Madras High Court
Eswaran vs Muthulakshi on 1 September, 2021
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 01.09.2021
Coram:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016 and MP.Nos.1 of 2013, 1 of 2014 and
CMP.No.13510 of 2016
AS.No.1038 of 2012
1.Eswaran
2.Valarmathi
3.Gopi
4.Minor Viji
rep. by her father and natural guardian
1st appellant Eswaran ...appellants
Vs.
1.Muthulakshi
2.Pavayee
3.Nachammal
4.Palaniammal
5.Nachimuthu
6.Malarkodi
7.Rajam
8.Lakshmi
9.S.Sellammal & Co., by its
Managing Director,
No.167-F, Salem Road,
1/8
https://www.mhc.tn.gov.in/judis
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016
Namakkal Taluk
10.T.Masilamani ...Respondents
(no relief is claimed against respondents 5 to 10)
PRAYER: First Appeal filed under Section 96 of CPC to set aside the
decree and judgment passed in OS.No.151 of 2010 on the file of the
Principal District Court, Namakkal dated 10.09.2012.
For Appellants : Mr.G.Murugendran
For Respondents
For R1 to 4 : Mr.S.Mukunth
for M/s.Sarvabhauman Associates
For R9 : Mr.P.R.Balasubramanian
For R5 : Mr.P.Valliappan
R6 to 8, 10 : Notice served
AS.No.124 of 2013
S.Sellammal & Co., rep. by its
Managing Director,
No.167-F, Salem Road,
Namakkal Taluk ...appellant
Vs.
1.Muthulakshi
2.Pavayee
3.Nachammal
4.Palaniammal
5.Nachimuthu
6.Easwaran
https://www.mhc.tn.gov.in/judis
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016
7.Malarkodi
8.Rajam
9.Lakshmi
10.Valarmathi
11.Gobi
12.Minor Viji
rep. by guardian
Easwaran
13.T.Masilamani ...Respondents
PRAYER: First Appeal filed under Section 96 of CPC to set aside the
preliminary decree and judgment passed by the Principal District Court,
Namakkal on 10.09.2012 made in OS.No.151 of 2010.
For Appellants : Mr.P.R.Balasubramanian
For Respondents
For R5 & 6 : Mr.P.Valliappan
R1,3 & 4, 7 to 13 : Notice served
R2 : died (steps due)
AS.No.226 of 2014
Nachimuthu ...appellant
Vs.
1.Muthulakshi
2.Pavayee
3.Nachammal
4.Palaniammal
https://www.mhc.tn.gov.in/judis
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016
5.Eswaran
6.Malarkodi
7.Rajam
8.Lakshmi
9.Valarmathi
10.Gopi
11.Minor Viji
rep. by guardian
Easwaran
12.S.Sellammal & Co., rep. by its
Managing Director,
No.167-F, Salem Road,
Namakkal Taluk
13.T.Masilamani ...Respondents
PRAYER: First Appeal filed under Section 96 of CPC to set aside the
decree and judgment passed in OS.No.151 of 2010 on the file of the
Principal District Court, Namakkal on 10.09.2012
For Appellants : Mr.G.Murugendran
For Respondents
For R1 to 4 : Mr.S.Mukunth
for M/s.Sarvabhauman Associates
R6 to 13 : given up
SA.No.717 of 2016
Muthulakshmi
Rep. by S.Chinnusamy(power agent) ...appellant
https://www.mhc.tn.gov.in/judis
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016
Vs.
1.Easwaran
2.Natchimuthu Gounder ...Respondents
PRAYER: Second Appeal filed under Section 100 of CPC to set aside the
judgment and decree dated 06.11.2015 made in AS.No.77 of 2012 on the
file of the Sub Court, Namakkal reversing the judgment and decree dated
16.07.2012 made in OS.No.861 of 2007 on the file of the Principal District
Munsif at Namakkal
For Appellant : Mr.S.Mukunth
For Respondents
For R1 : Mr.P.Valliappan
R2 : notice served
COMMON JUDGMENT
The first appeal in AS.No.1038 of 2012 has been filed to set aside the
decree and judgment passed in OS.No.151 of 2010 on the file of the
Principal District Court, Namakkal dated 10.09.2012; the first appeal in
AS.No.124 of 2013 has been filed to set aside the preliminary decree and
https://www.mhc.tn.gov.in/judis
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016
judgment passed by the Principal District Court, Namakkal on 10.09.2012
made in OS.No.151 of 2010; the first appeal in AS.No.226 of 2014 has been
filed to set aside the decree and judgment passed in OS.No.151 of 2010 on
the file of the Principal District Court, Namakkal on 10.09.2012; and second
appeal in SA.No.717 of 2016 has been filed to to set aside the judgment and
decree dated 06.11.2015 made in AS.No.77 of 2012 on the file of the Sub
Court, Namakkal reversing the judgment and decree dated 16.07.2012 made
in OS.No.861 of 2007 on the file of the Principal District Munsif at
Namakkal.
2. The learned counsel for the appellant in the second appeal in
SA.No.717 of 2016 submitted that in pursuant to the order passed by this
Court in CMP.No.1 of 2013 in AS.No.124 of 2013 dated 14.12.2020, final
decree itself has been passed in the suit on 31.08.2021 in IA.No.178 of 2013
in OS.No.151 of 2010 by the trial court i.e. Principal District Court,
Namakkal as per the compromise arrived at between the parties.
3. Accordingly, the appeal suits in AS.Nos.1038 of 2012, 124 of 2013
https://www.mhc.tn.gov.in/judis
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016
& 226 of 2014 are disposed of. In view of the orders passed in the above
appeal suits, the second appeal in SA.No.717 2016 has become infructuous.
Accordingly, the second appeal in SA.No.717 of 2016 is dismissed as
infructuous. Consequently, connected miscellaneous petitions are closed.
No order as to costs.
01.09.2021
Speaking Order/Non Speaking Order
Index : Yes / No
Internet : Yes
lok
https://www.mhc.tn.gov.in/judis
AS.Nos.1038 of 2012, 124 of 2013, 226 of 2014
& SA.No.717 2016
G.K.ILANTHIRAIYAN, J.
lok
To
1.The Principal District Judge,
Namakkal
2.The Subordinate Judge,
Namakkal
AS.Nos.1038 of 2012, 124 of 2013,
01.09.2021
https://www.mhc.tn.gov.in/judis
