V.P.Cordoza vs Smt.Elcey Nirmal
2021 Latest Caselaw 12564 Mad

                                                                                   S.A.No.956 of 2012


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 28.06.2021

                                                          CORAM

                                     THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                      S.A.No.956 of 2012
                                                             and
                                                       M.P.No.1 of 2012

                                              (Through Video Conferencing)


                     V.P.Cordoza                                                   ... Appellant

                                                             Vs.

                     Smt.Elcey Nirmal                                              ... Respondent

                               Second Appeal filed under Section 100 of Civil Procedure Code,
                     1908 against the Judgment and Decree in A.S.No.71 of 2010 dated
                     09.11.2011 on the file of the Subordinate Judge, Tambaram, confirming
                     the Judgment and Decree passed in O.S.No.530 of 2005, dated
                     01.07.2009 on the file of the Additional District Munsif, Alandur.



                                      For Appellant             : M/s.S.Annakodi

                                      For Respondent            : Mr.K.Govi Ganesan

                                                           *******


                     ____________
https://www.mhc.tn.gov.in/judis/
                     Page No 1 of 4
                                                                                 S.A.No.956 of 2012

                                                    JUDGMENT

When this case is taken up for hearing, the learned counsel for the

respondent/plaintiff submits that the suit schedule property has been

handed over to the respondent/plaintiff on 02.09.2015 and therefore,

nothing survives for adjudication / consideration before this Court.

2. The learned counsel for appellant/defendant is unable to confirm

the same and therefore submits that this appeal may be closed with liberty

to restore the same in case the information given by the learned counsel

for the respondent/plaintiff turns out to be incorrect.

3. Recording the submission of the learned counsel for the

respondent/plaintiff, this Second Appeal is closed with liberty to the

appellant/defendant as prayed for by the learned counsel for the

appellant/defendant. No costs. Consequently, connected Miscellaneous

Petition is also closed.

28.06.2021

Index : Yes/No Internet : Yes/No jen

____________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 4 S.A.No.956 of 2012

To

1.The Subordinate Judge, Tambaram.

2.The Additional District Munsif, Alandur.

3.The Section Officer, V.R. Section, Madras High Court.

____________ https://www.mhc.tn.gov.in/judis/ Page No 3 of 4 S.A.No.956 of 2012

C.SARAVANAN, J.

jen

S.A.No.956 of 2012 and M.P.No.1 of 2012

28.06.2021

____________ https://www.mhc.tn.gov.in/judis/ Page No 4 of 4