L.Mahalingam vs Govindammal
2021 Latest Caselaw 24091 Mad

                                                                          S.A(MD)No.423 of 2021



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 07.12.2021

                                                   CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            S.A(MD)No.423 of 2021


                     L.Mahalingam                       ... Appellant/Appellant/Plaintiff


                                                      Vs.

                     1.Govindammal
                     2.Mahindran
                     3.Manoharan
                     4.Gayathiri
                        Jamila Beevi (Deceased)
                     5.Bhaseer Ali           ... Respondents/Respondents/Defendants 1 to 6




                     Prayer : Second Appeal filed under Section 100 of the Code of Civil

                     Procedure against the judgment and decree, dated 23.12.2020 passed in

                     A.S.No.18 of 2015, on the file of the Additional Subordinate Court,

                     Kumbakonam, confirming the judgment and decree, dated 16.12.2014

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               S.A(MD)No.423 of 2021


                     passed in O.S.No.647 of 2009 on the file of the Principal District Munsif

                     Court, Kumbakonam.


                                  For Appellant             : G.Gomathi Sankar


                                                   JUDGMENT

The learned counsel appearing for the appellant/plaintiff has

submitted that the matter is settled out of Court and he has also made an

endorsement to that effect.

2.In view of the above submission and endorsement made,

the Second Appeal is dismissed as settled out of Court. The appellant is

entitled to refund of Court fee, if any, as per law. No costs.

                                                                               07.12.2021
                     Index        : Yes/No
                     Internet     : Yes/No
                     rm

https://www.mhc.tn.gov.in/judis S.A(MD)No.423 of 2021

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.

To

1.The Additional Subordinate Court, Kumbakonam.

2.The Principal District Munsif Court, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.423 of 2021

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.423 of 2021

07.12.2021

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