M.Sankarappan vs Ramasamy
2024 Latest Caselaw 19014 Mad

Madras High Court

M.Sankarappan vs Ramasamy on 26 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                      S.A(MD)o.525 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 26.09.2024

                                                     CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.525 of 2006


                     1.M.Sankarappan
                     2.M.Venkitasamy                                 ... Appellants


                                                         .vs.

                     1.Ramasamy
                     2.Thiruppathy                                   ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree passed in A.S.No.171 of 2004, on
                     the file of the Sub-Court, Sankarankovil, dated 23.02.2005 confirming the
                     judgment and decree passed in O.S.No.198 of 2003, on the file of the
                     Principal District Munsif Court, Sankarankovil, dated 28.07.2004.


                                        For Appellants          : Mr.G.Prabhu Rajadurai

                                        For Respondents : Mr.R.S.Pratap




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD)o.525 of 2006




                                                    JUDGMENT

Today, when the matter is taken up for hearing, the learned

counsel appearing for the appellants would submit that the matter has been

settled out of Court and nothing survives for adjudication and he has also

made an endorsement to that effect.

2. Recording the submission of the learned counsel appearing for

for the appellants, this second appeal is dismissed as infructuous. No Cost.

Index : Yes / No Speaking Order : Yes / No 26.09.2024 am

https://www.mhc.tn.gov.in/judis S.A(MD)o.525 of 2006

To

1.The Sub-Court, Sankarankovil.

2.The Principal District Munsif Court, Sankarankovil.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)o.525 of 2006

V.BHAVANI SUBBAROYAN, J.

am

26.09.2024

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