Aniyapur Nadar Youth vs M.Arumugam
2021 Latest Caselaw 21568 Mad

                                                                                  S.A.No.1684 of 1995

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 27.10.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.No.1684 of 1995



                   Aniyapur Nadar Youth
                   Progressive Society by its
                   Ad-hoc President,
                   Madanagopal, Aniyapura,
                   Manapparai Taluk, Trichy.           ... Plaintiff / Respondent / Appellant


                                                      -Vs-


                   M.Arumugam                          ... Defendant / Appellant / Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,

                   against the judgment and decree of the Court of Subordinate Judge,

                   Tiruchirappalli, made in A.S.No.105 of 1994 dated 27.02.1995 reversing the

                   decree and judgment of the Court of the District Munsif, Manapparai made in

                   O.S.No.26 of 1991 dated 23.12.1993.

                                      For Appellant          : Mr.G.Gomathisankar

                                                              for Mr.V.Krishnan

                                      For Respondent         : Mr.M.Saravanan
                                                              for Mr.R.Subramanian
https://www.mhc.tn.gov.in/judis/


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                                                                                S.A.No.1684 of 1995

                                                                       G.R.SWAMINATHAN.J.,

                                                                                                rmi

                                                     JUDGMENT

The learned counsel appearing for the appellant states that since the

matter has been settled, the second appeal can be closed.

2. In view of the submission made by the learned counsel for the

appellant, the second appeal is closed. No costs.

27.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Tiruchirappalli.

2.The District Munsif, Manapparai.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.No.1684 of 1995

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