Upal Raj vs Antony
2022 Latest Caselaw 1857 Mad

                                                                          S.A(MD)No.343 of 2017


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04.02.2022

                                                    CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            S.A(MD)No.343 of 2017
                                                    and
                                          C.M.P(MD) No.7288 of 2017

                     Upal Raj                                              ... Appellant
                                                      Vs.
                     1.Antony
                     2.John
                     3.Soosai Michaeal
                     4.Nesam
                     5.Kennedy
                     6.Kumar                                               ... Respondents
                     Prayer : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the judgment and decree, dated 27.01.2016 passed in
                     A.S.No.71 of 2013, on the file of the Subordinate Court, Kuzhithurai,
                     confirming the judgment and decree, dated 17.07.2013 passed in
                     O.S.No.441 of 2008 on the file of the Principal District Munsif Court,
                     Kuzhithurai.


                                  For Appellant          : Mr.A.Saravanakumar
                                  For Respondents        : Mr.C.Godwin - R1

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                             S.A(MD)No.343 of 2017


                                                   JUDGMENT

The learned counsel appearing for the appellant has filed a

memo, dated 04.02.2022, stating that compromise was reached between

the parties on 06.07.2021 and the lands which are subject matter of the

dispute were sub-divided and due share was given to the appellant.

Since the issues have been settled out of Court, prayed to dismiss the

Second Appeal as settled out of Court. The said memo is placed on

record.

2. In view of the above, the Second Appeal is dismissed as

settled out of Court. The appellant is entitled to refund of Court fee, if

any, as per law. No costs. Consequently, connected Miscellaneous

Petition is closed.

                                                                              04.02.2022
                     Index        : Yes/No
                     Internet     : Yes/No
                     rm

https://www.mhc.tn.gov.in/judis S.A(MD)No.343 of 2017

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Subordinate Court, Kuzhithurai.

2.The Principal District Munsif Court, Kuzhithurai.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.343 of 2017

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.343 of 2017

04.02.2022

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