Mr.Chakkarpani vs Thaiyanayagi
2021 Latest Caselaw 2287 Mad

                                                                       C.M.S.A.No.33 of 2000

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 02.02.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                               C.M.S.A.No.33 of 2000

                     Mr.Chakkarpani
                                                                         ... Appellant
                                                        Vs.


                     1.Thaiyanayagi

                     2.Sakunthala

                     3.Rukumani

                     4.Radha

                     5.Susila

                     6.Dhanalakshmi

                     7.Govindasamy

                     8.Duraikannan

                     9.Manickam

                     10.Thangaraj

                     11.Gopalan



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                                                                            C.M.S.A.No.33 of 2000

                     12. Perumal

                     13.Ganapathy

                     14.Subramanian

                     15.Veerappan

                     16.Rajammbal

                     17.Shanmugam

                     18.Santha

                     19.Rani

                     20.Vijayalakshmi
                                                                             .. Respondents


                     Prayer : Civil Miscellaneous Second Appeal filed under Order 21 Rule
                     103 r/w u/s 100 of C.P.C., against the judgment and decree of the
                     Principal District Judge, Pondicherry in A.S.No.102 of 2000 dated
                     29.09.2000 in confirming the fair and decreetal order passed in
                     E.A.No.12 of 2000 in E.P.No.166 of 1987 in O.S.No.804 of 1986 by the
                     I Additional District Munsif, Pondicherry.

                                   For Appellant     : Mr.V.Raghavachari

                                   For Respondents   : Mr.T.R.Rajaraman for RR1 to 6
                                                       NA for R7 & R14
                                                       RR8 to 13 and RR16 to 20 – not claimed
                                                       R15-died



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                                                                                C.M.S.A.No.33 of 2000

                                                    JUDGMENT

The judgment and decree passed in A.S.No.102 of 2000 dated

29.09.2000 in confirming the fair and decreetal order passed in

E.A.No.12 of 2000 in E.P.No.166 of 1987 in O.S.No.804 of 1986, is

under challenge in the present civil miscellaneous second appeal.

2. When the matter is taken up for hearing, the learned counsel

appearing for the appellant made a submission that the issues between

the parties has already been settled out of Court.

3. In view of such submission, no further adjudication needs to be

entertained with reference to the grounds raised in the present civil

miscellaneous second appeal. Accordingly C.M.S.A.No.33 of 2000

stands closed. No costs.

02.02.2021 Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order gsk

https://www.mhc.tn.gov.in/judis/ C.M.S.A.No.33 of 2000

S.M.SUBRAMANIAM, J.

gsk

To

1.The Principal District Judge, Pondicherry.

2.The I Additional District Munsif, Pondicherry.

C.M.S.A.No.33 of 2000

02.02.2021

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