K.C.T. Madalayam @ ... vs Balachandran
2021 Latest Caselaw 12812 Mad

                                                                            S.A.No.408 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED: 30.06.2021

                                                  CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            S.A.No.408 of 2012
                                                   and
                                             M.P.No.1 of 2012

                 K.C.T. Madalayam @ Ponnambalasamy Madalayam
                 (Attached to Kovilur Sri – La – Sri Muthu
                    Ramalinga Gnana Desigar Madalayam),
                 Rep by its Madthipathi Sri – La – Sri Nachiyappa
                   Swamigal,
                 Having his abode at Kovilur – Karaikudi
                 through his Power Agent
                 M.M.Meyyappan, S/o.Meyyappa Chettiar,
                 Door No.14, Kinathadi Kali Koil Street,
                 Karaikudi.                                              ... Appellant

                                                    Vs.

                 1.Balachandran
                 2.Baskaran
                 3.Venkatagiri
                 4.Seeni @ Seenivasan                                    ... Respondents

                         Second Appeal filed under Section 100 of C.P.C., to set aside the
                 judgment and decree of the Subordinate Judge's Court at Chidambaram,
                 dated 16.09.2011 in A.S.No.22 of 2011 Partly reversing the judgment
                 and decree of the Principal District Munsif Court at Chidambaram in
                 O.S.No.247 of 2007 dated 22.01.2011.


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https://www.mhc.tn.gov.in/judis/
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                                                                              S.A.No.408 of 2012



                                      For Appellant   : Mr.P.Valliappan
                                      For Respondents : Mr.P.Gopalan

                                                JUDGMENT

The learned counsel for the appellant and the respondent confirms

that the issue has attained finality by the judgment and decree passed by

this Court on 11.02.2020 in S.A.No.1747 of 2001.

2.This appeal arises out of a subsequent suit filed by the appellant

against the legal heirs of the sole defendant in the earlier proceedings

which has now attained finality in S.A.No.1747 of 2001.

3.It is noticed that the respondent herein were also impleaded in

S.A.No.1747 of 2001. Since the issue is now fully covered in favour of

the appellant by the judgment and decree dated 11.02.2020, nothing

survives for further adjudication in this appeal.

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4.Accordingly, this appeal stands closed. No costs. Consequently,

connected Miscellaneous Petition is closed.

30.06.2021

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

To:

1.The Subordinate Judge's Court at Chidambaram.

2.The Principal District Munsif Court, Chidambaram.

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C.SARAVANAN, J.

jas

S.A.No.408 of 2012 and M.P.No.1 of 2012

30.06.2021

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