M/S.Sultan Sanitary Stores vs H.M.Anwar Basha
2022 Latest Caselaw 7598 Mad

                                                       1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 11.04.2022

                                                   CORAM:

                             THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                               SA.No.396 of 2012
                                                MP No.1 of 2012


                     M/s.Sultan Sanitary Stores,
                     No.9, Vaniar Street,
                     Chennai 600 001                                    ..Appellant

                                                      Vs.

                     Merit Education Trust,
                     by its President, Vice President,
                     Secretary-cum-Treasurer and Trustees,
                     1. H.M.Anwar Basha
                     2. C.Abdul Mallick
                     3. M.Khaliq Basha
                     4. M.Zaboor Ahmed
                     5. P.Ahmed Basha
                     6. M.Noorul Ameen
                     7. M.Farook Ahmed
                        Hakeem Zakuddin (died)
                     8. M.Nizar Ahmed
                        P.Noor Ahmed (Died)
                     9. Janab M.Muneer Ahmed Sahib
                     10. Janab P.Ismail Akbar Sahib
                     (Respondents 09 and 10 were impleaded
                     as new Committee Members as per order
                     passed in CMP No.76 of 2001 dated
                     10.03.2011)
                     having office at No.54, Sydenhams Road,
                     Corporation Division No.36,
                     Chennai 600 003                               ..Respondents

https://www.mhc.tn.gov.in/judis
                                                         2


                     Prayer:      Second Appeal filed under section 100 of the Code of Civil

                     Procedure against the judgment and decree of the learned VI Addl.

                     Judge, City Civil Court, Chennai dated 19.07.2011 made in A.S.No.36 of

                     2009 confirming the judgement and decree of the learned V Asst.

                     Judge, City Civil Court, Chennai dated 16.09.2008 made in O.S.No.1894

                     of 2002.

                                  For Appellant   :          Mr.R.Balakrishnan
                                  For Respondents :          No appearance for
                                                             R1, R2, R4 to R10
                                                             Mrs.K.M.Kodaiarasu for R3

                                                   JUDGMENT

The learned counsel appearing on either side

submitted that nothing survives in this second appeal, since the suit

property is no more in exsistence and the land has also been taken

possession by the respondents. Recording the same, this second appeal

is closed. Consequently, the connected miscellaneous petition is closed.

                                                                                   11.04.2022

                     Speaking Order
                     Index        : Yes / No
                     Internet     : Yes / No
                     rka

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

To

1. The VI Additional Judge, City Civil Court, Chennai

2. The V Assistant Judge, City Civil Court, Chennai

Copy To:-

The Section Officer VR Section, High Court Madras.

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

N.ANAND VENKATESH.,J

rka

SA.No.396 of 2012

11.04.2022

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