M.Alwar vs Pakkiyam Ammal
2021 Latest Caselaw 14778 Mad

                                                                             S.A.No.457 of 2009

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 23.07.2021

                                                  CORAM :

                                   THE HON'BLE MS.JUSTICE P.T.ASHA

                                             S.A.No.457 of 2009
                                                      and
                                      M.P.Nos.1 to 3 of 2015 and 1 of 2009

                     M.Alwar                                                   ... Appellant
                                                       Vs
                     1.Pakkiyam Ammal
                     2.Kaliyaperumal Konar
                     3.Chinnammal
                     4.Ambujam
                     5.Pappammal
                     6.Dharmaraj
                     7.Selvaraj
                     8.Jambulingam
                     9.Sivagamiammal
                     10.Radhammal                                            ... Respondents
                     PRAYER : Second Appeal filed under Section 100 of Civil Procedure
                     Code against the Judgment and Decree of the Learned Additional District
                     Judge/Fast Track Court, Ariyalur dated 26.07.2007 made in A.S.No.111
                     of 2003 confirming the Judgment and Decree of the Learned District
                     Munsif Court, Jayamkondam dated 28.01.1998 made in O.S.No.365 of
                     1986.


https://www.mhc.tn.gov.in/judis/
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                                                                                   S.A.No.457 of 2009

                                            For Appellant       : Mr.R.Balasubramanian.

                                            For Respondents     : R1 – Died.
                                                                  R2 to R10 - served.
                                                                  No appearance.

                                                      JUDGMENT

The matter has been heard through "Video Conference".

2.It is informed by the Learned Counsel for the Appellant in

virtual mode that the parties have settled the dispute.

3.Therefore, this Second Appeal is dismissed as settled out of

Court. No costs. Consequently, connected Miscellaneous Petitions are

clsoed.

23.07.2021 ay

To

1.The Additional District Judge, Fast Track Court, Ariyalur.

2.The District Munsif Court, Jayamkondam.

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

S.A.No.457 of 2009

P.T.ASHA, J.

ay

S.A.No.457 of 2009 and M.P.Nos.1 to 3 of 2015 and 1 of 2009

Dated: 23.07.2021

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