Ramakrishnan vs K.Seshasdhri
2021 Latest Caselaw 15258 Mad

                                                                                    A.S.No.123 of 2012


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 29.07.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                 A.S.No.123 of 2012
                                                        and
                                                M.P(MD).No.1 of 2012

                     1. Ramakrishnan

                     2. Mrs.R.Vijayalatha                                  ... Appellants

                                                           Vs
                     K.Seshasdhri                                          ... Respondent

                     Prayer: Appeal Suit is filed under Section 96 C.P.C, to set aside the
                     Judgement and Decree dated 20.04.2010 in O.S.No.132 of 2008 on the
                     file of the Additional District cum Fast Track Court No.I, Thanjavur
                     decreeing the suit as against the appellants and allow this appeal.
                                   For Appellants      : Mr.M.P.Senthil
                                   For Respondent     : Mr.P.Sesubalan Raja


                                                    JUDGMENT

The learned counsel on either side inform the Court that the decree

passed in favour of the plaintiff has been settled fully.

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

A.S.No.123 of 2012

2. Recording the development, this appeal is closed. No costs.

Cosnequently, connected miscellaneous petition is closed.

                                                                                     29.07.2021

                     Index         : Yes / No
                     Internet      : Yes/ No
                     kmm

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:

The Additional District cum Fast Track Court, Thanjavur.

Copy to:

The record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

A.S.No.123 of 2012

G.R.SWAMINATHAN,J.

kmm

A.S.No.123 of 2012

29.07.2021

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