S.Ramaiyah vs Arulmigu Idukkan Thavirtha ...
2021 Latest Caselaw 19993 Mad

                                                                          S.A.Nos.221 & 222 of 2010



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     29.09.2021

                                                     CORAM

                               THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                             S.A.Nos.221 & 222 of 2010
                                                        and
                                                 M.P.No.1 of 2010

                     1.S.Ramaiyah
                     2.G.Duraisami
                     3.D.Soundararajan
                     4.D.Govindarajan                      ... Appellants in both the appeals

                                                      Vs.
                     Arulmigu Idukkan Thavirtha Vinayagar Temple
                     Velippalayam, Nagapattinam
                     Represented by its Trustee
                     Muthammal W/o. Ponnusamy,
                     Residing at Nelludadai Street,
                     Velippalayam, Nagapattinam
                     Represented by her Power Agent
                     Balasubramanian S/o. Ponnusamy Pillai,
                     Residing at Door No.15, Nelludadai Street,
                     Velippalayam, Nagapattinam.         ... Respondent in both the appeals



                     Common Prayer : Second Appeals filed under Section 100 of the Civil
                     Procedure against the decree and judgment dated 17.07.2009 in A.S.
                     Nos.9 of 2006 & 36 of 2008 on the file of the District Judge,

                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                           S.A.Nos.221 & 222 of 2010



                     Nagapattinam, upholding the decree and judgment dated 07.01.2005, in
                     O.S. Nos.15 & 57 of 2003, on the file of the Principal Subordinate Judge,
                     Nagapattinam.


                     In both S.As :
                                            For Appellants    : Mr.T.Dhanasekaran
                                            For Respondent    : No appearance


                                              COMMON JUDGMENT
                                   The learned counsel appearing for the appellants seeks

                     permission of this Court to withdraw these appeals on the ground that the

                     matter is settled between the parties out of Court. He also undertook to

                     send a memo to the Registry through e-mail to that effect.

                                   2. Recording the above said submission, these Second Appeal

                     are dismissed as withdrawn. No costs. Consequently, connected

                     Miscellaneous Petition is closed.

                                                                                     29.09.2021

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



                     Page 2 of 3

https://www.mhc.tn.gov.in/judis/
                                                                        S.A.Nos.221 & 222 of 2010



                                                                      R. HEMALATHA, J.

mtl

To

1. The District Judge, Nagapattinam.

2. The Principal Subordinate Judge, Nagapattinam.

3. The Section Officer, VR Section, High Court, Madras.

S.A.Nos.221 & 222 of 2010 and M.P.No.1 of 2010

28.09.2021

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