Madras High Court
P. Kotteeswaran vs A. Shanmugam on 2 December, 2016
Author: A.Selvam
Bench: A.Selvam, P.Kalaiyarasan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE: 02-12-2016 Coram: The Hon'ble Mr.Justice A.SELVAM and The Hon'ble Mr. Justice P.KALAIYARASAN O.S.A.No.139 of 2008 and C.M.P.No.17492 of 2016 & C.M.P.No.17506 of 2016 P. Kotteeswaran .. Appellant Vs. 1. A. Shanmugam 2. A. Palani 3. D. Subbulakshmi .. Respondents Original Side Appeal preferred under Order XXXVI Rule 1 of Original Side Rules against the judgment and decree of this Court dated 27-02-2007 passed in T.O.S.No.22 of 2001. For Appellant : Mr. S. Parathasarathy, SC for M/s. S. Natanarajan R. Prabhakaran and N. Sivaprakash For Respondents : Mr. M. Nandakumar for R3 No appearance for RR1 and 2 Mr. S. Santhosh, Advocate Commissioner A.SELVAM, J. and P.KALAIYARASAN, J. glp JUDGMENT
(JUDGMENT OF THE COURT WAS DELIVERED BY A.SELVAM, J.) This Original Side Appeal has been preferred against the judgment and decree of this Court dated 27-02-2007 passed in T.O.S.No.22 of 2001.
2. In view of the order dated 02-12-2016, passed in C.M.P.No.17506 of 2016 filed in O.S.A.No.139 of 2008, this appeal is disposed of in terms of the order passed in the said petition.
3. Consequently, C.M.P.No.17492 of 2016 is also closed.
(A.S.,J.) (P.K.,J)
02-12-2016
Index : Yes/No
glp
O.S.A.No.139 of 2008
02-12-2016
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