Appeal is dismissed as infructuous. No

Costs. Consequently, the connected Miscellaneous Petition is closed.

16.06.2021

Speaking/Non-speaking order Index:Yes/No Internet:Yes

ars

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

S.A.No.1209 of 2007

To

1. The Additional District & Sessions Court (Fast Track Court-I), Chennai.

2. The XIII Assistant City Civil Court, Chennai.

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

S.A.No.1209 of 2007

R.PONGIAPPAN, J.

ars

S.A.No.1209 of 2007

16.06.2021

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