Govindamma vs Eswari
2021 Latest Caselaw 22831 Mad

                                                                                   A.S.No.169 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     Dated : 22.11.2021
                                                            Coram
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                     A.S.No.169 of 2016
                     1.Govindamma
                     2.Ramasundaram
                     3.Sakthivel                                              ... Appellants

                                                           Vs.

                     1.Eswari
                     2.Vasantha                                               ... Respondents


                     Prayer :This First Appeal has been filed under Order 96 of CPC to set
                     aside the judgment and decree dated 14.08.2015 in O.S No.288 of 2013
                     passed by the learned I Additional District Judge, Salem.

                                        For Appellant       : Mr.K.Ramanraj

                                        For Respondents     : No Appearance

                                                           ORDER

(The case has been heard through video conference)

The learned counsel appearing for the appellants submitted that the

matter has been settled out of Court and hence, he seeks permission of

this Court to withdraw this first appeal.

https://www.mhc.tn.gov.in/judis 1 of 2 A.S.No.169 of 2016

A.A.NAKKIRAN, J.

uma

2. In view of the submissions made by the learned counsel for the

appellants, this First Appeal stands dismissed as withdrawn. No costs.

22.11.2021

Index : Yes/No Internet: Yes/No Speaking order/Non Speaking order

uma

To

The I Additional District Judge, Salem.

A.S.No.169 of 2016

https://www.mhc.tn.gov.in/judis 2 of 2