E.Kumar vs Kumuthammal
2021 Latest Caselaw 14771 Mad

                                                                            S.A.No.619 of 2016

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 23.07.2021

                                                    CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                              S.A.No.619 of 2016

                                          (Through Video Conferencing)

                 E.Kumar                                                 ... Appellant

                                                      Vs.
                 1.Kumuthammal
                 2.Sampath
                 3.Sambandham
                 4.Suganthi
                 5.Rahul
                 6.Rakesh                                         ... Respondents
                 (Minors represented by Mother and Guardian
                  Suganthi the 4th Respondent herein.
                  Respondents 4 to 6 brought on record
                  as LRS of the deceased 3rd respondent Viz,
                  Sambandham vide Court order dated
                  06.03.2017 made in CMP.No.2723/2017 & 2724/2017
                  in S.A.No.619/2016)

                       Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 01.03.2016 on the file of the learned Sub-
                 ordinate Judge, Ponneri and passed in A.S.No.55 of 2010 confirming the
                 Judgment and decree dated 24.10.2008 and made in O.S.No.143 of 2000
                 on the file of the learned District Munsif Ponneri.

                                   For Appellant   : Mr.P.V.Muralidhar
                                   For Respondents : Mr.R.Krishnaswamy for R1 & R2
                                                     R3 died

                    _________
https://www.mhc.tn.gov.in/judis/
                 Page No 1 of 2
                                                                          S.A.No.619 of 2016

                                                                    C.SARAVANAN, J.
                                                                                jas
                                            JUDGMENT

The learned counsel for the respondent submits that the dispute

between the parties had been settled out of Court. The learned counsel

for the appellant also confirms the same.

2.Recording the same, this Second Appeal is dismissed as having

settled out of Court. No costs.

23.07.2021

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

To:

1.The learned Sub-ordinate Judge, Ponneri.

2.The District Munsif Court, Ponneri.

S.A.No.619 of 2016

_________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 2