Madras High Court
K.T.V.Handllom Centre vs M.B.Krishnaiyer Sons on 8 April, 2021
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
S.A.(MD)No.279 of 2010
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.04.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
S.A.(MD)No.279 of 2010
1.K.T.V.Handllom Centre,
By its Partner, K.V.Ramamoorthy.
2.K.V.Sathiyamoorthi
3.K.K.Ramachari
4.K.V.Rengachari ... Appellants
Vs.
M.B.Krishnaiyer Sons,
By Partner, M.B.Amarbabu. ... Respondent
Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
against the judgment and decree passed in A.S.No.92 of 2008 dated 05.08.2009
on the file of the Additional Subordinate Judge, Kumbakonam, reversing the
judgment passed in O.S.No.37 of 2005 dated 22.07.2008 on the file of the
1st Additional District Munsif Court, Kumbakonam.
For Appellants : Mr.R.Vijayakumar
For Respondent : MrM.V.Santharam
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S.A.(MD)No.279 of 2010
JUDGEMENT
Heard the learned counsel on either side.
2.Both of them state that the matter has been settled out of Court and endorsement has also been made to that effect by the learned counsel for the appellants.
3.Recording the same, the appeal is dismissed as settled out of Court. No costs.
08.04.2021
Index : Yes / No
Internet : Yes/ No
ias
Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
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1.The Additional Sub Court, Kumbakonam.
2.The I Additional District Munsif, Kumbakonam.
3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.
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