Thirumalai Nathan vs S.Palani Swaminathan
2025 Latest Caselaw 7463 Mad

Madras High Court

Thirumalai Nathan vs S.Palani Swaminathan on 25 September, 2025

                                                                     1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 25.09.2025

                                                             CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                     A.S.No.609 of 2020
                    1.Thirumalai Nathan
                    2.S.Ramalingam
                    3. Kalyani
                    4. Dhanakody
                    5. Mangaikarasi
                    6. Jayalakshmi                                                        ... Appellants
                                                                   Vs.
                    1.S.Palani Swaminathan
                    Rep by Power Agent Mr.K.Vengatesh
                    2. Renganathan                                          ...Respondents
                    PRAYER : This Appeal Suit is filed under Section 96 of CPC to set aside the

                    Judgment and Decree made in OS.No.7 of 2014, dated 14.03.2019 passed by

                    the District Judge, Karaikal.

                              For Appellants            : Mr.S.Parthasarathy
                                                          Senior Counsel
                                                          for Mr.P.Dinesh Kumar
                              For Respondents           : Mr.S.Namasivayan for R1
                                                          M/s.R.Narayanan for R2

                                                        JUDGMENT

This Appeal Suit is filed to set aside the Judgment and Decree made in

OS.No.7 of 2014, dated 14.03.2019 passed by the District Judge, Karaikal.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 08:21:53 pm )

2. Heard both sides.

3. Both side learned counsel submitted that the matter has been settled

between the parties on 14.06.2025 before the Lok Adalat .

4. Learned counsel for the appellants has filed a memo to that effect

and the same is recorded.

5. Accordingly, this Appeal Suit is disposed of in terms of the award of

the Lok Adalat dated 14.06.2025. No costs.

25.09.2025 Index: Yes/No Speaking/Non-speaking Order gv/nvi

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 08:21:53 pm )

To

1. The District Judge, Karaikal.

2. The Section Officer,

V.R.Section,

High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 08:21:53 pm )

DR. A.D.MARIA CLETE.,J gv/nvi

25.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 08:21:53 pm )