Sundharamoorthy vs Thilliakarasi
2021 Latest Caselaw 20713 Mad

                                                                                  S.A.No.1192 of 2009



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :       07.10.2021

                                                      CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No.1192 of 2009
                                                       and
                                             C.M.P.No.16022 of 2021


                      Sundharamoorthy                                            ... Appellant
                                                         Vs.
                      Thilliakarasi                                              ... Respondent

                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      against the decree and judgment dated 20.01.2009 in A.S.No.6 of 2005,
                      on the file of the Sub Court, Chidambaram, Cuddalore District, upholding
                      the decree and judgment dated 31.07.2003 in O.S.No.211 of 1996, on the
                      file of the District Munsif-Cum-Judicial Magistrate Court, Parangipettai,
                      Cuddalore.


                                         For Appellant         : Mr.Harinath Babu
                                         For Respondent        : No appearance




                      Page 1 of 3

http://www.judis.nic.in
                                                                                   S.A.No.1192 of 2009



                                                       JUDGMENT

The learned counsel appearing for the appellant contended that

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

undertook to send a memo to the Registry through e-mail to that effect.

2. Recording the above said submission, this Second Appeal is

dismissed as not pressed. No costs. Consequently, the connected Civil

Miscellaneous Petition is closed.

3. Registry is directed to return the original records to the

respective parties after receiving certified copies of those documents.

07.10.2021

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

To

1. The District Munsif-Cum-Judicial Magistrate Court, Parangipettai, Cuddalore.

2. The Sub Court, Chidambaram, Cuddalore District.

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

http://www.judis.nic.in S.A.No.1192 of 2009

R. HEMALATHA, J.

ham/mtl

S.A.No.1192 of 2009 and C.M.P.No.16022 of 2021

07.10.2021

http://www.judis.nic.in