K.Packirisamy vs Indian Overseas Bank
2021 Latest Caselaw 5946 Mad

                                                                         S.A. No.1052 of 2019, dt.05.03.2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 05.03.2021

                                                          CORAM

                           THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                            Second Appeal No.1052 of 2019
                                                        and
                                                Cmp.No.22724 of 2019

                     1.K.Packirisamy
                     2.K.Manikandan
                         C.Krishnamurthi (Died)
                     3.K.Sivagami                                             ... Appellants

                                                          Versus

                     Indian Overseas Bank,
                     Manavalanallur Branch,
                     Nannilam Taluk & Munsif,
                     Thiruvarur District.
                     Rep. By its Power Agent
                     and Branch Manager.                                      ... Respondent


                              Second Appeal is filed under Section 100 of Civil Procedure
                     Code, to allow this appeal by setting aside the judgment and decree dated
                     28.02.2019 in A.S.No.12 of 2018 passed by the learned Principal District
                     and Sessions Court at Thiruvarur, by modifying the Judgment and decree
                     dated 23.12.2016 passed in O.S.No.19 of 2014 by the learned Subordinate
                     Judge of Thiruvarur.


                                         For Appellants    : Mr.R.Narayanan

                                         For Respondent : Mr.F.B.Benjamin George

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


                     1/4
                                                                           S.A. No.1052 of 2019, dt.05.03.2021


                                                       JUDGMENT

The learned counsel appearing for the Appellants submitted that

an amicable settlement has been made between the parties. Therefore, he

seeks permission of this Court to withdraw this Second Appeal and to that

effect, he has also filed a memo dated 02.02.2021. The said memo was

recorded by this Court.

2.Recording the above said memo dated 02.02.2021 submitted by

the learned counsel for the Appellants, the Second Appeal is dismissed as

withdrawn. No costs. Consequently, the connected miscellaneous petition

is closed.

                                                                                             05.03.2021
                     Index    : Yes/No
                     Internet : Yes/No

Speaking Order / Non Speaking Order

klt

Note: Issue order copy on 08.03.2021

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

S.A. No.1052 of 2019, dt.05.03.2021

To

1. The Principal District and Sessions Court at Thiruvarur.

2. The Subordinate Judge, Thiruvarur District.

3. The Section Officer, VR Section, High Court, Madras.

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

S.A. No.1052 of 2019, dt.05.03.2021

KRISHNAN RAMASAMY.J.,

klt

S.A.No.1052 of 2019 and Cmp.No.22724 of 2019

05.03.2021

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