Subbiah vs Ponnuthai
2021 Latest Caselaw 22758 Mad

                                                                                     SA(MD)No.561 of 2015



                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATE: 19.11.2021

                                                          CORAM

                                  THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                                 SA(MD)No.561 of 2015 &
                                                   MP(MD)No.1 of 2015

                     Subbiah                                                   ... Appellant
                                                             vs.

                     1.Ponnuthai
                     2.Rasu
                     3.Narayana Konar                                            ... Respondents


                     Prayer: Second Appeal filed under Section 100 of CPC against the judgment

                     and decree in AS.No.92 of 2008 on the file of the Subordinate Judge,

                     Srivilliputhur dated 30.10.2014 by confirming the fair and decreetal order in

                     EA.No.125 of 2007 in EP.No.16 of 2005 on OS.No.830 of 2004, on the file

                     of the Principal District Munsif, Srivilliputhur dated 13.10.2008 by allowing

                     the Second Appeal.



                                      For Appellant          :     Mr.V.Shathurthiraja

                                      For Respondents        :     Mr.K.Sudalaiyandi for R1 & R2


                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                          SA(MD)No.561 of 2015




                                                           JUDGMENT

Today ie., on 19.11.2021, when the matter is taken up for hearing, the

learned counsel for the appellant would submit that the matter has been

settled out of Court and also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

appellant, this Second Appeal is disposed of as settled out of Court. No

costs. Consequently, the connected Miscellaneous Petition is closed.

19.11.2021 Index: Yes/No.

Internet: Yes/No.

mbi 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 Court, Srivilliputhur

2. The Principal District Munsif, Srivilliputhur.

https://www.mhc.tn.gov.in/judis SA(MD)No.561 of 2015

V. BHAVANI SUBBAROYAN, J.

mbi

SA(MD)No.561 of 2015

19.11.2021

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