Mohammed Raffique vs Mohammed Ali
2022 Latest Caselaw 7980 Mad

                                                                               S.A.No.515 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 18.04.2022

                                                      CORAM:
                                   THE HONOURABLE Mr. JUSTICE S.S.SUNDAR
                                                 S.A. No.515 of 2021
                                             and C.M.P. No.10416 of 2021


                  1. Mohammed Raffique
                  2. B.Chandra Prakash
                  3. Dilli                                                         .. Appellants

                                                          Vs.


                  Mohammed Ali                                                     .. Respondent


                            Second Appeal is filed under Section 100 of Civil Procedure Code,

                  1908, as against the judgment and decree of the learned Subordinate Judge,

                  Arakkonam dated 15.11.2018 made in A.S.No.27 of 2015 confirming the

                  judgment and decree of the learned District Munsif Court, Sholinghur dated

                  10.02.2015 made in O.S. No.160 of 2006.



                                    For Appellants   : Mr. Jeremiah Gregory John
                                    For Respondent   : Ms. S.Thamizharasi



                                                     JUDGMENT

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

S.A.No.515 of 2021

Learned counsel for the appellants has filed a memo dated 18.04.2022

today. In the memo, it is stated that the parties in the second appeal have

settled their dispute out of Court and that the sole respondent has executed a

registered sale deed in respect of 1/3rd share in the suit property vide

document No.1193 of 2022 dated 07.04.2022. It is further stated in the

memo that this Court may permit the appellants to withdraw the above

second appeal.

2. In view of memo dated 18.04.2022 filed by the appellants, this

second appeal is dismissed as withdrawn. Consequently, connected

miscellaneous petition is closed. The memo dated 18.04.2022, shall form

part and parcel of records.

18.04.2022

bkn Index: Yes / No Speaking order / Non-speaking order

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

S.A.No.515 of 2021

To:

1. The Subordinate Judge, Arakkonam.

2. The District Munsif Court, Sholinghur.

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

S.A.No.515 of 2021

S.S.SUNDAR, J.,

bkn

S.A. No.515 of 2021

18.04.2022

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