Dhanapal vs Paulraj
2023 Latest Caselaw 13895 Mad

                                                                              S.A.No.1088 of 2004

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.10.2023

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE KALAIMATHI

                                              S.A.No.1088 of 2004
                                                      and
                                             C.M.P.No.8032 of 2004
                 Dhanapal                                                        ... Appellant


                                                      -Vs-
                 Paulraj                                                         ... Respondent


                 PRAYER: The Second Appeal is filed under Section 100 of the Civil
                 Procedure Code, against the judgment and decree made in A.S.No.21 of
                 2004 on the file of the Sub Court, Tuticorin dated 17.02.2004 in confirming
                 the judgment and decree made in O.S.No.317 of 2001, dated 17.12.2002.


                                     For Appellant   : Mr.V.Shathurthi Raja
                                                       for Mr.S.Kadarkarai
                                     For Respondent : Mr.Rajasekar
                                                      for M/s.T.Lajapathi Roy Associates




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.1088 of 2004



                                                     JUDGMENT

A memo was filed by the learned counsel for the sole respondent

to the effect that after filing of the second appeal, delivery of suit property

was effected on 30.08.2004 in E.P.No.34 of 2003 on the file of the

Principal District Court, Tuticorin. As the suit was filed for recovery of

possession, nothing survives in the second appeal. Both the counsels are

present. Memo is recorded. Hence, the Second Appeal stands dismissed

as infructuous. No costs. Consequently, connected Miscellaneous Petition

is closed.

13.10.2023 NCC:Yes/No Index:Yes/No Internet:Yes/No akv

To

1.The Sub Court, Tuticorin.

2.The Principal District Munsif, Tuticorin.

https://www.mhc.tn.gov.in/judis S.A.No.1088 of 2004

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1088 of 2004

R.KALAIMATHI,J.

akv

S.A.No.1088 of 2004

13.10.2023

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