T.Chellasamy (Died) vs Ramachandran (Died)
2021 Latest Caselaw 3317 Mad

                                                                            S.A.No.31 of 1997

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 10.02.2021

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                 S.A.No.31 of 1997

                 1.T.Chellasamy (Died)

                 2.S.Chellamuthu (Died)

                 3.Mani

                 4.Pitchaimmal
                   (Appellants 3 & 4 are brought on record as
                    LRs of the deceased 2nd appellant vide order
                   dated 27.09.2005 in C.M.P.No.2739/2004)

                 5.Muthulakshmi

                 6.Veerapandian

                 7.Muneeswari
                   (Appellants 5 to 7 are brought on record as
                   LRs of the deceased 1st appellant vide order
                   dated 09.03.2016 in M.P.(MD)No.1/2012)            ... Appellants

                                                       Vs.

                 1.Ramachandran (Died)

                 2.Muthirulandi (Died)

                 3.The Government of Tamil Nadu
                   Rep.by the District Collector
                   Kamarajar District

                 1/5
http://www.judis.nic.in
                                                                       S.A.No.31 of 1997

                    Virudhunagar.

                 4.The Tahsildar
                   Thiruchuli
                   Kamarajar District.

                 5.C.Nagarajan
                   (R5 is brought on record as LRs of the
                    deceased 2nd appellant vide order
                   dated 27.09.2005 in C.M.P.No.2739/2004)

                 6.Sivasubramanian

                 7.Karuppiah

                 8.Angupillai

                 9.Angamuthu
                   (R6 to R9 are brought on record as LRs of
                   the deceased R2 vide order dated 27.09.2005
                   made in C.M.P.No.2542/2005)

                 10.Meenakshi

                 11.Kalidas

                 12.Angu
                  (R10 to R12 are brought on record as LRs of
                  the deceased R1 vide order dated 09.03.2016
                  in M.P.(MD)Nos.1 to 3/2011)

                 13.Bhoominathan
                  (R13 is brought on record as
                  LRs of the deceased 1st appellant vide order
                  dated 09.03.2016 in M.P.(MD)No.1/2012)         ... Respondents




                 2/5
http://www.judis.nic.in
                                                                                      S.A.No.31 of 1997

                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree dated 27.09.1995 passed in A.S.No.236 of 1993
                 by the Sub-Judge, Srivilliputhur reversing the judgment and decree dated
                 30.06.1993 passed in O.S.No.22/1993 by the District Munsif, Aruppukottai.

                                   For Appellants     : Mr.S.Alagarsamy
                                                        for A3, A5, A6 & A7
                                                        A1 & A2-Died
                                                        A4-No Appearance

                                   For Respondents : Mr.J.Gunaseelan Muthiah,
                                                     Addl. Govt. Pleader for R3 & R4
                                                     Ms.Vijayakumari Natarajan for
                                                    Mr.S.Natarajan for R6 to R9
                                                    R1, R2 & R10-Died
                                                    R5-Dismissed vide Court order
                                                    dated 27.04.2007.
                                                     R11-No Appearance




                                                 JUDGMENT

When the matter came up for hearing, the learned counsel appearing

for the appellants 3, 5, 6 and 7, submits that this matter has been settled between

the parties and the parties have entered into a 'Compromise Memo', dated

10.02.2021, which has been duly signed by the appellant No.6 and respondent No.

6 and also their respective counsel. The appellant No.6 and respondent No.6 are

present before this Court. A copy of the same has been placed before this Court.

http://www.judis.nic.in S.A.No.31 of 1997

The said 'Compromise Memo', dated 10.02.2021 is taken on file and recorded.

2. In such view of the matter, this Second Appeal is dismissed as settled

out of Court. The 'Compromise Memo', dated 10.02.2021 shall form part of the

record. No costs. Refund of Court fee, if any, as per entitlement.

10.02.2021 Index : Yes/No Internet : Yes/No

vsm

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 District Munsif, Aruppukottai.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.No.31 of 1997

N.SATHISH KUMAR, J.

vsm

S.A.No.31 of 1997

10.02.2021

http://www.judis.nic.in