K. Murugesan vs V. Muthusamy
2021 Latest Caselaw 10811 Mad

                                                                                S.A.No.1576 of 2011


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 27.04.2021

                                                      CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA


                                              S.A.No.1576 of 2011


                      K. Murugesan
                                                                                 ...
                      Appellant
                                                       Vs

                      1. V. Muthusamy

                      2. M. Pappa

                      3. M. Velusamy
                                                                            ... Respondents


                      Prayer : Appeal filed under Section 100 of the Civil Procedure Code
                      to allow the above Second Appeal and set aside the judgment and
                      decree dated 23.06.2011 made in A.S.No.52 of 2010 on the file of the
                      Principal District Judge, Namakkal confirming he Judgment and
                      decree dated 25.08.2008 made in O.S.No.742 of 1999 on the file of
                      the Sub Judge, Namakkal.



                            For Appellant         :    Mr. T. Dhanyakumar

                            For Respondents       :    Mr. M. Vijay Anand
                                                        for R1 and R3


                      1/3



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                                                                                S.A.No.1576 of 2011


                                                        R2- No such addresee


                                                JUDGMENT

In the light of the compromise entered into between the parties

dated 23.04.2021 in S.A.No. 1575 of 2011, Mr. T. Dhanyakumar,

learned counsel for the appellant seeks to withdraw the above Second

Appeal. Second Appeal 1576 of 2011 is therefore dismissed as

withdrawn. No costs.

27.04.2021

mrn

Index : Yes/No Speaking order/non-speaking order

http://www.judis.nic.in S.A.No.1576 of 2011

P.T.ASHA, J.

mrn

S.A.No.1576 of 2011

27.04.2021

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