Citation : 2025 Latest Caselaw 4255 Mad
Judgement Date : 21 March, 2025
S.A.(MD).No.523 of 2009
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.03.2025
CORAM
THE HON'BLE MR.JUSTICE G.ILANGOVAN
S.A.(MD).No.523 of 2009
1.Lakshmi (Died)
2.Andalammal
3.Seenivasagan ... Appellants/Appellants 2, 3 & 5/
Defendants 2, 3 & 5
4.Ramasamy
5.Gengammal
6.Kasi Rajan
7.Pothiraj
8.Mariyappan
9.Subburaj ... Appellants
(Appellants 4 to 9 are brought on record as legal heirs of the deceased 1st
appellant vide Court order dated 11.01.2022 made in C.M.P.(MD).Nos.
11133 to 1135 of 2021 in S.A.(MD).No.523 of 2009)
Vs.
1.Muthammal (Died) ... 1st Respondent/1st Respondent/Plaintiff
2.Raj
3.Veerachamy Konar
4.Kaliappan Pandithar
5.Alagarsamy ... Respondents 2 to 5/Respondents 2 to 5/
Defendants 6 to 9
1/5
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S.A.(MD).No.523 of 2009
6.Solaiammal (Died)
(Memo filed on 12.07.2024 in USR No.24128, is recorded as R6 died,
and R7 to T11 who are already on record, are recorded as legal heirs of
the deceased R6 in their capacity as Class – II legal heirs, vide Court
order dated 25.07.2024 made in C.M.P(MD).Nos.8032 to 8034 of 2024
in S.A.(MD).No.523 of 2009)
7.Solairaj
8.Subburaj
9.Chellathai
10.Selva Kumar
11.Rajalakshmi
(Respondents 6 to 11 are brought on record as legal heirs of the deceased
1st respondent vide Court order dated 08.08.2024 made in
C.M.P(MD).Nos.8032 to 8034 of 2024 in S.A.(MD).No.523 of 2009)
PRAYER : Second Appeal filed under Section 100 of the Civil
Procedure Code, against the Judgment and Decree dated 17.02.2009
passed in A.S.No.41 of 2007 on the file of the Principal District Judge,
Virudhunagar District at Srivilliputhur, confirming the Judgment and
decree dated 13.09.2006 passed in O.S.No.15 of 2005 on the file of the
Subordinate Court, Sivakasi.
For Appellants : Mr.R.Rajamohan
For Respondents : Mr.J.Senthil Kumaraiah for R5
Mr.S.Venkatesh for R7 to R11
R2 & R4 – Exparte
R3 – Died, Memo filed.
R1 & R6 – Died, (Steps taken)
2/5
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S.A.(MD).No.523 of 2009
JUDGMENT
This second appeal has been filed against the Judgment and
Decree dated 17.02.2009 passed in A.S.No.41 of 2007 on the file of the
Principal District Judge, Virudhunagar District at Srivilliputhur,
confirming the Judgment and decree dated 13.09.2006 passed in O.S.No.
15 of 2005 on the file of the Subordinate Court, Sivakasi.
2.Second and fourth respondents, who is the respondent Nos. 6
and 8 before the trial Court, remained exparte. Their name is also printed
in the cause list. They are the purchasers.
3.Pending the second appeal, compromise was reached between
the parties namely the appellants and the respondents 5, 7, 8, 9, 10 and
11, who are all present before this Court today along with their
respective counsel. 9th appellant appeared through video conference,
since he is employed in Army. Screen shot is annexed in the terms of
compromise. Terms of compromise has been filed before this Court to
that effect.
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4.As per the terms of the compromise, it is agreed by the parties
that they will not disturb the purchasers' right and possession. Subject to
the right that are available to the purchasers, this compromise is entered
between the parties without affecting their right. The terms of
compromise is verified. Accepted to be correct.
5.In view of the above said terms of compromise, the judgment
and decree of the trial Court, which is confirmed by the appellate Court
is modified. The suit is decreed in terms of compromise. The terms of
compromise shall be form part of the decree. No costs.
21.03.2025
Index : Yes / No
Internet : Yes / No
TM
To
1.The Principal District Judge, Virudhunagar District at Srivilliputhur.
2.The Subordinate Judge, Sivakasi.
3.The Section Officer, E.R.Section/V.R.Section, Madurai Bench of Madras High Court, Madurai.
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G.ILANGOVAN,J.
TM
21.03.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/03/2025 04:29:13 pm )
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