Madras High Court
Sulthan Beevi vs V.A.M.K.Syed Ahamed on 22 February, 2017
Author: S.S.Sundar
Bench: S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.02.2017
CORAM
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
A.S.(MD)No.200 of 2007 and
C.M.P.(MD)No.1 of 2007
1. Sulthan Beevi
2. Mohamed
3. Jamal Mohamed
4. Abdul Lathif
5. Naina Mohamed
6. Yusuf
7. Mumtaj
8. Hirunnisha
9. Hamsa Nagoor Meeral .. Appellants/Defendants
Vs.
V.A.M.K.Syed Ahamed .. Respondent/Plaintiff
PRAYER: Appeal Suit filed under Section 96 of Civil Procedure Code, to set
aside the Judgment and Decree, dated 30.07.2007 passed in O.S.No.162 of 2004
on the file of the Fast Track Court No.1(Additional District Court),
Tirunelveli and to dismiss the suit and to allow this Appeal with costs
throughout.
!For Appellants : Mr.M.P.Senthil
^For Respondent : Mr.S.Balasubramanian
:JUDGMENT
This Appeal Suit has been filed against the Judgment and Decree passed in O.S.No.162 of 2004, dated 30.07.2007 on the file of the learned Additional District Judge, Fast Track Court No.1, Tirunelveli.
2.Heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondent.
3. In view of the order passed in C.M.P.(MD)No.1238 of 2017 recording the compromise effected through Partition Deed, dated 09.03.2012, 5 Settlement Deeds, dated 06.11.2015 and Settlement Deed, dated 20.02.2017, this Appeal Suit is disposed of in terms of the compromise recorded in C.M.P.(MD)No.1238 of 2017 in the above appeal. No costs. Consequently, connected Miscellaneous petition is closed.
To
1. The Additional District Judge, Fast Track Court No.1, Tirunelveli.
2. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai. .