R.Ganesan vs Kothai Venatapathy
2025 Latest Caselaw 8673 Mad

Madras High Court

R.Ganesan vs Kothai Venatapathy on 17 November, 2025

                                                                                                S.A. No.731 of 2025


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 17.11.2025

                                                          CORAM

                    THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI

                                                  S.A. No.731 of 2025


                  R.Ganesan
                                                                                       ....Appellant
                                                               Vs.

                  1.Kothai Venatapathy

                  2.J.Raghu Naidu                                …Respondents
                  Prayer: This Second Appeal is filed under Section 100 of the code of Civil

                  Procedure, to set aside the order of dismissal order 19.07.2022 passed in

                  A.S.No.180 of 2017 on the file of the learned XIX Additional Judge, City

                  Civil Court, Chennai confirming the judgment and decree dated 25.04.2017

                  passed in O.S.No.7794 of 1996 by the learned judge, XIV Assistant Court,

                  City Civil Court, Chennai by allowing the second appeal.

                                         For Appellant               : Mr. V.Jayakumar
                                         For Respondents             : Mr.K.P.Shanthosh




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                                                                                           S.A. No.731 of 2025




                                                           JUDGMENT

Learned counsel for the appellant contended that the matter has

been settled between the parties out of court and therefore, prayed for

dismissal of the Second Appeal as settled out of court.

2. In view of the above, the Second Appeal is dismissed as settled

out of Court. No costs.

3. The Court fee shall be refunded to the appellant as per rules.

17.11.2025

vsn

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

To

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1. The XIX Additional Judge, City Civil Court, Chennai

2. The XIV Assistant, City Civil Court, Chennai

3. The Section Officer, VR Section, High Court, Madras.

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K.GOVINDARAJAN THILAKAVADI, J.

vsn

17.11.2025

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