Muthulakshmi vs D.Duraisamy
2021 Latest Caselaw 14446 Mad

                                                                       S.A.Nos.1452 & 1453 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 19.07.2021

                                                     CORAM
                                        THE HON'BLE Ms.JUSTICE P.T.ASHA

                                            S.A.Nos.1452 & 1453 of 2008

                     S.A.No.1452 of 2008:

                     1. Muthulakshmi
                     2. D.Soundara Jothi                             ... Appellants

                                                      Vs

                     D.Duraisamy                                     ... Respondents

S.A.No.1453 of 2008:

                     1. Muthulakshmi
                     2. D.Soundara Jothi
                     3. D.Devaraj                                    ... Appellants

                                                     Vs

                     D.Duraisamy                                     ... Respondent

PRAYER in S.A.No.1452 of 2008 : Second Appeal is filed under Section 100 of code of Civil Procedure praying against the judgment and decree dated 18.01.2007, made in A.S.No.119 of 2006, on the file of the Principal Sub Court at Coimbatore, confirming the Judgment and Decree

https://www.mhc.tn.gov.in/judis/ S.A.Nos.1452 & 1453 of 2008

dated 16.12.2005, made in OS No.69 of 1997 on the file of the District Munsif Court at Mettupalayam.

PRAYER in S.A.No.1453 of 2008: Second Appeal is filed under Section 100 of code of Civil Procedure praying against the judgment and decree dated 18.01.2007, made in A.S.No.120 of 2006, on the file of the Principal Sub Court at Coimbatore, confirming the Judgment and Decree dated 16.12.2005, made in OS No.442 of 1996 on the file of the District Munsif Court at Mettupalayam.

For Appellants : Mr.Raj Mahesh (in both appeals) For Respondent : Mr.J.Pothiraj (in both appeals)

COMMON JUDGMENT

The appellant's counsel has been instructed by the appellants to

withdraw the above second appeals vide letter dated 13.07.2021, since

the parties have settled their issues. A memo to this effect dated

16.07.2021 has been filed. The memo is taken on file. Accordingly, both

these Second Appeals are dismissed as settled out of Court. No order as

to costs.

19.07.2021

Index : Yes

https://www.mhc.tn.gov.in/judis/ S.A.Nos.1452 & 1453 of 2008

To

1.The Principal Sub Court, Coimbatore

2. The District Munsif Court at Mettupalayam.

https://www.mhc.tn.gov.in/judis/ S.A.Nos.1452 & 1453 of 2008

P.T.ASHA, J

kal

S.A.Nos.1452 & 1453 of 2008

19.07.2021

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