Mani @ Malarkodi vs Soundaram
2021 Latest Caselaw 12797 Mad

                                                        1              S.A.(MD)NO.88 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.88 of 2007


                     1. Mani @ Malarkodi
                     2. Minor Sathya Praba,
                        (Rep. by his mother and next friend
                         the first appellant herein.)   ... Appellants/Appellants/
                                                             Defendants 1 & 2

                                                       Vs.


                     1. Soundaram
                     2. R.Meena                             ... Respondents/Respondents/
                                                                Plaintiffs



                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree dated 27.01.2004
                     made in A.S.No.49 of 1999 on the file of the Subordinate
                     Judge, Palani, modifying the Judgment and Decree dated
                     31.08.1999 made in O.S.No.275 of 1993 on the file of the
                     District Munsif, Palani.


                                   For Appellants   : Mr.S.Balaji
                                   For R-1          : Mr.S.R.Suresh Kumar
                                   For R-2          : M/s.Muthu Kamatchi

                                                      ***

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                                                         2               S.A.(MD)NO.88 OF 2007



                                                 JUDGMENT

The learned counsel appearing for the appellants

informs this Court that the matter has been settled out of

Court.

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

                                                                              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 Subordinate Judge, Palani.

2. The District Munsif, Palani.

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.88 OF 2007

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.88 of 2007

30.06.2021

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