Vellapandian vs Ponneswaran
2021 Latest Caselaw 1128 Mad

                                                                     C.M.A.No.2404 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 19-01-2021

                                                    CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                               CMA No.2404 of 2017

                     1.Vellapandian

                     2.V.Ramuthayi                            .. Appellants

                                                       vs.

                     1.Ponneswaran

                     2.Navaneethakrishnan

                     3.Kasinatha Gounder

                     4.Govindasamy

                     5.Kathavarayan

                     6.E.Iyyanar

                     7.Palani

                     8.S.Sekar

                     9.S.Subbarayan

                     10.Selvaraj


                     1/6


https://www.mhc.tn.gov.in/judis/
                                                 C.M.A.No.2404 of 2017

                     11.S.Subramani

                     12.S.Vaithianathan

                     13.K.Selvam

                     14.R.Krishnamurthy

                     15.Thirugnana Mudaliar

                     16.Mani @ Balasubramanian

                     17.V.Sridhar

                     18.Arumugasamy Nadar

                     19.N.Chakrapani

                     20.Sekar Chettiar

                     21.Narayanan Chettiar

                     22.Balu Nadar

                     23.R.Palanisamy

                     24.Rajendira Reddiar

                     25.S.Suresh

                     26.M.Jeyakodi

                     27.P.Chakrapani

                     28.Ramachandra Iyyar


                     2/6


https://www.mhc.tn.gov.in/judis/
                                                       C.M.A.No.2404 of 2017

                     29.K.B.S.Sakthivadivel Mudaliar

                     30.K.Kumar

                     31.P.Angammal

                     32.P.Kannan

                     33.D.Kannan

                     34.Murugesa Nadar

                     35.Subramanian

                     36.A.Appar @ Apparsamy

                     37.N.Sakthivel

                     38.Ramalingam

                     39.G.Patturoja

                     40.Babu

                     41.Chandrasekaran

                     42.M.Marimuthu

                     43.Pitchai

                     44.P.Vijayakumar

                     45.V.Senthurapandi

                     46.M.Palani


                     3/6


https://www.mhc.tn.gov.in/judis/
                                                                      C.M.A.No.2404 of 2017

                     47.The Special Officer,
                        Cooperative Housing Society Ltd.,
                        No.2721, Panruti-607 106.

                     48.The Manager,
                        Tamilnadu Mercantile Bank (Prudent Bank),
                        Chennai Salai,
                        Panruti-607 106.

                     49.Saravanakumar

                     50.N.V.Kaliaperumal

                     51.Kaliamurthy

                     52.A.Ponnaiyan

                     53.G.Rajavel

                     54.Sakthi

                     55.M.Balasubramanian

                     56.P.Sankar

                     57.S.Guruvammal

                     58.Ponmari

                     59.Velusamy Nadar

                     60.Kuppusamy

                     61.M.Panchatcharam

                     62.M.Settu                                .. Respondents

                     4/6


https://www.mhc.tn.gov.in/judis/
                                                                                C.M.A.No.2404 of 2017




                     PRAYER : Civil Miscellaneous Appeal is preferred under Order 41, Rule 1
                     of CPC read with Section 75 of Provincial Insolvency Act, 1920 against the
                     fair and decretal order dated 08.03.2017 passed in I.P.No.1 of 2010 on the
                     file of the Principal District Court, Cuddalore.


                                   For Appellants               : Ms.Kundavai for
                                                                  Ms.R.Meenal

                                   For Respondents-57,61&62 : Mr.K.Moorthy

                                   For Respondents-1to19,21to
                                     46, 48to56 & 58to60      : Ex Parte

                                   For Respondents-20 & 47      : No Appearance

                                                      JUDGMENT

It is brought to the notice of this Court that the issue between the

parties had already been settled. In view of the said fact, no further

adjudication needs to be entertained in this Civil Miscellaneous Appeal and

accordingly, Civil Miscellaneous Appeal No.2404 of 2017 stands closed.

However, there shall be no order as to costs.

19-01-2021 Speaking Order/Non-Speaking Order. Internet : Yes/No.

Index: Yes/No.

Svn

https://www.mhc.tn.gov.in/judis/ C.M.A.No.2404 of 2017

S.M.SUBRAMANIAM, J.

Svn

To

The Principal District Judge, Principal District Court, Cuddalore.

C.M.A.No.2404 of 2017

19-01-2021

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