Gurunathan @ Irusappan vs Vijayalakshmi
2021 Latest Caselaw 13491 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




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

08.07.2021 mrn Index : yes/no

To

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

2.First Additional District Munsif, Bhavani

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

P.T.ASHA, J.

mrn

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

07.07.2021

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