Rajakumar vs Ramasamy
2022 Latest Caselaw 849 Mad

                                                                                  S.A(MD)No.420 of 2020


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 19.01.2022

                                                              CORAM

                          THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A(MD)No.420 of 2020

                    Rajakumar                           ... Appellant/Respondent/Plaintiff

                                                        Vs.


                    Ramasamy                            ... Respondent/Appellant/Defendant


                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree, dated 17.12.2019, passed
                    in A.S.No.130 of 2018, on the file of the Principal District Court,
                    Dindigul, reversing the judgment and decree, dated 18.06.2018,
                    passed in O.S.No.310 of 2015 on the file of the Additional Sub Court,
                    Dindigul.


                                     For Appellant             : Mr.H.Lakshmi Shankar
                                     For Respondent            : Mr.P.Athimoola Pandian




                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                S.A(MD)No.420 of 2020



                                                      JUDGMENT

The learned counsel appearing for the appellant/plaintiff has filed

a memo, dated 18.01.2022, stating that the parties have settled the

matter out of Court and seeks the permission of this Court to dismiss

the Second Appeal as not pressed.

2.In view of the above, the Second Appeal is dismissed as not

pressed. No costs. The said memo is placed on record.

                                                                                    19.01.2022
                    Index          : Yes/No
                    Internet       : Yes/No
                    ps

                    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.

https://www.mhc.tn.gov.in/judis S.A(MD)No.420 of 2020

To

1.The Principal District Court, Dindigul.

2.The Additional Sub Court, Dindigul.

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.420 of 2020

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in S.A(MD)No.420 of 2020

19.01.2022

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