Xavier ... Defendant/ vs Jerome ... Plaintiff/
2021 Latest Caselaw 12674 Mad

                                                                             S.A.(MD)No.1060 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 29.06.2021

                                                        CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.1060 of 2006


                   Xavier                                  ... Defendant/Appellant/Appellant

                                                        -Vs-


                   Jerome                                ... Plaintiff/Respondent/Respondent


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree in A.S.No.118 of 2005 on the file of
                   the Subordinate Judge, Padmanabhapuram, dated 06.03.2006 confirming
                   the Judgment and decree in O.S.No.43 of 2004 on the file of the Additional
                   District Munsif, Eraniel, dated 19.04.2005.


                                        For Appellant          : Mr.C.K.M.Appaji
                                         For Respondent        : Mr.D.Hari


                                                   JUDGMENT

The learned counsel appearing for the appellant informs the Court

that matter has been settled out of the Court.

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

S.A.(MD)No.1060 of 2006

G.R.SWAMINATHAN.J.,

rmi

2.Recording the said submission, the second appeal is disposed of.

No costs.

29.06.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Padmanabhapuram.

2.TheAdditional District Munsif, Eraniel .

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.1060 of 2006

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