Kaliaperumal vs Pudupettai Chockanathasamy
2021 Latest Caselaw 17662 Mad

                                                                                      S.A.No.729 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :         27.08.2021

                                                       CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No.729 of 2009
                                                        and
                                                  M.P.No.1 of 2009

                     1.Kaliaperumal
                     2.Kuthan
                     3.Durai                                                        ... Appellants
                                                            Vs.
                     1.Pudupettai Chockanathasamy
                       Annadana Sathiram Trustee,
                       Pudupettai, Panruti Taluk.

                     2.S.Arunachalam                                                ... Respondents

                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 13.04.2009 in A.S. No.24 of 2008,
                     on the file of the Subordinate Court, Panruti, confirming the decree and
                     judgment dated 31.07.2008, in O.S. No.471 of 1992, on the file of the
                     District Munsif Court, Panruti.


                                           For Appellants         : No appearance
                                           For Respondents        : Mrs.R.Meenal


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                     S.A.No.729 of 2009



                                                                            R. HEMALATHA, J.

                                                                                                  mtl


                                                        JUDGMENT

It is represented by the learned counsel for the respondents that

the matter was settled between the parties on 23.04.2016. She also

undertook to send a memo to the Registry through e-mail to that effect.

2. Recording the above said submission, this Second Appeal is

dismissed as settled out of Court. No costs. Consequently, the connected

Miscellaneous Petition is closed.

27.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1. The Subordinate Court, Panruti.

2. The District Munsif Court, Panruti.

3. The Section Officer, VR Section, High Court, Madras

S.A.No.729 of 2009 and M.P.No.1 of 2009

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