Citation : 2022 Latest Caselaw 10966 Mad
Judgement Date : 23 June, 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.06.2022
CORAM:
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
A.S(MD)No.97 of 2013
Tamilnadu Mercantile Bank Ltd.,
Represented by its Managing Director-cum-
Chief Executive Officer,
57,VE Road,
Thoothukudi-2. ... Appellant/Defendant
.Vs.
T.Rajakumar ... Respondent/Plaintiff
PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code,
to allow this appeal by setting aside the judgment and decree passed in
O.S.No.36 of 2011, dated 25.04.2013, on the file of the Learned Principal
District Judge, Thoothukudi.
For Appellant : Mr.V.Karthikeyan
For Respondent : Mr.H.Arumugam
JUDGMENT
************
The appellant has filed an affidavit. The respondent is also
filed an objection to the said affidavit. The said affidavit is recorded.
https://www.mhc.tn.gov.in/judis
2. The relief granted in the suit was expired, therefore, the appeal
has become infructuous and nothing survives for further adjudication in
the appeal. Hence, the appeal is dismissed as infructuous. No costs.
23.06.2022 Index:Yes Internet:Yes
am
To
1.The Principal District Judge, Thoothukudi.
2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis P.VELMURUGAN,J.
am
A.S(MD)No.97 of 2013
23.06.2022
https://www.mhc.tn.gov.in/judis
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