Ramani vs Andal
2023 Latest Caselaw 7572 Mad

                                                                              S.A(MD)No.241 of 2004



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 04.07.2023

                                                     CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             S.A(MD)No.241 of 2004

                     1.Ramani
                     2.Saminathan
                     3.Saritha(died)
                     4.Shanthi
                     5.Brindha                                         ...Appellants


                     (3rd appellant died and 1st appellant who is already on record is recorded
                     as LR of the deceased 3rd appellant vide Court order dated 19.06.2023 in
                     C.M.P(MD)No.572 of 2017 in S.A(MD)No.241 of 2004)


                     (Minor 5th appellant is declared as major and the guardianship of her
                     mother/1st appellant is discharged vide Court order dated 19.06.2023 in
                     C.M.P(MD)No.571 of 2017 in S.A(MD)No.241 of 2004)
                                                        vs.

                     1.Andal

                     2.Devika



                     Page 1 of 5
https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.241 of 2004



                     3.Saraswathi

                     4.Subbulakshmi

                     5.Banumathi

                     6.Samiayya

                     7.P.Panneer Selvam

                     8.M.Selvaraj                                         ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 09.03.2004 in A.S.No.
                     106 of 2001 on the file of the Additional District Judge/Fast Track Court
                     No.1, Thanjavur confirming the Judgment and Decree dated 21.09.1999
                     in O.S.No.382 of 1992 on the file of the Sub Court, Thanjavur.

                                  For Appellants 1, 3, 4 and 5   :   Mr.M.Saravanan

                                  For Respondents                :   Mrs.U.Nirmala Rani
                                                                     for R3 to R5
                                                                     Mr.R.Sriram
                                                                     for R6
                                                                     No appearance
                                                                     for R1, R2, R7 and R8




                     Page 2 of 5
https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD)No.241 of 2004



                                                         JUDGMENT

Pending Appeal, the parties proceeded with final decree

application and entered into a compromise, and to that effect, final decree

was also passed. The learned counsel appearing for the appellants has

also filed a Memo dated 04.07.2023 to that effect. Memo is hereby

recorded.

2. In view of the Memo, nothing survives for further adjudication

in this appeal. Therefore, the Second Appeal is dismissed as infructuous.

No costs.

04.07.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A(MD)No.241 of 2004

To

1.The Additional District Judge/Fast Track Court No.1, Thanjavur

2.The Sub Court, Thanjavur.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.241 of 2004

P.VELMURUGAN, J.

mbi

S.A.(MD)No.241 of 2004

04.07.2023

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