Annalakshmi vs Malaichamy
2022 Latest Caselaw 1203 Mad

                                                                            S.A(MD)No.723 of 2015


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 25.01.2022

                                                    CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            S.A(MD)No.723 of 2015
                                                    and
                                             M.P.(MD)No.2 of 2015

                     Annalakshmi                   ... Appellant/Appellant/Plaintiff

                                                       Vs.
                     1.Malaichamy
                     2.Paari
                     3.Raman
                     4.Shanmuganatham
                     5.Senthilkumar                ... Respondents/Respondents/Defendants



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

                     Procedure against the judgment and decree, dated 18.06.2014 passed in

                     A.S.No.13 of 2013, on the file of the Subordinate Court, Paramakudi,

                     confirming the judgment and decree, dated 29.08.2013 passed in

                     O.S.No.104 of 2009 on the file of the District Munsif Court, Paramakudi.


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              S.A(MD)No.723 of 2015


                                  For Appellant             : Mr.S.Ramesh
                                  For Respondents 2 to 5 : Mr.S.Srinivasa Raghavan


                                                   JUDGMENT

The learned counsel appearing for the appellants has

circulated a letter, dated 12.01.2022 to the Registry, seeking permission

of this Court to withdraw this Second Appeal stating that the matter is

settled out of Court. The said letter is placed on record.

2.In view of the above, the Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                         25.01.2022
                     Index         : Yes/No
                     Internet      : Yes/No
                     rm

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis S.A(MD)No.723 of 2015

To

1.The Subordinate Court, Paramakudi.

2.The District Munsif Court, Paramakudi.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.723 of 2015

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.723 of 2015

25.01.2022

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