P.Vadivel vs P.K.Arumugam
2024 Latest Caselaw 21702 Mad

Madras High Court

P.Vadivel vs P.K.Arumugam on 15 November, 2024

                                                                               S.A. No.1249 of 2013

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 15.11.2024

                                                          CORAM

                                      THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                    S.A. No.1249 of 2013
                                                   and M.P. No.1 of 2013

                     1.P.Vadivel
                     2.V.Kolandaiyammal                                              .. Appellants

                                                              vs

                     P.K.Arumugam                                                    .. Respondent



                                  Petition filed under Section 100 of Code of Civil Procedure

                     against the judgment and decree dated 10.12.2008 made in A.S.

                     No.71 of 2008 on the file of the Principal Subordinate Judge, Erode,

                     confirming the judgment and decree dated 15.02.2008 made in

                     O.S. No.42 of 2003 on the file of the District Munsif cum Judicial

                     Magistrate, Kodumudi.


                                  For Appellants          :        No appearance

                                  For Respondent          :        Mr.M.Guruprasad


                                                        JUDGMENT

There is no representation for the appellants.

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

2. Learned counsel for the respondent submitted that the

execution proceedings has been completed and the suit itself has

been disposed.

3. In view of the above submission made by the learned

counsel for the respondent, this second appeal is dismissed as

having become infructuous. Consequently, connected miscellaneous

petition is closed. There shall be no order as to costs.

15.11.2024 Index:Yes/No Neutral Citation:Yes/No mmi

To

1.The Principal Subordinate Judge, Erode.

2.The District Munsif cum Judicial Magistrate, Kodumudi.

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

R.N.MANJULA, J.

mmi

15.11.2024

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