Sugumar vs Ekambaram
2021 Latest Caselaw 3113 Mad

                                                                                     S.A.No.711 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 09.02.2021

                                                          CORAM

                                   THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.711 of 2017

                  Andal Ammal(died)
                  1.Sugumar
                  2.Shanmugam
                  3.Amudha                                                      ...Appellants
                                                           Vs
                  1.Ekambaram
                  2.Shenbagavalli
                  3.Navin Kumar                                                 ... Respondents

                  Prayer: The Second Appeal filed under Section 100 of the Code of Civil
                  Procedure, prayed to set aside the judgment and decree dated 05.12.2014 made
                  in A.S.No.9 of 2011 passed by the First Additional District and Sessions Judge,
                  Vellore, Vellore District confirming the judgment and decree dated 28.04.2006
                  made in O.S.No.20 of 2004 passed by the Subordinate Judge, Gudiyatham,
                  Vellore.


                                         For Appellants    : Mr.D.Rajagopal




                  1/2


https://www.mhc.tn.gov.in/judis/
                                                                                         S.A.No.711 of 2017


                                                                      KRISHNAN RAMASAMY,J.

                                                                                                       rst

                                                      JUDGMENT

The learned counsel for the appellants submitted that the matter has been

settled out of Court and he seeks leave of this Court to withdraw the Second

Appeal.

2.Recording the submission made by the learned counsel for the

appellants, this Second Appeal is dismissed as withdrawn. No costs.

09.02.2021

Index: Yes/No Internet:Yes/No Speaking order/Non-speaking order

rst

To:

1.The First Additional District and Sessions Judge, Vellore, Vellore District.

2.The Subordinate Judge, Gudiyatham, Vellore.

S.A.No.711 of 2017

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