Pannerselvam vs Annalakshmi ... 1St
2021 Latest Caselaw 16094 Mad

                                                                              S.A.(MD)No.901 of 2009

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.08.2021

                                                     CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.901 of 2009
                                                    and
                                            M.P.(MD)No.3 of 2009


                   Pannerselvam                         ... Appellant / Appellant /1st Defendant

                                                     -Vs-


                   1.Annalakshmi                            ... 1st Respondent / 1st Respondent /
                                                                         Plaintiff
                   2.Dhanapal
                   3.Amirtham Ammal
                   4.Jeeva @ Jeevarathinam Ammal
                   5.Piramu Ammal
                                                ... Respondents / Respondents / Defendants
                                                     2 to 5          2 to 5           2 to 5
                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree passed in A.S.No.121 of 2005 on
                   the file of the Principal Subordinate Judge, Tenkasi, dated 30.10.2008
                   confirming the judgment and decree passed in I.A.No.339 of 2004 in
                   O.S.No.37 of 2004 on the file of the Principal District Munsif Court,
                   Tenkasi, dated 10.04.2004.



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


                   1/3
                                                                          S.A.(MD)No.901 of 2009

                                        For Appellant       : Mr.M.P.Senthil
                                        For R1              : Mr.S.Yasar Arafath
                                        For R2              : Mr.T.Arul
                                        For R3 to R5        : No appearance


                                                   JUDGMENT

The learned counsel for the appellant informs the Court that the

matter has been amicably settled. He wants to withdraw the second appeal.

Leave is granted. The second appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

06.08.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Subordinate Judge, Tenkasi.

2. The Principal District Munsif Court, Tenkasi.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.901 of 2009

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.901 of 2009 and M.P.(MD)No.3 of 2009

06.08.2021

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