Dhanakodeeswari vs N.Vellaisamy
2024 Latest Caselaw 21157 Mad

Madras High Court

Dhanakodeeswari vs N.Vellaisamy on 6 November, 2024

                                                                                C.M.A(MD)No.617 of 2018


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.11.2024

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                            C.M.A(MD)No.617 of 2018
                                                     and
                                            C.M.P(MD)No.7193 of 2018


                     Dhanakodeeswari                           ... Petitioner/Respondent/Defendant


                                                      -Vs-


                     N.Vellaisamy                              ... Respondent/Petitioner/Plaintiff


                     Prayer: This Civil Miscellaneous Appeal is filed under Order 43 Rule 1(q)
                     of C.P.C., to set aside the fair and decreetal order made in I.A.No.174 of
                     2017 in O.S.No.98 of 2016 on the file of the Additional District Court, (Fast
                     Track Court), Palani, dated 08.06.2018.


                                          For Petitioner       : Mr.S.Gokulraj
                                          For Respondent       : Mr.A.Prasanna Rajadurai




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                     Page 1 of 4


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                                                                                C.M.A(MD)No.617 of 2018




                                                        ORDER

This Civil Miscellaneous Appeal is filed against the order dated

08.06.2018 passed in I.A.No.174 of 2017 in O.S.No.98 of 2016 by the

Additional District Court, (Fast Track Court), Palani.

2.Mr.A.Prasanna Rajadurai, learned counsel appearing for the

respondent is present.

3.When the appeal came up for hearing today, the learned counsel

for the appellant would state that the respondent herein filed a suit in

O.S.No.98 of 2016 before the Additional District and Sessions Judge,

Palani, Dindigul District, for recovery of money, which was disposed of by

the judgment dated 31.01.2024 on merits.

4.Recording the aforesaid submission made by the learned

counsel for the appellant, this Civil Miscellaneous Appeal stands disposed

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of. No costs. Consequently, connected miscellaneous petition is also closed.

06.11.2024 NCC:Yes/No Index:Yes/No Internet::Yes/No Ns To

1.The Additional District Court, (Fast Track Court), Palani.

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R. KALAIMATHI,J.

Ns

and

06.11.2024

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