T DAVIDSON Vs. R ARUTHURMANI

JUDGEMENT

(1.) The learned counsel for the appellant would submit that in the light of the subsequent development, in the form of filing of O.S.No.332 of 2009 by Mr.M.Arthurmani and another against the appellant herein and three others, on the file of the District Munsif, Tuticorin and the closure of the criminal complaint filed by him, nothing remains for further adjudication in this writ appeal.

(2.) There is no representation on behalf of the respondents 1 & 2 and Mr.A.Muthukaruppan, learned Additional Government Pleader appears for the third respondent.

(3.) In the light of the submission made by the learned counsel for the appellant, the Writ Appeal is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.