S.Natarajan vs K.Palrajmohan
2022 Latest Caselaw 7837 Mad

                                                                             S.A.(MD)No.115 of 2015



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.04.2022

                                                    CORAM:

                        THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A(MD)No.115 of 2015
                                                    and
                                             M.P(MD) No.1 of 2015

                     R.Subbapandithar (Dead)

                     S.Natarajan                                           ... Appellant
                                                       -vs-

                     1.K.Palrajmohan

                     2.K.Thirumoorthy

                     3.C.Krishnan

                     4.K.Duraichamy

                     5.K.Veluchamy                                         ... Respondents


                     Prayer :- The second Appeal filed under Section 100 of the Code of Civil
                     Procedure, to set aside the judgment and decree dated 10.11.2011 passed
                     in A.S.No.101 of 2009 by Principal Subordinate Judge, Dindigul,
                     confirming the judgment and decree dated 01.09.2008 passed in O.S.No.
                     225 of 2006 by Principal District Munsif, Dindigul.

                     _________
                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD)No.115 of 2015



                                          For Appellant     : Mr.Anand Chandrasekar
                                                              for M/s.Sarvabhauman Associaties


                                          For R1 and R2      : Mr.R.Rajaraman
                                          For R3 & R5       : M/s.D.Farjana Ghoushiak
                                          For R4            : M/s.K.Hemakarthikeyan




                                                          JUDGMENT

Today, when the matter is taken up for hearing, the learned counsel

for the appellant submitted that the sole appellant passed away and the

dispute between the parties has been settled amicably. Hence, nothing

survives for further adjudication in this Second Appeal.

2.Recording the above submission, this Second Appeal stands

dismissed as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                                    13.04.2022

                     Index         : Yes/No

                     _________

https://www.mhc.tn.gov.in/judis S.A.(MD)No.115 of 2015

Internet : Yes/No

To

1.The Principal Subordinate Judge, Dindigul.

2.The Principal District Munsif, Dindigul.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD)No.115 of 2015

KRISHNAN RAMASAMY, J.

cp

S.A(MD)No.115 of 2015 and M.P(MD) No.1 of 2015

Dated: 13.04.2022

_________

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