Raman vs S.K.Muthusamy
2021 Latest Caselaw 1137 Mad

                                                                                  C.M.P.No.11862 of 2020
                                                                                in Sa.Sr.No.70348 of 2020


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 19.01.2021

                                                     CORAM:

                         THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               C.M.P.No.11862 of 2020
                                              in Sa.Sr.No.70348 of 2020


                     1.Raman

                     2.Varauthammal                                             .. Petitioners

                                                           Vs.

                     S.K.Muthusamy                                              .. Respondent


                     Prayer : C.M.P.No.11862 of 2020 is filed under Order 41 Rule 3A r/w

                     Order 42 Rule 1 of the Civil Procedure Code, to condone the delay of

                     162 days in preferring the present Second Appeal as against the common

                     judgment and decree as made in A.S.No.9 of 2015 dated 04.03.2019 on

                     the file of the Additional Subordinate Court, Namakkal, confirming the

                     judgment and decree as made in O.S.No.166 of 2001, dated 16.10.2014

                     on the file of the Additional District Munsif, Namakkal.

                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                C.M.P.No.11862 of 2020
                                                                              in Sa.Sr.No.70348 of 2020




                               S.A.SR.No.70348 of 2020 is filed under Section 100 of the Civil

                     Procedure Code, against the judgment and decree dated 04.03.2019 made

                     in A.S.No.9 of 2015 on the file of the Additional Subordinate Judge,

                     Namakkal, confirming the judgment and decree dated 16.10.2014 made

                     in O.S.No.166 of 2001 on the file of the Additional District, Namakkal.

                                          For Petitioners   : Mr.M.Prem Kumar
                                                              for Mr.S.Senthil
                                          For Respondent    : No Appearance

                                                       ORDER

C.M.P.No.11862 of 2020 is filed to condone the delay of 162 days

in preferring the above appeal.

S.A.SR.No.70348 of 2020 is filed against the judgment and decree

dated 04.03.2019 made in A.S.No.9 of 2015 on the file of the Additional

Subordinate Judge, Namakkal, confirming the judgment and decree dated

16.10.2014 made in O.S.No.166 of 2001 on the file of the Additional

District, Namakkal.

https://www.mhc.tn.gov.in/judis/ C.M.P.No.11862 of 2020 in Sa.Sr.No.70348 of 2020

2.The learned counsel for the petitioner submitted that the dispute

between the petitioner and the respondent has been settled out of Court

and seeks permission to withdraw the condone delay petition and the

second appeal which is in SR stage.

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

petitioner, C.M.P.No.11862 of 2020 and Sa.Sr.No.70348 of 2020 is

dismissed as withdrawn. No cost.

19.01.2021 (½)

rst

To

1.The Additional Subordinate Court, Namakkal.

2.The Additional District Munsif, Namakkal.

https://www.mhc.tn.gov.in/judis/ C.M.P.No.11862 of 2020 in Sa.Sr.No.70348 of 2020

KRISHNAN RAMASAMY, J.

rst

C.M.P.No.11862 of 2020 in Sa.Sr.No.70348 of 2020

19.01.2021 (½)

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