The Manager/Customer Care vs M/S.Tharakaram Silk House
2023 Latest Caselaw 15975 Mad

Madras High Court

The Manager/Customer Care vs M/S.Tharakaram Silk House on 8 December, 2023

                                                                               S.A.No.350 of 2017




                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 08.12.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                                 S.A.No. 350 of 2017
                                              and C.M.P.No.8217 of 2017

              The Manager/Customer Care
              M/s.Professional Courier
              NO.533-C, Avinashi Road
              Pappanaickenpalayam
              Coimbatore-641 037.                                              ...Appellant
                                                         Vs.

              M/s.Tharakaram Silk House
              Represented by its Partner
              Mrs.Radhika Prithivi
              No.9, Sathiyamoorthy Road
              Ramnagar
              Coimbatore-641 009.                                              ...Respondent


              PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
              to set aside the judgment and decree dated 21.02.2017 made in A.S.No.96 of
              2014 on the file of IV Additional District Judge, Coimbatore in confirming the
              judgment and decree dated 30.06.2014 made in O.S.No.509 of 2012 on the file
              of the I Additional Sub-Ordinate Judge, Coimbatore.

                                  For Appellant          : Mr.J.Ramakrishnan


https://www.mhc.tn.gov.in/judis
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                                                                                S.A.No.350 of 2017

                                  For Respondent        : Mr.K.Biai Sundar


                                                   JUDGEMENT

The learned counsel for the respondent/plaintiff filed a full satisfaction

memo stating that respondent/plaintiff has received a sum of Rs.2,50,000/-

(Rupees Two Lakhs and fifty thousand only) from the appellant/defendant in full

satisfaction of decree passed against the appellant. The full satisfaction memo

filed by the respondent/plaintiff is recorded and the second appeal is disposed of

in terms of full satisfaction memo. The same shall form part of the decree in

second appeal. Consequently, connected miscellaneous petition is closed. No

costs.

                                                                                      08.12.2023
              Index        : Yes/No
              Internet     : Yes/No
              Neutral Citation Case          : Yes/No
              nr

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

To

1.The IV Additional District Judge, Coimbatore.

2.The I Additional Sub-Ordinate Judge, Coimbatore.

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

S.SOUNTHAR, J.

nr

08.12.2023

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