Bhuvaneswari vs K.Abdul Vahab
2025 Latest Caselaw 7178 Mad

Madras High Court

Bhuvaneswari vs K.Abdul Vahab on 17 September, 2025

Author: C.V.Karthikeyan

Bench: C.V.Karthikeyan, R.Vijayakumar

                                                                                         A.S.(MD)No.47 of 2019


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 17.09.2025

                                                          CORAM:

                             THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
                                               and
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               A.S.(MD)No.47 of 2019
                                           and C.M.P.(MD)No.2563 of 2019


                     Bhuvaneswari                                                         ... Appellant

                                                               -vs-

                     1. K.Abdul Vahab

                     2. S.Ijuthal Pari

                     3. S.Kousal Pari                                                     ... Respondents

                     PRAYER: Appeal Suit filed under Section 96 of C.P.C read with Order
                     41 Rule of C.P.C., against the fair and decreetal order made in O.S.No.
                     211 of 2015 on the file of VI Additional District Court, Madurai dated
                     28.04.2018, by allowing the appeal.

                                   For Appellant        : Mr.R.Paranjothi,
                                                          for KBS Law Office

                                   For Respondents      : Mr.S.A.Ajmalkhan




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                                                                                             A.S.(MD)No.47 of 2019




                                                            JUDGMENT

(Judgment of the Court was delivered by C.V.Karthikeyan, J.)

The learned counsel for the appellant had filed the following

memo:

“1. It is submitted that we are the counsel for the appellant. We have preferred this First Appeal AS(MD)No.47 of 2019 challenging the Judgment and decree made in OS.No.211of 2015 dated 28.04.2018 on the file of the Learned 5-Additional rict Court Madurai,

It is submitted that as per instruction of my client aforesaid case arrived settled out of the Court and also the EP No.72 of 2020 were closed by the Plaintiff in the Learned 5-Additional District Court Madurai. Therefore the Hon'ble High court may pleased to refer the aforesaid First Appeal to the Lok Adalat and - render justice.”

2. It is seen that the plaintiff had closed the E.P.No.72 of 2020, in

view of the settlement reached between the parties. In view of the same,

the Appeal Suit is dismissed as settled out of Court. The appellant is

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entitled for refund of Court fee in accordance with the Rules. There shall

be no order as to costs. Consequently, connected miscellaneous petition

is closed.

                                                                    [C.V.K., J.]     [R.V., J.]
                                                                          17.09.2025
                     NCC      : Yes / No
                     Index : Yes / No
                     Internet : Yes/No
                     vsm



                     To

1. VI Additional District Court, Madurai.

2. The Section Officer, V.R.Section, Madurai Bench of Madras High Court.

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C.V.KARTHIKEYAN, J.

and R.VIJAYAKUMAR, J.

vsm

17.09.2025

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