T.G.Madheswaram vs Sagar Banu
2022 Latest Caselaw 17912 Mad

                                                                                 A.S.No.945 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 30.11.2022

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                         AND
                                    THE HONOURABLE MRS.JUSTICE N.MALA
                                                  A.S.No.945 of 2015
                                              and C.M.P.No.20752 of 2012


                T.G.Madheswaram                                                        ...Appellant

                                                          -Vs-


                1.Sagar Banu
                2.A.Arunachalam                                                      ...Respondents


                Prayer:- Appeal Suit filed under Order XLI Rule 1 read with Section 96
                C.P.C., against the judgment and decree dated 30.03.2015 made in O.S.No.222
                of 2012 passed by the Principal District Court, Erode.


                                   For Appellant           :     M/s.P.T.Rama Devi
                                   For Respondents         :     No appearance




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                                                                                  A.S.No.945 of 2015

                                                     JUDGMENT

[Judgment of the Court was made by S.S.SUNDAR, J.,]

The learned counsel appearing for the appellant has filed a memo stating

that the parties have entered into an amicable settlement and that therefore, the

appeal may dismissed as settled out of Court. The Memo filed by the learned

counsel appearing for the appellant is also signed by the appellant and

respondents.

2. Recording the statement of the learned counsel appearing for the

appellant and the Memo filed by the appellant's counsel, this appeal stands

dismissed as settled out of Court. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                                [SSSRJ]      [NMJ]
                                                                                     30.11.2022
                cda

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

A.S.No.945 of 2015

To

1.The Principal District Court, Erode.

2.The Section Officer, VR Records, High Court, Chennai.

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

A.S.No.945 of 2015

S.S.SUNDAR, J., AND N.MALA, J., cda

A.S.No.945 of 2015

30.11.2022

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