K.Raghavan vs R.Narayanaswamy
2021 Latest Caselaw 15270 Mad

                                                                                          S.A. No.716 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 29.07.2021

                                                           CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                      S.A. No.716 of 2006

                     1.K.Raghavan
                     2.Prema
                     3.R.Krishnakumar                                               ...      Appellants
                                                              Vs

                     R.Narayanaswamy                                                ...    Respondent

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     judgment and decree made in A.S.No.76 of 2004 on the file of the Principal
                     District Judge, Coimbatore, dated 21.07.2004 reversing the Judgment and
                     Decree made in O.S.No.189 of 1998 on the file of the IInd Additional
                     District Munsif Court, Coimbatore Dated 01.07.2003


                                     For Appellants            : Mr.M.Baskar
                                     For Respondent            : Died (Steps due)




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https://www.mhc.tn.gov.in/judis/
                                                                                  S.A. No.716 of 2006

                                                                        ABDUL QUDDHOSE, J.
                                                                                                  nl
                                                       JUDGMENT

Learned counsel for the Appellant seeks permission of this Court to

withdraw this second appeal as the matter has been settled between the

parties out of court. Recording the same, this Second Appeal is dismissed as

settled out of court. No costs.

29.07.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The Principal District Judge, Coimbatore

2. The IInd Additional District Munsif Court, Coimbatore

S.A. No.716 of 2006

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