Kala vs S.Maheswari ...1St
2021 Latest Caselaw 5950 Mad

                                                                                  SA(MD)No.681 of 2020

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated : 05.03.2021

                                                         CORAM

                              THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN


                                               S.A(MD)No.681 of 2020
                     Kunjammal (died)
                     1.Kala
                     2.Chinthanaiselvan
                     3.Vetriselvan                     ...Appellants 1 to 3/Respondents 2 to 4/
                                                                    Defendants 2 to 4

                                                       Vs.
                     A.Ali (died)

                     1.S.Maheswari                       ...1st   Respondent/Respondent           No.2/
                                                                   Plaintiff No.2

                     2.D.Swaminathan
                     3.Jansi
                     4.Indumathi
                     5.Elakiya                        ...Respondents 2 to 5/Respondents 3 to 6/Nil

                     PRAYER:- Second Appeal is filed under Section 100 of C.P.C against the
                     judgment and decree dated 18.12.2019 made in A.S.No.43 of 2018 on the
                     file of the Subordinate Judge, Pattukkottai, reversing the judgment and
                     decreetal order dated 28.09.2018 made in O.S.No.18 of 2015 on the file of
                     the District Munsif, Pattukkottai.

                                    For Appellants        : Mr.T.Sekar
                                    For Respondents       : Mr.K.Balasundaram




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                                                                             SA(MD)No.681 of 2020

                                                  JUDGMENT

The parties are present and a compromise memo has been filed and

they have affirmed the factum of compromise. In view of the same, the

compromise memo is recorded. The appeal in A.S.No.43 of 2018 on the file

of the Subordinate Judge, Pattukkottai shall stand allowed and the suit in

O.S.No.18 of 2015 on the file of the District Munsif, Pattukkottai shall

stand dismissed.

2. In fine, this Second Appeal is allowed. No costs. Consequently,

connected miscellaneous petition is closed.

05.03.2021

Index : Yes/No Internet: Yes/No CM

To:

1.The Subordinate Judge, Pattukkottai.

2.The District Munsif, Pattukkottai.

3. The Section Officer VR Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in2/3 SA(MD)No.681 of 2020

R.SUBRAMANIAN. J.,

CM

S.A(MD)No.681 of 2020

05.03.2021

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