Sukramani Gounder vs Nachimuthu Gounder
2021 Latest Caselaw 11088 Mad

                                                                                      S.A.No.855 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 29.04.2021

                                                               CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                        S.A.No.855 of 2003
                                                    and C.M.P.No.7864 of 2003

                     1.Sukramani Gounder

                     2.Marappa Gounder

                     3.S.Nataraj                                                            ...Appellants
                                                                 vs.

                     1.Nachimuthu Gounder

                     2.Nachimuthu Gounder

                     3.Devana Gounder                                                     ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the Decree
                     and Judgment dated 26.3.2003 passed in A.S.No.65 of 2002, by the learned
                     Additional District Judge/5th Fast Track Court Judge, Coimbatore at Tiruppur
                     reversing the Decree and Judgment dated 8.3.2002 passed in O.S.No.30 of 1998
                     by the Learned District Munsiff Judge cum Judicial Magistrate, Palladam,
                     Coimbatore District.


                                   For Appellants          :       Mr.T.Sundarajan

                                   For Respondents         :       R1 – Died vide court order
                                                                   dt.01.11.2019 (steps due)
                                                                   R2 – Died (steps due)
                                                                   R3 – sd - NA


https://www.mhc.tn.gov.in/judis/
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                                                                                      S.A.No.855 of 2003

                                                                               ABDUL QUDDHOSE, J.

                                                                                                    pam

                                                           JUDGMENT

Learned counsel for the Appellants submits that the matter has been

settled between the parties.

2.After recording the said submissions made by the learned counsel for

the Appellants, the Second Appeal is closed. No costs. Consequently,

connected miscellaneous petition is closed.

29.04.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam

S.A.No.855 of 2003

To

1.The Additional District Judge/5th Fast Track Court Judge, Coimbatore at Tiruppur.

2.The District Munsiff Judge cum Judicial Magistrate, Palladam, Coimbatore District.

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