Dilras Banu vs The Commissioner
2024 Latest Caselaw 19233 Mad

Madras High Court

Dilras Banu vs The Commissioner on 3 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                 S.A(MD)o.663 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 03.10.2024

                                                     CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.663 of 2005
                                                      and
                                            C.M.P(MD)No.7402 of 2005


                     Dilras Banu                                 ... Appellant


                                                       .vs.

                     The Commissioner,
                     Ramanathapuram Municipality,
                     Vandikkara Street,
                     Ramanathapuram Town.                        ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree in A.S.No.7 of 2004, dated
                     07.04.2004, on the file of the Principal District Court, Ramanathapuram
                     allowing the appeal filed by the respondent and setting aside the judgment
                     and decree in O.S.No.144/2001, dated 22.10.2003, on the file of the
                     Principal District Munsif, Ramanathapuram decreeing the appellant's suit.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD)o.663 of 2005


                                            For Appellant     : Mr.K.Sulthan Allowdhin

                                            For Respondent    : Mr.K.Saravanan
                                                                Standing Counsel


                                                    JUDGMENT

Today, when the matter is taken up for hearing, the learned

counsel appearing for the appellant would submit that the taxes has been

remitted for the subsequent period and hence, the matter has become

infructuous.

2. Recording the submission of the learned counsel appearing for

for the appellant, this second appeal is dismissed as infructuous. No Cost.

Consequently, connected miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 03.10.2024 am

https://www.mhc.tn.gov.in/judis S.A(MD)o.663 of 2005

To

1.The Principal District Court, Ramanathapuram.

2.The Principal District Munsif, Ramanathapuram.

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

https://www.mhc.tn.gov.in/judis S.A(MD)o.663 of 2005

V.BHAVANI SUBBAROYAN, J.

am

03.10.2024

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