Subramanian vs Periammal
2021 Latest Caselaw 15462 Mad

                                                                          S.A.Nos.1593 & 1594 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 02.08.2021

                                                     CORAM:

                               THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                            S.A.Nos.1593 & 1594 of 2008
                                                        and
                                               M.P.Nos.1 & 1 of 2008

                     S.A.No.1593 of 2008 :

                     1.Subramanian

                     2.Sakthivel                                             ..Appellants
                                                        vs.

                     1.Periammal
                     2.Ayyasamy
                     3.Anbalagan                                             ..Respondents

                     S.A.No.1594 of 2008 :

                     Subramanian                                             ..Appellants
                                                        vs.

                     1.Periammal
                     2.Ayyasamy
                     3.Anbalagan                                             ..Respondents
                     COMMON PRAYER: Second Appeals filed under Section 100 of Civil
                     Procedure Code against the decree and Judgment dated 10.07.2008 in
                     AS.Nos.7 & 6 of 2007 on the file of the Subordinate Judge, Attur

                     1/3
https://www.mhc.tn.gov.in/judis/
                                                                            S.A.Nos.1593 & 1594 of 2008

                     confirming the decree and Judgment dated 28.02.2005 in OS.Nos.383 &
                     401 of 1998 on the file of the District Munsif Court, Attur.


                     In Both S.As :


                                   For Appellants     : Mr.C.Vediappan
                                   For Respondents    : Mr.T.Murugamanickam


                                                COMMON JUDGMENT

                                   The learned counsel appearing for the appellants seeks

                     permission of this Court to withdraw these appeals as the matter is settled

                     out of the Court. He also undertook to send a memo to the Registry

                     through e-mail to that effect.



                                   2. In view of the above, these Second Appeals are dismissed as

                     withdrawn. No costs. Consequently, the connected Miscellaneous

                     Petitions are closed.

                                                                                         02.08.2021
                     mtl
                     Index : Yes/No
                     Speaking / Non-speaking order




                     2/3
https://www.mhc.tn.gov.in/judis/
                                          S.A.Nos.1593 & 1594 of 2008



                                          R.HEMALATHA, J.

mtl

S.A.Nos.1593 & 1594 of 2008

02.08.2021

https://www.mhc.tn.gov.in/judis/