Ramaiah vs Appavoo
2021 Latest Caselaw 24529 Mad

                                                                             S.A.No.1506 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.12.2021

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1506 of 2003


                     Ramaiah                                    ... Appellant/
                                                                    Appellant/Plaintiff
                                                       Vs.
                     1.Appavoo
                     2.Sooryakannu                              ... Respondents/
                                                                    Respondents/ Defendants


                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 25.11.2002 made
                     in A.S.No.22 of 2002 on the file of the Principal District Judge,
                     Pudukkottai, modifying the judgment and decree dated 23.11.2001 made
                     in O.S.No.161 of 2000 on the file of the Principal District Munsif,
                     Pudukkottai.


                                     For Appellant   : Mr.G.Sridharan
                                     For Respondents : Mr.M.Parameshwar
                                                       for Mr.N.Maninarayanan


                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1506 of 2003




                                                         JUDGMENT

The learned counsel for the appellant submits that the parties have

settled out of the Court. Hence, this Second Appeal is dismissed as

settled out of the Court.

                                                                                      13.12.2021


                     Index              :     Yes / No
                     Internet           :     Yes / No
                     gbg




                     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.

https://www.mhc.tn.gov.in/judis S.A.No.1506 of 2003

To

1.The Principal District Judge, Pudukkottai.

2.The Principal District Munsif, Pudukkottai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1506 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1506 of 2003

Dated:

13.12.2021

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