T.S.Ponnusamy vs S.Kasturi
2021 Latest Caselaw 18116 Mad

                                                                                       S.A.No.1213 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.09.2021

                                                       CORAM:

                                   THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
                                                S.A.No.1213 of 2019
                                                        and
                                               C.M.P.No.26433 of 2019

                                             [Through video conferencing]

                 T.S.Ponnusamy                                                 ... Petitioner

                                                            Vs.

                 1.S.Kasturi
                 2.S.Kandhimathi
                 3.Geethaveni                                                  ... Respondents

                 PRAYER: Second Appeal is filed under Section of the Code of Civil
                 Procedure, to set aside the judgment and decree dated 05.03.2019 made in A.S
                 No.11 of 2016 on the file of the Principal Subordinate Judge, Tirupur and
                 confirm the decree and judgment dated 30.01.2015 in O.S No.261 of 2008 on
                 the file of the District Munsif, Tiruppur.
                                          For Petitioner    : Mr. K.Sudhakar

                                          For Respondent : Mr. K.Myilsamy

                                                           *****




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https://www.mhc.tn.gov.in/judis/
                                                                                      S.A.No.1213 of 2019

                                                                               S.KANNAMMAL,J

                                                                                              uma
                                                          ORDER

When the matter is taken up today for hearing, the learned counsel

appearing for the appellant submitted that the matter is settled between the

parties and hence, he sought permission of this Court to withdraw this second

appeal and in this regard, he has also submitted a letter to the Registry on

31.08.2021.

2. Recording the submission made by the learned counsel for the

appellant, this Second Appeal stands dismissed as withdrawn. No costs.

Consequently, the connected miscellaneous petition is also closed.

                                                                                          03.09.2021

                 Internet : Yes / No
                 Index     : Yes / No
                 uma
                 To:

1. The Principal Subordinate Judge, Tiruppur

2. The District Munsif, Tirupur.

S.A.No.1213 of 2019 and C.M.P.No.26433 of 2019

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