Rajendran vs Shankar
2021 Latest Caselaw 16200 Mad

                                                               1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 09.08.2021

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                     S.A.No.187 of 2014
                                                    and M.P.No.1 of 2014
                Rajendran                                                          ... Appellant

                                                              Vs.
                Shankar                                                            ... Respondent

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 24.10.2013 passed in A.S.No.7 of
                2013 on the file of the II Additional Subordinate Judge, Cuddalore, allowed the
                regular appeal by reversing the judgment and decree dated 31.10.2012 passed
                in O.S.No.659 of 2007 on the file of the Principal District Munsif, Cuddalore.


                                           For Appellant            : Mr.R.Muralidharan

                                           For Respondent        : Mr.P.Mani
                                                            -----

                                                      JUDGMENT

The learned counsel for the appellant filed a Memo dated 27.04.2021

enclosing a letter addressed by the appellant dated 23.04.2021 that the matter is

settled out of Court.

M. GOVINDARAJ, J.

https://www.mhc.tn.gov.in/judis/

asi

2. The said Memo dated 27.04.2021 is taken on record along with the

letter of the appellant and the Second Appeal is dismissed as settled out of

Court. There shall be no order as to costs. Consequently, connected

Miscellaneous Petition is closed.

09.08.2021

asi

To

1. The II Additional Subordinate Judge, Cuddalore.

2. The Principal District Munsif, Cuddalore.

S.A.No.187 of 2014 and M.P.No.1 of 2014

https://www.mhc.tn.gov.in/judis/