Gurunathan @ Irusappan vs Vijayalakshmi
2021 Latest Caselaw 13490 Mad

                                                       1

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED:    07.07.2021

                                                    CORAM:

                                   THE HONOURABLE MR. JUSTICE P.T.ASHA

                                             S.A. No.822 of 2008
                                                     and
                                              M.P.No.1 of 2008


                      1.Gurunathan @ Irusappan

                      2.Vaikunthavasan                        ...   Appellants

                             Vs
                      1.Vijayalakshmi

                      2.Kurumpalayathar                       ...   Respondents


                           Appeal filed against the Judgment and Decree in A.S.No.28 of

                      2006 on the file of the learned Additional Sessions Judge, Fast Track

                      Court No.IV, Erode at Bhavani, dated 28.09.2006



                           For Appellants    : Mr. M. Duraisamy

                           For Respondents         : Ms. Zeenath Begum for R1
                                                 R2 - No Appearance




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                                                          2

                                                 JUDGMENT

It is reported by both counsels that the matter has been settled

out of Court. Recording the same, the Second Appeal is dismissed as

settled out of court. Consequently, connected Miscellaneous Petition

is closed. No costs.

07.07.2021 mrn Index : yes/no

To

1.Additional Sessions Judge, Fast Track Court No.IV, Erode

2.First Additional District Munsif, Bhavani

http://www.judis.nic.in

P.T.ASHA, J.

mrn

S.A. No.822 of 2008 and M.P.No.1 of 2008

07.07.2021

http://www.judis.nic.in