T. Selvam vs Vanathi
2021 Latest Caselaw 4397 Mad

                                                                                    S.A..No.1535 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        19.02.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                                S.A.No. 1535 of 2008
                                                         and
                                                  M.P.No.1 of 2008

                     T. Selvam
                     S/o. Tirupathi Gounder                                           ... Appellant

                                                           Vs.

                     1. Vanathi
                        W/o. Yuvaraj

                     2. Kannan
                        S/o. Periyasamy @ Baggiyanathan                             ... Respondents



                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the judgment and decree passed in A.S.34/2007 on the file
                     of the Principal District Judge, Vellore dated 22.07.2008 confirming the
                     decree and judgment passed in O.S.No.229/99 on the file of Principal
                     D.M.C. Vellore dated 15.12.2006.
                                           For Appellant         : Ms. R.J. Sundari
                                           For Respondents       : No appearance.

                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A..No.1535 of 2008



                                                                            T. RAVINDRAN, J.
                                                                                                 bga

                                                      JUDGMENT

No representation for the respondents.

2. Memo has been filed by the appellant's counsel informing

that the matter had been settled between the parties and accordingly,

prays to dismiss the second appeal as settled out of court. The memo is

taken on record.

3. In the light of the abovesaid position, the second appeal is

dismissed as settled out of court. No costs. Consequently, connected

miscellaneous petition is closed.

19.02.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Principal District Judge, Vellore

2. The Principal District Munsif Court, Vellore.

3. The Section Officer, VR Section, High Court, Madras S.A.No. 1535 of 2008

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