S.Raja vs S.Rathnam
2024 Latest Caselaw 18519 Mad

Madras High Court

S.Raja vs S.Rathnam on 19 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                     S.A(MD).No.1116 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 19.09.2024

                                                      CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                             S.A(MD).No.1116 of 2006
                                                      and
                                               M.P(MD)No.3 of 2006


                     S.Raja                                          ... Appellant

                                                         .vs.

                     S.Rathnam                                       ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree passed in A.S.No.179 of 2004, on
                     the file of the Principal Sub Court, Tirunelveli dated 10.02.2005 confirming
                     the judgment and decree passed in O.S.No.901 of 1996, on the file of the
                     District Munsif, Valliyoor, dated 30.04.2004.


                                         For Appellant          : Mr.M.P.Senthil

                                        For Respondent          : Mr.S.Rajasekar
                                                                  for M/s.T.Lajapathi Roy




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD).No.1116 of 2006




                                                     JUDGMENT

When the matter came up for hearing today, the learned counsel

appearing for the appellant and the respondent would submit that both the

appellant and the respondent died and the matter has been settled between

the legal heirs out of Court.

2. In view of the above, this second appeal is dismissed as abated.

No costs. Consequently, connected miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 19.09.2024 am

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

To

1.The Principal Sub Court, Tirunelveli.

2.The District Munsif, Valliyoor,

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

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

V.BHAVANI SUBBAROYAN, J.

am

19.09.2024

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