Kousalya vs Malla Gounder ... 1St
2021 Latest Caselaw 24861 Mad

                                                                               S.A.No.2030 of 2001



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 16.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.2030 of 2001


                     1.Kousalya
                     2.Govindan                        ... Appellants/
                                                           Respondents 1&2/Defendants 1&2

                                                        Vs.

                     1.Malla Gounder                   ... 1st Respondent/
                                                           Appellant/Plaintiff
                     2.Veerayee                        ... 2nd Respondent/
                                                           3rd Respondent/3rd Defendant

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree made in A.S.No.52 of
                     1997, on the file of the Additional District Judge cum Chief Judicial
                     Magistrate, Pudukottai, dated 25.08.1998 by reversing the judgment and
                     decree made in O.S.No.796 of 1991, on the file of the Principal District
                     Munsif Court, Pudukottai, dated 29.07.1994.
                                     For Appellants  : Mr.K.Subramanian
                                                       Legal Aid Counsel
                                     For Respondents : M/s.N.Juliet Latha
                                                       Legal Aid Counsel


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.2030 of 2001

                                                        JUDGMENT

The original counsels, who appeared for the appellant have got

elevated and an elevation Memo was sent to the appellants. The

appellants were served but did not appeared. Hence, the Legal Aid

Counsel was nominated. The nominated Legal Aid Counsel has

contacted the parties and according to the appellants, the matter has been

settled out of Court. The Legal Aid Counsel has also filed a Memo

signed by the 1st appellant to the effect that the matter has been settled

out Court and she is not pressing the appeal. The Memo is recorded.

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

services authority is directed to pay the fees to the Legal Aid Counsels.

No costs.

                                                                              16.12.2021

                     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

https://www.mhc.tn.gov.in/judis S.A.No.2030 of 2001

copy, shall be the responsibility of the advocate / litigant concerned.

To

1. The Additional District Judge cum Chief Judicial Magistrate, Pudukottai.

2.The Principal District Munsif Court, Pudukottai.

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

https://www.mhc.tn.gov.in/judis S.A.No.2030 of 2001

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.2030 of 2001

Dated:

16.12.2021

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