G. Gopal vs Subramanian
2021 Latest Caselaw 10671 Mad

                                                                              S.A.No.1173 of 2008
                                                                             and M.P.No.1 of 2008




                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                          DATED :       26.04.2021

                                                      CORAM

                                 THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                              S.A.No.1173 of 2008
                                             and M.P.No.1 of 2008


                      G. Gopal                                       ...   Appellant

                                                       Vs.

                      Subramanian                                    ...   Respondent


                      PRAYER:       Second Appeal filed under Section 100 of the Code of
                      Civil Procedure against the Judgment and Decree dated 30.11.2007 in
                      A.S.No.28 of 2005 on the file of the learned Subordinate Judge,
                      Dharmapuri confirming the Judgment and Decree dated 07.10.2004 in
                      O.S.No.716 of 1983 on the file of the learned District Munsif,
                      Dharmapuri.


                                  For Appellant   :     Mr.D.Shivakumaran
                                  For Respondent :       Mr.S.Subramanian


http://www.judis.nic.in
                                                                                S.A.No.1173 of 2008
                                                                               and M.P.No.1 of 2008


                                                                              P.T. ASHA, J,

                                                                                             mps
                                                     JUDGMENT

The learned counsel appearing for the appellant would submit

that the matter has been settled out of Court and therefore, he is

withdrawing the above Second Appeal. Hence, the Second Appeal is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                                   26.04.2021


                      Index         : Yes/No
                      Internet      : Yes/No
                      mps

                      To

1.The Subordinate Judge, Dharmapuri.,

2.The District Munsif, Dharmapuri.

S.A.No.1173 of 2008 and M.P.No.1 of 2008

http://www.judis.nic.in