Manoharan vs Periasamy
2021 Latest Caselaw 2657 Mad

                                                                      S.A.No.1327 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 04.02.2021

                                                    CORAM:

                                      THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                                S.A.No.1327 of 2008

                     Manoharan,
                     S/o, Santhanam,
                     D.No.22/14B, Ambedkar Nagar,
                     Erumaipatti Village,
                     Namakkal Taluk,
                     Namakkal District.                                   ... Appellant

                                                   Vs.
                     1. Periasamy
                        S/o, Kathirvel

                     2. Thiyagarajan,
                        S/o, Periasamy

                     3. Chithra
                        W/o, Thiyagarajan

                     4. Mariyayee,
                        W/o, Rajaiah

                     All are residing at
                     Ambedkar Nagar,
                     Erumaipatti Village,
                     Namakkal Taluk,
                     Namakkal District.                               ... Respondents


                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.1327 of 2008


                     Prayer:Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and Decree passed in A.S.No.1 of 2006 dated 29.11.2006 on the
                     file of the Subordinate Judge, Namakkal, confirming the decree and
                     judgment in O.S.No.1120 of 2004 dated 09.11.2005 on the file of the
                     Additional District Munsif, Namakkal.
                                     For Appellant       : Mr.N.Srinivasan

                                     For Respondents : No appearance


                                                   JUDGMENT

Counsel for the appellant present.

2. No representation for the respondents.

3. Memo filed by the appellant's counsel apprising that the matter had

been settled out of Court and prays the second appeal may be accordingly

disposed of. The said memo is taken on record.

4. In the light of the abovesaid factors, the second appeal is dismissed

as settled out of Court. No costs. Consequently, connected miscellaneous

petition, if any, is closed.

04.02.2021

mfa Index:yes Internet:yes

https://www.mhc.tn.gov.in/judis/ S.A.No.1327 of 2008

To

1. The Subordinate Judge, Sub Court, Namakkal.

2.The Additional District Munsif, Additional District Munsif Court, Namakkal.

Copy to

The Section Officer, VR Section, High Court.

https://www.mhc.tn.gov.in/judis/ S.A.No.1327 of 2008

T.RAVINDRAN, J.

mfa

S.A.No. 1327 of 2008

04.02.2021

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