Kar Leathers Pvt Ltd vs J.Ebenezer Gnanadurai
2022 Latest Caselaw 18239 Mad

                                                                          S.A.(MD)No.493 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 19.12.2022

                                                     CORAM

                              THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                           S.A.(MD)No.493 of 2022 and
                                            CMP(MD) No.6392 of 2022

                    1.KAR Leathers Pvt Ltd,
                      Rep by its Director,
                      M.Abdul Kafoor,
                      Door No.104, Madurai Road,
                      Begambur,
                      Dindigul Town.

                    2.Hajee.M.Abdul Kafoor                                    Appellants
                                                        Vs
                    1.J.Ebenezer Gnanadurai
                    2.J.Raja Rajeshwari
                    3.J.Ranjith thiruthuvakkani
                    4.J.Jeyaseeli
                    5.C.Wilson
                    6.C.Simson
                    7.C.Jhonson                                               Respondents
                    PRAYER:-Second Appeal filed under Section 100 of Code of Civil
                    Procedure, to set aside the judgment and decree dated 29.10.2021 made in
                    A.S.No.61 of 2019, on the file of the Principal Sub Court, Dindigul
                    confirming the judgment and decree dated 02.02.2019 made in O.S.No.196
                    of 2014 on the file of the Additional District Munsif Court, Dindigul.
                                  For Appellants    : Mr.A.Arumugam
                                  For R1 to R4      : Mr.N.S.Karthikeyan
                                  For R5 to R7      : No appearance

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https://www.mhc.tn.gov.in/judis
                                                                           S.A.(MD)No.493 of 2022

                                                 JUDGMENT

This Second Appeal is filed as against the judgment and

decree passed by the learned Principal Sub Judge, Dindigul in A.S.No.61

of 2019, dated 29.10.2021, confirming the judgment and decree passed by

the learned Additional District Munsif Court, Dindigul in O.S.No.196 of

2014, dated 02.02.2019.

2.Today(19.12.2022), when the Second Appeal is taken up for

hearing, the learned counsel appearing for the appellants submits that the

issue involved in this appeal has been settled out of Court and seeks

permission of this Court to withdraw the Second Appeal. He has also

circulated a letter dated 15.12.2022 to that effect.

3.In view of the same, the Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.

19.12.2022 Index : Yes/No Internet: Yes/No vrn

https://www.mhc.tn.gov.in/judis S.A.(MD)No.493 of 2022

To

1.The Principal Sub Court, Dindigul.

2.The Additional District Munsif Court, Dindigul.

3.The Section Officer, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.493 of 2022

B.PUGALENDHI, J

vrn

Judgment made in S.A.(MD)No.493 of 2022 and CMP(MD) No.6392 of 2022

19.12.2022

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