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Tajuddin (Died) vs Janaki Ammal
2022 Latest Caselaw 182 Mad

Citation : 2022 Latest Caselaw 182 Mad
Judgement Date : 4 January, 2022

Madras High Court
Tajuddin (Died) vs Janaki Ammal on 4 January, 2022
                                                                       S.A.Nos.541 & 542 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 04.01.2022

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                           S.A.Nos.541 & 542 of 2011
                                                      and
                                             M.P.Nos.1 & 1 of 2011

                  1.Tajuddin (Died)
                  2.Raihan Begum
                  3.Abubacker
                  4.Roshan Aara
                  5.Narjis Aara
                  6.Moideen Harshad
                  7.Jareeth
                  8.Rafudin
                  9.Shafudin
                  10.Tajunnisa
                  (Appellants 2 to 10 brought on record as L.Rs.
                  of the deceased sole appellant viz.Tajuddin
                  vide Court order dated 16.12.2021 made in
                  C.M.P.Nos.16053 & 16057/2021, in
                  S.A.Nos.541 & 542 of 2011, respectively)       .. Appellants in both S.A.

                                                      vs.

                  1.Janaki Ammal
                  2.Chandran
                  3.Ravi
                  4.Kala Ramachandran
                  5.Vasavi Radhakrishnan
                  6.Uma Shankar
                  7.Bhanu Ramaswamy                           .. Respondents in both S.A.


                  Prayer in S.A.No.541/2011: The Second Appeal is filed under
                  Section 100 of C.P.C. against the Judgment and Decree dated
                  21.01.2011 in A.S.No.33 of 2010 on the file of the Sub Court, Panruti
                  confirming the Judgment and Decree dated 14.07.2010 passed in
                  O.S.No.296 of 2004 before the District Munsif's Court, Panruti.

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

                  1/4
                                                                       S.A.Nos.541 & 542 of 2011

                  Prayer in S.A.No.542/2011: The Second Appeal is filed under
                  Section 100 of C.P.C. against the Judgment and Decree dated
                  21.01.2011 in Cross Appeal No.33 of 2010 on the file of the Sub Court,
                  Panruti confirming the Judgment and Decree dated 14.07.2010 passed
                  in O.S.No.296 of 2004 before the District Munsif's Court, Panruti.


                  In both Second Appeals

                                  For Appellants               :   Mr.T.Sezhian
                                  For Respondents-1, 2, 4 to 7 :   Not ready in notice
                                  Respondent-3                 :   Died

                                              COMMON JUDGMENT


                            Today, when these appeals came up for hearing, Mr.T.Sezhian

                  (Enrl.No.2025/2000), learned counsel for the appellants has appeared

                  before this Court through Video Conference and made a submission

                  that the dispute between the appellants and the respondents has been

                  settled in out of Court. Further, he prayed to dismiss these appeals as

                  settled out of Court. The submission made by the learned counsel for

                  the appellants is recorded.



                            2. In view of the above, these Second Appeals are dismissed as

                  settled out of Court. No costs. Consequently, connected miscellaneous

                  petitions are closed.



                                                                                 04.01.2022

                  Internet : Yes/No
                  Index    : Yes/No
                  rsi
https://www.mhc.tn.gov.in/judis

                  2/4
                                             S.A.Nos.541 & 542 of 2011




                  To

                  1.The Subordinate Judge,
                    Panruti.

                  2.The District Munsif,
                    Panruti.




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

                  3/4
                                          S.A.Nos.541 & 542 of 2011

                                         R. PONGIAPPAN, J.

rsi

S.A.Nos.541 & 542 of 2011 and M.P.Nos.1 & 1 of 2011

04.01.2022

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

 
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