Kennedy (Died) vs Kaliamurthy (Died)
2021 Latest Caselaw 15461 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

                     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



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

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

https://www.mhc.tn.gov.in/judis/ S.A. No.407 of 2007

ABDUL QUDDHOSE, J.

nl

S.A. No.407 of 2007

02.08.2021

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