Nadar Uravinmurai Dharma ... vs Srivilliputhur Municipality
2023 Latest Caselaw 10747 Mad

                                                                                 S.A.No.1109 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 18.08.2023

                                                        CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A.No.1109 of 2003 &
                                               C.M.P.No.9663 of 2003

                     Nadar Uravinmurai Dharma Paribalana Sangam,
                     Rep. by its President,
                     K.S.V.Manickavasaga Nadar,
                     Srivilliputhur.                                         ...Appellant

                                                          vs.
                     Srivilliputhur Municipality,
                     Rep. by its Commissioner.                              ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 20.01.2003 in A.S.No.
                     8 of 2002 on the file of the Sub Judge, Srivilliputtur confirming the
                     Judgment and Decree dated 04.03.2002 in O.S.No.73 of 2000 on the file
                     of the Principal District Munsif, Srivilliputtur.

                     For Appellant             :       Mr.D.Sathya Sri

                     For Respondent            :       Mr.A.Baskaran,
                                                       Additional Government Pleader




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1109 of 2003



                                                         JUDGMENT

The learned counsel for the appellant submitted that the issue in

the instant appeal has been resolved amicably between the parties and the

appellant has also sincerely paid the tax many times. Therefore, he

would submit that nothing survives for further adjudication in the present

appeal.

2. Recording the submission of the learned counsel appearing for

the appellant, this Second Appeal is dismissed as infructuous. No costs.

Consequently, the connected Miscellaneous Petition is closed.

18.08.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.No.1109 of 2003

To

1.The Sub Judge, Srivilliputtur

2.The Principal District Munsif, Srivilliputtur

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1109 of 2003

KRISHNAN RAMASAMY, J.

mbi

S.A.No.1109 of 2003

18.08.2023

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