Vasantha Kumari vs Jayachandran
2023 Latest Caselaw 5404 Mad

                                                                                S.A.No.378 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 05.06.2023

                                                       CORAM

                                           MR.JUSTICE N.SESHASAYEE

                                                  S.A.No.378 of 2021
                                              and C.M.P.No.22720 of 2022

                  1.Vasantha Kumari
                  2.Indirani                                                  ... Appellants

                                                         Vs.

                  Jayachandran                                                ... Respondent

                  PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                  Code, seeking to set aside the judgment and decree passed in A.S.No.20 of
                  2015 dated 08.11.2019 on the file of the Court of Additional District and
                  Sessions Judge at Mayiladuthurai in confirming the judgment and decree
                  passed in O.S.No.40 of 2013 dated 21.07.2015 on the file of the Court of
                  Additional Subordinate Judge, Mayiladuthurai and pass a preliminary decree
                  for the appellants' 2/3rd share in the suit property by allowing this second
                  appeal.


                                    For Appellants        : Mr.A.Mutukumar


                                                                           N.SESHASAYEE, J.

                  1/2



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.378 of 2021


                                                                                              kas
                                                   ORDER

Learned counsel for the appellant submitted that the matter has been settled

out of Court and the Memo to that effect dated 27.05.2023 has been filed

and recorded.

2.This Second Appeal stands dismissed accordingly as settled out of Court.

No costs. Consequently, the connected miscellaneous petition is closed.

05.06.2023

kas

Index : yes / no Speaking / Non Speaking order

To.

1.The Additional District and Sessions Judge, Mayiladuthurai

2.The Additional Subordinate Judge, Mayiladuthurai

S.A.No.378 of 2021 and C.M.P.No.22720 of 2022

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