Madras High Court
Kalianna Gounder vs Karuppanna Gounder on 11 June, 2015
Author: R.Mala
Bench: R. Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 11.06.2015
CORAM
THE HONOURABLE MS. JUSTICE R. MALA
S.A.No.804 of 2004
1.Kalianna Gounder
2.Selvaraj .. Appellants/Defendants
Vs
Karuppanna Gounder .. Respondent/Plaintiff
Prayer: Second appeal filed under Section 100 of C.P.C. against the Judgment and decree dated 27.06.2003 in A.S.No.322 of 2002 on the file of the Principal District Court, Namakkal, modifying the judgment and decree dated 19.06.2002 in O.S.No.142 of 1999 on the file of the Additional District Munsif Court, Namakkal.
For Appellants :Mr.C.Jagadish
For Respondent :Mr.R.Saseetharan
J U D G M E N T
Learned counsel for the second appellant filed a memo stating that the matter has been settled out of Court and both the first appellant and the respondent are dead. Hence, he prays that the second appeal may be dismissed as settled out of Court. R.MALA,J.
Kj
2.Recording the submission made by the learned counsel for the second appellant, this Second Appeal is dismissed. No costs. Consequently, connected Miscellaneous Petition is closed.
11.06.2015 kj To
1.The Principal District Court, Namakkal.
2.The Additional District Munsif Court, Namakkal.
S.A.No.804 of 2004