Periyasami vs Nagammal
2023 Latest Caselaw 14587 Mad

Madras High Court

Periyasami vs Nagammal on 22 November, 2023

                                                                                            A.S.No.951 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 22.11.2023

                                                             CORAM:

                                   THE HON'BLE MR.JUSTICE K.KUMARESH BABU

                                                      A.S.No.951 of 2014

                      1.Periyasami
                      2.V.Kavitha
                      3.Govindammal
                      ...Appellants

                                                               vs.

                      1.Nagammal
                      2.Vedathal
                      3.Sangeetha
                      4.Rajendran
                      5.Valli
                      6.Kannambal

                      (Respondents 3 to 6 herein are given up in
                      this A.S. since they were set-exparte in O.S.)                    ...Respondents


                      Prayer: Appeal Suit filed under Section 96 of C.P.C., against the Judgment

                      and Decree dated 30.10.2014 and made in O.S.No.128 of 2005 on the file of the

                      III Additional District-cum-Sessions Judge, Salem and pray to set-aside the

                      same.

                                   For Appellants        :      Mr.Kandhan Duraisami

                                   For Respondents       :      M/s.Giridhar & Sai for R1
                                                                Mr.R.Thirugnanm for R2
https://www.mhc.tn.gov.in/judis
                                                                R3 to R6 – Given up


                      1/4
                                                                                                A.S.No.951 of 2014




                                                           JUDGMENT

By order dated 16.08.2023, this Court had directed the matter to be

referred to the mediation and a Report had also filed indicating that the parties

have settled the matter and agreed to withdraw the suit in O.S.No.128 of 2005

on the file of the III Additional District-cum-Sessions Judge, Salem.

2.Recording the same, this Appeal Suit is disposed of. There shall be no

order as to costs.

3.The parties are entitled to refund of Court Fee as applicable.

22.11.2023

Index: Yes/No Speaking order: Yes/No pam

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

To

III Additional District-cum-Sessions Judge, Salem.

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

K.KUMARESH BABU, J.

pam

22.11.2023 https://www.mhc.tn.gov.in/judis