Siva vs S.R.Ramabadra Naidu (Deceased)
2021 Latest Caselaw 12272 Mad

                                                                                S.A.No.1172 of 2008




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :      23.06.2021

                                                      CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                S.A.No.1172 of 2008


                     Siva                                 ...   Appellant

                                                        Vs.

                     1.S.R.Ramabadra Naidu (deceased)
                     2.Kanniammal
                     3.Kuppuswamy
                     4.Kokilamnal
                     5.Usharani                           ...   Respondents


                     (Respondents 2 to 5 brough on record as legal representatives of the
                     deceased sole respondent vide order of this Court dated 08.09.2010 made in
                     M.P.No.1 of 2010 in S.A.No.1172 of 2008.)

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 29.10.2007 in S.A.No.4
                     of 2007 on the file of the learned Sub Judge, Chenglepet, dismissing the
                     first appeal confirming the Judgment and Decree of the trial Court dated
                     09.10.2006 in O.S.No.52 of 2005 on the file of the learned District Munsif
                     -cum- Judicial Magistrate, Uthiramerur.


                     1/3

https://www.mhc.tn.gov.in/judis/
                                                                                     S.A.No.1172 of 2008

                               For Appellant      :     Ms.Srividhya
                               For Respondents :        Mr.K.Goviganesan
                                                        for R2, R4 and R5.

                                                        R1-Died

                                                        Not ready in notice regarding R3.

                                                        JUDGMENT

The learned counsel for the appellant would submit that the matter has

been settled between the parties and therefore, the Appeal may be dismissed

as settled out of Court.

Accordingly, the Second Appeal is dismissed as settled out of Court.

No costs.

                                                                                         23.06.2021

                     Index           : Yes/No
                     Internet        : Yes/No
                     mps

                     To

                     1.The Sub Judge,
                     Chenglepet.

2.The District Munsif -cum- Judicial Magistrate, Uthiramerur.

https://www.mhc.tn.gov.in/judis/ S.A.No.1172 of 2008

P.T. ASHA, J,

mps

S.A.No.1172 of 2008

23.06.2021

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