M.Senthamarai vs S.J.Ganga
2021 Latest Caselaw 23444 Mad

                                                                             C.M.A.(MD)No.1378 of 2011


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 30.11.2021

                                                       CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                            C.M.A.(MD)No.1378 of 2011
                                                       and
                                                 M.P.No.2 of 2011

                  1.M.Senthamarai
                  2.V.Muniyandi                                 ...Appellants/Petitioners

                                                          Vs.


                  1.S.J.Ganga
                  2.S.J.Kuppusamy
                  3.S.J.Janarthanan
                  4.S.J.Amarnath
                  5.S.G.Sridevi                                 ...Respondents/Respondents


                  PRAYER: Civil Miscellaneous Appeal filed under Order XLIII, Rule 1 of
                  the Code of Civil Procedure, to set aside the order, dated 30.11.2009 passed
                  in I.A.No.495 of 2008 in O.S.No.17 of 2007 passed by the I Additional
                  District Judge, Madurai.


                                  For Appellants     :Mr.S.Devasena
                                  For Respondents :Mr.N.Vallinayagam



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https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.(MD)No.1378 of 2011


                                                     JUDGMENT

This Civil Miscellaneous Appeal has been filed to set aside the order,

dated 30.11.2009 passed in I.A.No.495 of 2008 in O.S.No.17 of 2007 passed

by the I Additional District Judge, Madurai.

2.The learned counsel for the respondents has filed a memo stating that

the appellants have filed E.P.No.45 of 2011 to enforce the judgment and

decree passed in O.S.No.17 of 2007 on the file of the I Additional District

Judge, Madurai and the said execution proceedings were terminated on

31.08.2017 because the suit property has been delivered.

3. In view of the same, the Civil Miscellaneous Appeal is dismissed as

infructuous. No costs. Consequently connected miscellaneous petition is

closed.

30.11.2021

Index :Yes/No Internet:Yes/No vsd

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1378 of 2011

Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1.The I Additional District Judge, Madurai.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1378 of 2011

S.ANANTHI, J.

vsd

Judgment made in C.M.A.(MD)No.1378 of 2011 and M.P.No.2 of 2011

30.11.2021

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