M. Yuvaraj vs N. Poongodi
2022 Latest Caselaw 13557 Mad

Citation : 2022 Latest Caselaw 13557 Mad
Judgement Date : 29 July, 2022

Madras High Court

M. Yuvaraj vs N. Poongodi on 29 July, 2022

                                                                          1          A.S.No. 401 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 29.07.2022
                                                             CORAM:
                      THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
                                                      A.S. No. 401 of 2016
                                                              and
                                                     CMP.No. 9273 of 2016

                    M. Yuvaraj                                                         ... Petitioner

                                                             Versus

                    1.      N. Poongodi
                    2.      N. P. Saravanakumar
                    3.      C. Venkatachalam                                         ..Respondents

                       Appeal Suit is filed under Section 96 of the Civil Procedure Code
                    against the judgment and decree in O.S.No. 94 of 2014, dated 26.02.2016
                    on the file of II Additional District and Sessions Judge, Tiruppur.

                                   For Petitioner        :    Mr.V. Nicholas
                                   For Respondents       :    Mr.K. Myilsamy
                                                              -----

                                                             ORDER

When the suit came up for hearing, the learned counsel

appearing for the appellant has filed a Memo, dated 05.04.2021, wherein,

it has been stated that the dispute has been settled between the appellant

and the respondents. Therefore, he seeks permission of this Court to

withdraw this Appeal Suit.

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

2. Recording the aforesaid memo, dated 05.04.2021 filed by the

learned counsel appearing for the appellant, this Appeal Suit is dismissed

as withdrawn. Consequently, connected Miscellaneous Petition is closed.

3. Registry is directed to refund the Court Fee if any paid by the

plaintiff in the above suit in accordance with the provisions of the Tamil

Nadu Court Fees and Suit Valuation Act, 1955.