Shanumuga Sundaram vs Chandrasekaran
2022 Latest Caselaw 1289 Mad

                                                                                    AS.No.598/2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.01.2022

                                                        CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                                      AS.No.598/2019

                                                [Video Conferencing]

                    Shanumuga Sundaram                                            .. Appellant
                                                           Vs.

                    1.Chandrasekaran
                    2.Ramalingam
                    3.Vasuki
                    4.Arunthathi
                    5.Latcha Kumari
                    6.Anusuya
                    7.Meena                                                      .. Respondents

                    Prayer:- Appeal Suit filed under Section 96 of the Civil Procedure Code
                    read with Order 41 Rule 1 CPC to set aside the judgment and decree made
                    in OS.No.6/2015 dated 29.03.2019 passed by the learned Principal District
                    and Sessions Judge, Ariyalur insofar as dismissing the suit for the relief for
                    partition and separate possession of 1/2 shares in respect of the suit
                    property is concerned and for relief of declaration of the Settlement Deed
                    dated 25.10.2015 as null and void and decree the suit.

                                      For Appellant              :   Ms.S.Deepa for
                                                                     Mr.M.Senthil Vadivu


https://www.mhc.tn.gov.in/judis                             1
                                                                                     AS.No.598/2019




                                                        JUDGMENT

1. Ms.S.Deepa, learned counsel representing Mr.M.Senthil Vadivu,

learned counsel for the appellant submits that the matter has been

settled between the parties outside the Court and hence, seeks

permission of this Court to withdraw the present Appeal Suit. She

further submitted that a Letter dated 19.01.2022 has also been filed

before the Registry to that effect.

2. In view of the submission and in view of the filing of the Letter

dated 19.01.2022, the present Appeal Suit is dismissed as

withdrawn. No costs.

27.01.2022 AP Internet : Yes

To

1. Principal District and Sessions Judge, Ariyalur.

2.The VR Section, High Court, Chennai.

AS.No.598/2019

S.S.SUNDAR, J.,

AP

AS.No.598/2019

27.01.2022

https://www.mhc.tn.gov.in/judis 3