Kunjianna Gounder vs K.Kondathu Gounder (Died)
2024 Latest Caselaw 18994 Mad

Citation : 2024 Latest Caselaw 18994 Mad
Judgement Date : 26 September, 2024

Madras High Court

Kunjianna Gounder vs K.Kondathu Gounder (Died) on 26 September, 2024

                                                                         S.A.No.530 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 26.09.2024

                                                    CORAM

                                    THE HON'BLE MR. JUSTICE R.SAKTHIVEL

                                               S.A.No.530 of 2018
                                                      and
                                             C.M.P.No.14885 of 2018

                     1. Kunjianna Gounder
                     2. K.Ramachandran
                     3. K.Sowndararajan
                     4. K.Nagarajan                                   ... Appellants

                                                      Vs.


                     K.Kondathu Gounder (died)
                     1. K.Nanjappan
                     K.Palanisamy (died)
                     Sarojini (died)
                     2. Ramathal
                     3. R.Aruchamy
                     4. Marathal
                     5. Senthilkumar
                     6. Janarthanan
                     7. Rangammal
                     8. C.Nanjappan
                     9. C.Subramaniam
                     10. Smt.Santhamani
                     11. N.Krishnasamy
                     12. K.Vellingiri
                     13. Smt.Thulasimani
                     N. Ramasamy (died)
                     14. N.Senthilkumar

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                     1/12
                                                                                      S.A.No.530 of 2018

                     15. R.Sasi
                     16. N.Palanisamy
                     17. P.Sivakumar
                     18. Selvan
                     19. M.Arunsankar
                     20. Velumani
                     21. Vijayakumar
                     22. Ponnusamy
                     23. Sumathi
                     24. Kariammal                                               ... Respondents




                     PRAYER: Second Appeal is filed under Section 100 of the Civil
                     Procedure Code 1908, against the judgment and decree dated 20.03.2018
                     made in A.S.No.46 of 2014 on the file of the III Additional District and
                     Sessions Judge, Coimbatore, confirming the judgment and decree passed
                     in O.S.No.764 of 2008 dated 28.10.2013 on the file of the III Additional
                     Sub Ordinate Judge, Coimbatore.



                                    For Appellants           : Mr.R.Marudhachalamurthy
                                    For R1 to R6 & R21 to 23 : Mr.J.Vignesh

                                                                R7 to R20 & R24
                                                                Not Ready in Notice


                                                       JUDGMENT

Mr.R.Marudhachalamurthy, learned Counsel for the appellants and

Mr.J.Vignesh, learned Counsel for R1 to R6 & R21 to R23 are before this

Court.

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2. Mr.K.Sowndararajan (Appellant No.3) is present physically

before the Court. The Appellant Nos.1, 2 & 4 and the Respondent Nos.1

to 6 and the Respondent Nos.21 to 23 are before this Court through

Video Conferencing mode. Notably, both the learned Counsels have

verified the identity of the aforesaid parties and have also annexed a copy

of Identity proofs of the aforesaid parties.

3. Both the parties have filed a Joint Compromise Petition under

Order XXIII Rule 3 and Section 151 of Civil Procedure Code 1908,

which reads as follows :

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4. The terms of compromise entered into by the parties have been

read over and explained to all the parties to the compromise. They have

agreed to the terms of compromise. Hence, the Joint Compromise Petition

filed under Order XXIII Rule 3 and Section 151 of Civil Procedure Code

1908 is hereby recorded and allowed.

5. In view of the Joint Compromise Petition filed under Order

XXIII Rule 3 and Section 151 of Civil Procedure Code 1908, this Second

Appeal is disposed of in terms of the above compromise. Compromise

decree shall be drawn in accordance with the terms of the above

compromise. No costs. Connected Civil Miscellaneous Petition is closed.

26.09.2024 raja Index : yes/no Internet : yes/no Speaking Order / Non-Speaking Order

1. The III Additional District and Sessions Judge, Coimbatore