Elumalai vs Murugesan
2021 Latest Caselaw 14582 Mad

                                                                                    S.A.No 508 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 20.07.2021

                                                          CORAM:
                                     THE HONOURABLE Mr. JUSTICE S.S.SUNDAR
                                                     S.A. No.508 of 2018
                                              and C.M.P. No.13958 of 2018



                1.Elumalai
                2.Rajaganthan
                3.Ganeshganthan                                                         .. Appellants
                                                            Vs

                1.Murugesan
                2.Rajendran                                                          .. Respondents

                          Second Appeal filed under Section 100 of Civil Procedure Code, 1908,

                against the judgment and decree dated 10.04.2018 passed in A.S. No.19 of

                2014 on the file of the Hon'ble Principal Sub Judge, Chengalpattu, confirming

                the judgment and decree dated 03.12.2014 passed in O.S. No.96 of 2007 on the

                file of the Hon'ble District Munsif, Chengalpattu.

                                    For Appellants          : Mr.T.Jayalakshmi
                                                              for M/s. Paul and Paul, J Hudson
                                                                  Samuel & Partners

                                    For Respondent 1        : Not ready in notice
                                                   2        : Ms. P.V.Rajeswari




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                                                                                   S.A.No 508 of 2018

                                                    JUDGMENT

Learned counsel appearing on either side states that the matter is settled

between the parties outside Court and hence seeks withdrawal of the second

appeal. Learned counsel appearing for the appellants has also circulated a letter

to that effect.

2. Recording the submissions of the learned counsel appearing on either

side and taking into consideration of the letter circulated by the learned counsel

appearing for the appellants, this Second Appeal is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

20.07.2021

Index:Yes/No Speaking order / Non speaking order bkn

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

S.A.No 508 of 2018

To

1. The Principal Sub Judge, Chengalpattu.

2. The District Munsif, Chengalpattu.

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

S.A.No 508 of 2018

S.S.SUNDAR. J.,

bkn

S.A. No. 508 of 2018

20.07.2021

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