D.Geethalakshmi vs S.Ramamurthy
2021 Latest Caselaw 14453 Mad

Citation : 2021 Latest Caselaw 14453 Mad
Judgement Date : 19 July, 2021

Madras High Court

D.Geethalakshmi vs S.Ramamurthy on 19 July, 2021

                                                                            S.A.No.587 of 2019



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 19.07.2021

                                                     CORAM:

                                     THE HONOURABLE Mr.JUSTICE M.SUNDAR

                                               S.A.No.587 of 2019
                                                      and
                                              C.M.P.No.9924 of 2019

                  1. D.Geethalakshmi
                     W/o.Duraisamy

                  2. R.Lakshmi Prabha
                     W/o.Rangaraj                                           ... Appellants
                                                        Vs.

                  V.N.Srinivasalu Naidu (died)

                  1. S.Ramamurthy
                     S/o.V.N.Srinivasalu Naidu

                  2. S.Balasundaram
                     S/o.V.N.Srinivasalu Naidu

                  3. Santhalakshmi
                     W/o. Thirumalaisamy

                  4. Jothimani
                     W/o.N.R.Selvaraj

                  5. Sumanthara Devi
                     W/o.S.Rajendran

                  6. Abdul Hai                                        ... Respondents

                 1/8
https://www.mhc.tn.gov.in/judis/
                                                                                         S.A.No.587 of 2019




                  Prayer:
                        Second Appeal has been filed under Section 100 of Code of Civil

                  Procedure, 1908, praying to set aside the Judgment and Decree dated

                  16.02.2007 made in A.S.No.136 of 2006 on the file of the III Additional

                  Subordinate Judge's Court at Coimbatore confirming the judgment and

                  decree dated 30.06.2006 made in O.S.No.27 of 2004 on the file of the

                  District Munsif Court at Mettupalayam.

                                   For Appellant       :      Mr.S.Mukunth

                                                           *****


                                                     JUDGMENT

Mr.S.Mukunth, learned counsel of M/s.Sarvabhauman Associates

(Law Firm) on behalf of two appellants is before this Virtual Court.

2. Read this in conjunction with and in continuation of earlier

proceedings made in previous listing on 12.07.2021 which reads as follows:

'Mr.S.Mukunth of M/s.Sarvabhauman Associates [Law Firm]

for the two appellants and Mr.K.R.Ramesh Kumar, learned counsel

for contesting respondents i.e., respondents 1 to 5 are before this

https://www.mhc.tn.gov.in/judis/ S.A.No.587 of 2019

virtual Court.

2. Both aforementioned learned counsel submit that the

parties have amicably settled the lis as amongst themselves [out of

Court] and that after obtaining formal written instructions,

captioned Second Appeal and CMP therein will be withdrawn. It is

also submitted that formal letter is awaited within a week from

today.

3. List under the caption 'FOR WITHDRAWAL' on

19.07.2021.'

3. Pursuant to the aforesaid earlier proceedings made in previous

listing, a memo dated 16.07.2021 enclosing a letter dated 15.07.2021 from

two appellants to the counsel for appellants has also since been filed and

scanned and reproduction of the same with docket is as follows:

https://www.mhc.tn.gov.in/judis/ S.A.No.587 of 2019

4. Mr.S.Mukunth of M/s.Saravabhauman Associates (Law Firm),

learned counsel reiterates the contents of the aforesaid memo in the virtual

hearing today.

5. In the light of the narrative thus far, captioned second appeal and

CMP are dismissed as withdrawn. There shall be no order as to costs.