Thangavel vs Ramasamy
2021 Latest Caselaw 13950 Mad

                                                                                          S.A.No.1521 of 2007




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 13.07.2021

                                                       CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                  S.A.No.1521 of 2007

                     Thangavel                                ...           Appellant


                                                              versus

                     1.Ramasamy
                     2.Palanisamy
                     3.Velusamy
                     4.Kaliammal                              ...           Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 30.08.2006 made in A.S.No.2
                     of 1996 on the file of the learned Subordinate Judge, Thiruppur, confirming
                     the judgment and decree dated 26.10.1995 made in O.S.No.62 of 1995 on
                     the file of the learned District Munsif, Palladam.


                                      For Appellant           :     M/s.G.Sumitra
                                      For Respondent No.1&3   :     Mr.K.Govi Ganesan
                                      For Respondent No.2     :     No Appearance
                                      For Respondent No.4     :     Died




                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                       S.A.No.1521 of 2007




                                                   JUDGMENT

Today, when the Second Appeal is taken up for hearing, the

learned counsel appearing on either side, are appeared before this Court

through Video Conferencing.

2. The learned counsel appearing for the appellant would

submit that the dispute pertains to this appeal had already been settled in out

of Court. He would further submit that in respect to the settlement, a Memo

dated 30.06.2021 has also been filed in the Registry. The said submission is

recorded.

3. Hence, in view of the Memo dated 30.06.2021, this Second

Appeal is dismissed, as the matter is settled out of Court. However, there is

no order as to costs.

13.07.2021

Speaking order / Non-speaking order Index : Yes / No sri

https://www.mhc.tn.gov.in/judis/ S.A.No.1521 of 2007

To

1.The Subordinate Judge, Thiruppur.

2.The District Munsif, Palladam.

https://www.mhc.tn.gov.in/judis/ S.A.No.1521 of 2007

R.PONGIAPPAN, J.

sri

S.A.No.1521 of 2007

13.07.2021

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