Sivananaintha Perumal Nadar vs Aatthidurai
2021 Latest Caselaw 25179 Mad

                                                                             S.A.(MD)No.731 of 2021



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 21.12.2021

                                                    CORAM:

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                           S.A.(MD)No.731 of 2021
                                                   and
                                          CMP(MD) No.9712 of 2021

                     Sivananaintha Perumal Nadar                             ... Appellant

                                                          Vs.


                     1. Aatthidurai
                     2. Ramasubbu
                     3.Sivakumar
                     4. Poovalingam
                     5. Ganesaperumal
                     6. Sakthivel
                     7. Muthukrishnan                                        ...Respondents

                     PRAYER : Second Appeal has been filed under Section 100 of Cr.P.C,
                     against the judgement and decree passed in A.S. No.28 of 2016 dated
                     16.04.2021 on the file of the Sub Court, Ambasamudram reversing the
                     judgment and decree passed in O.S. No.281 of 2010 dated 06.04.2016 on
                     the file of the Additional District Munsif Court, Ambasamudram.



                                  For Appellant      : Mr.V.S.Rishikesh
                                                       for Mr. P.P.Alwin Balan

                                  For Respondents    : Mr.M.P.Senthil


https://www.mhc.tn.gov.in/judis
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                                                                                   S.A.(MD)No.731 of 2021




                                                         ORDER

The learned counsel appearing for the appellant would submit that

the appellant has circulated letter dated 21.12.2021 stating that the

matter has been settled out of Court, hence, he seeks permission of this

Court to withdraw the second appeal.

2. In view of the same, the Second Appeal is dismissed as

withdrawn. No costs. Consequently connected miscellaneous petition is

also closed.

21.12.2021

Index : Yes/No Internet : Yes/No aav

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Sub Court, Ambasamudram

2. The Additional District Munsif Court, Ambasamudram.

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

S.A.(MD)No.731 of 2021

V.BHAVANI SUBBAROYAN,J.

aav

S.A.(MD)No.731 of 2021 and CMP(MD) No.9712 of 2021

21.12.2021

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