M.Kumaravel (Died) vs Muthiah
2022 Latest Caselaw 4851 Mad

                                                                            S.A.(MD)No.743 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 10.03.2022

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.743 of 2010


                   1.M.Kumaravel (died)                      ... Appellant / Appellant / Plaintiff

                   2.Arumugam                                     ... Appellant


                                                     -Vs-


                   1.Muthiah                         ... Respondent / Respondent / Defendant

                   2.Ramesh

                   3.Ananthanayagi                                ... Respondents

                      (2nd Appellant and Respondents 2 & 3 are suo motu impleaded as
                       Lrs of the deceased sole appellant vide order dated 03.03.2022)


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 31.08.2009 passed in A.S.No.
                   27 of 2008 on the file of the Additional Sub Court, Tenkasi confirming the
                   judgment and decree dated 19.02.2008 passed in O.S.No.114 of 2002 on
                   the file of the Additional District Munsif Court, Tenkasi.
                                      For Appellants        : Mr.V.Meenakshisundaram
                                                             for Mr.D.Nallathambi
                                      For R1                : Mr.R.J.Karthik
https://www.mhc.tn.gov.in/judis


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                                                                              S.A.(MD)No.743 of 2010

                                                                         G.R.SWAMINATHAN.J.,


                                                                                                rmi
                                                        JUDGMENT

The learned counsel appearing for the appellants informs the Court

that the matter has been settled out of the Court.

2. The second appeal is closed accordingly. No cost.

10.03.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Additional Sub Court, Tenkasi.

2.The Additional District Munsif Court, Tenkasi.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.743 of 2010

10.03.2022

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