Muniyammal vs Ponnaiah
2022 Latest Caselaw 4275 Mad

                                                                           S.A(MD)No.150 of 2020



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 04.03.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                            S.A.No(MD).150 of 2020
                                                    and
                                           C.M.P(MD)No.2271 of 2020

                     1.Muniyammal
                     2.Ponnuthayammal                            ... Appellants/
                                                                     Appellants/ Defendants
                                                Vs.
                     Ramakudumban @ Raman(Deceased)
                     1.Ponnaiah
                     2.Mahamuni
                                                                ... Respondents/
                                                                    Respondents/ Plaintiffs

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree passed dated,
                     27.08.2019, made in A.S.No.74 of 2017 on the file of the Additional Sub
                     Court, Dindigul, confirming judgment and decree passed, dated,
                     08.03.2017, made in O.S.No.809 of 2005 on the file of the Additional
                     District Munsif, Dindigul.


                                     For Appellants  : Mr.G.Gomathi Sankar
                                     For Respondents : Mr.H.Lakshmi Sankar


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                               S.A(MD)No.150 of 2020



                                                        JUDGMENT

The learned counsel for the appellants had made an endorsement

to the effect that the parties have settled the matter out of Court. The

endorsement is recorded. The Second Appeal is dismissed as settled out

of Court. No costs. Consequently, connected Civil Miscellaneous

Petition is closed.

                                                                                   04.03.2022

                     gbg

                     Index             :     Yes / No
                     Internet          :     Yes / No




                     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.150 of 2020

To

1.The Additional Sub Court, Dindigul.

2.The Additional District Munsif, Dindigul.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.150 of 2020

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A(MD)No.150 of 2020

Dated:

04.03.2022

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