Selvamani @ Selvthal vs Selvi
2021 Latest Caselaw 19463 Mad

                                                                                S.A.No.640 of 2018

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 22.09.2021

                                                    CORAM :
                            THE HONOURABLE MRS. JUSTICE S. KANNAMMAL
                                                S.A.No.640 of 2018
                                            and C.M.P.No.19855 of 2018

                      Kandasamy (Died)

                      1.Selvamani @ Selvthal
                      2.Prabhakaran
                      3.Vasumathi                                        ... Appellants
                                                      Versus
                      1.Selvi

                      Jothishwaran (Died)

                      2.Karikalan
                      3.Perunthevi
                      4.Pondhevadharshini
                      5.Minor Vishnuvardhini
                      6.Samiyathal
                      7.Veluchamy                                        ... Respondents

                             Second Appeal filed under Section 100 of C.P.C, against the
                      judgment and decree dated 09.03.2018 made in A.S.No.45 of 2012 on
                      the file of the Sub-ordinate Court, Dharapuram, reversing the judgment
                      and decree dated 04.07.2012 made in O.S.No.53 of 2006 on the file of
                      the District Munsif, Dharapuram.

                                   For Appellants     : Mr.R.Dhanaram Ramachandran


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                                                                                  S.A.No.640 of 2018

                                                                         S.KANNAMMAL,J.

                                                                                               gbi

                                                   JUDGMENT

(The Case has been heard through Video Conference)

Mr.R.Dhanaram Ramachandran, learned counsel for the appellants

submitted that the parties have settled the matter amicably and seeks

permission of this Court to withdraw this Second Appeal.

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

appellants, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected Miscellaneous Petition is closed.

                      gbi                                                        22.09.2021

                      To
                      1.The Sub-ordinate Judge,
                       Dharapuram,

                      2.The District Munsif,
                        Dharapuram.
                                                                          S.A.No.640 of 2018






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