Madras High Court
Muthuvel Udayar vs P.Gopal on 20 September, 2023
S.A.No.272 of 1996
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 20.09.2023
CORAM
THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY
S.A.No.272 of 1996
1.Muthuvel Udayar
2.Kamalam
3.Alagappan (died)
4.Subbiah (died)
(Memo is recorded as A3 and A4 are died
as per Court order dated 17.06.2019)
... Appellants
-vs-
1.P.Gopal
2.R.Ramaiah
3.V.Chinniah
4.Periyasamy
5.C.Raju
6.C.Perumal
7.V.Nalliah
8.N.Subramanian
9.Karuppiah
10.S.Govindan
11.A.Chelliah
12.S.Sigappi
13.Karuppiah Udayar (died)
... Respondents
https://www.mhc.tn.gov.in/judis
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S.A.No.272 of 1996
PRAYER: Second Appeal filed under Section 100 Code of Civil
Procedure against the Judgment and Decree dated 28.09.1995 made in
A.S.No.23 of 1994 on the file of the Sub Court, Devakottai confirming
the Judgment and Decree dated 17.09.1993 made in O.S.No.547 of 1990
on the file of the District Munsif Court, Devakottai.
For Appellants ... Mr.M.Rajeswari
For Respondents ... No appearance
JUDGMENT
The second appeal is filed to set aside the Judgment and Decree
dated 28.09.1995 made in A.S.No.23 of 1994 on the file of the Sub
Court, Devakottai confirming the Judgment and Decree dated 17.09.1993
made in O.S.No.547 of 1990 on the file of the District Munsif Court,
Devakottai.
2. It is seen that the learned counsel appearing for the appellants
filed memo dated 10.06.2023 stating that the appellants does not claim
any relief against the respondents 3, 4, 5, 8, 9, 12 and 13. The said memo
dated 10.06.2023 is recorded.
https://www.mhc.tn.gov.in/judis
S.A.No.272 of 1996
3.Today, when the matter is taken up for hearing, the second
appellant and the respondents 1 and 2 appeared in person and they have
been identified by the learned counsel appearing for the appellants. The
learned counsel further submit that the disputes between the parties have
been amicably settled and they filed an Affidavit of Consent dated
24.05.2023. The averments of the Affidavit of Consent read as follows:-
“rptfq;if khtl;lk;> fhiuf;Fb tl;lk;> khj;Jhh;
fpuhkk; kw;Wk; mQ;ry;> vd;w Kfthpapy; trpj;J tUk;
Rg;igah cilahh; mth;fs; Fkhuh; Kj;JNty; cilahh;
mth;fSf;F>
Nkw;gb fpuhkj;jpy; trpj;J tUk; nghd;idah
mth;fs; Fkhuh; Nfhghy; (1)> nghd;idah Fkhuh; uhikah
(2)> rpd;idah Fkhuh; ngUkhs; (3)> ntq;flhryk; Fkhuh;
ey;iyah (4)> nrhh;zk; Fkhuh; Nfhtpe;jd; (5) kw;Wk;
milf;fd; Fkhuh; nry;iyah (6) ehq;fs; 6 NgUk; vq;fs;
kdg;g+h;t rk;kjj;Jld; Nrh;e;J vOjpf; nfhLf;Fk; rk;kj
cWjpnkhopg;gj;jpuk; vd;dntd;why;>
khj;Jhh; fpuhkj;jpy; rh;Nt vz;. 209/7 ghijia
nghJg;ghijia Nfl;L ehq;fs; NjtNfhl;il khtl;l
chpikapay; ePjpkd;wj;jpy; mry; tof;F vz;. 547/90 vd;w
tof;F njhLj;jjpy; fle;j 17.09.1993k; Mz;L jPhg
; ;G
ngw;Nwhk;. mjid vjph;j;J jhq;fs; NjtNfhl;il rhh;G
ePjpkd;wj;jpy; Nky;KiwaPL tof;F vz;.23/1994 vd;w
vz;zpy; Nky;KiwaPL nra;jjpy;> Nkw;gb ePjpkd;wKk;
jq;fsJ mg;gPiy 28.09.1995 md;W js;Sgb nra;Js;sJ.
