Pushparani vs Palanisamy
2021 Latest Caselaw 15344 Mad

                                                                                  SA No.677 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 30.07.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                    SA No.677 of 2007
                                                           and
                                                     MP No.1 of 2007

                     1. Pushparani
                     2. Shanmugham
                     3. Jagadambal                                  ...   Appellants

                                                        versus
                     1. Palanisamy
                     2. Poongodi
                     3. Pavathal (Died) *
                     4. Kandhasamy
                     5. K.Veluswamy
                     6. S.K.Muthusamy                             …. Respondents
                     * RR4 to 6 brought on record as LR's
                         of the deceased 3rd respondent viz., Pavathal
                         vide order of Court, dated17.02.2021
                         made in CMP Nos.5197, 5198 and 5201 of 2020
                          in S.A. No.677 of 2007
                                  Second Appeal filed under Section 100 of Civil Procedure Code
                     against the judgment and decree of the learned Principal District Judge of
                     Erode District at Erode in A.S. No.64 of 2006 dated 16.12.2006
                     confirming the judgment and decree of the learned 1st Additional Sub
                     Judge of Erode in O.S. No.221 of 2005, dated 27.01.2006




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                                                                                      SA No.677 of 2007

                                  For Appellants          : Mr.I.C.Vasudevan


                                  For Respondents         : Ms.Abirami for
                                                            Mr.V.Raghavachari for R1 & R2
                                                            R3- Died steps taken
                                                            Mr.V.R.Annagandhi
                                                            for R4 to R6


                                                            JUDGMENT

(Heard Video Conference)

A joint compromise has been filed by all the parties to the Second

Appeal. All the parties have also signed the compromise. The respective

counsels have also signed the compromise. In terms of the compromise

memo, dated 07.07.2021, this Second Appeal is disposed of. This

compromise Memo shall form part of the decree. No costs.

Consequently, connected miscellaneous petition is closed.

30.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

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

SA No.677 of 2007

To

1. The Principal District Judge of Erode District at Erode.

2. The 1st Additional Sub Judge of Erode

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

SA No.677 of 2007

ABDUL QUDDHOSE, J.

vsi2

SA No.677 of 2007

30.07.2021

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