The Deputy Registrar (Housing ... vs Muthian
2021 Latest Caselaw 20960 Mad

                                                           1      S.A.(MD)No.604 OF 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 20.10.2021

                                                   CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.604 of 2007


                     1. The Deputy Registrar (Housing Board),
                        Tirunelveli Region.

                     2. The Secretary,
                        Poovancode (Housing) Co-operative Society Ltd.,
                        Y.251.

                     3. The Sales Officer,
                        Poovancode (Housing) Co-operative Society Ltd.,
                        Y.251.                    ... Appellants / Appellants /
                                                       Defendants

                                                     Vs.


                     1. Muthian
                     2. Ramakrishnan Nair
                     3. Bhavani Amma                ... Respondents / Defendants /
                                                           Plaintiffs

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the judgment and decree made in A.S.No.43 of
                     2005 dated 07.08.2006 on the file of the Sub Court,
                     Padmanabhapuram, confirming the judgment and decree
                     dated 31.12.2004 made in O.S.No.256 of 2003 on the file of
                     the Additional District Munsif Court, Padmanabhapuram.



https://www.mhc.tn.gov.in/judis/
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                                                              2         S.A.(MD)No.604 OF 2007

                                   For Appellants    : Mr.R.Ragavendran,
                                                       Government Advocate.

                                   For R-1           : Mr.C.K.M.Appaji

                                   For R-2           : Mr.A.Rangarajan

                                   For R-3           : No appearance.

                                                       ***


                                                JUDGMENT

The learned Government Advocate on instructions

states that the amount in question has already been recovered

from the borrower.

2. In view of the subsequent development, this second

appeal is closed as infructuous. No costs.

                                                                              20.10.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

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

G.R.SWAMINATHAN,J.

PMU

To:

1. The Sub Judge, Padmanabhapuram.

2. The Additional District Munsif, Padmanabhapuram.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

S.A.(MD)No.604 of 2007

20.10.2021

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