Velusamy vs Shanmugam Aasari
2021 Latest Caselaw 11482 Mad

                                                                  1          S.A.(MD)NO.341 OF 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 08.06.2021

                                                        CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.341 of 2021 and
                                              C.M.P.(MD)No.4570 of 2021


                     Velusamy                                         ... Appellant/Appellant/
                                                                            Defendant

                                                            Vs.


                     Shanmugam Aasari                             ... Respondent/Respondent/
                                                                         Plaintiff

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C.,       to   set   aside   the    Judgment       and   Decree    dated
                     13.03.2019 passed in A.S.No.57 of 2016 on the file of the
                     Additional Sub Court, Tenkasi, confirming the Judgment and
                     Decree dated 22.04.2016 passed in O.S.No.405 of 2006 on the
                     file of the Additional District Munsif, Tenkasi, by allowing this
                     second appeal.


                                   For Appellant      : Mr.V.Meenakshisundaram,
                                                        for Mr.D.Nallathambi.
                                   For Respondent : Mr.V.M.Bala Mohan Thambi

                                                            ***



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                                                             2          S.A.(MD)NO.341 OF 2021

                                                JUDGMENT

Heard the learned counsel on either side.

2. It is submitted that the matter has been amicably

settled. A memo dated 08.06.2021 has been filed to this effect

by the learned counsel appearing for the appellant. The said

memo is taken on record.

3. This second appeal is disposed of in terms of the

said memo. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                              08.06.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

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

3 S.A.(MD)NO.341 OF 2021

To:

1. The Additional Sub Judge, Tenkasi.

2. The Additional District Munsif, Tenkasi.

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

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

4 S.A.(MD)NO.341 OF 2021

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.341 of 2021

08.06.2021

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