Shanmuga Maharaja Pillai vs P.Ramalinga Pillai(Died)
2022 Latest Caselaw 4435 Mad

                                                                          S.A.Nos.1055 of 1999 and 721 of 2000


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 07.03.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                          S.A.Nos.1055 of 1999 and 721 of 2000

                     S.A.No.1055 of 1999

                     Shanmuga Maharaja Pillai
                          @ P.S.Nataraja                                       ... Appellant
                                                         versus

                     1. P.Ramalinga Pillai(died)
                     2. R.Balakrishnan
                        (R2 was brought on record
                        as legal representative of the
                        deceased sole respondent, vide
                        order dt. 17.11.1997 in
                        C.M.P.No.19056 of 1999)
                     3. Arunachalam
                     4. Chandravadivu
                     5. Subbammal
                       (R3 to R5 were brought on record
                       as legal heirs of the deceased
                       first respondent)                                       ... Respondents

                                  Second Appeal filed under Section 100 of C.P.C. against the
                     Judgment and Decree dated 09.11.1998 made in A.S.No.117 of 1997


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                                                                           S.A.Nos.1055 of 1999 and 721 of 2000


                     on the file of the learned II Additional Principal District Judge,
                     Tirunelveli, reversing the Judgment and decree dated 10.06.1997 made
                     in O.S.No.174 of 1998 on the file of the Sub Court, Tenkasi.
                                       For Appellant   : Mr.P.Thiagarajan
                                                         for M/s.T.R.Rajaraman
                                       For Respondents : R1 – died
                                                         Mr.N.Sudharsan for R2
                                                         No appearance for R3 to R5

                     S.A.No.721 of 2000

                     P.Ramalinga Pillai (died)
                     R.Balakrishnan                                             ... Appellant
                                                         versus

                     Shanmuga Nataraja Pillai                                   ... Respondent

                                  Second Appeal filed under Section 100 of C.P.C. against the
                     Judgment and Decree dated 09.11.1998 made in A.S.No.118 of 1997
                     on the file of the learned II Additional District Judge, Tirunelveli,
                     confirming the Judgment and decree dated 10.06.1997 made in O.S.No.
                     251 of 1992 on the file of the learned Principal Sub Judge, Tenkasi.

                                       For Appellant   : Mr.N.Sudharsan

                                       For Respondent : Mr.P.Thiagarajan




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                                                                             S.A.Nos.1055 of 1999 and 721 of 2000


                                                 COMMON JUDGMENT

                                  Both the appeals are arising out of a dispute among the brothers

                     on the administration of a Theatre at Tenkasi.



                                  2. Mr.P.Thiagarajan, learned counsel appearing for the appellant

                     in S.A.No.1055 of 1999 and respondent in S.A.No.721 of 2000 submits

                     that pending the appeals, the parties have settled their dispute amicably

                     out of Court in the year 2003 itself. He has also made an endorsement

                     to that effect.



                                  3. In view of the endorsement made by the learned counsel

                     appearing for the appellant in S.A.No.1055 of 1999 and respondent in

                     S.A.No.721 of 2000, both the appeals are dismissed as settled out of

                     Court. No costs.



                                                                                             07.03.2022

                     ogy


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                                                                          S.A.Nos.1055 of 1999 and 721 of 2000


                                                                          B.PUGALENDHI, J.

ogy

To

1. Learned II Additional Principal District Judge, Tirunelveli.

2. The Sub Court, Tenkasi.

S.A.Nos.1055 of 1999 and 721 of 2000

07.03.2022

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