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Indiragandhi vs Periyasamy
2021 Latest Caselaw 21424 Mad

Citation : 2021 Latest Caselaw 21424 Mad
Judgement Date : 26 October, 2021

Madras High Court
Indiragandhi vs Periyasamy on 26 October, 2021
                                                                        S.A.Nos.1147 & 1148 of 2011



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     26.10.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                            S.A.Nos.1147 & 1148 of 2011
                                                        and
                                               M.P.Nos.1 & 1 of 2011

                     Palanimuthu (Died)
                     1.Indiragandhi
                     2.Sakthivel
                     3.Mala
                     4.Sudha
                     5.Prabhu                         ... Appellants in both Second Appeals
                     (Cause title accepted vide order
                     of Court dated 08.06.2011 made
                     in M.P.Nos.2 & 2/2011 in
                     S.A.Sr.Nos.42596 & 42598/2010)

                                                        Vs.
                     1.Periyasamy
                     2.Sasikumar                      ... Respondents in S.A.No.1147 of 2011

                     Periyasamy                       ... Respondent in S.A.No.1148 of 2011



                     Prayer in S.A.No.1147 of 2011: Second Appeal filed under Section 100
                     of the Civil Procedure against the decree and judgment dated 29.02.2008
                     in A.S. No.89 of 2007, on the file of the Principal Subordinate Court,

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                         S.A.Nos.1147 & 1148 of 2011



                     Virudhachalam, upholding the decree and judgment dated 08.09.2006 in
                     O.S. No.400 of 2000, on the file of the Principal District Munsif Court,
                     Virudhachalam.


                     Prayer in S.A.No.1148 of 2011: Second Appeal filed under Section 100
                     of the Civil Procedure against the decree and judgment dated 29.02.2008
                     in A.S. No.92 of 2007, on the file of the Principal Subordinate Court,
                     Virudhachalam, upholding the decree and judgment dated 08.09.2006 in
                     O.S. No.166 of 2004, on the file of the Principal District Munsif Court,
                     Virudhachalam.


                     In both S.As:
                                   For Appellants    : Ms.T.R.Gayatri
                                                       for M/s.Sarvabhauman Associates
                                   For Respondents   : Mr.G.Surya Narayanan


                                               COMMON JUDGMENT
                                   It is represented by the learned counsel appearing for the

                     appellants that the suit properties were sold to the son of the first

                     respondent and therefore nothing survives for further adjudication.




                     Page 2 of 4

https://www.mhc.tn.gov.in/judis/
                                                                           S.A.Nos.1147 & 1148 of 2011




                                   2. Recording the said submission, both the second appeals are

                     dismissed. No costs. Consequently, connected Miscellaneous Petitions

                     are closed.



                                                                                        26.10.2021

                     Index: Yes/No
                     Internet: Yes/No
                     Speaking/Non-Speaking order
                     mtl/ham




                     To

                     1. The Principal Subordinate Court, Virudhachalam.
                     2. The Principal District Munsif Court, Virudhachalam.
                     3. The Section Officer, VR Section, High Court, Madras.




                     Page 3 of 4

https://www.mhc.tn.gov.in/judis/
                                          S.A.Nos.1147 & 1148 of 2011




                                         R. HEMALATHA, J.

mtl/ham

S.A.Nos.1147 & 1148 of 2011 and M.P.Nos.1 & 1 of 2011

26.10.2021

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

 
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