J.Shameem vs M.Ahamed Nukkuman
2022 Latest Caselaw 6774 Mad

                                                                          S.A.(MD) No.295 of 2019


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 31.03.2022

                                                          CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 S.A.(MD) No.295 of 2019
                                                           and
                                               C.M.P.(MD) No.5811 of 2019


                 J.Shameem                                                              ... Appellant
                                                                vs.


                 M.Ahamed Nukkuman                                                      ... Respondent


                 Prayer:- Second Appeal filed under Section 100 of the Code of Civil Procedure,

                 1908, against the Judgment and Decree, dated 23.02.2018, passed in A.S.No.

                 32 of 2017, on the file of the learned Additional District and Sessions Judge,

                 Theni        at    Periyakulam,   confirming     the   Judgment     and    Decree,     dated

                 20.06.2017, passed in O.S.No.23 of 2014, on the file of the learned

                 Subordinate Judge, Periyakulam.



                           For Appellant       : Mr.M.Saravanan
                           For Respondent      : Mr.V.George Raja
                                                  for M/s.Ajmal Associates



                 ____________
                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                       S.A.(MD) No.295 of 2019


                                                      JUDGMENT

The learned counsel appearing for the appellant made a

submission that during pendency of this second appeal, the parties to the lis

have settled the dispute between them out of Court. Thus, no further

adjudication needs to be entertained in respect of the grounds and questions

of law raised in this second appeal.

2. Accordingly, the second appeal is closed. No costs.

Consequently, connected miscellaneous petition is closed.

31.03.2022 Index : Yes / No Internet : Yes / No

krk

To:

1.The Additional District and Sessions Judge, Theni at Periyakulam.

2.The Subordinate Judge, Periyakulam.

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.295 of 2019

S.M.SUBRAMANIAM, J.

krk

S.A.(MD) No.295 of 2019 and C.M.P.(MD) No.5811 of 2019

31.03.2022

____________

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