Saraswathi vs Jeyachithra
2021 Latest Caselaw 12794 Mad

                                                              1        S.A.(MD)NO.286 OF 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 30.06.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.286 of 2007 and
                                              M.P.(MD)No.1 of 2007


                     1.    Saraswathi
                     2.    Tiruvasagam
                     3.    Jansirani
                     4.    Premalatha                     ... Appellants/Appellants/
                                                               Defendants

                                                        Vs.


                     Jeyachithra                          ... Respondent/Respondent/
                                                               Plaintiff



                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree dated 21.04.2005
                     made in A.S.No.7 of 2005 on the file of the Principal District
                     Court, Tirunelveli, confirming the Judgment and Decree dated
                     27.01.2005 made in O.S.No.507 of 2002 on the file of the
                     Principal Subordinate Judge, Tirunelveli.


                                   For Appellants   :    Mr.S.Balaji
                                   For Respondent   :    Mr.T.Chandrasekaran

                                                        ***


https://www.mhc.tn.gov.in/judis/
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                                                             2          S.A.(MD)NO.286 OF 2007

                                                JUDGMENT

The learned counsel on either side inform this Court

that the matter has been amicably settled.

2. This second appeal is closed accordingly. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                              30.06.2021

                     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, Tirunelveli.

2. The Principal Subordinate Judge, Tirunelveli.

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

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

3 S.A.(MD)NO.286 OF 2007

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.286 of 2007

30.06.2021

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