N.Saroja vs Indirani
2022 Latest Caselaw 4008 Mad

                                                                                 AS. No.469 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED 02.03.2022

                                                       CORAM

                         THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                              and
                            THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                                  AS. No.469 of 2018
                                              and CMP.No.11968 of 2018
                  1. N.Saroja
                  2. N.Vasu
                  3. N.Prabakaran
                  4. N.Sudhakar
                  5. N.Dinesh alias N.Kishore Babu
                  6. N.Ishwarya                                                  .. Appellants
                                                        Versus
                  1. Indirani
                  2. Navaneetha                                                  .. Respondents

                  PRAYER: First Appeal filed under Section 96 read with order 41 rule 1 of
                  C.P.C., against the judgment and decree in O.S.No.198 of 2017, on the file of
                  IV Additional District Judge, Tiruvallur @ Ponneri, dated 28.04.2018.

                            For appellants                 :     Mr.V.Lakshminarayanan
                            For respondents                :     Mr.R.Krishnaswamy


                                                   JUDGMENT

(The Judgment of the Court was delivered by K.KALYANASUNDARAM, J)

The appeal is heard through video conferencing.

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

AS. No.469 of 2018

2. This appeal has been preferred by the defendants in O.S.No.198 of

2017 on the file of the IV Additional District Judge, Tiruvallur @ Ponneri in a

suit for recovery of possession for damages.

3. The learned counsel appearing for the respondent

Mr.R.Krishnaswamy would state that the respondents have already executed a

sale deed in favour of the appellants and hence, the prayer sought for in the

suit has become infructuous.

4. Recording the said submission, this appeal is dismissed as settled out

of Court. No costs. Consequently, connected miscellaneous petition is closed.

                                                                           [M.K.K.S, J] [V.S.G., J]
                                                                                     02.03.2022

                  Speaking Order : Yes / No
                  Index          : Yes / No
                  pvs

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

AS. No.469 of 2018

To

1. The IV Additional District Judge, Tiruvallur @ Ponneri

2. The Section Officer, V.R.Section, High Court, Madras

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

AS. No.469 of 2018

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

pvs

AS. No.469 of 2018

02.03.2022

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