R.Aramayee vs Chinniah Jayarathinam
2022 Latest Caselaw 3660 Mad

                                                                        S.A.No.264 of 1997

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 25.02.2022

                                                     CORAM:

                                     THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                               S.A.No.264 of 1997
                                                      and
                                             C.M.P.No.2967 of 1997

                1.R.Aramayee

                2.Boomani

                3.Indirani

                4.Rajkumar

                5.Malathi

                6.Selvaraj

                7.Baskaran

                8.Kadiresan

                9.Padmavathi                                           : Appellants

                                                      Vs.

                1.Chinniah Jayarathinam
                  Rep. by Power Agent
                  Savarimuthu

                2.Annalaxmi

                3.Rethinambal

                4.Rajambal


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https://www.mhc.tn.gov.in/judis
                                             S.A.No.264 of 1997



                5.Sundarambal

                6.Thiagarajan

                7.Muthu Thevar

                8.Aramayee

                9.C.Arunachala Thevar

                10.Mani Nayar

                11.Vemban

                12.Kumaran

                13.Kasi Thevar

                      Raman Poosari [Died]

                15.Kaliyan

                16.Meyyan

                17.Velu @ Ramiah

                18.Mariappan Thevar

                      Ponniah [Died]

                20.Panchali @ Veerappan

                21.Mamundi

                22.Mangayee

                23.Aramayee

                24.Lakshmi

                25.Veeramani


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https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.264 of 1997

                26.Saravanan

                27.Sakthivel

                28.Sivakumar

                29.Minor Pandichelvi
                   Rep. by her mother – R.24                                        : Respondents

                [R.24             to   R.29        are   brought       on    record      as        Legal
                Representatives               of     deceased     R.19,      vide     order        dated
                03.04.2018].


                PRAYER: Second Appeal filed under Section 100 of the Civil
                Procedure Code as against the judgment and decree dated
                17.07.1996 in A.S.No.25 of 1993 on the file of the District
                Court, Pudukottai, confirming the judgment and decree dated
                22.03.1989             in   O.S.No.74     of    1985    on   the     file     of    the
                Subordinate Court, Pudukottai.
                                   For Appellants         : Mr.P.Thiagarajan

                                   For Respondents        : Mr.Pala Ramasamy
                                                               for RR.1, 4 to 6

                                                            Steps Due for RR.2, 3

                                                            Given up for RR.7 to 13,
                                                               15 to 18, 20, 21, 23

                                                            Died – RR.14, 19

                                                            No representation
                                                               for RR.22, 24 to 26, 28, 29

                                                            Left – R.27

                                                          *****

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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.264 of 1997



                                                         JUDGMENT

This appeal is filed as against the judgment and decree

passed by the learned District Judge, Pudukottai, in

A.S.No.25 of 1993, dated 17.07.1996, confirming the

judgment and decree passed by the learned Subordinate

Judge, Pudukottai, in O.S.No.74 of 1985, dated 22.03.1989.

2.When the matter is taken up for hearing today,

learned Counsel for the appellants and respondents

submitted that the parties have settled the matter out of

Court. The appellants' Counsel has also filed a memo to

that effect, dated 25.02.2022.

3.In view of the above position, this second appeal

stands closed, as settled out of Court. No costs.

Consequently, connected miscellaneous petition stands

closed.

Index : Yes / No 25.02.2022 Internet : Yes gk

https://www.mhc.tn.gov.in/judis S.A.No.264 of 1997

To

1.The District Judge, Pudukottai.

2.The Subordinate Judge, Pudukottai.

https://www.mhc.tn.gov.in/judis S.A.No.264 of 1997

B.PUGALENDHI, J.

gk

S.A.No.264 of 1997

25.02.2022

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