M.Sankarabagam (Died) vs S
2021 Latest Caselaw 22929 Mad

                                                                               AS(MD)No.330 of 2008



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 23.11.2021
                                                      CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                           AS(MD)No.330 of 2008
                                       MP(MD)Nos.1 of 2013 and 1 of 2009


                     1.M.Sankarabagam (Died)
                     2.S.Muthuvinayagam
                     3.Indira
                     4.Maharani
                     5.Chitra
                     6.Lakshmi                                          ... Appellants

                     (Appellants 3 to 6 brought on record as the legal heirs
                     of the deceased first appellant vide Court order dated
                     07.08.2013 in MP(MD)No.2/2013 in AS(MD)No.
                     330/2008)
                                                         vs.

                     1.S,Palaniya Pillai (Died)
                     2.S.Pushpam (Died)
                     3.P.Muthukumar                              ... Respondents

                     (Memo presented in Court on 28.02.2019 and
                     recorded as R1 Died. R2 and R3, who are already on
                     record, are the legal heirs of deceased R1 as per order
                     dated 28.02.2019 in AS(MD)No.330/2008

                     Memo in USR 2834 is recorded as R2 died, R3 who is
                     already on record is recorded as Legal heir of
                     deceased R2, vide Court order dated 02.07.2019)




https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                    AS(MD)No.330 of 2008



                     PRAYER : Appeal Suit filed under Section 96 of CPC read with Order
                     XLI Rule 1 of CPC, 1908 to set aside the Judgment and decree of the
                     Additional District and Sessions Court, Fast Track Court No.1, Tuticorin,
                     dated 06.06.2008 in OS.No.54 of 2006.


                                        For Appellants      :Mr.K.S.Vamsidhar

                                        For R3              :Mr.M.P.Senthil


                                                         JUDGMENT

The learned counsel appearing on both sides submitted that this

matter is settled before the Mediation Centre attached to this Court. The

Settlement Agreement is also enclosed along with the Mediation Report.

2. The Appeal Suit is closed in terms of the Settlement Agreement.

No costs. Consequently, the connected Miscellaneous Petitions are

closed.

23.11.2021

Index : Yes/No Internet : Yes/No

mbi

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

AS(MD)No.330 of 2008

Note : Registry is directed to refund the entire Court fee paid by the appellants, if any.

To

The Additional District and Sessions Court, Fast Track Court No.1, Tuticorin.

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

AS(MD)No.330 of 2008

S.ANANTHI, J.

mbi

AS(MD)No.330 of 2008

23.11.2021

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