Issac Devasahayam vs Maragatham
2022 Latest Caselaw 4273 Mad

                                                                          S.A.No.1205 of 2000

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 04.03.2022

                                                  C O R A M

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                             S.A.No.1205 of 2000


                1.Issac Devasahayam

                2.Dixon Issac

                3.Rani Jayaseeli

                4.Ester Mankaiyarkarasi

                5.Helen Sournarathinam

                                               ...Appellants/Appellants/Respondents
                                                      Vs.
                1.Maragatham

                2.Ranjitham

                3.John                       ...Respondents /Respondents/Defendants

                PRAYER: Second Appeal is filed under Section 100 of the

                Code of Civil Procedure, 1908, as against the decree and

                judgment passed in A.S.No.68 of 1996, dated 06.07.1998 on

                the        file   of   the   Additional   District     Judge   cum   Chief

                Judicial          Magistrate    Court,    Tuiticorin    confirming      the

                decree and judgment passed in O.S.No.641 of 1991 dated

                29.03.1993 on the file of the Additional District Munsif,

                Tuiticorin.


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https://www.mhc.tn.gov.in/judis
                                                                              S.A.No.1205 of 2000

                                  For Appellants         : No representation
                                  For Respondents        : No representation

                                                    JUDGMENT

When the matter is taken up for hearing, there is no

representation on either side. However, perusal of the

records shows that a memo dated 22.11.2001 has been filed

by the appellants as follows:

“The appellants has filed a Second Appal against A.S.No.68 of 1996 of the Additional District Judge, Tuticorin. The matter was admitted by this Court on 30.08.2000. Since the matter has been settled out of Court on the basis of a Compromise Deed, the matter has to be listed before the Hon'ble Court for orders under the appropriate caption.”

2.Recording the above memo dated 22.11.2001 filed by

the appellants, this second appeal is closed, as no

further order is required to be passed. No costs.

                                                                              04.03.2022

                Index             : yes/No
                Internet          : yes/No
                dsk

https://www.mhc.tn.gov.in/judis S.A.No.1205 of 2000

To

1.Additional District Judge cum Chief Judicial Magistrate Court, Tuiticorin

2.The Additional District Munsif, Tuticorin.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1205 of 2000

B.PUGALENDHI., J

dsk

JUDGMENT MADE

IN

S.A.No.1205 of 2000

04.03.2022

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