Mahesh Kumar vs Pandi
2021 Latest Caselaw 24523 Mad

                                                                                     SA(MD)No.82 of 2013



                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATE: 13.12.2021

                                                           CORAM

                                  THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                                   SA(MD)No.82 of 2013

                     1.Mahesh Kumar
                     2.Malini Kumari                                          ... Appellants
                                                              vs.

                     1.Pandi
                     2.Sumathi                                               ... Respondents


                     Prayer: Second Appeal filed under Section 100 of CPC to set aside the

                     Judgment and decree dated 30.01.2009 in AS.No.32 of 2006 on the file of

                     the Additional District Judge, Fast Track Court, Dindigul against the

                     Judgment and decree dated 20.09.2006 in OS.No.203/1990 on the file of the

                     Principal Subordinate Court, Dindigul and allow the Second Appeal with

                     costs.



                                      For Appellants          :     Mr.H.Lakshmi Shankar




                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                        SA(MD)No.82 of 2013




                                                         JUDGMENT

The learned counsel appearing for the appellants submitted that the

matter has been settled out of Court and submitted a memo dated

11.12.2021, to that effect.

2. In view of the memo dated 11.12.2021, this Second Appeal is

dismissed as settled out of Court. No Costs.

13.12.2021 Index: Yes/No.

Internet: Yes/No.

mbi

Note: Registry is directed to refund the entire Court fee paid by the appellant, if any.

To

1. The Additional District Court, Fast Track Court, Dindigul

2. The Principal Subordinate Court, Dindigul

https://www.mhc.tn.gov.in/judis SA(MD)No.82 of 2013

V. BHAVANI SUBBAROYAN, J.

mbi

SA(MD)No.82 of 2013

13.12.2021

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