C.M.P.No.13782 of 2019 in
S.A.Sr.No.58972 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.09.2022
CORAM
THE HONOURABLE Ms.JUSTICE P.T.ASHA
C.M.P.No.13782 of 2019
in
S.A.SR.No.58972 of 2019
Vellingirithai ...Petitioner
Vs.
Velumani ...Respondent
***
Prayer in C.M.P. Miscellaneous Petition is filed under Section 5 of the
Limitation Act to condone the delay of 115 days in filing the above Second
Appeal as against the judgment and decree made in A.S.No.42/2012 on the file
of Sub-Court, Pollachi confirming the judgment and decree made in
O.S.No.890/2004 on the file of District Munsif Court, Pollachi.
Prayer in Second Appeal: Appeal filed under Section 100 of C.P.C., against
the Judgment and Decree passed in A.S.No.42/2012 dated 9.11.2018 on the
file of the Subordinate Judge, Pollachi confirming the Judgment and Decree
dated 7.3.2011 in O.S.No.890/2004, on the file of the District Munsif Court,
Pollachi.
***
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https://www.mhc.tn.gov.in/judis
C.M.P.No.13782 of 2019 in
S.A.Sr.No.58972 of 2019
For Petitioner : Mr.C.Veeraraghavan
For Respondent : Not ready in notice
ORDER
A letter dated 12.09.2022 has been given by the learned counsel for the petitioner/appellant along with the letter dated 03.09.2022 given to him by the appellant stating that she do not wish to proceed with the second appeal, as the parties have compromised the matter out of the Court and hence, nothing survives for adjudication.
2. Recording the same, this civil miscellaneous petition is dismissed as settled out of court. Consequently, S.A.SR.No.58972 of 2019 is closed at the S.R.stage itself. No costs.
14.09.2022
Index : Yes/No
srn
Note: Issue order copy on 16.09.2022 To
1. The Subordinate Judge, Pollachi
2. The District Munsif Court, Pollachi.
2. The Section Officer, V.R.Section, High Court of Madras, Chennai.
Page 2/3 https://www.mhc.tn.gov.in/judis C.M.P.No.13782 of 2019 in S.A.Sr.No.58972 of 2019 P.T.ASHA, J., srn C.M.P.No.13782 of 2019 in S.A.SR.No.58972 of 2019 14.09.2022 Page 3/3 https://www.mhc.tn.gov.in/judis