C.Umapathy vs D.Roopkumar
2022 Latest Caselaw 8326 Mad

                                                                               A.S.No.148 of 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 20.04.2022

                                                    CORAM :

                                   THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                    AND
                                  THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                                A.S.No.148 of 2019
                                            and C.M.P.No.6519 of 2020

                   1.C.Umapathy
                   2.U.Udhayakumar
                   3.U.Narmatha                                           .. Appellants
                                                       Vs.

                   1.D.Roopkumar
                   2.R.Kalaimathi
                   3.R.Roobni                                             .. Respondents
                             Appeal filed under Order 41 Rule 1 & Section 96 of the Code of
                   Civil Procedure against the judgment and decree dated 29.08.2018 of the IV
                   Additional District Judge, Thiruvallur at Ponneri made in O.S.No.191 of
                   2013.
                             For Appellants  : Mr.K.Bijai Sundar
                             For Respondents : Mr.V.Raghavachari




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                                                                                 A.S.No.148 of 2019

                                                 JUDGMENT

(JUDGMENT WAS MADE BY M.DURAISWAMY, J.)

Mr.K.Bijai Sundar, learned counsel appearing for the appellants

seeks the permission of this Court to withdraw the appeal for the reason that

the appellants have discharged the decree amount in the execution

proceedings. The learned counsel also made an endorsement to that effect.

2.In view of the same, the Appeal is dismissed as withdrawn. No

costs. Consequently, the connected miscellaneous petition is closed.

                   Index          : Yes/No                      [M.D., J.] [T.V.T.S., J.]
                   va                                                   20.04.2022

                   To

The IV Additional District Judge, Thiruvallur at Ponneri

Page 2/3 https://www.mhc.tn.gov.in/judis A.S.No.148 of 2019

M.DURAISWAMY, J.

and T.V.THAMILSELVI, J.

va

A.S.No.148 of 2019 and C.M.P.No.6519 of 2020

20.04.2022

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