Veeramalai ... 1St Defendant/ vs Muthammal
2021 Latest Caselaw 13955 Mad

                                                                        S.A.(MD)No.824 of 2009

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 13.07.2021

                                                   CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.824 of 2009
                                                    and
                                            M.P.(MD)No.2 of 2009


                   Veeramalai                       ... 1st Defendant/ Appellant / Appellant

                                                   -Vs-


                   1.Muthammal
                   2.Raman
                   3.Manickam
                   4.Vellaiyammal
                   5.Muthammal
                   6.Manickam
                   7.Raamaye
                   8.Vellaiyammal
                   9.Paappaathi
                   10.Thangavelu
                   11.Rani
                   12.Ramasami        ... Plaintifs & Defendants / Respondents / Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree of the Additional District Judge cum
                   Chief Judicial Magistrate, Karur, dated 28.02.2003 in A.S.No.8 of 2002
https://www.mhc.tn.gov.in/judis/


                   1/3
                                                                          S.A.(MD)No.824 of 2009

                   modifying the judgment and decree of the Subordinate Judge, Kulithalai,
                   dated 28.02.2021 in O.S.No.88 of 1997.


                                        For Appellants     : Mr.T.M.Hariharan
                                         For R1             : No appearance




                                                    JUDGMENT

The learned counsel for the appellant informs the Court that the

matter has been settled out of the Court.

2.Recording the said submission, the second appeal is dismissed.

No costs. Consequently, connected miscellaneous petition is closed.

13.07.2021

Internet : Yes/No Index : Yes/No rmi To

1.The Additional District Judge cum Chief Judicial Magistrate, Karur.

2.The Subordinate Judge, Kulithalai.

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

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

S.A.(MD)No.824 of 2009

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.824 of 2009 and M.P.(MD)No.2 of 2009

13.07.2021

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