C.Pankajam vs E.Geetha
2021 Latest Caselaw 23317 Mad

                                                                                     S.A.No.43 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 29.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                  S.A.No.43 of 2018
                                              and C.M.P.No.739 of 2018

                C.Ramasamy Gounder (Deceased)

                1. C.Pankajam
                2. K.Kumaravel
                3. K.Kalpana                                                   ... Appellants

                                                          Vs.

                E.Geetha                                                       ... Respondent

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 27.02.2017 made in A.S.No.5 of
                2015 on the file of the Subordinate Judge, Perundurai, confirming the judgment
                and decree dated 27.08.2015 made in O.S.No.47 of 2010 on the file of the
                District Munsif-cum-Judicial Magistrate, Perundurai.


                                        For Appellants          : M/s.M.V.Venkatseshan

                                        For Respondent       : M/s.S.Kaithamalaikumaran
                                                         -----




https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.43 of 2018

                                                                             M. GOVINDARAJ, J.

                                                                                                    asi
                                                     JUDGMENT

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

appearing for both the parties submit that the dispute between the parties has

been settled out of Court and hence, the Second Appeal may be closed. To that

effect, the learned counsel for the appellant also made an endorsement in the

bundle.

2. Recording the submission and the endorsement, the Second Appeal

is closed. The appellant is entitled to refund of Court fee as per law. There shall

be no order as to costs. Consequently, connected Miscellaneous Petition is

closed.

29.11.2021

asi

To

1. The Subordinate Judge, Perundurai.

2. The District Munsif-cum-Judicial Magistrate, Perundurai.

S.A.No.43 of 2018 and C.M.P.No.739 of 2018

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