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Pandian vs Dhandapani Mudaliar
2021 Latest Caselaw 14441 Mad

Citation : 2021 Latest Caselaw 14441 Mad
Judgement Date : 19 July, 2021

Madras High Court
Pandian vs Dhandapani Mudaliar on 19 July, 2021
                                                                              S.A.No.366 of 2015

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 19.07.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                               S.A.No.366 of 2015
                                                      and
                                             M.P.Nos.1 & 2 of 2015
                                          (Through Video Conferencing)

                 Pandian                                             ... Appellant

                                                       Vs.

                 Dhandapani Mudaliar                                 ... Respondent

                        Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 05.09.2014 made in A.S.No.96 of 2014 on
                 the file of the Sub Court, Arakonam reversing the Judgment and Decree
                 dated 30.01.2010 made in O.S.No.111 of 2001 on the file of the District
                 Munsif Court, Arakonam.


                                   For Appellant    : Mr.K.N.Nataraaj
                                   For Respondent   : Mr.Saravana Kumar
                                                      for Mr.S.Venkatesh


                                                    JUDGMENT

Mr.K.N.Nataraaj, the learned counsel for the appellant and

Mr.Saravana Kumar, the learned counsel for the respondent submit that

the dispute between the parties had been settled out of Court. Recording

http://www.judis.nic.in_________ Page No 1 of 2 S.A.No.366 of 2015

C.SARAVANAN, J.

arb

the same, this Second Appeal is dismissed as having settled out of Court.

No costs. Consequently, connected Miscellaneous Petitions are closed.

19.07.2021

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

To:

1.The Sub Court, Arakonam.

2.The District Munsif Court, Arakonam.

S.A.No.366 of 2015 and M.P.Nos.1 & 2 of 2015

http://www.judis.nic.in_________ Page No 2 of 2

 
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