M.Chitra vs M.Arunachalam (Died)
2024 Latest Caselaw 18528 Mad

Madras High Court

M.Chitra vs M.Arunachalam (Died) on 19 September, 2024

Author: Sathi Kumar Sukumara Kurup

Bench: Sathi Kumar Sukumara Kurup

                                                                                      A.S.No.538 of 2017

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                       Date: 19.09.2024
                                                           CORAM :
                        THE HON'BLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP
                                                       A.S.No.538 of 2017

                     M.Chitra                                        ...Appellant


                                                              Vs.

                     1. M.Arunachalam (Died)
                     2. Rajeswari
                     3. Sasirekha
                     4. Indhumathi
                     5. Janani                                       ...Respondents

                     PRAYER: Appeal Suit filed under Section 96 of C.P.C against the judgment
                     and decree dated 30.06.2017 made in O.S.No.546 of 2013 on the file of the
                     IV Additional District and Sessions Court, Coimbatore.

                                  For Appellant    :     M/s.V.S.Usha Rani



                                                         JUDGMENT

Learned Counsel for the Appellant submitted that she had entered

appearance by filing Vakalat on 11.09.2024. Also the learned Counsel who

entered appearance claims that the Appellant and the legal heirs of the Sole

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Respondent had entered into amicable settlement. Therefore the Appellant is

not intended to proceed with the Appeal.

2. Learned Counsel for the Respondent appeared through virtual mode

and submits that they have returned the case records to the Respondents.

Therefore, the name of the learned Counsel for the Respondent shall be

deleted.

3. Registry is directed to remove the name of the learned Counsel for

the Respondent and print the name of the Respondent in the cause list.

4. Memo filed by the learned Counsel for the Appellant dated

11.07.2024 is recorded.

5. The Appeal is dismissed as settled between the parties. The

Appellant is entitled to refund of Court fee. Consequently connected

miscellaneous petition is closed.

19.09.2024

shl Index : Yes/No Speaking/Non-speaking order

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SATHI KUMAR SUKUMARA KURUP, J.

To:

1. The IV Additional District and Sessions Judge, Coimbatore.

2. The Section Officer V.R.Records High Court of Madras.

19.09.2024

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