G.Gajendran vs G.Rajaraman
2022 Latest Caselaw 16608 Mad

                                                                                A.S.(MD)No.212 of 2015

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 18.10.2022

                                                         CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                             A.S.(MD)No.212 of 2015


                G.Gajendran                               ... Appellant/Respondent/Defendant

                                                   Vs.

                G.Rajaraman                              ... Respondent/Petitioner/Plaintiff

                Prayer :          This Appeal Suit filed under Order 41 Rule 1 of C.P.C. r/w
                Section 96 of Civil Procedure Code, to set aside the final decree dated
                09.02.2015 passed by the I Additional District Judge, Tiruchirapalli in
                I.A.No.120 of 2012 in O.S.No.54 of 2004 by allowing this appeal.


                                  For Appellant    : Mr.S.K.Mani

                                  For Respondent : Mr.M.P.Senthil



                                                     JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellant would submit that the matter was settled

between the parties and hence, he is not pressing this appeal and he has

also made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.212 of 2015

K.MURALI SHANKAR,J.

csm

2. In view of the endorsement made by the learned counsel

appearing for the appellant, this Appeal Suit is dismissed as not pressed.

No costs.

18.10.2022 Index :yes/No Internet:yes/No csm

A.S.(MD)No.212 of 2015

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