S.Thirupathy vs Gomathy Nayaga Gurukal
2023 Latest Caselaw 6430 Mad

                                                                                 S.A.No.260 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 16.06.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                 S.A.No.260 of 2001


                 S.Thirupathy                                               ... Appellant
                                                         -Vs-


                 1.Gomathy Nayaga Gurukal
                 2.K.Krishnan
                 3.G.Subramaian
                 4.G.Krishna (Died)
                 5.M.Mariyammal (Died)
                 6.Thangam
                 7.Chinnammal                                             ... Respondents


                           Respondents 5 to 7 are brought on record as Lrs of deceased first
                 respondent vide Court order dated 12.10.2020 made in C.M.P(MD).No.2984 and
                 2986 of 2005 in S.A.No.260 of 2001.

                           Memo presented before Court on 29.03.2022 is recorded as R4 and R5 died

                 vide Court order dated 29.03.2022 made in S.A.No.260 of 2021.

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.260 of 2001

                           PRAYER: Second Appeal filed under Section 100 of Code of Civil

                 Procedure, against the judgment and decree dated 26.09.2000 made in A.S.No.28

                 of 1999 on the file of the Subordinate Judge, Kovilpatti in confirming the

                 judgment and decree dated 11.12.1998 made in O.S.No.195 of 1996 on the file of

                 the District Munsif Court, Kovilpatti.



                                          For Appellants  : Mr.N.Damodaran
                                          For Respondents : Mr.Premkumar for R3
                                                            Mr.R.Boomirajan for 5 to 7


                                                        JUDGMENT

When the matter is taken up for hearing, the learned counsel for the

appellant submitted that already the parties have settled their issues amicably.

Therefore, the second appeal is dismissed as settled out of the Court. No Costs.

                                                                                      16.06.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 tta

https://www.mhc.tn.gov.in/judis S.A.No.260 of 2001

To

1.The Subordinate Judge, Kovilpatti.

2.The District Munsif Court, Kovilpatti.

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

https://www.mhc.tn.gov.in/judis S.A.No.260 of 2001

P.VELMURUGAN, J.

tta

S.A.No.260 of 2001

16.06.2023

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