P.Ajitha Kumari vs S.Gananathan
2022 Latest Caselaw 1483 Mad

                                                                                             S.A.No.1466 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 31.01.2022

                                                            CORAM:

                                       THE HON'BLE MR.JUSTICE R.PONGIAPPAN

                                                  S.A.No.1466 of 2011 and
                                                      M.P.No.1 of 2010

                     P.Ajitha Kumari                                                 ... Appellant

                                                               Versus

                     S.Gananathan                                                    ... Respondent


                     PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                     Procedure against the Decree and Judgment passed in A.S.No.274 of
                     2009 by the learned IV Additional Judge, City Civil Court, Chennai dated
                     12.04.2011as against the Judgment passed in O.S.No.6238 of 2007 by
                     the learned Assistant Judge, City Civil Court, Chennai dated 12.12.2008.


                                       For Appellant       :       Mr.S.N.Narasimhulu

                                       For Respondent      :       No appearance

                                                        JUDGMENT

Today, when the appeal is taken up for hearing,

Mr.S.N.Narasimhulu, learned counsel, appearing for the appellant

https://www.mhc.tn.gov.in/judis S.A.No.1466 of 2011

appeared before this Court through Video Conference. There was no

representation for the respondent. It was the submission made by the

learned counsel for the appellant that already the possession of the suit

property was handed over to the respondent and thereby the prayer

sought by the appellant has become infructuous.

Recording the said submission made by the learned counsel for

the appellant, the present Second Appeal is closed. No costs.

31.01.2022 Index: Yes/No Internet: Yes/No

To

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

2. The Assistant Judge, City Civil Court, Chennai

https://www.mhc.tn.gov.in/judis S.A.No.1466 of 2011

R.PONGIAPPAN, J.

ssd

S.A.No.1466 of 2011 and M.P.No.1 of 2010

31.01.2022

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