S.Marimuthu vs Trichirappalli City
2024 Latest Caselaw 19279 Mad

Madras High Court

S.Marimuthu vs Trichirappalli City on 4 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                S.A(MD)No.607 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 04.10.2024

                                                         CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A(MD)No.607 of 2005

                S.Marimuthu                          ... Appellant/Appellant/Defendant

                                                                       Vs.

                Trichirappalli City,
                Co-operative Bank,
                1050, Puthur,
                Trichy,
                Represented by its Secretary.
                                           ... Respondent/Respondent/Plaintiff


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 20.10.2004 made in
                A.S.No.62 of 2000 on the file of the II Additional Sub Court,
                Trichirappalli, confirming the judgment and decree dated 21.12.1999
                made in O.S.No.1340 of 1989 on the file of the III Additional District
                Munsif Court, Trichirappalli.


                                  For Appellant               : Mr.R.Sundar

                                  For Respondent              : Mr.R.Subramanian




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                                                                             S.A(MD)No.607 of 2005




                                                     JUDGMENT

When the matter is taken up for hearing today, the learned

counsel appearing for the appellant submitted that the respondent took

possession through execution proceedings and therefore, nothing

survives for further consideration in the above Second Appeal and he

also made an endorsement to that effect.

2.Recording the said submission and endorsement made by

the learned counsel appearing for the appellant, this Second Appeal is

dismissed as infructuous. No costs.

                                                                            04.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The II Additional Sub Court, Trichirappalli.

2.The III Additional District Munsif Court, Trichirappalli.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in

04.10.2024

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