Satya vs Kumar
2021 Latest Caselaw 1984 Mad

                                                                               C.M.S.A.(MD).No.41 of 2010


                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED:29.01.2021
                                                       CORAM:

                              THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                          C.M.S.A.(MD).No.41 of 2010 and
                                              M.P(MD)No.1 of 2010

                      Satya                                                          Appellant

                                                           Vs.
                      Kumar                                                          Respondent

                      PRAYER: Civil Miscellaneous Second Appeal filed under Section 100
                      of the Civil Procedure Code, against the order dated 04.06.2010, passed
                      in C.M.A.No.18 of 2009, on the file of the District Court, Karur,
                      reversing the judgment in H.M.O.P.No.67 of 2007 dated 31.07.2009, on
                      the file of Sub Court, Kulithalai.


                                   For Appellant                 : Mr.S.Kadarkarai
                                   For Respondent                : Mr.K.Govindarajan

                                                      JUDGMENT

Today when the Civil Miscellaneous Second Appeal is taken

up for hearing, the learned counsel for the appellant would submit that

the matter has been amicably settled between the parties, out of Court.

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C.M.S.A.(MD).No.41 of 2010

2.Mr.K.Govindarajan, the learned counsel for the respondent

is unable to dispute the statement.

3. However, in view of the submission made by the learned

counsel for the appellant, the Civil Miscellaneous Second Appeal is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous petition is closed.

                                                                                      29.01.2021

                      Index       : Yes/No
                      Internet    : Yes/No
                      vrn

                      To

1.The District Court, Karur,

2.The Sub Court, Kulithalai.

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

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C.M.S.A.(MD).No.41 of 2010

R.SUBRAMANIAN, J.

vrn

C.M.S.A.(MD).No.41 of 2010 and M.P(MD)No.1 of 2010

Dated 29.01.2021

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