K.T.V.Handllom Centre vs M.B.Krishnaiyer Sons
2021 Latest Caselaw 9297 Mad

                                                                            S.A.(MD)No.279 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 08.04.2021

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.279 of 2010

                 1.K.T.V.Handllom Centre,
                   By its Partner, K.V.Ramamoorthy.
                 2.K.V.Sathiyamoorthi
                 3.K.K.Ramachari
                 4.K.V.Rengachari                                      ... Appellants

                                                        Vs.

                 M.B.Krishnaiyer Sons,
                 By Partner, M.B.Amarbabu.                             ... Respondent



                 Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                 against the judgment and decree passed in A.S.No.92 of 2008 dated 05.08.2009

                 on the file of the Additional Subordinate Judge, Kumbakonam, reversing the

                 judgment passed in O.S.No.37 of 2005 dated 22.07.2008 on the file of the

                 1st Additional District Munsif Court, Kumbakonam.


                               For Appellants     : Mr.R.Vijayakumar

                               For Respondent : MrM.V.Santharam


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                                                                                        S.A.(MD)No.279 of 2010


                                                     JUDGEMENT

Heard the learned counsel on either side.

2.Both of them state that the matter has been settled out of Court and

endorsement has also been made to that effect by the learned counsel for the

appellants.

3.Recording the same, the appeal is dismissed as settled out of Court. No

costs.

                                                                                     08.04.2021
                 Index          : Yes / No
                 Internet       : Yes/ No
                 ias

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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S.A.(MD)No.279 of 2010

To:

1.The Additional Sub Court, Kumbakonam.

2.The I Additional District Munsif, Kumbakonam.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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S.A.(MD)No.279 of 2010

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.279 of 2010

08.04.2021 (2/2)

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