A/M.Sankaranarayanasamy ... vs Sankarankovil Municipality
2022 Latest Caselaw 16974 Mad

                                                                                  S.A(MD)No.1432 of 2004


                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 28.10.2022

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                              and
                       THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                  S.A(MD)No.1432 of 2004

                 A/m.Sankaranarayanasamy Devasthanam,
                 Through its
                 Executive Officer / Assistant Commissioner,
                 Sankarankovil.
                                                ... Appellant / Respondent / Plaintff

                                                            vs.

                 Sankarankovil Municipality,
                 Through its Commissioner,
                 Sankarankovil.                       ... Respondent / Appellant / Defendant


                 PRAYER : Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree in A.S.No.8 of 2003, dated 30.04.2003 on the file of
                 the Sub-Court, Sankarankovil, by reversing the Judgment and Decree in
                 O.S.No.125 of 1999, dated 20.12.2002 on the file of the Principal District
                 Munsif Court, Sankarankovil.


                                  For Appellant            : Mr.M.P.Senthil

                                  For Respondent           : Mr.P.Mahendran




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD)No.1432 of 2004


                                                        JUDGMENT

[Judgment of the Court was made by R.MAHADEVAN, J.)

Challenging the Judgment and Decree passed in A.S.No.8 of 2003,

dated 30.04.2003 on the file of the Sub-Court, Sankarankovil, reversing the

Judgment and Decree passed in O.S.No.125 of 1999, dated 20.12.2002 on

the file of the Principal District Munsif Court, Sankarankovil, this Second

Appeal has been filed.

2. The learned counsel appearing for the appellant as well as the

learned counsel appearing for the respondent jointly submitted that nothing

survives for adjudication in the Second Appeal, since the toilet in question,

which was sought to be removed, had already been removed.

3. Recording the aforesaid submission, this Second Appeal is

dismissed as infructuous. No costs.

[R.M.D.,J.] & [J.S.N.P.,J.] 28.10.2022 (2/2)

Index : Yes / No Internet : Yes

https://www.mhc.tn.gov.in/judis S.A(MD)No.1432 of 2004

ps

To

1.The Sub-Court, Sankarankovil.

2.The Principal District Munsif Court, Sankarankovil.

https://www.mhc.tn.gov.in/judis S.A(MD)No.1432 of 2004

R.MAHADEVAN,J.

and

J.SATHYA NARAYANA PRASAD,J.

ps

ORDER MADE IN S.A(MD)No.1432 of 2004

28.10.2022

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