S.Kulasekarapandian vs Arun Nagarajan
2022 Latest Caselaw 8319 Mad

                                                                     S.A.(MD).No.127 of 2019




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 20.04.2022

                                                    CORAM:

                         THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A.(MD).No.127 of 2019
                                                    and
                                    C.M.P.(MD).Nos.3207 and 5951 of 2019


                     1.S.Kulasekarapandian
                     2.S.Balachandran             : Appellants / Respondents 1 & 2 /
                                                                               Plaintiffs

                                                    Vs.

                     1.Arun Nagarajan             : Respondent / Appellant / 1st Defendant
                     2.The District Collector,
                       Madurai District.
                     3.The District Revenue Officer,
                       Madurai District.
                     4.The Revenue Divisional Officer,
                       Madurai.
                     5.The Tahsildar,
                       Vadipatti Taluk,
                       Madurai District.          : Respondents / Respondents 3 to 6 /
                                                                     Defendants 2 to 5
                     PRAYER: Appeal filed under Section 100 of C.P.C. praying to set aside
                     the judgment and decree made in A.S.No.168 / 2014 dated 03.04.2017 on
                     the file of the Principal Sub Court, Madurai, passed against the judgment


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                       S.A.(MD).No.127 of 2019

                     and decree in O.S.No.128 of 2012 dated 01.09.2014 on the file of the
                     District Munsif and Judicial Magistrate Court, Vadipatti.
                                  For Appellants              : Mr.M.V.Venkataseshan
                                  For Respondents             : Mr.A.Arumugam


                                                    JUDGMENT

***********

Today, when the matter was taken up for hearing, the learned

counsel appearing for the appellants submitted that the matter has been

settled out of this Court and a letter dated 13.04.2022 has been circulated

by his client and the same has also been produced before this Court.

Hence, the learned counsel appearing for the appellants seeks permission

of this Court to withdraw this Second Appeal and he has also made an

endorsement to that effect.

2.In view of the above, the Second Appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petitions

are closed.

                                                                                  20.04.2022
                     Index    : Yes/No
                     Internet : Yes/No
                     tsg

https://www.mhc.tn.gov.in/judis S.A.(MD).No.127 of 2019

To

1. The Principal Sub Court, Madurai

2. The District Munsif and Judicial Magistrate Court, Vadipatti.

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

NOTE:

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.127 of 2019

KRISHNAN RAMASAMY, J

tsg

Judgment made in S.A.(MD).No.127 of 2019

Dated:20.04.2022

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