V.Senthil Kumar vs O.G.V.V.Varadaraj
2023 Latest Caselaw 15673 Mad

Madras High Court

V.Senthil Kumar vs O.G.V.V.Varadaraj on 5 December, 2023

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                           AS.No.620 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                Dated : 05.12.2023

                                                     CORAM:

                                  THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                AS.No.620 of 2014


                  V.Senthil Kumar                                    ... Appellants

                                                       Vs.

                  1.O.G.V.V.Varadaraj
                  2.V.Venkateshbabu
                  3.Bhuvaneshwari
                  4.Badrisakthinarayanan
                  5.O.G.Janarthanan(died)
                  6.Sulochana
                  7.Chandru
                  8.V.Dhanalakshmi @ Radhamani
                  9.J.Venkatesan
                  10.S.Mahalakshmi
                  11.J.Ranganathan
                  12.Govindaraj
                  13.K.G.Obulisamy
                  14.Mallika
                  15.Yuvarani
                  (R8 to 15 brought on record as LR's of the
                  deceased R5 vide order dated 28.01.2020
                  made in CMP.No.1012 of 2020 in
                  AS.No.620 of 2014)                                    ...Respondents



                  1/4
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                                                                                         AS.No.620 of 2014

                  PRAYER:


                                  Appeal Suit is filed under Section 96 of CPC to set aside the

                  judgment and decree dated 10.03.2014 made in OS.No.13 of 2013 passed by the

                  learned I Additional District Judge at Salem.


                                    For Appellant            : Mr.K.Harishankar


                                    For Respondents
                                       R5                    : Died(steps taken)
                                       For R1,2,4,8 to 15    : Mr.K.Selvaraj
                                       For R6 & 7            : Mrs.R.Meenal




                                                        JUDGMENT

The Appeal suit is filed against the judgment and decree dated

10.03.2014 made in OS.No.13 of 2013 passed by the learned I Additional

District Judge at Salem.

2. The learned counsel for respondents 1,2,4 & 8 to 15 submitted that

the matter has been settled between the parties.

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

3. Recording the above submission, this appeal suit is closed. There

shall be no order as to costs.

05.12.2023 Index : Yes / No Internet : Yes / No Speaking order /Non-speaking order lok

To

1.The learned I Additional District Judge at Salem

2.Section Officer, V.R.Section, High Court of Madras

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

G.K.ILANTHIRAIYAN, J.

lok

05.12.2023

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