K.M.Ajjan (Died) vs M. Raju
2022 Latest Caselaw 1182 Mad

                                                                                  A.S.No.356 of 2013



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 25.01.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                A.S.No.356 of 2013

                 1. K.M.Ajjan (died)
                 2.K.M. Raman
                 3.Lachiammal
                 4.K.M.Sankaran
                 5.Michichiammal
                 6.Lakshmi
                 7.Saroja
                 8.Indra
                 9.Sheela
                 (Appellants 5 to 9 brought on record as LR of the
                 deceased 1st appellant vide order of Court
                  dated 22.01.2020 made in CMP.No.349/2020)                       ... Appellants

                                                        -vs-

                 M. Raju                                                   ...Respondent

                 PRAYER: First Appeal is filed under Section 96 r/w Order 41 Rule 1 of the

                 Code of Civil Procedure, to set aside the Judgment and Decree passed in

                 O.S.No.19 of 2011 dated 04.06.2013 on the file of the District Judge, Nilgiris.

                                         For Appellants : Mr.T.Shanmugam

                                         For Respondent: Sole respondent died

                                                   JUDGMENT

https://www.mhc.tn.gov.in/judis A.S.No.356 of 2013

When the matter is taken up for hearing today, the learned counsel for

the appellants submits that the matter has already been settled out of Court

and therefore, the present Appeal may be dismissed. To that effect, he has also

sent a letter to the Registry.

2. Recording the above submissions made by the learned counsel for the

appellants, this Appeal is dismissed as settled out of Court. No costs.

25.01.2022

Gv

To:

1.The District Judge, Nilgiris.

2. The Section Officer, V.R Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis A.S.No.356 of 2013

A.A.NAKKIRAN, J.

gv

A.S.No.356 of 2013

25.01.2022

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