Deenan vs Karpagam
2022 Latest Caselaw 2049 Mad

                                                           1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 08.02.2022

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH

                                                  SA.No.829 of 2013
                                                 and MP No.1 of 2013

                     1. Deenan
                     2. Desikan
                     3. Mala                                        ..     Appellants

                                                          Vs.

                     1.   Karpagam
                     2.   Pattabiraman
                     3.   Pattammal
                     4.   Ponnusamy
                     5.   Deva                                      ..    Respondents

                     Prayer:         Second Appeal filed under section 100 of the Code of Civil

                     Procedure against the judgment and decree dated 11.09.2012 in

                     A.S.No.46 of 2011 on the file of the Principal District Judge, Puducherry,

                     confirming the judgement and decree in O.S.No.128 of 2008 dated

                     23.08.2011 on the file of the Additional Subordinate Judge, Puducherry.



                                     For Appellants  :         Mr.K.S.Karthik Raja
                                     For Respondents :         M/s.G.Sumithra formulated
                                                               I.Abrar Mohammed Abdulla
                                                               for R1 to R5


https://www.mhc.tn.gov.in/judis
                                                         2




                                                    JUDGMENT

The learned counsel for the Appellant submitted that

the matter has been settled between the parties and sought permission

of this Court to withdraw this second appeal.

2. In view of the above, this Second appeal is dismissed

as withdrawn.Consequently, the connected miscellaneous petition is also

closed.

                                                                                 08.02.2022

                     Speaking Order
                     Index        : Yes / No
                     Internet     : Yes / No
                     rka

                     To

1.The Principal District Judge, Puducherry.

2.The Additional Subordinate Judge, Puducherry

Copy To:-

The Section Officer VR Section, High Court Madras.

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

N.ANAND VENKATESH.,J

rka

SA.No.829 of 2013

08.02.2022

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