Subramani vs Santhanam
2022 Latest Caselaw 3874 Mad

                                                                                    S.A..No.1077 of 2009



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :        01.03.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1077 of 2009


                     Subramani                                                        ... Appellant

                                                          Vs.
                     Santhanam                                                       ... Respondent

                     Prayer: Second Appeal filed under Section 100 CPC against the decree
                     and judgment dated 22.04.2009 on the file of the Principal Subordinate
                     Judge, Tindivanam, in A.S. No.62 of 2008, reversing the decree and
                     judgment dated 17.09.2008 on the file of the District Munsif cum Judicial
                     Magistrate, Vanur, in O.S. No.31 of 2002.


                                          For Appellant         : Ms. J. Prithivi
                                                                  for M/s. Kaithamalai Kumaran




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                  S.A..No.1077 of 2009



                                                                           R. HEMALATHA, J.
                                                                                       bga

                                                       JUDGMENT

Learned counsel for the appellant contended that the matter has

been settled between the parties out of court and no further adjudication

is necessary in this matter. She also made an endorsement to that effect.

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

settled out of court. No costs.

01.03.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Principal Subordinate Judge, Tindivanam.

2. The District Munsif cum Judicial Magistrate, Vanur.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 1077 of 2009

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