Chinnapaiyan @ Ganesan vs Rani
2021 Latest Caselaw 22022 Mad

                                                                                    S.A. No.618 of 2009
                                                                                  and M.P. No.1 of 2009




                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 08.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                 S.A. No.618 of 2009
                                                and M.P. No.1 of 2009

                      Chinnapaiyan @ Ganesan                     ...         Appellant /
                                                                             Defendant

                                                            versus

                      1.Rani

                      2.Ponnaya                                  ...         Respondents /
                                                                             Plaintiffs

                      PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                      Code, against the judgment and decree dated 30.01.2009 made in A.S.No.49
                      of 2008 on the file of the learned Principal Subordinate Judge, Salem
                      District, confirming the judgment and decree dated 07.01.2008 made in
                      O.S.No.997 of 2006 on the file of the learned Principal Munsif, Salem
                      District.
                                    For Appellant   : Mr.Mohanraju
                                                      for Mr.R.Nalliyappan
                                    For Respondents : Mr.M.R.Sivakumar




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http://www.judis.nic.in
                                                                                        S.A. No.618 of 2009
                                                                                      and M.P. No.1 of 2009




                                                    JUDGMENT

Today, when this Second Appeal is taken up for hearing, the

learned counsel appearing for the appellant Mr.Mohanraju [Enrol. No.1048

of 2020] appeared before this Court through Video Conferencing and made

submission as the dispute having by the appellant and the respondents was

settled in out of Court. Further, he seeks permission for withdrawing this

appeal.

2. Hence, in view of the said submission made by the learned

counsel for the appellant, this Second Appeal is dismissed, as the matter is

settled out of Court. However, there is no order as to costs.

08.11.2021

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

sri

http://www.judis.nic.in S.A. No.618 of 2009 and M.P. No.1 of 2009

To

1.The Principal Subordinate Judge, Salem District.

2.The Principal Munsif, Salem District.

http://www.judis.nic.in S.A. No.618 of 2009 and M.P. No.1 of 2009

R.PONGIAPPAN, J.

sri

S.A. No.618 of 2009 and M.P. No.1 of 2009

08.11.2021

http://www.judis.nic.in