R.Dhanabackiyam vs R.Muthukrishnan
2022 Latest Caselaw 3664 Mad

                                                                             S.A.(MD)No.493 of 2015


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 25.02.2022

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                                   S.A.(MD)No.493 of 2015
                 1.R.Dhanabackiyam
                 2.A.Sakkubai
                 3.M.Saroja                                                      .. Appellants
                                                            Vs.

                 R.Muthukrishnan                                                 .. Respondent


                 Prayer : This Second Appeal filed under Section 100 of Civil Procedure

                 Code, to set aside the judgment and decree, dated 30.10.2010, made in

                 A.S.No.1 of 2009, passed by the Principal District Judge, Karur, reversing the

                 judgment and decree, dated 31.10.2008, made in O.S.No.655 of 2006, passed

                 by the Principal District Munsif, Karur.


                                  For Appellants               : Mr.N.Shanmugaselvam
                                  For Respondent               : Mr.K.Govindarajan




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https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD)No.493 of 2015

                                                            JUDGMENT

This second appeal has been filed to set aside the judgment and

decree, dated 30.10.2010, made in A.S.No.1 of 2009, passed by the Principal

District Judge, Karur, reversing the judgment and decree, dated 31.10.2008,

made in O.S.No.655 of 2006, passed by the Principal District Munsif, Karur.

2. The learned counsel for the appellants and the learned counsel

for the respondent are present.

3. On the side of the appellants, it is stated the matter was settled

out of the Court.

4. The learned counsel for the respondent has also consented the

same.

5. On the representation made by the learned counsel for the

appellants, this Second Appeal is disposed of. No costs.

                                                                                           25.02.2022
                 Index    : Yes/No
                 Internet : Yes/No
                 Ls

https://www.mhc.tn.gov.in/judis S.A.(MD)No.493 of 2015

To

1.The Principal District Judge, Karur.

2. The Principal District Munsif, Karur.

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.493 of 2015

R. THARANI, J.

Ls

S.A.(MD)No.493 of 2015

25.02.2022

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