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Antonymuthu vs Kanagam
2021 Latest Caselaw 13157 Mad

Citation : 2021 Latest Caselaw 13157 Mad
Judgement Date : 5 July, 2021

Madras High Court
Antonymuthu vs Kanagam on 5 July, 2021
                                                                         S.A.(MD)No.175 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 05.07.2021

                                                    CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.175 of 2007


                   Antonymuthu                                            ... Appellant

                                                    -Vs-


                   1.Kanagam
                   2.George
                   3.Jepamony
                   4.Sundaramony
                   5.Victoria
                   6.Rahini
                   7.Glory Bai
                   8.Baby                                                 ... Respondents


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, to set aside the Judment and decree passed in A.S.No.44 of 2003,
                   dated 27.06.2006 on the file of the Subordinate Court, Kuzhithurai, by
                   reversing the Judgment and decree passed in O.S.No.441 of 1999, dated
                   12.06.2003 on the file of the Principal District Munsif Court, Kuzhithurai.




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


                   1/3
                                                                          S.A.(MD)No.175 of 2007



                                         For Appellant     : Mr.B.Brijesh Kishore
                                         For R1 to R3      : Mr.R.Nandakumar


                                                    JUDGMENT

The learned counsel on either side inform the Court that the matter

has been settled amicably out of the Court. The Second Appeal is dismissed

accordingly. No costs.

05.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Court, Kuzhithurai.

2.The Principal District Munsif Court, Kuzhithurai.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.175 of 2007

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.175 of 2007

05.07.2021

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

 
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