Ponnan @ Karumana Gounder vs Dhanalakshmi
2021 Latest Caselaw 25049 Mad

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                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 20.12.2021

                                                              Coram

                                    The Hon'ble Mr. Justice PARESH UPADHYAY
                                                         and
                             The Hon'ble Mr. Justice SATHI KUMAR SUKUMARA KURUP


                                                  C.M.P.No. 24695 of 2019
                                                              in
                                                 A.S. SR. No. 65463 of 2019


                     1.Ponnan @ Karumana Gounder
                     2.Muthusamy
                     3.Soundaram                                                     ..Petitioners


                                                               Vs

                     1.Dhanalakshmi
                     2.Sarasu
                     3.Arukkani
                     4.Nachammal                                                   ..Respondents


                                  Petition filed under Section 5 of Limitation Act to condone the

                     delay of 110 days in filing the appeal against the judgment and

                     decree dated 11.10.2018 passed in O.S.No.28 of 2013 on the file of

                     Additional District Court, Namakkal in respect of schedule of the suit

                     property.


                                       For Petitioners   ..     Mr.S.Senthil




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

(Delivered by PARESH UPADHYAY, J.)

Learned advocate for the petitioners/ appellants states that,

since the issue was arising from partition of the property and the

parties having settled the dispute out of Court, the appellants do not

wish to pursue the appeal. The appellants therefore have prayed for

withdrawal of the appeal. Permission as prayed for is granted. This

miscellaneous petition is dismissed as withdrawn and A.S. SR. No.

65463 of 2019 stands disposed of.

(P.U.J.,) (S.S.K.J.,) 20.12.2021 Index:Yes/No mmi/4

To

The Additional District Court, Namakkal.

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

PARESH UPADHYAY, J.

and SATHI KUMAR SUKUMARA KURUP, J.

mmi

C.M.P.No. 24695 of 2019 in A.S. SR. No. 65463 of 2019

20.12.2021

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