Ganesan vs K.K.C.A. Thirunavukkarasu
2022 Latest Caselaw 577 Mad

                                                                                    S.A.No.1221 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 10.01.2022

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                  S.A.No.1221 of 2010

                  Ganesan                                                       ... Appellant
                                                            vs.

                  1.K.K.C.A. Thirunavukkarasu
                  2.Senthilkumar                                                .. Respondents


                  Prayer: The Second Appeal is filed under Section 100 of C.P.C.
                  against the Judgment and Decree dated 23.07.2009 made in A.S.No.1
                  of 2008 on the file of the Principal District Court at Perambalur
                  reversing the Judgment and Decree dated 28.06.2007 made in
                  O.S.No.283 of 2003 on the file of the Subordinate Court at Ariyalur.

                                  For Appellant       :      Mrs.B.N.Sivagamasundari

                                  For Respondents :          Mr.B.S.Sundaramoorthi

                                                      JUDGMENT

Today, when this appeal came up for hearing,

Mrs.B.N.Sivagamasundari, learned counsel for the appellant as well as

Mr.B.S.Sundaramoorthi, learned counsel appearing for the

respondents have appeared before this Court through Video

Conference and made a submission that the dispute between the

appellant and the respondents has been settled in out of Court.

Further, they prayed to dismiss this appeal as settled out of Court. The

submission made by the learned counsels appearing on either side is https://www.mhc.tn.gov.in/judis

S.A.No.1221 of 2010

recorded.

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

S.A.No.1221 of 2010

R. PONGIAPPAN, J.

rsi

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

settled out of Court. No costs.

                                                                             10.01.2022

                  Internet : Yes/No
                  Index    : Yes/No
                  rsi


                  To

1.The Principal District Judge, Perambalur.

2.The Subordinate Judge, Ariyalur.

S.A.No.1221 of 2010

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