Edward vs Singarapandi Nadar
2021 Latest Caselaw 22659 Mad

                                                                               S.A.(MD)No.13 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 18.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.(MD)No.13 of 2004

                     Edward                                                   ... Appellant

                                                           -vs-

                     Singarapandi Nadar                                      ... Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 14.10.2003 made in A.S.No.35 of 2003, on the
                     file of the learned Subordinate Judge, (Appellate Court) Tuticorin
                     confirming the judgment and decree dated 29.11.2002 made in O.S.No.30 of
                     2001, on the file of the District Munsif Court, Sattankulam.


                                   For Appellant      : Mr.M.P.Senthil
                                   For Respondent     : Mr.J.Ashok




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.13 of 2004




                                                          JUDGMENT

When the Second Appeal is taken up for hearing, the learned counsel

appearing for the appellant submits that the parties have already settled the

matter out of Court.

2. Recording the above statement, this Second Appeal is dismissed as

not pressed. No costs.

                                                                                       18.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi


                     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.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.13 of 2004

To

1. The Subordinate Judge, (Appellate Court) Tuticorin.

2. The District Munsif Court, Sattankulam.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.13 of 2004

R.VIJAYAKUMAR,J.

ebsi

S.A.(MD)No.13 of 2004

18.11.2021

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