A.Satthaiya vs P.Satthaiya
2022 Latest Caselaw 3342 Mad

                                                                            S.A.(MD)No.833 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 22.02.2022

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.833 of 2010


                   A.Satthaiya                        ... Appellant / Appellant / Plaintiff

                                                      -Vs-


                   1.P.Satthaiya

                   2.S.Theertha Kumar                   ... Respodnents / Respondents /
                                                                      Defendants

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree made in A.S.No.21 of 2009 dated
                   23.04.2010 on the file of the Subordinate Court, Paramakudi confirming the
                   judgment and decree dated 15.04.2009 made in O.S.No.109 of 2007 on the
                   file of the District Munsif, Paramakudi.


                                      For Appellant          : Mr.T.Lajapathi Roy
                                      For Respondents : Mr.P.T.S.Narendra Vasan




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                                                                          S.A.(MD)No.833 of 2010

                                                                     G.R.SWAMINATHAN.J.,


                                                                                            rmi


                                                    JUDGMENT

The learned counsel on either side inform the Court that the matter

has been amicably settled out of the court. The second appeal is dismissed

as withdrawn. No cost.

22.02.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Court, Paramakudi.

2.The District Munsif, Paramakudi.

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

Judgment made in S.A.(MD)No.833 of 2010

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