Pakirisamy vs Kalaiyazhagan …
2022 Latest Caselaw 11595 Mad

                                                                           S.A.Nos.45 and 47 of 2020




                                  IN THE HIGH COURT OF JUDICATURE OF MADRAS

                                             DATED : 30.06.2022

                                                    CORAM:

                                   THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                            S.A.Nos.45 and 47 of 2020
                                                      and
                                              C.M.P.No.967 of 2020


                     Pakirisamy                    ...Plaintiff/Appellant/Appellant
                                                          in both appeals

                                                       Vs.

                     Kalaiyazhagan                 …Defendant/Respondent/ Respondent
                                                       in both appeals

                     Prayer: Second Appeals are filed under Section 100 of the Code of
                     Civil Procedure against the Award and Decree dated 16.07.2019 in
                     A.S.Nos.6 and 7 of 2019 on the file of the learned Additional
                     Subordinate Judge, Mayiladuthurai, confirming the Judgment and
                     Decree dated 07.12.2018 in O.S.Nos.239 of 2014 and O.S.No.127 of
                     2013 on the file of the learned Principal District Munsif, Sirkazhi.


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https://www.mhc.tn.gov.in/judis
                                                                                S.A.Nos.45 and 47 of 2020




                                  For Appellant      :    Mr.M.Sriram
                                                          in both appeals

                                  For Respondent :        Mr.G.Ethirajulu
                                                          in both appeals

                                                         JUDGMENT

It is informed that the parties have settled their issues in the

Execution Proceedings with the appellant handing over the possession

of the property to the respondent and the respondent paying the

advance amount to the appellant.

Recording the same, nothing survives for adjudication in these

Second Appeals. Hence, these Second Appeals are dismissed as

settled out of Court. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                                        30.06.2022
                     Index      : Yes/No
                     Internet   : Yes/No

Speaking order / Non speaking order mps

https://www.mhc.tn.gov.in/judis S.A.Nos.45 and 47 of 2020

To

1.The Additional Subordinate Judge, Mayiladuthurai.

2.The District Munsif, Sirkazhi.

https://www.mhc.tn.gov.in/judis S.A.Nos.45 and 47 of 2020

P.T. ASHA, J,

mps

S.A.Nos.45 and 47 of 2020 and C.M.P.No.967 of 2020

30.06.2022

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