Jalalmeera Hammam vs Syed Ahamed
2021 Latest Caselaw 22765 Mad

                                                                           S.A.(MD)No.99 of 2020


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED:     19.11.2021

                                                   CORAM:

                       THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN


                                           S.A.(MD)No.99 of 2020
                                       and C.M.P.(MD)No.1565 of 2020


                     Jalalmeera Hammam                 ... Appellant/Appellant/ Defendant


                                                       Vs.


                     Syed Ahamed                   ... Respondent/Respondent/Plaintiff



                     PRAYER : Second Appeal filed under Section 100 of Civil Procedure
                     Code, against the judgment and decree dated 14.02.2019 passed in
                     A.S.No.1 of 2019, on the file of the Principal District Court,
                     Ramanathapuram,      confirming   the   Judgment   and   Decree     dated
                     08.10.2014 passed in O.S.No.34 of 2010 on the file of the Sub Court,
                     Ramanathapuram.


                                  For Appellant    : Mr.V.Meenakshisundaram
                                                     for Mr.R.Murugan

                                  For Respondent   : Mr.M.Senthilkumar




                     1



https://www.mhc.tn.gov.in/judis
                                                                             S.A.(MD)No.99 of 2020


                                                      JUDGMENT

When the matter was came up for hearing, the learned counsel

appearing for the appellant submits that the matter has been settled

out of Court and he has produced a letter of the appellant's son dated

17.11.2021, in which, it is stated that the appellant died on

10.08.2020 and they have settled the matter amicably between

themselves.

2. The said fact was not disputed by the learned counsel

appearing for the respondent.

3. Recording the same, this Second Appeal is disposed of as

settled out of Court. Consequently, connected miscellaneous petition

is closed. There shall be no order as to costs. The appellant is

entitled for refund of half of the Court fee.

19.11.2021

Index : Yes/No Internet : Yes/No

vsm

https://www.mhc.tn.gov.in/judis S.A.(MD)No.99 of 2020

To

1.The Principal District Judge, Ramanathapuram.

2.The Sub Court, Ramanathapuram.

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

V.BHAVANI SUBBAROYAN, J.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.99 of 2020

VSM

JUDGMENT MADE IN

S.A.(MD)No.99 of 2020 and C.M.P.(MD)No.1565 of 2020

19.11.2021

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