Madras High Court
Balasubramanian vs Nagalingam ... 1St on 19 August, 2021
1 S.A.(MD)Nos.467 & 468 OF 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.08.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
S.A.(MD)Nos.467 & 468 of 2014
S.A.(MD)No.467 of 2014
1. Balasubramanian
2. Durairajan ... Appellants 1 & 2 /
Respondents 4 & 5 /
Defendants 4 & 5
3. Dr.D.Babu @ D.Shakthibabu
(3rd Appellant is impleaded vide Order
dated 19.08.2021 in C.M.P.(MD)No.467 of 2014) ... 3rd Appellant
Vs.
1. Nagalingam ... 1st Respondent / Appellant /
Plaintiff
2. Ramani
3. Poornam ... Respondents 2 & 3 /
Respondents 2 & 3 /
Defendants 2 & 3
4. Revathi
5. Sathya
6. Minor Kavitha
7. Minor Arivazhagan
(Minor R-6 & R-7 are represented by their
mother/guardian of the 4th respondent)
... Respondents 4 to 7 /
Respondents 6 to 9 /
Defendants 6 to 9
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2 S.A.(MD)Nos.467 & 468 OF 2014
Prayer: Second appeal filed under Section 100 of
C.P.C., against the judgment and decree passed in A.S.No.30
of 2009 on the file of the III Additional District Judge at
Thanjavur(in-charge), Pattukottai, dated 13.12.2012 modifying
the judgment and decree passed in O.S.No.206 of 1993 on the
file of the Sub Judge, Pattukottai, dated 13.03.2007.
For Appellants : Mr.M.P.Senthil
For R-1 : Mr.P.Sesubalan Raja
For R-2 & R-3 : Mr.A.Senthilkumar
***
S.A.(MD)No.468 of 2014
1. Balasubramanian
2. Durairajan ... Appellants 1 & 2 /
Respondents 4 & 5 in
Cross Appeal /
Defendants 4 & 5
3. Dr.D.Babu @ D.Shakthibabu
(3rd Appellant is impleaded vide Order
dated 19.08.2021 in C.M.P.(MD)No.468 of 2014) ... 3rd Appellant
Vs.
1. Revathi
2. Sathya
3. Minor Kavitha
4. Minor Arivazhagan
(Minor R-3 & R-4 are represented by their
mother/guardian of the 1st respondent)
... Respondents 1 to 4 /
Cross Objectors /
LRs. of the 1st defendant
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3 S.A.(MD)Nos.467 & 468 OF 2014
5. Nagalingam
6. Ramani
7. Poornam ... Respondents 6 & 7 /
Respondents 2 & 3 in
Cross Appeal /
Defendants 2 & 3
Prayer: Second appeal filed under Section 100 of
C.P.C., against the judgment and decree passed in A.S.No.30
of 2009 on the file of the III Additional District Judge at
Thanjavur(in-charge), Pattukottai, dated 13.12.2012 modifying
the judgment and decree passed in O.S.No.206 of 1993 on the
file of the Sub Judge, Pattukottai, dated 13.03.2007.
For Appellants : Mr.M.P.Senthil
For R-6 & R-7 : Mr.A.Senthilkumar
For R-5 : Mr.P.Sesubalan Raja
***
COMMON JUDGMENT
The learned counsel appearing for respondents 4 to 7
in S.A.(MD)No.467 of 2014 withdraws his appearance and the
learned counsel appearing for respondents 1 to 4 in S.A.
(MD)No.468 of 2014 withdraws his appearance.
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4 S.A.(MD)Nos.467 & 468 OF 2014
2. These second appeals arise out of a suit for
partition.
3. The appellants are subsequent purchasers of the
first item of the suit properties. The appellants claim
allotments of shares on the basis of equities. It is well settled
that while passing preliminary decree, the Court cannot go
into the said question. That is a matter to be dealt with by the
Court while passing final decree. No substantial question of
law arises for consideration.
4. These second appeals are dismissed. No costs.
19.08.2021
Index : Yes / No
Internet : Yes/ No
PMU
Note: In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may be
utilized for official purposes, but, ensuring that the
copy of the order that is presented is the correct
copy, shall be the responsibility of the
advocate/litigant concerned.
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5 S.A.(MD)Nos.467 & 468 OF 2014
To:
1. The III Additional District Judge
Thanjavur(in-charge), Pattukottai.
2. The Sub Judge,
Pattukottai.
3. The Record Keeper, V.R.Section,
Madurai Bench of Madras High Court, Madurai.
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6 S.A.(MD)Nos.467 & 468 OF 2014
G.R.SWAMINATHAN,J.
PMU
S.A.(MD)Nos.467 & 468 of 2014
19.08.2021
https://www.mhc.tn.gov.in/judis
