Ponnammal vs Selvakumar
2021 Latest Caselaw 23133 Mad

                                                                                    S.A(MD)No.367 of 2005


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 25.11.2021

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                 S.A(MD)No.367 of 2005

                     1.Ponnammal
                     2.Rajam
                     3.Muthumani                                      ...Appellants/Plaintiffs


                                                              Vs.


                     1.Selvakumar
                     2.Paulraj                                       ...Respondents/Defendants


                     PRAYER: Appeal filed under Section 100 of the Civil Procedure Code,
                     against the decree and judgment passed by the Subordinate Judge,
                     Padmanabhapuram, dated 15.03.2004 and passed in A.S.No.114 of 2000
                     reversing       the   judgment      of   the   Additional    District       Munsif,
                     Padmanabhapuram, dated 28.08.2000 passed in O.S.No.84 of 1998.




                                     For Appellants       : Mr.T.Selvakumaran
                                     For R1               : Mr.K.P.Narayanakumar
                                     For R2               : Mr.C.Sankar Prakash



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


                     1/4
                                                                                   S.A(MD)No.367 of 2005



                                                          ORDER

Today, when the matter is taken up for hearing the learned counsel

appearing for the appellants would submit that the matter has been settled

between the parties and prays for dismissal of the appeal as not pressed.

2.Recording the above said submission, this second appeal is

dismissed as not pressed. No costs.

25.11.2021

Index : Yes/No Internet : Yes/No vsd

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.367 of 2005

To

1.The Subordinate Judge, Padmanabhapuram.

2.The Additional District Munsif, Padmanabhapuram.

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

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

S.A(MD)No.367 of 2005

R.VIJAYAKUMAR, J.

vsd

S.A(MD)No.367 of 2005

25.11.2021

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