The State Of Tamil Nadu vs M.Manivannan
2022 Latest Caselaw 15326 Mad

                                                                          S.A.No.840 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 14.09.2022

                                                      CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                                 S.A.No.840 of 2017
                                             and C.M.P.No.21102 of 2017


                     1. The State of Tamil Nadu,
                     Rep.by the District Collector,
                     Vellore District, Vellore.

                     2. The Chief Engineer, P.W.D.,
                     Warter Resources Organization,
                     Secretariat, Chennai.

                     3.The Executive Engineer, P.W.D.,
                     Warter Resources Organization,
                     Vellore.

                     4. The Assistant Executive Engineer, P.W.D.,
                     Warter Resources Organization,
                     Gudiyatham, Vellore District.                        .. Appellants

                                                         -Vs.-
                     1.M.Manivannan
                     2.M.Kalaiselvan
                     3.R.Govindaraj                                    .. Respondents
                     (R3 impleaded as party respondent
                     vide Court order dated 15.12.2021 made in
                     C.M.P.No.3341 of 2021 in S.A.No.240 of 2017-MGRJ)




https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.840 of 2017

                     Prayer: Second Appeal is filed under Section 100 of C.P.C., praying to set
                     aside the Judgment and Decree dated 06.09.2013 made in A.S.No.36/2013
                     on the file of Sub Court, Gudiyatham,Vellore District, confirming the
                     Judgment and Decree dated 12.01.2010 made in O.S.No.181/2007, on the
                     file of District Munsif Court, Vellore District.
                                       For Appellants  : Mrs.P.Vijaya Devi,
                                                         Government Advocate (C.S.,)
                                       For Respondents : R1 & R2 – Served – No Appearance
                                                         R3 – Not Ready in Notice


                                                         JUDGMENT

When the matter is taken up for hearing today, Ms.P.Vijaya Devi,

learned Government Advocate(CS) appearing for the appellants would

represent that the matter has been settled by the State with the

respondents/plaintiffs and therefore, this Second Appeal may be dismissed

as settled out of Court.

2. Recording the above submission, this Second Appeal is

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

miscellaneous petition is closed.

                                                                                       14.09.2022
                     Index      : Yes / No

Speaking Order : Yes / No

https://www.mhc.tn.gov.in/judis S.A.No.840 of 2017

srn

To

1. The Sub Court, Gudiyatham, Vellore District.

2. The District Munsif Court, Vellore District.

3. The Section Officer, V.R.Section, High Court, Madras

https://www.mhc.tn.gov.in/judis S.A.No.840 of 2017

P.T.ASHA, J.,

srn

S.A.No.840 of 2017 and C.M.P.No.21102 of 2017

14.09.2022

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