P. Alagarsamy vs K.Chella Pandi
2024 Latest Caselaw 16019 Mad

Madras High Court

P. Alagarsamy vs K.Chella Pandi on 19 August, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                       S.A.(MD)No.412 of 2024

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 19.08.2024

                                                     CORAM

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                             S.A.(MD)No.412 of 2024

                     P. Alagarsamy                                     Appellant

                                                         Vs
                     1.K.Chella Pandi
                     2.G.Srirangammal                                  Respondents

                     PRAYER :- Second Appeal filed under Section 100 of Code of
                     Civil Procedure, to set aside the decree and judgment dated
                     30-09-2019 passed in A.S.No.102 of 2019, on the file of the III
                     Additional Subordinate Judge, Madurai thereby decreeing the suit
                     O.S.No.470 of 2008 on the file of the District Munsif, Vadipatti with
                     cost in favor of the appellant /plaintiff.
                                         For Appellant      : Mr.C.Valeeswaran

                                                 JUDGMENT

This Second Appeal is directed as against the concurrent

findings of the Courts below.

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

2.The learned counsel appearing for the appellant

submits that the respondents have sold the suit schedule properties to

a third party and therefore, nothing survives for further adjudication

in this second appeal. He has also made an endorsement to that

effect.

3.In view of the above, this Second Appeal is dismissed

as infructuous. No costs.

19.08.2024

Index : Yes/No Internet: Yes/No vrn

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

To

1.The Additional Subordinate Court, Madurai.

2.The District Munsif Court, Vadipatti.

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

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

B.PUGALENDHI,J

vrn

Judgment made in

19.08.2024

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