M.Elumalai (Died) vs N.Kumaresan
2021 Latest Caselaw 4091 Mad

                                                                        S.A.No.1704 of 2000

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 17.02.2021

                                                    CORAM:

                               THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                               S.A.No.1704 of 2000

                     1.M.Elumalai (Died)
                     2.E.Suganthi
                     3.Minor E.Ramesh
                     4.Minor E.Deepa
                     [Minors represented by mother and
                     natural guardian E.Suganthi]

                     [Appellants 2 to 4 brought on record as
                     L.Rs of the deceased sole appellant vide
                     order of Court dated 12.06.14 made in
                     C.M.P.No.856/11 in S.A.No.1704/00]                   ...Appellant

                                                          ...Vs...
                     N.Kumaresan
                     2.Sivakakkiyam
                     3.Venmani
                     4.Sathya
                     [R2 to R4 brought on record as L.Rs of the
                     deceased sole respondent viz., Kumaresan vide
                     Court order dated 22.1.2019 made in C.M.P.No.
                     5679/2016 in S.A.No.1704/2000[CVKJ]]                 ..Respondents


                     Prayer:- Appeals filed under Section 100 of the Civil Procedure Code
                     against the Decree and Judgment dated 29.08.2000 made in A.S.No.28
                     of 2000 on the file of the Additional District Judge,Pondicherry
                     reversing the Decree and Judgment dated 09.12.1999 made in
                     O.S.No.888/1998 on the file of the IInd Additional District Munsif,
                     Pondicherry.


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                                                                              S.A.No.1704 of 2000



                                      For Appellant      : Mr.T.R.Rajaraman
                                      For R1             : Died
                                      For R2 to R4       : Ms.K.Janani
                                                           For M/s.Sudha Ramalingam
                                                        -----

                                                      JUDGMENT

Both the learned counsel are present in the physical hearing and

also appeared through Video Conferencing.

2. The matter is taken up with a hyper mood and the memo of

compromise is filed and the same is taken on file and this Second

Appeal is to be withdrawn and dismissed subject to the conditions 1 to

3 mentioned in the memo of compromise.

3. Accordingly, this Second Appeal is disposed of in terms of the

memo of compromise. The memo of compromise shall form part of the

decree. No costs.

                                                                          17.02.2021

                     nvi

                     Index     : Yes / No
                     Internet : Yes



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To

1. The Additional District Judge,Pondicherry

2. The IInd Additional District Munsif, Pondicherry.

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RMT.TEEKAA RAMAN,J.,

nvi

S.A.No.1704 of 2000

17.02.2021

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