Narayanasamy vs Bhaskaran
2022 Latest Caselaw 4404 Mad

                                                                           S.A.No.843 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 07.03.2022

                                                    CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                          Second Appeal No.843 of 2015
                                              and MP No.1 of 2015

                    Narayanasamy                                              ... Appellant

                                                      Vs.

                    1. Bhaskaran

                    2. Chitra

                    3. Valliyammal

                    4. Varadharajee Gounder

                    5. Banugopal

                    6. Raman

                    7. Pachiammal

                    8. Preethi (Minor)
                       Rep. By Court Guardian
                       Mr.P.Dharmalingam, Advocate                         ... Respondents



                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure, to set aside the judgment and decree dated 16.09.2013 passed

                    1/4
https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.843 of 2015

                    in AS.No.27 of 2011 on the file of Sub Judge, Gingee confirming the
                    judgment and decree dated 24.01.2011 passed in O.S.No.4 of 2002 on the
                    file of the Additional District Munsif, Gingee.

                                    For Appellant       : Ms.Divya Ranjani
                                                          for M/s.Paul & Paul

                                    For Respondents : Mr.V.R.Appaswamee, for RR 1 to 3
                                                      R4 Died
                                                      No appearance R5, R6


                                                      JUDGMENT

It is brought to the notice of this Court by both the counsels that the

parties have settled the dispute outside the Court.

2. Recording the said submission, this Second Appeal is disposed of.

There shall be no order as to costs. Consequently, the connected

miscellaneous petition is closed.

                                                                                         07.03.2022

                    Index      : Yes/No
                    Internet   : Yes/No

Speaking Order / Non Speaking Order jv

https://www.mhc.tn.gov.in/judis S.A.No.843 of 2015

To

1.The Subordinate Judge, Gingee.

2.The Additional District Munsif, Gingee.

3. The Section Officer VR Section, High Court Madras.

https://www.mhc.tn.gov.in/judis S.A.No.843 of 2015

N. ANAND VENKATESH, J.

jv

Second Appeal No.843 of 2015 and MP No.1 of 2015

07.03.2022

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