R.Banumathi(Died) vs Srinivasa Mudaliar (Died)
2022 Latest Caselaw 18068 Mad

                                                                                  S.A.No.1534 of 2004



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 07.12.2022

                                     CORAM : JUSTICE N.SESHASAYEE

                                               S.A.No.1534 of 2004


                     R.Banumathi(Died)                           ...Appellant/Appellant/Plaintiff
                     2.Rajappa
                     3.Balamurugan
                     4.Karpagam                              ...LRs of the deceased sole appellant


                     [Appellants 2 to 4 are brought on record as LRs of the deceased sole
                     appellant vide order dated 08.03.2016 made in M.P(MD).No.1 of
                     2014 in S.A(MD).No.1534 of 2004]


                                                        Vs


                     1.Srinivasa Mudaliar (Died)
                     2.Swaminathan                   ... Respondents/Respondents/Defendants
                     3.S.Palaniappan
                     4.S.Ganapathi
                     5.S.Muruganantham
                     6.S.Saminathan                  ...LRs of the deceased 1st respondent

                     [R3 to R6 are brought on record as LRs of the deceased 1 st
                     respondent as per the order dated 10.09.2018 made in M.P(MD).No.
                     1 of 2013 in S.A.(MD).No.1534 of 2004]



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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1534 of 2004



                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree passed by the Principal Subordinate Court,
                     Kumbakonam dated 22.01.2004 made in A.S.No.151 of 2003 confirming
                     the judgment and decree dated 07.08.2003 passed in O.S.No.100 of 1994 on
                     the file of the Principal District Munsif Court, Valangaiman, Kumbakonam.

                                   For Appellant     :       Mr.P.T.S.Narendravasan

                                   For Respondents   :       Mr.Muthukrishnan
                                                             for R2, R3, R5 and R6
                                                             R4-Dismissed
                                                             R1-Died

                                                   JUDGMENT

The learned counsel appearing for the appellants informs this Court that the

first appellant had died long back and as per instruction he has, the parties

too have compromised the matter out of the Court. Therefore, this Second

Appeal is dismissed as infructuous. No costs.

07.12.2022 Internet:Yes Index:Yes/No

ssb

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https://www.mhc.tn.gov.in/judis S.A.No.1534 of 2004

To

1.The Principal Subordinate Court, Kumbakonam

2.The Principal District Munsif Court, Valangaiman, Kumbakonam.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court.

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https://www.mhc.tn.gov.in/judis S.A.No.1534 of 2004

N.SESHASAYEE, J.

ssb

S.A.No.1534 of 2004

07.12.2022

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