V.Ramesh vs Bhavani
2022 Latest Caselaw 11703 Mad

                                                                                       A.S.No.479 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 01.07.2022

                                                        CORAM :

                                   THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                               A.S.No.479 of 2021 and
                                       C.M.P.Nos.20132 of 2021 & 10553 of 2022

                V.Ramesh                                                          ... Appellant
                                                           Vs
                Bhavani                                                           ... Respondent

                Prayer:- Appeal Suit is filed under Section 96 of C.P.C., pleased to set aside the
                Judgment and Decree dated 03.09.2021 passed in O.S.No.178 of 2016 on the file
                of the Principal District Judge of Kancheepuram at Chenglepet and allow the
                Appeal with exemplary cost.

                                       For Appellant     : Mr.R.Balasubramanian
                                       For Respondent    : No Apperance

                                                        ORDER

This Appeal Suit has been filed to set aside the Judgment and Decree dated

03.09.2021 passed in O.S.No.178 of 2016 on the file of the Principal District

Judge of Kancheepuram at Chenglepet and allow the Appeal with exemplary cost.

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https://www.mhc.tn.gov.in/judis A.S.No.479 of 2021

R.N.MANJULA, J.

rgi

2. Learned counsel for the appellant sought permission of this Court to

withdraw this appeal and he also made an endorsement that the appeal is not

pressed as it is settled out of Court.

3. Considering the same, this Appeal Suit is dismissed as settled out of

Court. Consequently, the connected C.M.P.No.20132 of 2021 is closed and

C.M.P.No.10553 of 2022 is ordered accordingly and the Registry is directed to

refund the Court fee, as per rules.

                                                                                       01.07.2022
                rgi
                Index      : Yes
                Internet   : Yes
                Speaking Order
                To

1. The Principal District Judge of Kancheepuram, Chenglepet.

2. The Section Officer, VR Section, Madras High Court, Chennai.

A.S.No.479 of 2021 and C.M.P.Nos.20132 of 2021 & 10553 of 2022

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