mjid vjph;j;J jhq;fs; nrd;id cah;ePjpkd;w kJiu
fpisapy; ,uz;lhtJ Nky;KiwaPL tof;F vz;.272/1996
https://www.mhc.tn.gov.in/judis
S.A.No.272 of 1996
vd;w vz;zpy; tof;F njhlh;e;J mJTk;
epYitapy; ,Ue;J tUfpwJ. ,e;epiyapy; rh;Nt vz;.
209/7 ,lj;ij nghWj;J Nfl;l nghJg; ghijia jw;NghJ
vq;fspy; ahUk; cgNahfpg;gjpy;iy. MfNt Nkw;gb
rh;Nt 209/7f;Fhpa jdpg;ghij jhq;fNs mDgtpj;Jf;
nfhs;s ,jd; Kyk; ehq;fs; midtUk; rk;kjpf;fpd;Nwhk;.
vq;fSila Gof;fj;jpw;F rh;Nt vz;.210/18 rpkpz;l;
rhiyAk;> 215/3 cs;s rpkpz;l; rhiyAk; ,Ug;gjhy;>
mbapy; Fwpg;gpl;Ls;s nrhj;ijg; nghWj;J ehq;fSk;
vq;fSld; Nkw;gb tof;fpy; thjpfs; ahUk; nghJ ghij
NfhUtjpy;iy vd;W cWjpaspf;fpNwhk;.
Nkw;gb cWjpnkhopapd; mbg;gilapy; rh;Nt vz;.
209/7 njhlh;ghf nrd;id cah;ePjpkd;w kJiu fpisapy;
epYitapy; cs;s tof;F ,uz;lhtJ Nky;KiwaPL
tof;F vz;.272/1996 tof;fpy; uhrp nra;J nfhs;s
jq;fsplk; Ngrpajpy;> jhq;fSk; rh;Nt vz;. 209/7
njhlh;ghf nrd;id cah;ePjpkd;w kJiu fpisapy;
njhlug;gl;Ls;s ,uz;lhtJ Nky;KiwaPL tof;F vz;.
272/1996 vd;w tof;fpy; uhrp nra;J nfhs;tjhf vq;fsplk;
$wpajd; mbg;gilapy;> jhq;fs; $wpaij Vw;Wf;
nfhz;L ,e;j rk;kj cWjpnkhop gj;jpuj;jpy;
ifnaOj;Jr; nra;Js;Nshk;.
nrhj;J tpguk;
rptfq;if khtl;lk;> fhiuf;Fb tl;lk;> rhf;Nfhl;il
xd;wpak;> khj;Jhh; fpuhkj;jpy; gioa rh;Nt vz;.209/6>
Gjpa rh;Nt vz;.209/7f;F ehd;Fkhy; tpguk;
tlf;Nf - Rg;igah cilahh; kidaplk;
njw;Nf - fkyk; Kj;JNty; kidaplk;
Nkw;Nf - Nfhghy; kidtPL;
https://www.mhc.tn.gov.in/judis
S.A.No.272 of 1996
fpof;fpy; - 40 mb mfy NuhL
,jw;Fs;shdJ.”
4. In the light of the above mentioned facts, this second appeal is
disposed of in terms of the Affidavit of Consent dated 24.05.2023. The
Affidavit of Consent shall form part of the Decree. No costs.
20.09.2023
NCC : Yes/No
Index : Yes/No
Internet: Yes
skn
To:
1.The Sub Judge, Devakottai
2.The District Munsif, Devakottai.
3.The Section Officer,
V.R. Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis
S.A.No.272 of 1996
KRISHNAN RAMASAMY, J.
skn
S.A.No.272 of 1996
20.09.2023
https://www.mhc.tn.gov.in/judis
