The Kumbakonam Diocese Society vs T.Manoharan
2023 Latest Caselaw 14000 Mad

                                                                           S.A.No.1601 of 2003



                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 18.10.2023

                                                   CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                              S.A.No.1601 of 2003

                     The Kumbakonam Diocese Society,
                     Kumbakonam, by its Procurator,
                     Rev. Fr.Santiago,
                     Office at Bishop's House,
                     Kamaraj Road, Kumbakonam                           ...Appellant
                                                   vs.
                     T.Manoharan                                       ... Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 04.02.2003 in
                     A.S.No.172 of 2000 on the file of the Additional Subordinate Court,
                     Kumbakonam confirming the Judgment and Decree dated
                     24.04.2002 in O.S.No.447 of 1998 on the file of the District Munsif
                     Court, Kumbakonam.


                     For Appellant            :    Mr.P.Thiyagarajan

                     For Respondent           :    No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1601 of 2003




                                                      JUDGMENT

The learned counsel for the appellant has filed a Memo

dated 18.10.2023 to the effect that the respondent has

surrendered the possession of the suit schedule property to the

appellant in May 2005, and at present, the appellant is in

possession and enjoyment of the suit schedule property by letting

out the same to the third parties from May 2005 onwards. Memo

dated 18.10.2023 is hereby recorded. Along with this Memo, copy

of the letter of appellant is also enclosed.

2. The learned counsel for the appellant would also submit

that as nothing survives in this appeal, the appeal may be

dismissed as not pressed. He has also made an endorsement to

that effect.

https://www.mhc.tn.gov.in/judis S.A.No.1601 of 2003

3. In view of the endorsement made by the learned counsel

for the appellant, the appeal stands dismissed as not pressed. No

costs.

18.10.2023

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

mbi

To

1.The Additional Subordinate Judge, Kumbakonam

2.The District Munsif, Kumbakonam

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

https://www.mhc.tn.gov.in/judis S.A.No.1601 of 2003

R.KALAIMATHI, J.

mbi

S.A.No.1601 of 2003

18.10.2023

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