Selvi vs Kumari
2024 Latest Caselaw 16014 Mad

Madras High Court

Selvi vs Kumari on 19 August, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                   S.A.(MD)No.318 of 2024

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 19.08.2024

                                                 CORAM

                                  THE HON`BLE MR.JUSTICE B.PUGALENDHI

                                          S.A.(MD)No.318 of 2024

                     Selvi                                       ... Appellant

                                                   Vs

                     1.Kumari
                     2.Prathiba
                     3.Rajiv
                     4.Raghul
                     5.Vasudevan Pillai
                     6.Indira Amma
                     7.Vilasini
                     8.Pangajam
                     9.Ravindran
                     10.Latha Kumari
                     11.Shaji
                     12.Vasumathi Amma
                     Gopalakrishnan Nair (Died)
                     13.Sagadeva Panicker
                     14.Appukuttan Nair
                     15.Raghavan @ Raghavan Nair
                     16.Lalitha
                     17.Sureka
                     18.Sujithara
                     19.Aiswarya
                     20.Srikumari Devi

                     1/5
https://www.mhc.tn.gov.in/judis
                                                                      S.A.(MD)No.318 of 2024

                     21.G.S.Vinod
                     22.G.S.Manoj
                     23.G.S.Santhosh
                     24.G.S.Anubama                                  Respondents

                     PRAYER :- Second Appeal filed under Section 100 of Code of
                     Civil Procedure, to set aside the judgment and decree dated
                     24.02.2016 in AS No.93 of 2012 on the file of the Subordinate
                     Judge, Kulithurai reversing the Fair and Decree dated 08.11.2012 in
                     EA No.241 of 2009 in EP No.71 of 2008 in OS No.1516 of 1969 on
                     the file of the Principal District Munsif, Kulithurai. and allow the
                     appeal as prayed for and thus render justice.


                                        For Appellant    : Mr.C.Mahadevan,
                                        For R1 to R4     : Mr.G.Ramanathan

                                               JUDGMENT

This Second Appeal is directed as against the judgment

and decree dated 24.02.2016 in AS No.93 of 2012, on the file of the

Subordinate Judge, Kulithurai, reversing the fair and decreetal order,

dated 08.11.2012 in EA No.241 of 2009 in EP No.71 of 2008 in OS

No.1516 of 1969 on the file of the Principal District Munsif,

Kulithurai.

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

2.The learned counsel appearing for the appellant

submits that by virtue of a Judgment in Civil Appeal No.21834 of

2017, dated 15.05.2018 by the Honourable Supreme Court, nothing

survives for further adjudication in this Second Appeal. The learned

counsel has also made an endorsement to that effect. A copy of the

Judgment of the Honourable Supreme Court has also been placed

before this Court.

3.In view of the same, this Second Appeal is closed as

infructuous. No costs.

19.08.2024

Index : Yes/No Internet: Yes/No vrn

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

To

1.The Subordinate Judge,Kulithurai.

2.The Principal District Munsif, Kulithurai.

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

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

B.PUGALENDHI,J

vrn

Judgment made in

19.08.2024

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