B.Radhakrishnan vs Radha
2022 Latest Caselaw 4249 Mad

                                                                                 S.A.No.624 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 04.03.2022

                                                      CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                           Second Appeal No.624 of 2016
                                            and CMP No.11701 of 2016

                    1. B.Radhakrishnan

                    2. R.Ragavendiran

                    3. Gayathiri

                    4. Mohanapriya                                               ... Appellants

                                                          Vs.

                    Radha                                                       ... Respondent

                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure, to set aside the judgment and decree dated 16.03.2016 made in
                    AS No.29 of 2015 on the file of the III Additional District and Sessions
                    Court, Gobichettipalayam, confirming the judgment and decree dated
                    28.08.2015 made in OS No.72 of 2014 on the file of the learned Sub
                    Court, Gobichettipalayam.

                                         For Appellants     : Mr.N.Manokaran

                                         For Respondent     : Mr.M.Guruprasad


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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.624 of 2016



                                                      JUDGMENT

It is brought to the notice of this Court by both sides that after

the matter was referred to the Mediation and Conciliation Centre, Erode,

both the parties appeared and a settlement was arrived at between the

parties.

2. In view of the same, the Second Appeal is disposed of by

recording the submissions of the learned counsel appearing on either side.

No costs. Consequently, the connected miscellaneous petition is closed.

                                                                                        04.03.2022

                    Index      : Yes/No
                    Internet   : Yes/No

Speaking Order / Non Speaking Order

jv

https://www.mhc.tn.gov.in/judis S.A.No.624 of 2016

To

1.The III Additional District and Sessions Judge, Gobichettipalayam

2.The Sub Judge, Gobichettipalayam.

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

https://www.mhc.tn.gov.in/judis S.A.No.624 of 2016

N. ANAND VENKATESH, J.

jv

Second Appeal No.624 of 2016 and CMP No.11701 of 2016

04.03.2022

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