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C.Rajendran vs Rajathi
2021 Latest Caselaw 19565 Mad

Citation : 2021 Latest Caselaw 19565 Mad
Judgement Date : 23 September, 2021

Madras High Court
C.Rajendran vs Rajathi on 23 September, 2021
                                                                                  A.S.No.22 of 2011


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 23.09.2021

                                                       CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                                A.S.No.22 of 2011 and
                                                  M.P.No.1 of 2011

                     1.C.Rajendran
                     2.C.Gajendran
                     3.Rajammal
                     4.Bakkiam
                     5.Sumathi                                                   ...appellants
                                                         Vs

                     1.Rajathi
                     2.A.Jagadeesan
                     3.T.Govindasamy                                           ...Respondents

                     PRAYER Appeal Suit filed under Section 96 of the Code of Civil
                     Procedure to set aside the judgment and decree passed in O.S.No.30 of
                     2009 dated 28.07.2010 on the file of the I Additional District Court,
                     Salem.


                                    For appellants    : Mr.B.Vijay

                                    For respondents   : Mr.M.S.Vadivel Murugan for R1 to R3

                                                      JUDGMENT

Mr.M.S.Vadivel Murugan, learned counsel for the respondents

submitted that the parties have settled the dispute among themselves. The https://www.mhc.tn.gov.in/judis/

A.S.No.22 of 2011

learned counsel for the appellants is unable to confirm the same since his

counter part in the trial Court is not able to contact the client.

2.Recording the submission made by the learned counsel for the

respondents, the first appeal is dismissed as 'settled out of Court'. No

further orders to cost. Consequently, connected Miscellaneous Petition is

also closed.

23.09.2021

vkr

To

The I Additional District Court, Salem.

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

A.S.No.22 of 2011

P.T.ASHA, J

vkr

A.S.No.22 of 2011 and M.P.No.1 of 2011

23.09.2021

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

 
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