The Branch Manager vs R.Thamayanthi @ Jothimani
2021 Latest Caselaw 22686 Mad

                                                                                 S.A(MD)No.74 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 18.11.2021

                                                       CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.74 of 2019
                                                     and
                                            C.M.P(MD)No.2062 of 2019

                    The Branch Manager,
                    State Bank of India,
                    Bodinayakanoor Branch,
                    Theni District.                        ... Appellant/Respondent/Plaintiff

                                                     Vs.

                    1.R.Thamayanthi @ Jothimani
                    2.R.Mahendran                          ... Respondents/Appellants/Defendants


                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree, dated 10.07.2018, passed in
                    A.S.No.31 of 207, on the file of the Additional District Court (FTC), Theni,
                    reversing the judgment and decree, dated 17.06.2017, passed in O.S.No.221
                    of 2013, on the file of the Subordinate Court, Theni.


                                  For Appellant            : Mr.G.Radhakrishan
                                  For Respondents          : Mr.J.Barathan




                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD)No.74 of 2019




                                                      JUDGMENT

The learned counsel appearing for the appellant/Bank has filed a

letter, dated 17.11.2021, stating that the respondents have settled the matter

out of Court and seeks the permission of this Court to withdraw the Second

Appeal.

2.In view of the above, the Second Appeal is dismissed as settled out

of Court. The appellant is entitled to refund of Court fee, if any, as per law.

No costs. Consequently, connected Miscellaneous Petition is closed.

                                                                                     18.11.2021
                    Index           : Yes/No
                    Internet        : Yes/No
                    ps

                    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.74 of 2019

To

1.The Additional District Court (FTC), Theni.

2.The Subordinate Court, Theni.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.74 of 2019

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in S.A(MD)No.74 of 2019

18.11.2021

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