L.Jaganathan vs Mallika
2023 Latest Caselaw 654 Mad

                                                                          S.A.No.2218 of 2003

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 11.01.2023

                                                       CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                  S.A.No.2218 of 2003
                                                         and
                                                C.M.P.No.20819 of 2003

                     1.L.Jaganathan
                     2.L.Kesavan
                     3.Loganathan (died)
                     4.Vasantha Gokilam
                     5.Kamalakumar
                     6.S.Kalpanadevi

                                                                          ... Appellants

                                                         Vs.
                     1.Mallika

                     2.Baskar

                     3.Gopalakrishnan

                     4.Parameswaran

                     5.Palaniammal
                                                                         ... Respondents


                     [Appellants 5 and 6 brought on record as LRs of deceased 3rd appellant
                     vide Court order dated 16.08.209 made in CMP Nos. 565 to 567/2013 in
                     SA.No.2218/2003 (TKRJ) ]


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.2218 of 2003

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 31.10.2002 made in
                     A.S.No.17 of 2002 on the file of the Additional District Judge (Fast Track
                     Court-5), Coimbatore at Tiruppur, reversing the judgement and decree dated
                     20.08.1998 made in OS.No.237 of 1993 on the file of the District Munsif
                     Court, Tiruppur.
                                  For Appellants      : Mr.C.P.Sivamohan
                                  For Respondents     : R1 [Died]
                                                      : R.2 and R.3 [Died]
                                                      : R.5 [Died]
                                                      : R.4 [Not ready in notice]

                                                    JUDGMENT

It is informed that the matter has been settled between parties

out of Court and therefore, nothing survives for further consideration in the

above Second Appeal.

2. Accordingly, this Second Appeal is dismissed as settled out of

Court. No costs. Consequently, connected Miscellaneous Petition is closed.

                                                                                       11.01.2023

                     Index        : Yes/No
                     Internet     : Yes/No
                     shr

https://www.mhc.tn.gov.in/judis S.A.No.2218 of 2003

To

1. The Additional District Judge (Fast Track Court-5), Coimbatore at Tiruppur.

2.The District Munsif Court, Tiruppur.

https://www.mhc.tn.gov.in/judis S.A.No.2218 of 2003

P.T. ASHA, J, shr

S.A.No.2218 of 2003 and C.M.P.No.20819 of 2003

11.01.2023

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