Sivaraman vs Arulmigu Bavaoushatheeswarar ...
2022 Latest Caselaw 179 Mad

                                                                              S.A.No.1600 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.01.2022

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                  S.A.No.1600 of 2011
                                                          and
                                                    M.P.No.1 of 2011

                  Sivaraman                                                ... Appellant

                                                          vs.

                  Arulmigu Bavaoushatheeswarar Swamy
                    Koil Devasthanam,
                  Rep. by its Executive Officer,
                  Sannathi Street,
                  Thiruthuraipoondi.                                       .. Respondent


                  Prayer: The Second Appeal is filed under Section 100 of C.P.C.
                  against the Judgment and Decree passed in A.S.No.97 of 2010 dated
                  22.06.2011 on the file of the Sub Court, Mannargudi reversing the
                  Judgment and Decree passed in O.S.No.8 of 2007 dated 22.12.2009
                  on the file of the District Munsif Court, Thiruthuraipoondi.

                                  For Appellant      :     Mr.Karthikesan Subramanian

                                  For Respondent     :     Mr.Radhakrishnan
                                                           for Mr.S.K.Rakhunathan

                                                      JUDGMENT

Today, when this appeal came up for hearing, Mr.Karthikesan

Subramanian (Enrl.No.199/2000), learned counsel for the appellant

has appeared before this Court through Video Conference and made a

submission that the dispute between the appellant and the respondent

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

S.A.No.1600 of 2011

has been settled in out of Court. Further, he prayed to dismiss this

appeal as settled out of Court. The submission made by the learned

counsel for the appellant is recorded.

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

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

petition is closed.

                                                                             04.01.2022

                  Internet : Yes/No
                  Index    : Yes/No
                  rsi


                  To

1.The Subordinate Judge, Mannargudi.

2.The District Munsif, Thiruthuraipoondi.

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

S.A.No.1600 of 2011

R. PONGIAPPAN, J.

rsi

S.A.No.1600 of 2011 and M.P.No.1 of 2011

04.01.2022

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