Selvaraj vs Visalakshmi
2021 Latest Caselaw 10248 Mad

                                                                                     A.S.No.799 of 2019


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 21.04.2021

                                                      CORAM

                                    THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                  A.S.No.799 of 2019
                                              and C.M.P.No.24585 of 2019

                      Selvaraj                                          ...    Appellant


                                                         ..Vs..

                      Ramabai (Died),

                      1.Visalakshmi
                      2. Lakshmi
                      3. Aandal
                      4. Vimala
                      5. Murugaprasad
                      6. Parimala Roja
                      7. Nagalakshmi                                    ...    Respondents




                      Prayer : First Appeal filed under Section 96 of the Civil Procedure Code
                      against the judgment and decree dated 29.11.2017 made in O.S.No.220 of
                      2011 on the file of 2nd Additional District and Sessions Court, Tirupur.




                      1/4


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                                                                                         A.S.No.799 of 2019


                                      For Appellant     ..      Mr.Vigesh
                                                                for M/s. Pitty Parthasarathy


                                                        JUDGMENT

When this First Appeal is taken up for hearing, Mr.Vignesh, the

learned counsel representing the counsel for the appellant on record submits

that the matter has been settled between the parties and therefore seeks

permission of this Court to withdraw this First Appeal.

2.In view of the submission made by the learned counsel representing

the learned counsel for the appellant on record, this First Appeal is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petition is closed.

21.04.2021 Index: Yes/No Speaking Order/Non Speaking Order arr

https://www.mhc.tn.gov.in/judis/ https://www.mhc.tn.gov.in/judis/ A.S.No.799 of 2019

To

The Second Additional District and Sessions Court, Tirupur

https://www.mhc.tn.gov.in/judis/ https://www.mhc.tn.gov.in/judis/ A.S.No.799 of 2019

KRISHNAN RAMASAMY, J.

arr

A.S.No.799 of 2019 and C.M.P.No.24585 of 2019

21.04.2021

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