Madras High Court
The Director Administration vs Corporation Bank on 9 February, 2022
Author: G.Jayachandran
Bench: G.Jayachandran
A.S.Nos.254 & 255 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.02.2022
CORAM:
THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
A.S.Nos.254 & 255 of 2011
A.S.No.254 of 2011
The Director Administration,
Bharathiar College of Engineering and Technology,
Thiruvettakudy, Karaikal,
Puducherry . .. Appellant
Vs.
1.Corporation Bank, Karaikal,
Constituted under the Banking Regulation Act,
Having among other places, a Branch at Karaikal
is the plaintiff Bank, Represented by its
Branch Manager MR.V.Ravichandiran,
S/o.Veeraperumal and having its place
of business at No.78/1, Bharathiar Road,
Karaikal.
2.C.Jaisankar
3.D.Kathankumar .. Respondents
A.S.No.255 of 2011
The Director Administration,
Bharathiar College of Engineering and Technology,
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https://www.mhc.tn.gov.in/judis
A.S.Nos.254 & 255 of 2011
Thiruvettakudy, Karaikal,
Puducherry . .. Appellant
Vs.
1.Corporation Bank, Karaikal,
Constituted under the Banking Regulation Act,
Having among other places, a Branch at Karaikal
is the plaintiff Bank, Represented by its
Branch Manager MR.V.Ravichandiran,
S/o.Veeraperumal and having its place
of business at No.78/1, Bharathiar Road,
Karaikal.
2.Sankar
3.Soundararajan .. Respondents
COMMON PRAYER: Appeal Suits are filed under Section 96 of C.P.C
to set aside the judgment and decree dated 27.04.2010 and made in
O.S.Nos.37 and 43 of 2009 on the file of the Additional District Court,
Puducherry at Karaikal.
For Appellant : M/s.Muthumani Doraisami
(in both cases)
For R1 : Mr.A.Arun Babu
(in both cases)
For R2 & R3 : No appearance
(in both cases)
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https://www.mhc.tn.gov.in/judis
A.S.Nos.254 & 255 of 2011
COMMON JUDGMENT
The learned counsel for the appellant and the learned counsel for the 1st respondent state that the parties have settled their dispute and arrived at a settlement out of Court. The other two connected appeals in A.S.Nos.252 and 253 of 2011 have already been dismissed vide judgment dated 27.09.2021 as settled out of Court and request that a similar judgment may be passed in these two appeals.
2. The judgment passed in A.S.Nos.252 and 253 of 2011 perused.
3. In the light of the above submissions made by the learned counsels on both sides, these two appeals are dismissed as settled out of Court. No costs.
09.02.2022 Index : Yes/No Internet:Yes/No rpl To The Additional District Court, Puducherry at Karaikal. 3/4 https://www.mhc.tn.gov.in/judis A.S.Nos.254 & 255 of 2011 DR.G.JAYACHANDRAN,J.
rpl A.S.Nos.254 & 255 of 2011 09.02.2022 4/4 https://www.mhc.tn.gov.in/judis