G.Poovammal vs Thiagarajan
2021 Latest Caselaw 14781 Mad

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED : 23.07.2021

                                               CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        SA(MD)No.243 of 2010
                                                and
                                         MP(MD) No.1 of 2010

                1.G.Poovammal

                2.N.Sarojini Bai                   ... Plaintiffs/Appellants/Appellants



                                                  Vs.

                1.Thiagarajan

                2.G.Ramesh @ Bala Thiraviya Marthandan

                3.A.Ponnu @ Ammaniammal

                4.R.Kosalai

                5.D.Kannan               ... Defendants/ Respondents/ Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure
                Code, to set aside the judgment and decree passed in A.S No.78 of
                2006 dated 27.06.2008 on the file of the I Additional Sub Court,
                Nagercoil confirming the judgment and decree passed in O.S No.862 of
                2004 dated 26.04.2006 on the file of the II Additional District Munsif
                Court, Nagercoil.




https://www.mhc.tn.gov.in/judis/
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                                                                    G.R.SWAMINATHAN, J.

                                                                                      skm

                                   For Appellants      : Mr.D.Nallathambi
                                   For Respondents     : Mr.J.Ashok for R2
                                                        No appearance for R1


                                                    JUDGEMENT

The learned counsel for the appellants informs the court that the

matter has been amicably settled. Accordingly, the second appeal is

closed as settled out of court. No costs. Connected miscellaneous

petition is also closed.

23.07.2021

Index : Yes / no, Internet : yes / no skm

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1.I Additional Sub Court, Nagercoil

2.II Additional District Munsif Court, Nagercoil. Copy to : The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

SA(MD)No.243 of 2010

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