Arul vs Muthu Naidu
2021 Latest Caselaw 1861 Mad

                                                                            C.M.S.A.No.12 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 27.01.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.S.A.No.12 of 2021
                                                        and
                                                C.M.P.No.841 of 2021

                     1.Arul
                     2.Sarada                                                ..Appellants
                                                         Vs.

                     1.Muthu Naidu
                     2.Soundaram                                             ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Order 21 Rule 58 r/w
                     100 of the Civil Procedure Code, against the order and decreetal order
                     dated 28.03.2013 and made in C.M.A.No.15 of 2011 on the file of the
                     Principal District Judge, Salem, reversing the order and decreetal order
                     dated 14.09.2010 made in REA No.66 of 2009 in REP.No.45 of 2005 in
                     O.S.No.99 of 1999 on the file of the Subordinate Judge, Attur, praying
                     to set aside the same.


                                      For Appellants   : Mr.P.Jagadeesan




                     1/2

https://www.mhc.tn.gov.in/judis/
                                                                                 C.M.S.A.No.12 of 2021

                                                                       S.M.SUBRAMANIAM, J.

                                                                                                 kak

                                                JUDGMENT

The learned counsel appearing on behalf of the appellants,

through Video-Conferencing, made a submission that the parties to the

litigation had already settled the issues out of Court.

2. In view of the said submission, no further adjudication needs to

be undertaken and accordingly, the Civil Miscellaneous Second Appeal

in C.M.S.A.No.12 of 2021 stands closed. No costs. Consequently,

connected miscellaneous petition is closed.

27.01.2021

kak Index: Yes/No

To

1.The Principal District Judge, Salem.

2.The Sub-Assistant Registrar, A.E.Section, High Court of Madras.

C.M.S.A.No.12 of 2021

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