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S.Gopalsamy Naicker vs Senniammal
2021 Latest Caselaw 17115 Mad

Citation : 2021 Latest Caselaw 17115 Mad
Judgement Date : 19 August, 2021

Madras High Court
S.Gopalsamy Naicker vs Senniammal on 19 August, 2021
                                                    1         S.A.(MD)Nos.366 & 367 OF 2011

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 19.08.2021

                                                   CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                      S.A.(MD)Nos.366 & 367 of 2011 and
                                    C.M.P.(MD)Nos.10805 to 10808 of 2011 &
                                        M.P.(MD)Nos.1,1,2 to 4 of 2011


                     S.A.(MD)No.366 of 2011

                     S.Gopalsamy Naicker           ... Appellant / 1st Respondent /
                                                          Plaintiff

                                                        Vs.


                     Subbaiah Naicker(Died)

                     1.    Senniammal
                     2.    Pankarusamy
                     3.    Saraswathi
                     4.    Gurusamy
                     5.    Thamarai Kannan
                     6.    Srinivasagan
                     7.    Kamalakannan
                     8.    Ranukadevi                ... Respondents 1 to 8 /
                                                           Appellants 2 to 9 /
                                                           Defendants

                     9. Seethammal                   ... 9th Respondent /
                                                            2nd Respondent /
                                                            2nd Defendant

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., to set aside the judgment and decree made in A.S.

https://www.mhc.tn.gov.in/judis/
                     1/5
                                                     2         S.A.(MD)Nos.366 & 367 OF 2011

                     No.15 of 2007, dated 30.07.2010 on the file of the Sub Court,
                     Srivilliputhur, reversing the judgment and decree made in
                     O.S.No.633 of 2004, dated 08.12.2006 on the file of the
                     Principal District Munsif, Srivilliputhur.


                     S.A.(MD)No.367 of 2011

                     1.    Gopalsamy @ Sukra Naicker
                     2.    Athilakshmi
                     3.    Seenivasan
                     4.    Dhavamani
                     5.    Sethuraj
                     6.    Sathya        ... Appellants / Respondents 1 to 3,5 to 7 /
                                               Defendants 1 to 3, 5 to 7

                                                         Vs.


                     Subbaiah Naicker(Died)

                     1.    Senniammal
                     2.    Pankarusamy
                     3.    Saraswathi
                     4.    Gurusamy
                     5.    Thamarai Kannan
                     6.    Srinivasan
                     7.    Kamalakannan
                     8.    Renukadevi                ... Respondents 1 to 8 /
                                                           Appellants 2 to 9 /
                                                           Plaintiffs

                     9. Narayanasamy                 ... 9th Respondent /
                                                            4th Respondent /
                                                            4th Defendant

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., to set aside the judgment and decree made in A.S.
                     No.16 of 2007, dated 30.07.2010 on the file of the Sub Court,
https://www.mhc.tn.gov.in/judis/
                     2/5
                                                        3         S.A.(MD)Nos.366 & 367 OF 2011

                     Srivilliputhur, reversing the judgment and decree made in
                     O.S.No.704 of 2004, dated 08.12.2006 on the file of the
                     Principal District Munsif, Srivilliputhur.


                                   (in both S.As.)
                                   For Appellants    : Mr.M.Thirunavukkarasu
                                   For R-1 to R-8    : Mr.A.Sivaji

                                   R-9 in S.A.(MD)
                                   No.366 of 2011 : Died.

                                   R-9 in S.A.(MD)
                                   No.367 of 2011 : Left India.

                                                        ***


                                         COMMON JUDGMENT



                                   The learned counsel appearing for the appellants

                     informs this Court that the matter has been amicably settled

                     out of Court. He seeks leave to withdraw both the appeals.



                                   2. In view of the same, these second appeals are

                     dismissed as withdrawn. No costs. Consequently, connected

                     miscellaneous petitions are closed.

                                                                              19.08.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

https://www.mhc.tn.gov.in/judis/
                     3/5
                                                       4         S.A.(MD)Nos.366 & 367 OF 2011


                     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.



                     To:

                     1. The Sub Judge,
                           Srivilliputhur.
                     2. The Principal District Munsif,
                           Srivilliputhur.
                     3. The Record Keeper, V.R.Section,
                           Madurai Bench of Madras High Court, Madurai.




https://www.mhc.tn.gov.in/judis/
                     4/5
                                   5         S.A.(MD)Nos.366 & 367 OF 2011


                                             G.R.SWAMINATHAN,J.

PMU

S.A.(MD)Nos.366 & 367 of 2011

19.08.2021

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

 
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