P.Natesan vs C.Natarajan
2022 Latest Caselaw 8961 Mad

                                                                                     SA.No.415/2020




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.04.2022

                                                       CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                        SA.No.415/2020 & CMP.No.8533/2020


                    P.Natesan                                                       .. Appellant

                                                            Vs.

                    1.C.Natarajan
                    2.C.Selvam                                                      .. Respondents

                    Prayer:- Second Appeal preferred under 100 of CPC against the judgment

                    and decree dated 28.01.2020 made in AS.No.69/2019 on the file of the

                    learned I Additional District and Sessions Judge, Salem, reversing the

                    judgment and decree dated 27.02.2019 made in OS.No.162/2015 on the

                    file of the learned Subordinate Judge, Sankari.



                                      For Appellant     :         Ms.Rajeswari Karthikeyan




                                                      JUDGMENT

SA.No.415/2020

(1) The learned counsel for the appellant submitted that the dispute

between the parties has been settled out of Court. The learned

counsel further submitted that the Second Appeal may be dismissed

as withdrawn with a direction for refund of Court fee. She has also

circulated a Letter dated 25.04.2022 to the Registry to that effect.

(2) Recording the submission made as well as the Letter dated

25.04.2022 by the learned counsel for the appellant, this Second

Appeal stands dismissed as withdrawn as the matter is settled out

of Court. No costs. Consequently, connected miscellaneous

petition is closed.

(3) The Registry is directed to refund the Court fee to the learned

counsel for the appellant on proper verification.

27.04.2022 AP Internet : Yes

SA.No.415/2020

To

1. The II Additional District Judge, Salem.

2.The Subordinate Judge Sankari.

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

SA.No.415/2020

S.S.SUNDAR, J.,

AP

SA.No.415/2020

27.04.2022

https://www.mhc.tn.gov.in/judis 4