M/S.Bharat Petroleum ... vs M.D.Vinayagam
2022 Latest Caselaw 17457 Mad

                                                                               S.A.No.860 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 09.11.2022

                                                      CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                                S.A.No.860 of 2022
                                            and C.M.P.No.17493 of 2022


                     M/s.Bharat Petroleum Corporation Ltd.,
                     Rep by its Territory Manager (Retail),
                     Tondiarpet Installation,
                     Office No.35, Vaidhyanathan Street,
                     Tondiarpet, Chennai 600 081                              .. Appellant

                                                        -Vs.-
                     1. M.D.Vinayagam

                     2. M/s.V.S.Subramaniya Chetty,
                        Rep by its Partner,
                       Devaprakash                                            .. Respondents

                     PRAYER: This Second Appeal is filed under Section 100 of C.P.C., against
                     the judgment and decree passed in A.S.No.17 of 2020 dated 05.07.2022 on
                     the file of the I Additional District Judge, Thiruvallur, judgment and decree
                     passed in O.S.No.209 of 2016 dated 19.12.2019 on the file of the
                     Subordinate Judge, Poonamallee and praying to set aside the same and
                     dismiss the suit.



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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.860 of 2022

                                        For Appellant      : Mr.V.Anantha Natarajan

                                        For Respondent-1 : M/s.C.Devi
                                        /Caveator
                                                         JUDGMENT

When the matter is taken up for hearing today, the learned counsel for

the appellant informed the Court that the petrol bunk has been dismantled and

all the machineries belonging to the appellant were taken by them. They have

also paid a sum of Rs.25,45,155/-, which is the amount less the TDS for the

total arrears of Rs.28,27,950/- as per the decree amount. The possession has

also been taken over by the plaintiff through Court.

2. In the light of the above, nothing survives for consideration in

this Second Appeal. The appeal is therefore disposed of recording the above

fact. No costs. Consequently, connected miscellaneous petition is closed.

09.11.2022

srn

https://www.mhc.tn.gov.in/judis S.A.No.860 of 2022

To

1. The I Additional District Judge, Thiruvallur

2. The Subordinate Judge, Poonamallee

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

https://www.mhc.tn.gov.in/judis S.A.No.860 of 2022

P.T.ASHA, J.,

srn

S.A.No.860 of 2022 and C.M.P.No.17493 of 2022

09.11.2022

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