Sabapathi (Died) vs Mrs.Karpagavalli
2024 Latest Caselaw 20133 Mad

Madras High Court

Sabapathi (Died) vs Mrs.Karpagavalli on 24 October, 2024

                                                                                       SA.No.954 of 2011

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED      :    24.10.2024

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE M. JOTHIRAMAN

                                                       SA.No.954 of 2011


                     1. Sabapathi (died)
                     2. N.Gandhimathi
                     3. S.Palanivel
                     4. S.Sembaiyan
                     5. R.Tamilzharasi
                     sole appellant died A2 to A5 are brought as LRs
                     of the deceased vide Court order
                     dated 25.07.2024 made in CMP.Nos.9711, 9714 & 9716 of 2024.

                                                                               … Appellant / plaintiff
                                                                 V.

                     1. Mrs.Karpagavalli
                     2. Mrs.Kundavi                                      … respondents / defendants


                                  Prayer : This Second Appeal is filed under Section 100 of the Code

                     of Civil Procedure 1908 against the judgment and decree dated

                     17.08.2005 passed in AS.No.36 of 2005 on the file of the Principal Sub

                     Court, Viruthachalam reversing the judgment and decree dated

                     20.10.2004 passed in OS.No.73 of 2004 on the file of the Principal

                     District Munsif Court, Viruthachalam.
https://www.mhc.tn.gov.in/judis

                     1/3
                                                                                        SA.No.954 of 2011

                                  For appellants   : Mr.T.Gandhi
                                  For Respondents : Mr.R.Kannan
                                                     JUDGMENT

Heard the learned counsel for the appellants and the learned

counsel for the respondents.

2. It is represented by both sides counsel that the matter has been

settled amicably between the parties and the appellants received a sum of

Rs.60,000/- on 30.09.2024 and the balance amount of Rs.50,000/- is also

paid by the defendants to the appellants on 21.10.2024. The learned

counsel for the appellants has also made an endorsement to that effect.

3. In view of the same, the second appeal is dismissed as settled out

of Court. No costs. Registry is directed to refund the Court fees as per

rules and procedure in force.

24.10.2024 Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order Neutral Citation : Yes/No tsh To

1. The Principal Sub Court, Viruthachalam

2. The Principal District Munsif Court, Viruthachalam

M. JOTHIRAMAN, J.

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

tsh

24.10.2024

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