Palanisamy vs Veerakkal @ Sakunthala
2021 Latest Caselaw 22083 Mad

                                                                                    S.A.No.814 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 09.11.2021

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.No.814 of 2016
                                             and C.M.P.No.15423 of 2016

                Palanisamy                                                    ... Appellant

                                                          Vs.

                1. Veerakkal @ Sakunthala

                2. Muthukumar @ Saravana Kumar                                ... Respondents


                PRAYER: The Second Appeal is filed under Section 100 of the Civil
                Procedure Code against the judgment and decree dated 17.06.2016 made in
                A.S.No.5 of 2016 on the file of the III Additional District and Sessions Court,
                Gobichettipalayam confirming the judgment and decree dated 09.12.2013 made
                in O.S.No.60 of 2011 on the file of the Sub Court, Sathyamangalam.


                                         For Appellant          : M/s.Zeenath Begum
                                         For Respondents     : M/s.Ma.P.Thangavel
                                                        -----




https://www.mhc.tn.gov.in/judis/
                                                                                          S.A.No.814 of 2016



                                                       JUDGMENT

The present Second Appeal has been filed against the judgment and

decree dated 17.06.2016 made in A.S.No.5 of 2016 on the file of the III

Additional District and Sessions Court, Gobichettipalayam confirming the

judgment and decree dated 09.12.2013 made in O.S.No.60 of 2011 on the file

of the Sub Court, Sathyamangalam.

2. Today when the matter is taken up for hearing, the learned counsel

appearing for both the sides submit that pending Second Appeal, a final decree

was passed and possession was handed over to the parties concerned. Hence,

nothing survives for further adjudication in this matter.

Recording the submissions made by the learned counsel for both

sides, the Second Appeal is dismissed as infructuous. There shall be no order as

to costs. Consequently, connected Miscellaneous Petition is closed.

09.11.2021

asi

https://www.mhc.tn.gov.in/judis/ S.A.No.814 of 2016

To

1. The III Additional District and Sessions Court, Gobichettipalayam.

2. The Sub Court, Sathyamangalam.

https://www.mhc.tn.gov.in/judis/ S.A.No.814 of 2016

M. GOVINDARAJ, J.

asi

S.A.No.814 of 2016 and C.M.P.No.15423 of 2016

09.11.2021

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