N.S.Subramanian vs Paramakkudi Vaniya ...
2021 Latest Caselaw 6092 Mad

                                                                              S.A.(MD)No.140 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.03.2021

                                                    CORAM:

                             THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                            S.A.(MD)No.140 of 2005

                 N.S.Subramanian                                            ... Appellant
                                                     Vs.

                 1.Paramakkudi Vaniya Uravinmuraiyarkalin
                   Pothu Sabai through its President,
                   8/191, Kannagai Street,
                   Paramakudi Town & Taluk,
                   Ramanathapuram District.

                 2.Paramakkudi Vaniya Uravinmuraiyarkalin
                   Pothu Sabai through its Secretary,
                   8/191, Kannagai Street,
                   Paramakudi Town & Taluk,
                   Ramanathapuram District.

                 3.N.Bose                                                   ...Respondents

                 PRAYER:This Second Appeal has been filed under Section 100 of Civil
                 Procedure Code, against the judgment and decree, dated 01.09.2004 passed in
                 A.S.No.53 of 2004 on the file of the Principal District Judge, Ramanathapuram,
                 reversing the judgment and decree, dated 02.12.2003 passed in O.S.No.10 of 2000
                 on the file of the Subordinate Judge, Paramakudi.


                 1/4



http://www.judis.nic.in
                                                                                  S.A.(MD)No.140 of 2005




                                        For appellant : Mr.E.V.N.Siva
                                        For R1 & R2 : Mr.M.Hohamed Ibram Saibu
                                                      for M/s.Ajmal Associates
                                        For R3       : No Appearance



                                                    JUDGMENT

When the appeal is taken up today, the learned counsel appearing for the

appellant and the leaned counsel for the first and second respondents reported that

the matter has been settled out of Court on 13.02.2021 and they have also filed a

memo to that effect.

2.Recording the memo filed by the both the learned counsel, this Second

Appeal is dismissed as settled out of Court. No costs.

01.03.2021

Index:Yes/No Internet:Yes/No vsd

http://www.judis.nic.in S.A.(MD)No.140 of 2005

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, Ramanathapuram.

2.The Subordinate Judge, Paramakudi.

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

http://www.judis.nic.in S.A.(MD)No.140 of 2005

S.KANNAMMAL, J.

vsd

S.A.(MD)No.140 of 2005

01.03.2021

http://www.judis.nic.in