( vs (
2023 Latest Caselaw 13281 Mad

                                                                       S.A. No. 1127 of 2012




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.09.2023

                                                     CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.1127 of 2012
                                                        and
                                                 M.P.No. 1 of 2012

                     Muthusamy (deceased)

                     Kattimuthu (deceased)

                     3 Raasambal
                       W/o.late Muthusamy

                     Periyanayagam (deceased)

                     5     Muthammal
                           D/o.late Muthusamy

                     6     Kamalam
                           D/o.late Muthusamy

                     7     Muthuraman
                           S/o.late Muthusamy

                     8     Poomalai




                     1/5


https://www.mhc.tn.gov.in/judis
                                                                              S.A. No. 1127 of 2012




                     9     Pachaiammal
                           D/o.Poomalai

                     10 Velmurugan
                       S/o.Poomalai

                     11 Vijayakanth
                       S/o. Poomalai

                     (Appellants 3 to 11 are brought on record as
                     LRs of deceased A1 vide court order dated
                     26.07.2023 made in C.M.P. No. 14033 of 2023)

                     12 Subramanian
                        S/o.late Kattimuthu

                     13 Saroja
                        D/o.late Kattimuthu

                     14 Karuppaiya
                        S/o.late Kattimuthu

                     15 Perumal
                       S/o.late Kattimuthu

                     (Appellants 12 to A15 are brought on record as LRs
                     of deceased A2 vide court order dated
                     26.07.2023 made in C.M.P.No. 13893 of 2023)

                     All are Represented By
                     Power Agent Muthuraman                               ... Appellants

                                                     Versus


                     2/5


https://www.mhc.tn.gov.in/judis
                                                                                S.A. No. 1127 of 2012



                     1 Minor Ramasamy
                       S/o Samithurai
                       Rep by his natural guardian
                         father Samithurai

                     Perumal Gounder (deceased)

                     3     Virudhambal
                           D/o.late Perumal Gounder

                     4     Samidurai
                           S/o.late.perumal Gounder

                     (Respondents 3 and 4 are brought on record
                     as LRs of Deceased 2nd respondent vide
                     court order dated 26.07.2023 made in
                     C.M.P.No. 13957 of 2023)                             .. Respondentss

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree in A.S.No.35 of 2011 on the file of the Principal

                     Subordinate Court, Virudhachalam, dated 27.02.2012 in confirming the

                     judgment and decree in O.S.No. 456 of 2006, on the file of the learned II

                     Addl. District Munsif Court, Virudhachalam dated 19.04.2011.

                                   For Appellants        : Ms. R.Abirami
                                                           for Mrs.V.Srimathi

                                   For Respondents       : Mr.Shrish – Amicus Curaie




                     3/5


https://www.mhc.tn.gov.in/judis
                                                                                    S.A. No. 1127 of 2012




                                                        JUDGEMENT

Today, when the matter taken up for hearing, the learned counsel appearing for the Appellants submitted a memo dated 27.09.2023 before this court stating that a compromise was undergone between the parties. Thus, based on the instruction given by the appellants herein, they are withdrawing the above Second Appeal and prayed to record the memo. An endorsement was also made to that effect.

4. Memo is recorded. In view of the submission of memo as well as endorsement made by learned counsel for appellants, this Second Appeal stands dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.

27.09.2023 rpp

To

Principal Sub-Judge, Virudhachalam.

https://www.mhc.tn.gov.in/judis S.A. No. 1127 of 2012

T.V.THAMILSELVI, J.

rpp

S.A. No. 1127 of 2012

27.09.2023

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