Vasudevan vs Perammal
2021 Latest Caselaw 11725 Mad

                                                              1        A.S.(MD)NO.193 OF 2016

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 15.06.2021

                                                     CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           A.S.(MD)No.193 of 2016 and
                                           C.M.P.(MD)No.6947 of 2017



                     Vasudevan                                ... Appellant/Defendant


                                                       Vs.


                     Perammal                                ... Respondent/Plaintiff



                                   Prayer: Appeal suit filed under Section 96 of C.P.C.,
                     to set aside the Judgment and Decree dated 30.09.2013
                     passed in O.S.No.49 of 2012 on the file of the learned
                     Principal District Judge, Theni, in so far as the award of
                     interest is concerned and allow the present appeal.


                                   For Appellant   : Mr.M.Saravanan,
                                                    for Mr.R.Subramanian.
                                   For Respondent : Mr.M.Senthilkumar

                                                      ***




https://www.mhc.tn.gov.in/judis/
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                                                             2          A.S.(MD)NO.193 OF 2016



                                                 JUDGMENT

The learned counsel on either side informed this

Court that the matter has been amicably settled.

2. In view of the same, this appeal suit is dismissed as

settled out of Court. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                              15.06.2021

                     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.

To:

1. The Principal District Judge, Theni.

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

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

3 A.S.(MD)NO.193 OF 2016

G.R.SWAMINATHAN,J.

PMU

A.S.(MD)No.193 of 2016

15.06.2021

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