K.Rangasamy vs A.Chandarr
2022 Latest Caselaw 9105 Mad

                                                                                SA.No.115 of 2021



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 28.04.2022

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                      SA.No.115 of 2021 and CMP.No.2455 of 2021


                    K.Rangasamy                                                 .. Appellant



                                                         Vs.


                    1.A.Chandarr
                    2.Karthikeyan
                    3.D.Shanmugasundaram
                    4.P.Ganesan
                    5.Natesan
                    6.Sanjay Chawla                                            .. Respondents



                    Prayer:- Second Appeal filed under Section 100 of the Civil Procedure
                    Code against the judgment and decree dated 14.03.2019 made in
                    A.S.No.11 of 2017 on the file of the learned II Additional Subordinate
                    Judge, Salem modifying the judgment and decree dated 28.09.2016 made
                    in O.S.No.126 of 2011 on the file of the II Additional District Munsif
                    Court, Salem.

                                      For Appellant            :   Mr.M.S.Subramanian
                                      For Respondents          :   M/s.Zeenath Begum


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                                                                                   SA.No.115 of 2021




                                                      JUDGMENT

(1) Learned counsel appearing for the appellant has filed a Memo dated

25.04.2022, wherein it has been stated that the matter has been

settled between the appellant and the respondents and therefore, the

appeal may be dismissed as settled out of Court.

(2) Recording the submissions made by both the learned counsels and

the Memo dated 25.04.2022, the Second Appeal is dismissed as

settled out of Court. No costs. Consequently, connected Civil

Miscellaneous Petition is closed.

28.04.2022 cda Internet : Yes Index: Yes / No Speaking order / Non-speaking order

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S.S.SUNDAR, J.,

cda

To

1.The II Additional Subordinate Judge, Salem.

2.The II Additional District Munsif Court, Salem.

3.The Section Officer, VR Records, High Court, Chennai.

SA.No.115 of 2021

28.04.2022

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