Chinnappa Gounder vs Subbathal
2021 Latest Caselaw 6083 Mad

                                                                     A.S.No.810 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 08.03.2021

                                                    CORAM:

                             THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                                A.S.No.810 of 2012

                     1.Chinnappa Gounder
                     S/o.Marappa Gounder

                     2.Kettimuthu
                     S/o.Chinnappa Gounder

                     3.Palanisamy
                     S/o.Chinnappa Gounder                              .. Appellants

                                                       Vs.

                     1.Subbathal
                     W/o.Late Thirumalaisamy

                     2.Rasammal
                     W/o.Kettimuthu

                     3.Pappathi @ Thangammal
                     W/o.Karuppannasamy

                     4.Annammal
                     W/o.Late Chinnusamy

                     5.N.Jayakrishnan
                     S/o.Nallappa Gounder                              .. Respondents


                     1/4
https://www.mhc.tn.gov.in/judis/
                                                                              A.S.No.810 of 2012

                     PRAYER: Appeal Suit is filed under Section 96 of C.P.C against the
                     judgment and decree dated 19.04.2012 made in O.S.No.336 of 2007 on
                     the file of the Principal District Court/Full Additional charge of First
                     Additional District Court, Erode.

                                   For Appellants        : Mr.N.Manokaran

                                   For Respondents       : Mr.M.Guruprasad for R1 to R4

                                                         : Mr.S.Rajmakesh for R5

                                                 JUDGMENT

(The case has been heard through video conferencing)

The learned counsel for the appellants and the learned

counsel for the respondents 1 to 4 seek permission to withdraw the

appeal.

2. The letter given by the learned counsel for the appellant

to the Registrar Judicial dated 02.03.2021 along with a letter addressed

to the counsel by the contesting parties reporting settled out of Court

indicate that the parties have settled their dispute out of Court and want

to withdraw the appeal suit.

https://www.mhc.tn.gov.in/judis/ A.S.No.810 of 2012

3. In view of the above facts, the Appeal Suit is dismissed as

settled out of Court. Parties are entitled to get their original title deed on

appropriate petition. No order as to costs.

08.03.2021

Index : Yes/No Internet:Yes/No rpl

To The Principal District Court/Full Additional charge of First Additional District Court, Erode.

https://www.mhc.tn.gov.in/judis/ A.S.No.810 of 2012

DR.G.JAYACHANDRAN,J.

rpl

A.S.No.810 of 2012

08.03.2021

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