Pichai vs Polappan
2022 Latest Caselaw 14019 Mad

                                                                                 S.A.(MD) No.1004 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 05.08.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                              S.A.(MD) No.1004 of 2003

                     Pichai                                     ... Appellant/1st Appellant/
                                                                    1st Plaintiff

                                                           Vs

                     1.Polappan
                     2.Alagar
                     3.Venkataraman
                     4.Padmavathy
                     5.Regina Begum
                     6.Minor Bhuvaneswari
                     7.Minor Nesa Nandhini
                     [Minor respondents 6 and 7 are represented by
                     their father Ulagudaya Siva Guru Raja]

                     8.Sarojini
                     9.Avvai Alias Vijaya                       ... Respondents 1 to 9/Respondents/
                                                                    Defendants 1 to 3, 5 to 8 and
                                                                    LRs of the 4th Defendant
                     10.Ramaswami                               ... 10th Respondent/2nd Appellant/
                                                                    2nd Plaintiff


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the judgment and decree dated 24.02.2003 made in A.S.No.41 of 1998 on


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https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD) No.1004 of 2003



                     the file of the Additional District cum Sessions Court (Fast Track Court),

                     Dindigul, confirming the judgment and decree dated 29.07.1997 made in

                     O.S.No.2288 of 1991 on the file of the First Additional District Munsif

                     Court, Dindigul.


                                   For Appellant     :       Mr.M.V.Krishnan

                                   For Respondents   :       Mr.J.Alaguram Jothi for RR1 & 2

                                                     :       No appearance for R3

                                                     :       RR4 & 5 – Given up

                                                     :       Mr.S.Gopalakrishnan for RR8 & 9

                                                     :       Mr.R.Sridharan for R10


                                                     JUDGMENT

This appeal is listed today under the caption 'for withdrawal' on the basis of

the letter dated 03.08.2022 given by the learned counsel for the appellant.

2. Today, when the matter is taken up, learned counsel for the appellant

submits that the matter has been settled between the parties and seeks

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.1004 of 2003

permission of this Court to withdraw the appeal. He has also made an

endorsement to that effect.

3. Recording the endorsement made by the learned counsel for the

appellant, this Second Appeal is dismissed as withdrawn. No costs.

05.08.2022 Internet:Yes Index:Yes/No

abr

To

1.The Additional District cum Sessions Court (Fast Track Court), Dindigul.

2.The First Additional District Munsif Court, Dindigul.

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.1004 of 2003

N.SESHASAYEE, J.

abr

S.A.(MD) No.1004 of 2003

05.08.2022

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