N.M.Abdul Khadar vs N.M.Fridha Begam
2022 Latest Caselaw 14061 Mad

                                                                              A.S.No.199 of 2019



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 05.08.2022

                                                  CORAM :

                                  THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                   AND
                                  THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                              A.S.No.199 of 2019
                                          and C.M.P.No.7448 of 2019

                   N.M.Abdul Khadar
                   rep by his Power Agent
                   K.Karunanithi                                           .. Appellant
                   (cause title accepted vide order made in C.M.P.No.2738 & 2739 of 2018 in
                   A.S.(SR).No.98016 of 2017 dated 14.03.2019)

                                                     Vs.

                   1.N.M.Fridha Begam
                   2.N.M.Hairun Begam
                   3.R.Vennila
                   4.M.Sasikala
                   5.R.V.Rajagopalan
                   6.Rajesh
                   7.V.Gopalakrishnan
                   8.T.Kannan
                   9.R.Vijayalakshmi
                   10.C.Mathivanan
                   11.Anbalagan
                   12.Jayakumar                                          .. Respondents
                   (R3 to R12 are formal parties in the above first appeal and no notice is
                   required to be served on them and notice may be dispensed with and they
                   have not challenged the judgment and decree)

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https://www.mhc.tn.gov.in/judis
                                                                                   A.S.No.199 of 2019



                             Appeal filed under Section 96 of the Code of Civil Procedure against
                   the judgment and decree made in O.S.No.4 of 2017 dated 25.10.2017 on the
                   file of the Additional District and Sessions Judge, Tirvarur (Fast Track
                   Mahila Court).
                             For Appellant        : Mr.K.Sukumaran
                             For Respondents      : R1 & R2 - no appearance
                                                   JUDGMENT

(JUDGMENT WAS MADE BY M.DURAISWAMY, J.) Mr.K.Sukumaran, learned counsel for the appellant submitted that the

parties had settled the matter out of Court and the appellant is not pressing

the present appeal. The learned counsel also made an endorsement to that

effect.

2.In view of the same, the Appeal is dismissed as not pressed. No

costs. Consequently, the connected miscellaneous petition is closed.

                   Index          : Yes/No                        [M.D., J.] [S.M., J.]
                   va                                                     05.08.2022

                   To

The Additional District and Sessions Judge, Tirvarur (Fast Track Mahila Court).

Page 2/3 https://www.mhc.tn.gov.in/judis A.S.No.199 of 2019

M.DURAISWAMY, J.

and SUNDER MOHAN, J.

va

A.S.No.199 of 2019 and C.M.P.No.7448 of 2019

05.08.2022

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