Alagammal vs Petchimutu
2021 Latest Caselaw 13031 Mad

                                                                               S.A.(MD)No.871 of 2009


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 02.07.2021

                                                     CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.871 of 2009
                1.Alagammal
                2.Vairamuthu (Died)
                3.V.Mala
                4.V.Mariselvi
                5.V.Akiladevi                                           ... Appellants
                (Appellants 3 to 5 are brought on record as
                LRs of the deceased second appellant vide
                order    dated    25.06.2021    made     in
                C.M.P.(MD)Nos.5007 to 5079 of 2020 in
                S.A.(MD)No.871 of 2009 by GRSJ)
                                                        Vs.

                1.Petchimutu
                2.Velmani                                               ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 30.06.2009 rendered in A.S.No.31 of
                2008 on the file of the Principal District Judge, Virudhunagar District at
                Srivilliputtur, confirming the judgment and decree dated 06.03.2008 rendered
                in O.S.No.58 of 2006 on the file of the Subordinate Judge, Sivakasi.


                                   For Appellants : Mrs.Jessi Jeva Priya
                                   For Respondents : Mr.M.Ashok Kumar for R2
                                                     No appearance for R1
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                                                                                       S.A.(MD)No.871 of 2009


                                                    JUDGEMENT

When the matter was taken up for hearing, the learned counsel appearing

for the appellants submitted that the matter has been settled out of Court.

Therefore, she seeks permission of this Court to withdraw this second appeal.

2.Permission is granted. The second appeal is dismissed as withdrawn.

No costs.

                                                                                    02.07.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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 Subordinate Court, Sivakasi.

2.The Principal District Court, Virudhunagar District.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.871 of 2009

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

S.A.(MD)No.871 of 2009

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.871 of 2009

02.07.2021

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