Nanjammal vs N.Desiappan
2022 Latest Caselaw 1969 Mad

                                                                                      S.A.No.982 of 2014

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 07.02.2022

                                                           Coram:

                                    THE HONOURABLE Mr.JUSTICE N.ANAND VEKATESH

                                                     S.A.No.982 of 2014

              1.Nanjammal
               W/o.late Kannappa Gounder

              2.Jnaki Ammal
               W/o.Nanja Gowder

              3.Sarawathi
               D/o.Nanjunda Gowder

              4.Nagammal
               D/o.Nanjunda Gowder                                                      ..Appellants


                                                           ..Vs..

              N.Desiappan
              S/o.Nanjunda Gowder
                                                                                      ..Respondent



              Prayer:             Second Appeal filed Under Section 100 of the Code of Civil Procedure
              against the           Judgment and Decree     dated 30.03.2012 made in A.S.No.103 of
              2011, on the file of Principal Subordinate Judge and Appellate Authority at
              Coimbatore, reversing the Judgment and Decree dated 05.04.2011 made in
              I.A.No.864 of 2009 in O.S.No.3184 of 1981, on the file of District Munsif Court at
              Mettupalayam.

https://www.mhc.tn.gov.in/judis
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                                                                                      S.A.No.982 of 2014




                                  For Appellants   : Mr.Srinath Sridevan

                                  For Respondent   : Mr.A.E.Ravichandran




                                                     JUDGMENT

The learned counsel appearing on either side submitted that the parties have

arrived at a settlement before the Lok Adalat in a connected suit and a memo has been

filed to that effect before this Court along with the award passed by the Lok Adalat on

08.02.2020.

2.The memo filed is taken on file and the Lok Adalat Award No.2/2020 dated

08.02.2020 is recorded and this Second Appeal is disposed of accordingly. Considering

the facts and circumstances of the case, there shall be no order as to costs.

07.02.2022

Internet: Yes/No Index: Yes/No KP

https://www.mhc.tn.gov.in/judis 2 / 4 S.A.No.982 of 2014

To

1.The District and Sessions Court, Coimbatore.

2.The District Munsif Court, Mettupalayam.

https://www.mhc.tn.gov.in/judis 3 / 4 S.A.No.982 of 2014

N.ANAND VENKATESH,J.

KP

Judgment in S.A.No.982 of 2014

07.02.2022

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