Thangammal vs Tiruchendr Thirupatheeswarar ...
2021 Latest Caselaw 2957 Mad

                                                                S.A.(MD)No.944 of 2000 and batch


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 08.02.2021

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                             S.A.(MD)Nos.944, 945, 646, 647, 648, 673, 674 & 675 of 2000
                                                         and
                            C.M.P.(MD).Nos.8442, 8443, 6060 to 6062, 7284 to 7286 of 2000
                      S.A.(MD).No.944 of 2000
                      Rathinaswamy Nadar (Died)
                      1.Thangammal
                      2.T.Vasantha
                      3.R.Subbulakshmi
                      4.R.Murugesan
                      5.R.Karthikesan
                      6.R.Senthilkumar                                     ...Appellants
                                                  Vs.


                      Tiruchendr Thirupatheeswarar Kattalai
                      Shri Subramaniaswamy Avani, Masi Festival
                      Vellaisathi Mandapadi Kattalai and Annathana
                      Kattalai by its Hawkdar K.Ayya Thaiyalnayagi
                      Ammal, through General Power Agent
                      K.Ayya Subramania Mudaliar)                         ... Respondent




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                                                                 S.A.(MD)No.944 of 2000 and batch


                      PRAYER: Second Appeal is filed under Section 100 of C.P.C., against
                      the decree and judgment in A.S.No.132 of 1994, dated 29.10.1999 on the
                      file of the Subordinate Court, Tuticorin confirming the judgment and
                      decree in O.S.No.592 of 1988, dated 11.04.1994 on the file of the
                      District Munsif Court, Srivaikuntam..

                                   For Appellants             : Mr.M.P.Senthil

                                   For Respondent             : No Appearance

                                                               ((In all appeals)

                                              COMMON JUDGMENT


                                   When the appeals came up for hearing today, the learned

                      counsel appearing for the appellants sought permission of this Court to

                      withdraw these appeals stating that the matter has been settled out of

                      Court and he has also filed memos to the Registry to that effect.

                                   2..Recording the above said submission, these Second

                      Appeals stand dismissed. However, there shall be no order as to costs.

                      Consequently, connected miscellaneous petitions are also closed.




                                                                          08.02.2021
                      Index        : Yes/No
                      Internet     : Yes/No
                      tsg

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                                                                S.A.(MD)No.944 of 2000 and batch


                      To
                      1.The Subordinate Court, Tuticorin.
                      2.The District Munsif Court, Srivaikuntam.
                      3.The Section Officer,
                          V.R. Section,
                          Madurai Bench of Madras High Court,
                          Madurai.




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                             S.A.(MD)No.944 of 2000 and batch


                                  N.SATHISH KUMAR,J.

tsg

Common Judgment made in

S.A.(MD)No944, 945, 646, 647,

648, 673, 674 & 675 of 2000

08.02.2021

http://www.judis.nic.in