Amanullah (Died) vs N.A.V.Alagappan
2022 Latest Caselaw 17935 Mad

Citation : 2022 Latest Caselaw 17935 Mad
Judgement Date : 1 December, 2022

Madras High Court

Amanullah (Died) vs N.A.V.Alagappan on 1 December, 2022

                                                       S.A(MD).No.493 of 2013 & C.R.P(MD).No.1470 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.12.2022

                                      CORAM : JUSTICE N.SESHASAYEE

                                          S.A(MD).No.493 of 2013 and
                                         C.R.P(MD).No.1470 of 2013 and
                                          M.P(MD).Nos.1 and 1 of 2013
                                       C.M.P(MD).Nos.7083 to 7088 of 2022

                     S.A(MD).No.493 of 2013

                     Amanullah (Died)                      ...Appellant/Appellant/3rd Defendant
                     2.Beevi Fathima
                     3.Mubeen
                     4.Mohamed Sahadik Rahman
                     5.Ahamed Rasmi
                     6.Afsal Ahamed                      ....LR's of the deceased sole appellant

                     [Appellants 2 to 6 are brought on record as LR's of the deceased sole
                     appellant vide order dated 15.12.2021 made in C.M.P(MD).Nos.4054
                     and 4058 of 2021 in S.A(MD).No.493 of 2013]

                                                         Vs
                     R.M.Subramanian (Died)
                     1.N.A.V.Alagappan
                     2.A.L.Uma
                     3.A.L.Valliammai
                     4.A.L.Alagammai
                     5.A.L.Nachalakshmi
                     6.M.Mohamed Yusuff (Died)
                     7.Hussain Banu (Died)
                     8.Mustaffa
                     9.Abdullah

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                     Page 1 of 7



https://www.mhc.tn.gov.in/judis
                                                        S.A(MD).No.493 of 2013 & C.R.P(MD).No.1470 of 2013



                     10.Pavusia
                     11.Alima Beevi
                     12.S.P.Alagammal
                     13.S.P.Meyyappan
                     14.S.P.Ramanathan
                     15.A.R.Meenachi               ....Respondents 1 to 15/Respondents 1 to 15/

Plaintiffs, Defendants 1, 2 and 4 to 7 and LR's of R.M.Subramanian

16.Saliah Beevi

17.Abbas

18.Mahmootha

19.Raja Mohammed

20.Mohammed Sulthan

21.Ameenammal

22. Saira Banu

23.Rahmathualla ...LR's of the deceased 6th respondent

24.S.Abdul Raheem

25.Minor Sheik Abdullah

26.Minor Syed Ali Fathima (Respondents 25 and 26 being minors, are represented through their father and natural guardian, the 24th respondent herein)

27.Sabeena .....LR's of the deceased 7th respondent

[Respondents 16 to 23 are brought on record as LR's of the deceased 6th respondent vide order dated 15.12.2021 made in C.M.P(MD).Nos.4032, 4034 and 4052 of 2021 in S.A(MD).No.493 of 2013]

[Respondents 24 to 27 are brought on record as LR's of the deceased 7th respondent vide order dated 15.12.2021 made in C.M.P(MD).Nos.4062, 4065 and 4059 of 2021 in S.A.(MD).No.493 of 2013]

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https://www.mhc.tn.gov.in/judis S.A(MD).No.493 of 2013 & C.R.P(MD).No.1470 of 2013

Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside the judgment and decree dated 02.01.2013 made in A.S.No.10 of 2007 on the file of the Subordinate Court, Devakottai confirming the judgment and decree dated 28.02.2007 made in O.S.No.118 of 2004 on the file of the Principal District Munsif Court cum Judicial Magistrate, Karaikudi.

For Appellants : Mr.G.Prabhu Rajadurai

For Respondents : Mr.R.Sundar Srinivasan for R1 to R5 Mr.S.Yesudhason for R8 R6 and R7-Died No-appearance for R9 to R11, R16, R23 to R27

C.R.P(MD).No.1470 of 2013

A.Amanullah (Died) ...Petitioner/Appellant/Appellant

2.Beevi Fathima

3.Mubeen

4.Mohamed Sahadik Rahman

5.Ahamed Rasmi

6.Afsal Ahamed ....LR's of the deceased sole appellant

[Petitioners 2 to 6 are brought on record as LR's of the deceased sole petitioner vide order dated 11.08.2022 made in C.M.P(MD).Nos.7080 to 7082 of 2022 in C.R.P(MD).No.1470 of 2013]

1.R.M.Subramanian

2.N.A.V.Alagappan

3.A.L.Uma

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https://www.mhc.tn.gov.in/judis S.A(MD).No.493 of 2013 & C.R.P(MD).No.1470 of 2013

4.A.L.Valliammai

5.A.L.Alagammai

6.A.L.Nachalakshmi

7.M.Mohamed Yusuff

8.Hussain Banu

9.A.Mustaffa

10.Abdul Beevi

11.Pavusia

12.Alima Beevi

13.S.P.Alagammai

14.S.P.Meyyappan

15.S.P.Ramanathan

16.A.R.Meenal ....Respondents/Respondents/Respondents

Prayer:- Civil Revision Petition filed under Section 115 of C.P.C against the order and decreetal order dated 21.12.2012 passed by the Subordinate Court, Devakottai, Sivagangai District in C.M.A.No.2 of 2007 confirming the order and decreetal order dated 28.02.2007 in C.T.O.P.No.1 of 2005 on the file of the Principal District cum Judicial Magistrate, Karaikudi, Sivagangai District.

For Petitioners : Mr.G.Prabhu Rajadurai

For Respondents : Mr.R.Sundar Srinivasan for R2 to R6 R8 and R10-Ex-parte R1, R7 and R12-Died No appearance for R9 and R11

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https://www.mhc.tn.gov.in/judis S.A(MD).No.493 of 2013 & C.R.P(MD).No.1470 of 2013

JUDGMENT

It is reported that the matter has been settled out of the Court and the

possession has been handed over by the appellants/petitioners to the

respondents. The learned counsel appearing for the respondents also

concurs with the said statement.

2. In view of the same, the learned counsel for the appellants in

S.A.(MD).No.493 of 2013 and also the petitioners in C.R.P(MD).No.1470

of 2013 not presses them and an endorsement to that effect has also been