Pandaram vs Kanthasamy (Died)
2021 Latest Caselaw 22756 Mad

                                                                                         SA(MD)No.801 of 2012



                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATE: 19.11.2021

                                                          CORAM

                                  THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                               SA(MD)No.801 of 2012 &
                                          MP(MD)Nos.1 to 3 of 2013 and 2 of 2012

                     Pandaram                                            ... Appellant
                                                             vs.

                     Kanthasamy (Died)                               ... Respondent


                     (Sole respondent dead memo VSR.No.102/13 dated
                     07.01.2013 vide order dated 21.01.2013 and made in
                     SA(MD)No.801/2012)


                     Prayer: Second Appeal filed under Section 100 of CPC against the judgment

                     and decree dated 21.09.2011 in AS.No.92 of 2008 on the file of the

                     Subordinate Judge, Valliyoor by reversing the judgment and decree dated

                     06.11.2007 in OS.No.75 of 2006 on the file of the District Munsif Court,

                     Valliyoor.

                                      For Appellant          :     Mr.R.Saravanan




                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                         SA(MD)No.801 of 2012




                                                          JUDGMENT

The learned counsel appearing for the appellant submitted that the

matter has been settled out of Court and circulated a letter dated 19.11.2021,

to that effect. He therefore, prayed for withdrawal of this appeal.

2. In view of the submission and letter dated 19.11.2021, this Second

Appeal is dismissed as withdrawn. No Costs. Consequently, connected

miscellaneous petitions are closed.

19.11.2021 Index: Yes/No.

Internet: Yes/No.

mbi

Note: Registry is directed to refund the entire Court fee paid by the appellant, if any.

To

1. The Subordinate Court, Valliyoor

2. The District Munsif Court, Valliyoor

https://www.mhc.tn.gov.in/judis SA(MD)No.801 of 2012

V. BHAVANI SUBBAROYAN, J.

mbi

SA(MD)No.801 of 2012

19.11.2021

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