C.Shanmugam vs A.Sethu
2023 Latest Caselaw 1244 Mad

                                                                                      S.A(MD)No.691 of 2008


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED: 31.01.2023

                                                           CORAM:

                                      THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                    S.A(MD)No.691 of 2008
                    1.C.Shanmugam
                    2.D.Baskaran
                    3.S.V.Perumal
                    4.V.Rajamani
                    5.A.Periyakaruppan                               ... Appellants/Appellants
                                                                                  /Plaintiffs
                                                               Vs.
                    1.A.Sethu
                    2.P.Udayan Chettiar
                    3.S.Subramanian Chettiar
                    4.A.Subramania Pillai
                    5.C.Subbiah Konar
                    6.The Tahsildar,
                      Melur Taluk,
                      Melur,
                      Madurai District.                              ... Respondents/Respondents/
                                                                                 Defendants
                    PRAYER :-
                                  This Second Appeal is filed under Section 100 of the Civil Procedure
                    Code, against the judgment and decree dated 11.08.2004 passed in A.S.No.
                    188 of 2001 by the 2nd Additional Sub Judge, Madurai, confirming the
                    judgment and decree dated 31.07.2001 passed in O.S.No.2 of 2000 on the file
                    of the District Munsif, Melur.

                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD)No.691 of 2008




                                    For Appellants    : Mr.K.Mahendran


                                                       JUDGMENT

When the matter is taken up for hearing today (31.01.2023), the learned

counsel for the appellants submits that the dispute between the parties was

settled out of Court and he has also made an endorsement to that effect.

2.Recording the said endorsement, the Second Appeal is dismissed as

settled out of Court. No costs.

31.01.2023 NCC : Yes/No Index : Yes / No Internet : Yes / No

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https://www.mhc.tn.gov.in/judis S.A(MD)No.691 of 2008

To

1.The II Additional Sub Judge, Madurai.

2.The District Munsif, Melur.

3.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.691 of 2008

S.SOUNTHAR, J.

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S.A(MD)No.691 of 2008

31.01.2023

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