Ramakrishnan vs Radhakrishnan
2021 Latest Caselaw 16087 Mad

                                                                             S.A.No.1562 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 06.08.2021

                                                     CORAM:

                               THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.1562 of 2008


                     1.Ramakrishnan

                     2.Sekar                                              ..Appellants
                                                        vs.

                     1.Radhakrishnan
                     2.Naganathan
                     3.Bhaskar
                     4.Bharathi
                     5.Lalitha
                     6.Anandhavalli
                     7.Banumathi
                     8.Indirani                                           ..Respondents
                     (Notice for respondents 4 to 8
                     may be dispensed with since they
                     remained exparte in the Courts below)

                     PRAYER: Second Appeal filed under Section 100 of the C.P.C., 1908
                     against the decree and Judgment dated 22.08.2007 of the District Court,
                     Nagapattinam in A.S.No.3 of 2006, reversing the decree and judgment
                     dated 06.09.2005 of the Principal Subordinate Court, Mayiladuthurai in

                     1/3
https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.1562 of 2008

                     O.S.No.65 of 2004.


                                   For Appellants     : Mr.A.Muthukumar
                                   For R1 to R3       : Mr.S.Sounthar


                                                     JUDGMENT

The learned counsel appearing for the appellants filed a memo

stating that all the parties to the appeal have entered into a partition

arrangement among themselves by means of a Registered Partition Deed

dated 08.07.2016 bearing Document No.1282 of 2016 on the file of the

office of the Sub-Registrar, Kuttalam. Hence, the learned counsel prayed

that the Second Appeal may be disposed of as settled out of Court.

2.The learned counsel appearing for the respondents 1 to 3, did

not raise any objection for the same.

3. Recording the above said submission, this Second Appeal is

dismissed as settled out of Court. No costs.

06.08.2021 mtl Index : Yes/No Speaking / Non-speaking order

https://www.mhc.tn.gov.in/judis/ S.A.No.1562 of 2008

R.HEMALATHA, J.

mtl

S.A.No.1562 of 2008

06.08.2021

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