Palaniammal vs Shanmugam
2021 Latest Caselaw 14336 Mad

                                                                            S.A.No.143 of 2013

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 16.07.2021

                                                       CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                             S.A.No.143 of 2013 and
                                                M.P.No.1 of 2013

                                          (Through Video Conferencing)

                 Palaniammal                                             ... Appellant

                                                         Vs.
                 Shanmugam                                               ... Respondent

                        Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 16.07.2012 made in A.S.No.33 of 2011 on
                 the file of the Sub Court, Bhavani reversing the Judgment and Decree
                 dated 16.06.2010 made in O.S.No.197 of 2008 on the file of the II
                 Additional District Munsif Court, Bhavani.

                                   For Appellant  : Mr.D.Venkateswara Rao for
                                                    M/s.Zeenath Begum
                                   For Respondent : Mr.N.Manokaran
                                                 JUDGMENT

Mr.D.Venkateswara Rao, the learned counsel representing the

counsel for appellant on record Ms.Zeenath Begum informs that this case

has been settled, pursuant to a reference made by this Court for settling

the dispute through Mediation. The learned counsel for the respondent

also confirms the same.

_________ https://www.mhc.tn.gov.in/judis/ Page No 1 of 2 S.A.No.143 of 2013

C.SARAVANAN, J.

jas

2.In view of the same, this Second Appeal is Dismissed as having

settled between the parties. No costs. Consequently, connected

Miscellaneous Petition is closed.

16.07.2021

jas Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

To:

1.The Sub Court, Bhavani.

2.The II Additional District Munsif Court, Bhavani.

S.A.No.143 of 2013 and M.P.No.1 of 2013

_________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 2