Venugopalan Nair vs Kumari Bagavathi @ Bhama
2021 Latest Caselaw 23228 Mad

                                                                                 S.A(MD)No.227 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 26.11.2021

                                                       CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.227 of 2019
                                                      and
                                            C.M.P(MD)No.4452 of 2019

                    Venugopalan Nair                 ... Appellant/Appellant/Defendant

                                                     Vs.

                    1.Kumari Bagavathi @ Bhama
                    2.Remya                          ... Respondents/Respondents/Plaintiffs


                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree, dated 29.01.2019, passed in
                    A.S.No.58 of 2015, on the file of the Subordinate Court, Padmanabhapuram,
                    confirming the judgment and decree, dated 30.06.2015, passed in
                    O.S.No.101 of 2014 on the file of the Principal District Court,
                    Padmanabhapuram.


                                  For Appellant            : Mr.V.Malaiyendran
                                  For Respondents          : Mr.M.R.Sreenivasan




                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.227 of 2019


                                                      JUDGMENT

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

memo, dated 17.11.2021, stating that the appellant/defendant has paid the

entire arrears of maintenance payable to the respondent and also the

appellant is paying the monthly maintenance regularly without any default

and stated both the parties have settled the matter out of Court.

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.

The said memo is placed on record. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                                        26.11.2021
                    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.227 of 2019

To

1.The Subordinate Court, Padmanabhapuram.

2.The Principal District Court, Padmanabhapuram.

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.227 of 2019

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in S.A(MD)No.227 of 2019

26.11.2021

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