Dhandapani vs K.Kannan
2021 Latest Caselaw 20582 Mad

                                                                                  S.A..No.2046 of 2004



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        06.10.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 2046 of 2004


                     Dhandapani                                                    ... Appellant
                                                           Vs.
                     1. K.Kannan
                     2. Smt.Chandra
                     3. K.Chandrakanthan                                          ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 14.01.2003 in A.S. No.19 of 2002,
                     on the file of the Additional District Court (Fast Tract Court - II),
                     Cuddalore, upholding the decree and judgment dated 21.06.2000 in
                     O.S.No.817 of 1996, on the file of the Additional District Munsif Court,
                     Cuddalore.


                                           For Appellant         : Mr.S.Gururaj
                                           For R2                : Mr.R.Sunil Kumar




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                 S.A..No.2046 of 2004



                                                                          R. HEMALATHA, J.
                                                                                          ham/mtl


                                                      JUDGMENT

The learned counsel appearing for the appellant contended that

the matter has been settled between the parties out of Court. He has also

filed a memo dated 07.09.2021 to that effect.

2.Recording the above said submission and the memo, this

Second Appeal is dismissed as settled out of court. No costs.

06.10.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order ham/mtl

To

1. The Additional District Court (Fast Tract Court - II), Cuddalore.

2. The Additional District Munsif Court, Cuddalore.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 2046 of 2004

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