Marimuthu vs R.Murugesan
2021 Latest Caselaw 10670 Mad

                                                                                   S.A.No.903 of 2009




                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :      26.04.2021

                                                      CORAM

                               THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                  S.A.No.903 of 2009
                                                         and
                                                   M.P.No.1 of 1009


                      Marimuthu                                 ...    Appellant

                                                         Vs.

                      1.R.Murugesan
                      2.R.Arumugham

                      3.The District Registrar,
                      Cuddalore,
                      Cuddalore District.

                      4.The Sub Registrar,
                      Vadalur.

                      5.Ramakrishna Chettiar                    ...    Respondents

                      (5th respondent is not a necessary party to the appeal)



http://www.judis.nic.in
                                                                                S.A.No.903 of 2009




                      PRAYER: Second Appeal filed under Section 100 of the Code of
                      Civil Procedure against the Judgment and decree of the learned
                      Additional District Judge, Fast Track Court No-II, Cuddalore dated
                      30.04.2009 passed in A.S.No.7 of 2004 dismissing the appeal,
                      confirming the Judgment and Decree of the learned Additional
                      District Munsif of Cuddalore in O.S.No.518 of 1994 dated
                      15.02.2000.


                                 For Appellant    :   Mr.D. Baskar


                                                  JUDGMENT

The learned counsel appearing for appellant would submit that

the parties have settled the disputes among themselves. Hence, the

Second Appeal is dismissed as settled out of Court. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                                  26.04.2021

                      Index      : Yes/No
                      Internet   : Yes/No
                      mps

http://www.judis.nic.in S.A.No.903 of 2009

To

1.The Additional District Judge, Fast Track Court No-II, Cuddalore.

2.The Additional District Munsif, Cuddalore.

3.The District Registrar, Cuddalore, Cuddalore District.

4.The Sub Registrar, Vadalur.

http://www.judis.nic.in S.A.No.903 of 2009

P.T. ASHA, J,

mps

S.A.No.903 of 2009 and M.P.No.1 of 1009

26.04.2021

http://www.judis.nic.in