Kulanthaiammal vs Saroja
2021 Latest Caselaw 13845 Mad

                                                                                 S.A.No 300 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 12.07.2021

                                                         CORAM:
                                     THE HONOURABLE Mr. JUSTICE S.S.SUNDAR
                                                   S.A. No.300 of 2017
                                               and C.M.P. No.7104 of 2017


                1.Kulanthaiammal
                2.Raju                                                               .. Appellants

                                                           Versus


                Saroja                                                              .. Respondent


                          Second Appeal filed under Section 100 of Civil Procedure Code, 1908,

                against the judgment and decree dated 20.01.2017 made in A.S. No.99 of 2016

                on the file of the learned Principal District Court, Erode reversal of the

                judgment and decree dated 19.08.2016 made in O.S. No.257 of 2012 on the file

                of the learned Second Additional Sub Court, Erode.



                                    For Appellants          : Mr. N.Manokaran


                                    For Respondent          : Mr. C.Prabakaran




https://www.mhc.tn.gov.in/judis/
                1/4
                                                                                 S.A.No 300 of 2017

                                                   JUDGMENT

This second appeal is filed to set aside the judgment and decree dated

20.01.2017 made in A.S. No.99 of 2016 on the file of the learned Principal

District Court, Erode, reversing the judgment and decree dated 19.08.2016

made in O.S. No.257 of 2012 on the file of the learned Second Additional Sub

Court, Erode.

2. Learned counsel appearing for the appellants states that the parties

have settled their dispute outside Court and therefore the second appeal may be

dismissed as nothing survives for further adjudication in this case. He further

undertakes to file a memo to that effect.

3. Recording the statement of the learned counsel appearing for the

appellants, this second appeal is dismissed as settled out of Court. No costs.

Consequently, connected miscellaneous petition is closed.

12.07.2021

Index:Yes/No Speaking order / Non speaking order bkn

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

S.A.No 300 of 2017

To

The Principal District Court, Erode.

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

S.A.No 300 of 2017

S.S.SUNDAR. J.,

bkn

S.A. No. 300 of 2017

12.07.2021

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