K.V.Gopalasamy vs K.C.Chandrasekaran
2021 Latest Caselaw 281 Mad

                                                                       S.A.No.1031 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED:05.01.2021

                                                      CORAM:

                                      THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                                 S.A.No.1031 of 2008
                                                         and
                                                   M.P.No.1 of 2008


                     K.V.Gopalasamy,
                     S/o, Venkatarama Chettiar,
                     101/14, D3, Kotagiri Road,
                     Mettupalayam.
                     Coimbatore Dt.                                           ... Appellant


                                                     Vs.

                     1. K.C.Chandrasekaran,
                        S/o, M.Chinnan,
                        17/157, C5, Hope Park,
                        Kotagiri,
                        Nilgiris Dt.

                     2. M/s.Vijaya Bank,
                        Rep by its Branch Manager,
                        Kotagiri Branch,
                        Kotagiri.
                                                                            ... Respondents




https://www.mhc.tn.gov.in/judis/
                                                                              S.A.No.1031 of 2008

                       Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     judgment and Decree dated 25.03.2008 made in A.S.No.8 of 2008 on the

                     file of the Sub Court, Udagamandalam, confirming the Judgment and

                     Decree dated 07.11.2007 made in O.S.No.47 of 2007 on the file of the

                     District Munsif Court, Kotagiri.

                                     For Appellant       : Mr.P.Saravana Sowmiyan

                                     For R1              : Mr.Srinath Sridevan

                                     For R2              : No appearance


                                                        *****


                                                     JUDGMENT

Both counsel present.

2. It is represented by the counsel for both the parties that the matter

had been settled between the parties and prayed for the dismissal of the

Second Appeal as settled out of Court. Counsel for the appellant undertakes

to file a memo with reference to the same in the Registry immediately.

https://www.mhc.tn.gov.in/judis/ S.A.No.1031 of 2008

3. In the light of the above position, the Second Appeal is dismissed

as settled out of Court and the counsel for the appellant is directed to file a

memo with reference to the same in the Registry immediately. No costs.

Connected miscellaneous petition is also closed.

05.01.2021

mfa

Index:yes Internet:yes

To

1. The Subordinate Judge, Sub Court, Udagamandalam.

2.The District Munsif, District Munsif Court, Kotagiri.

Copy to

The Section Officer, VR Section, High Court.

Chennai.

https://www.mhc.tn.gov.in/judis/ S.A.No.1031 of 2008

T.RAVINDRAN, J.

mfa

S.A.No.1031 of 2008 and M.P.No.1 of 2008

05.01.2021

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