Kennedy (Died) vs Kaliamurthy (Died)
2021 Latest Caselaw 15460 Mad

                                                                              S.A. No.407 of 2007

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 02.08.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A. No.407 of 2007 &
                                                  M.P.No.1 of 2007

                      Kennedy (Died)
                      2.Malarvizhi
                      3.Sudhan
                      4.Subitha
                      5.Subash                                          ...      Appellants
                         (Appellants 2 to 5 brought on
                         record as LRs of the deceased sole
                         Appellant vide order of this Court
                         dated 02.08.2021.)

                                                              Vs

                      Kaliamurthy (Died)
                      2.K.Guber
                      3.K.Ramalingam
                      4.K.Kannan
                      5.Punitha
                      6.Kalaivanan
                      7.Mahesh @ Kalaiyazhagan                          ...     Respondents
                         (Respondents 2 to 7 brought on record
                         as LRS of the deceased sole
                         respondent vide order of this Court
                         dated 02.08.2021)



                      1/4



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                                                                                   S.A. No.407 of 2007

                      PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                      Judgment and Decree of the Subordinate Judge, Chidambaram dated
                      31.08.2006 made inA.S.No.22 of 2000 reversing that of the District Munsif
                      Court, Chidambaram dated 02.12.2005 made in O.S.No.40 of 2000.


                                   For Appellants 2 to 5           : Ms.G.Sumithra
                                   For Respondents 2 to 5          : Mr.A.Muthukumar
                                   For Respondents 6 & 7           : No appearance


                                                     JUDGMENT

Learned counsel for the Appellants has filed a memo dated 02.08.2021

which has been sent through Email mentioned in the cause list stating that the

dispute has been settled between the parties and therefore, she has sought for

dismissal of this second appeal as settled out of court. Recording the said

memo, this second appeal is dismissed as settled out of court. No costs.

Consequently, connected miscellaneous petition is closed.

02.08.2021 nl

Note: Registry is directed to carry out the necessary amendments in the cause title before issuing the order copy.

http://www.judis.nic.in S.A. No.407 of 2007

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

To

1. The Subordinate Judge, Chidambaram

2. The District Munsif, Chidambaram

http://www.judis.nic.in S.A. No.407 of 2007

ABDUL QUDDHOSE, J.

nl

S.A. No.407 of 2007

02.08.2021

http://www.judis.nic.in