P.Abirami vs Ganesan
2024 Latest Caselaw 8309 Mad

Madras High Court

P.Abirami vs Ganesan on 3 June, 2024

Author: V. Sivagnanam

Bench: V. Sivagnanam

                                                                                     S.A.No.935 of 2012

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 03.06.2024

                                                             CORAM

                                   THE HONOURABLE MR.JUSTICE V. SIVAGNANAM

                                                     S.A.No.935 of 2012
                                                    and MP.No.1 of 2012

                     1.P.Abirami
                     2. V.K.Palanivelu                                                ... Appellants
                                                              Vs

                     Ganesan
                     rep by his power agent
                     Tmt.Vidya w/o.Ganesan
                     Power of Attorney Doc.No.209 of 2017 dated 24.08.2017
                     (as per order dated 27.04.2021 in CMP.No.18419/2017)
                                                                                     ...Respondent

                                  Prayer: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree in AS.No.3 of 2011 dated 04.04.2012
                     on the file of the Subordinate Judge, Nagapattinam confirming the judgment
                     and decree in OS.No.52 of 2007 dated 21.09.2010 on the file of the District
                     Munsif, Nagapattinam.
                                       For Appellants    :     Mr.N.Swaminathan
                                                               for M/s.Ram and Rajan Associates
                                       For Respondent    :     Mr.Ganthimathi, No appearance.




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https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.935 of 2012



                                                         JUDGMENT

Today, when the appeal is taken up for hearing, the learned counsel

appearing for the appellants submits that the issue has been settled between

the parties. The learned counsel for the appellants has also made an

endorsement to that effect.

2. Recording the submissions and the aforesaid endorsement, the

second appeal is closed as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

03.06.2024 tsh Index:Yes/No Speaking order/Non-speaking order Neutral Citation:Yes/No To

1. The Subordinate Judge, Nagapattinam

2. The District Munsif, Nagapattinam

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

V. SIVAGNANAM, J.

tsh

03.06.2024

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