Arumugam vs Vengusamy
2023 Latest Caselaw 349 Mad

                                                                   S.A(MD)No.206 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 05.01.2023

                                                 CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                           S.A(MD)No.206 of 2005


                 Arumugam                                              ...Appellant
                                                   -Vs-
                 1.Vengusamy
                 2.Balu
                 3.Muthu
                 4.Alagar
                 5.Pandi
                 6.Bose
                 7.Puspavalli
                 8.Karuppiah
                 9.Yasoda
                 10.Pitchaiammal
                 11.Meenal
                 12.Parvathi                                        ... Respondents




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD)No.206 of 2005

                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, to set aside the judgment and decree in A.S.No.17 of 2003, dated
                 28.07.2004, on the file of the Subordinate Court, Paramakudi, confirming the
                 judgment and decree in O.S.No.81 of 2001 dated 28.02.2003 on the file of the
                 District Munsif Court, Paramakudi.

                                          For Appellant      : Mr.K.R.Laxman
                                          For R4 to R9       : Mr.G.Sridharan

                                                          JUDGMENT

It is seen from the records that the second appeal was dismissed as

against 11th respondent as early as 02.03.2022. This second appeal is arising out

of a suit for partition. In view of the dismissal of the second appeal as against 11 th

respondent, who is admittedly a sharer, the appellant cannot proceed with the

second appeal against other sharers as the decree passed by the Courts below

attained finality in respect of one of the sharer. Hence, this Second Appeal is

dismissed. However, there shall be no order as to costs.

05.01.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No cp

https://www.mhc.tn.gov.in/judis S.A(MD)No.206 of 2005

To

1.The Subordinate Judge, Paramakudi.

2.The District Munsif, Paramakudi.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.206 of 2005

S.SOUNTHAR, J.

CP

S.A(MD)No.206 of 2005

05.01.2023

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