Kannan @ Kannu Gounder(Died) vs Jayaraman
2024 Latest Caselaw 20138 Mad

Madras High Court

Kannan @ Kannu Gounder(Died) vs Jayaraman on 24 October, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                               SA. No.592 of 2009




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 24.10.2024

                                                      CORAM:

                                   THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                 SA. No. 592 of 2009
                                               & CMP Nos. 3647, 3648, 3228
                                                    & 7740 of 2024

                     Kannan @ Kannu Gounder(died)
                     2.Periya Pappa
                     3.K.Sakthivel
                     Appellants 2 and 3 brought on record as Lrs of the deceased first appellant
                     viz., Kannan @ Kannu Gounder vide order of Court dated 31.01.2020 made
                     in CMP No. 1553, 1555 and 1557 of 2020 in SA No. 592 of 2009(VPNJ)

                                                                                   ... Appellants
                                                          Vs.

                     Jayaraman
                                                                                    ..Respondent

                     PRAYER : This Second appeal filed under Section 100 of Civil Procedure
                     Code, against the Judgement and decree dated 24.11.2008 in AS.No.61 of
                     2006 on the file of the Principal Subordinate Judge, Krishnagiri, Confirming
                     the judgment and decree dated 30.09.2002 passed in OS No. 304 of 1996 on
                     the file of District Munsif Court, Uthangarai.




                     1

https://www.mhc.tn.gov.in/judis
                                                                                   SA. No.592 of 2009

                                        For Appellant : Mrs.D.Chitra Maragatham
                                        For Respondent : Mr.S.P.Vishnu Prasath
                                                         for Mr.V.Nicholas




                                                         JUDGMENT

This second appeal has been filed against the Judgement and decree

dated 24.11.2008 in AS.No.61 of 2006 on the file of the Principal

Subordinate Judge, Krishnagiri, Confirming the judgment and decree dated

30.09.2002 passed in OS No. 304 of 1996 on the file of District Munsif

Court, Uthangarai.

2. When the matter is taken for hearing, both side counsels are

appeared and also the Sakthivel/first appellant appeared in person. The

learned counsels submit that both parties are decided to settle their disputes

amicably by way of compromise between them. Accordingly, the Memo of

compromise filed by the parties is recorded and the terms of the compromise

is forming part of the order.

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

3. In the result, this second appeal is disposed of. No Costs.

Consequently connected miscellaneous petition(s), if any, is/are closed.

24.10.2024

pbl

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

T.V.THAMILSELVI,J.

Pbl

To

1.The Section Officer, V.R Section.

24.10.2024

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