P.C.Rajan vs Kalpana
2021 Latest Caselaw 16410 Mad

                                                                                   A.S.No.839 of 2010

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 11.08.2021

                                                        CORAM:

                             THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM

                                                   A.S.No.839 of 2010
                                                          and
                                                    M.P.No.1 of 2010

                  P.C.Rajan                                                          .. Appellant

                                                           Vs.


                  1.Kalpana
                  2.Vasuki
                  3.C.Murugasellan                                                   .. Respondents

                            Appeal Suit filed under Section 96 of the Code of Civil Procedure against
                  the Judgment and Decree of the Additional District Judge (Fast Track Court
                  No.1), Salem, dated 22.06.2010 made in O.S.No.131 of 2005.

                            For appellant     : Mr.Saravanakumar for
                                                Mr.Abrar Md.Abdullah

                            For respondent    : Ms.Revathi for Mr.Nellayappan for R1




                  1/3


https://www.mhc.tn.gov.in/judis/
                                                                                   A.S.No.839 of 2010

                                                      JUDGMENT

It is represented by the learned counsel for the appellant as well as the

learned counsel for the first respondent that the dispute between the parties have

been amicably settled before the District Legal Services Authority, Salem on

30.07.2021 and an award has already been passed. The Terms of Settlement has

been filed by the District Legal Services Authority, Salem.

2.Recording same, this appeal is disposed of directing the Registry to

return the Court fee in accordance with law. No costs. Consequently,

connected miscellaneous petition is closed.

11.08.2021 Index : Yes/No Internet: Yes/No skn

To

1. The Additional District Judge, (FTC No.1), Salem.

3. The Section Officer, V.R. Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ A.S.No.839 of 2010

K.KALYANASUNDARAM., J skn

A.S.No.839 of 2010 and M.P.No.1 of 2010

11.08.2021

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