Kariyamal vs Selvam
2021 Latest Caselaw 23140 Mad

                                                                                 S.A(MD)No.202 of 2013


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 25.11.2021

                                                        CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.202 of 2013

                    1.Kariyamal
                    2.Alagammal
                    3.Vasantha                                          ... Appellants

                                                      Vs.

                    1.Selvam
                    2.Saroja
                    3.Seethalakshmi                                     ... Respondents

                    Prayer: Second Appeal is filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree dated 13.06.2012, passed in
                    A.S.No.72 of 2011 on the file of the Sub Court, Kovilpatti, confirming the
                    judgment and decree dated 06.08.2011, passed in O.S.No.326 of 2009 on the
                    file of the District Munsif Court, Kovilpatti.


                                  For Appellants            : Mr.S.Kadarkarai
                                  For R1 and R2             : Mr.S.Ramesh @ Ramaiah
                                  For R3                    : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD)No.202 of 2013


                                                      JUDGMENT

On the basis letter dated 23.11.2021 circulated by the learned counsel

for the appellants to the registry requesting the registry to list the matter for

withdrawal of the second appeal, when the matter is listed today, the learned

counsel appearing for the appellants submitted that the issue has been settled

between the parties amicably and he seeks permission of this Court to

withdraw the second appeal.

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

appellants, the second appeal is dismissed as withdrawn. No costs.

                                                                                      25.11.2021
                    Index           : Yes/No
                    Internet        : Yes/No
                    tta

https://www.mhc.tn.gov.in/judis S.A(MD)No.202 of 2013

To

1.Sub Court, Kovilpatti.

2.The District Munsif Court, Kovilpatti.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.202 of 2013

V.BHAVANI SUBBAROYAN, J.

tta

Judgment made in S.A(MD)No.202 of 2013

25.11.2021

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