A.Thangavel (Died) vs Sri Natarajar Bajanai Madam And
2021 Latest Caselaw 13042 Mad

                                                                            S.A.No.747 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED: 02.07.2021

                                                  CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                            S.A.No.747 of 2012
                                                   and
                                           M.P.Nos.1 & 2 of 2012

                 1.A.Thangavel (died)
                 2.S.K.Ravichandran
                 3.T.Amudha
                 4.A.T.Mohanarangam
                 (Appellants 3 and 4 b/R as Lr of the deceased
                  1st appellant vide Court order dated 28.04.2021
                  made in C.M.P.Nos.11504 to 11506 of 2018)              ... Appellants

                                                    Vs.

                 1.Sri Natarajar Bajanai Madam and
                    Pudavaikariamman Trust,
                   Rep by its Trustees Ashokumar
                   S/o.Thirumurugan,
                   Munsif Street, Gugai, Salem – 6.

                 2.T.Vaithialingam
                 3.Baskar
                 4.Sekar
                 5.Venkatachalapathy
                 6.G.M.Raju                                              ... Respondents

                         Second Appeal filed under Section 100 of C.P.C., to set aside the
                 judgment and decree in A.S.No.160 of 2010 dated 12.01.2012 on the file


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https://www.mhc.tn.gov.in/judis/
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                                                                          S.A.No.747 of 2012

                 of the I Additional Subordinate Judge, Salem confirming the judgment
                 and decree dated 17.02.2010 in O.S.No.286 of 2005 on the file of the II
                 Additional District Munsif Court at Salem.

                                     For Appellants  : Mr.V.Sekar
                                     For Respondents : Mr.P.Dinesh Kumar for R1 & R2


                                               JUDGMENT

The learned counsel for the appellant submits that nothing

survives for adjudication in this appeal as the parties were amicably

settled their dispute among themselves.

2.Recording the same, this second appeal is closed. No costs.

Consequently, connected Miscellaneous Petitions are closed.

02.07.2021

jas Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

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To:

1.The I Additional Subordinate Judge, Salem.

2.The II Additional District Munsif Court at Salem.

3.Sri Natarajar Bajanai Madam and Pudavaikariamman Trust, Rep by its Trustees Ashokumar S/o.Thirumurugan, Munsif Street, Gugai, Salem – 6.

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C.SARAVANAN, J.

jas

S.A.No.747 of 2012 and M.P.Nos.1 & 2 of 2012

02.07.2021

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