Saminathan vs Arumugam
2023 Latest Caselaw 2005 Mad

                                                                                S.A.No.1013 of 2009



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :        07.03.2023

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1013 of 2009
                                                       and
                                                 M.P.No.1 of 2009

                     Saminathan                                                     ... Appellant
                                                          Vs.
                     Arumugam                                                   ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure

                     against the decree and judgment dated 14.07.2009 on the file of the

                     Subordinate Judge, Dharmapuri, in A.S. No.14 of 2005, reversing the

                     decree and judgment dated 31.12.2004 on the file of the District Munsif,

                     Palacode, in O.S. No.138 of 2002.


                                          For Appellant         : Mr.R. Selvakumar
                                          For Respondent        : Ms. G. Sumithra




                                                   JUDGMENT

https://www.mhc.tn.gov.in/judis S.A.No.1013 of 2009

Today when the matter is taken up for hearing, a memo has

been filed by the learned counsel for the appellant stating the subject

matter of the Second Appeal has been settled among the parties and

hence the Second Appeal may be dismissed as not pressed. The said

memo is recorded.

2. In view of the same, the Second Appeal is dismissed as not

pressed. No costs. Consequently connected miscellaneous petition is

also dismissed.

07.03.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Subordinate Judge, Dharmapuri.

2. The District Munsif, Palacode.

3. The Section Officer, VR Section, High Court, Madras R. HEMALATHA, J.

bga

https://www.mhc.tn.gov.in/judis S.A.No.1013 of 2009

S.A.No. 1013 of 2009 and M.P.No.1 of 2009

07.03.2023

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