P. Poomathi … vs K.R. Palani
2025 Latest Caselaw 8892 Mad

Madras High Court

P. Poomathi … vs K.R. Palani on 24 November, 2025

                                                                                        S.A. No.203 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 24.11.2025

                                                         CORAM

                    THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI

                                                S.A. No.203 of 2022


                  P. Poomathi                                                              …Appellant


                                                             Vs.


                  1. K.R. Palani
                  2. Jayalakshmi
                  3. Dinakaran
                  4. Sankaran
                  5. Karthikeyan                                                      …Respondents


                  Prayer: This Second Appeal is filed under Section 100 of the code of Civil
                  Procedure, against the judgment and decree dated 15.11.2021 made in A.S.
                  No.6 of 2017 on the file of the Additional District Court (Fast Track Court),
                  Vellore,Vellore District, confirming the judgment and decree dated
                  16.11.2015 made in E.A. No.86 of 2009 in E.P.No.17 of 2004 in O.S. No.77
                  of 2001 on the file of the Sub Court, Gudiyattam, Vellore District.



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                                                                                            S.A. No.203 of 2022


                                  For Appellant           : Mr. K.A. Ravindran
                                  For Respondents         : Mr.M. Himavanth for R1
                                                              Mr. S. Vijayakumar for R2 to R5


                                                            JUDGMENT

This Second Appeal is filed against the judgment and decree dated

15.11.2021 made in A.S. No.6 of 2017 on the file of the Additional District

Court (Fast Track Court), Vellore,Vellore District, confirming the judgment

and decree dated 16.11.2015 made in E.A. No.86 of 2009 in E.P.No.17 of

2004 in O.S. No.77 of 2001 on the file of the Sub Court, Gudiyattam, Vellore

District.

2. When the matter is taken up for hearing today, a memo dated

24.11.2025 has been filed by the learned counsel for the appellant stating that

the respondents 2 to 4 have settled the entire amount due to the 1st

respondent/plaintiff before the Mediator, Sub Court, Gudiyattam, and the

Executing Court, by its Order dated 12.11.2025, has terminated the Execution

Petition and raised the order of attachment of the suit property, which is the

subject matter in this Second Appeal. The said order of the Executing Court

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is scanned hereunder:

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3. The learned counsel for the 1st respondent / plaintiff/ decree

holder, has also filed a memo in this regard.

4. In view of the above, the Second Appeal is disposed of. No costs.

The order dated 12.11.2025 passed in E.P.No.17/2004 in O.S. No.17 of 2001

on the file of the Sub Court, Gudiyattam, and the memo filed by the appellant

and the 1st respondent shall form part of the decree in S.A.No.203 of 2022.

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5.The Court fee shall be refunded to the appellant as per rules.

24.11.2025

bga

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

To

1. The Additional District Judge (Fast Track Court), Vellore,Vellore District,

2. The Subordinate Judge, Gudiyattam, Vellore District.

3. The Section Officer, VR Section, High Court, Madras.

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K.GOVINDARAJAN THILAKAVADI, J.

bga

24.11.2025

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