Prabhakar vs Gnanasekaran
2023 Latest Caselaw 14422 Mad

Madras High Court

Prabhakar vs Gnanasekaran on 21 November, 2023

                                                                                     S.A.(MD)No.159 of 2016


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED : 21.11.2023

                                                              CORAM

                                     THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                    S.A.(MD)No.159 of 2016

                     Prabhakar                                                      ...Appellant

                                                                vs.
                     Gnanasekaran                                                 ... Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 08.10.2013 in
                     A.S.No.65 of 2011 on the file of the Sub Judge, Devakottai confirming
                     the Judgment and Decree dated 21.02.2011 in O.S.No.140 of 2009 on
                     the file of the Principal District Munsif cum Judicial Magistrate,
                     Karaikudi.

                     For Appellant                   :       Mr.G.Mohan Kumar

                     For Respondent                  :       Mr.M.Parameswaran
                                                             for Mr.Johny Basha


                                                            JUDGMENT

The learned counsel appearing for the respondent / plaintiff filed a

Memo dated 21.11.2023 stating that the Second Appeal is based on

recovery of money. The suit was decreed on 21.02.2011. Execution

proceedings were initiated in E.P.No.13 of 2022 on the file of the Trial

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Court, namely, District Munsif Court, Karaikudi and the E.P. was closed

by recording full satisfaction on 30.09.2022.

2. Therefore, nothing survives in the Second Appeal and hence,

the Second Appeal stands disposed of accordingly. No costs.

21.11.2023

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

mbi

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

To

1.The Sub Judge, Devakottai

2.The Principal District Munsif cum Judicial Magistrate, Karaikudi

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

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

R.KALAIMATHI, J.

mbi

21.11.2023

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