Rani vs Sivagurunathan
2021 Latest Caselaw 14572 Mad

                                                                               SA No.1345 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 20.07.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                CMA No.1345 of 2007
                                                       and
                                                  MP No.1 of 2007

                     Kothandarama Reddiar @ Raju Reddiar (Died)
                     1. Rani
                     2. Gurunathan
                     3. Vasantha
                     4. Arunagiri
                     5. Malliga                             ...         Appellants

                                                     versus
                     Sivagurunathan                              ...    Respondent


                               Second Appeal filed under Section 100 of Civil Procedure Code
                     against the judgment and decree of the Subordinate Judge's Court at
                     Kallakurichi dated 14.12.2006 in A.S. No.128 of 2004, confirming the
                     judgment and decree of the Principal District Munsif Court at
                     Kallakurichi, dated 16.7.2004 in O.S. No.513 of 2000.


                               For Appellants        : Ms.Gayathri
                                                      for M/s.Sarvabhauman Associates
                                                      for Mr.D.Venkatachalam
                               For Respondent        : Mr. A.G. Rajan


https://www.mhc.tn.gov.in/judis/
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                                                                                  SA No.1345 of 2007

                                                       JUDGMENT

(Heard Video Conference)

Ms.Gayathri (Enrollment No.3014 of 2016), learned counsel

representing M/s.Saravabhauman Associates would submit that the

dispute between the parties has been settled out of court.

2.Recording the said submission, this Second Appeal is dismissed

as settled out of court No costs. Consequently, connected miscellaneous

petition is closed.

20.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

To

1. The Subordinate Judge, Kallakurichi.

2. The Principal District Munsif, Kallakurichi,

ABDUL QUDDHOSE, J.

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

SA No.1345 of 2007

vsi2

SA No.1345 of 2007

20.07.2021

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