N.Chinnannan vs P.Kannammal
2022 Latest Caselaw 11501 Mad

                                                                                     S.A. No. 607 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.06.2022

                                                          CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                     S.A. No.607 of 2015
                                                             and
                                                      M.P.No. 1 of 2015

                     N.Chinnannan,
                     S/o. Nalla Gounder                                          ... Appellant

                                                       Versus

                     P.Kannammal,
                     W/o. Kolandavel Gounder                                     ... Respondent

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree dated 05.03.2015 made in A.S.No.79 of 2010 on

                     the file of Principal District Court, Salem modifying the judgment and

                     decree dated 19.03.2010 made in O.S.No.25 of 2008 on the file of Sub-

                     Court, Sankari.

                                     For Appellant              : Mr.W.Camyles Gandhi
                                                                   for Mr.P.Saravana Sowmiyan




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                    S.A. No. 607 of 2015

                                                       JUDGEMENT

The learned counsel appearing for the Appellant has filed a memo stating that both the parties have arrived for compromise and due to the pendency of Second Appeal, they could not get the final decree in the suit. Hence, he seeks permission of this Court to withdraw this Second Appeal and he has also made an endorsement to that effect.

2. In view of the submissions and endorsement made by learned counsel appearing for appellant, this Second Appeal stands dismissed as withdrawn. No costs. Consequently, the connected M.P. stands closed.

29.06.2022 rpp

To

Principal District Judge, Salem.

Note : Issue order copy on 30.06.2022

https://www.mhc.tn.gov.in/judis S.A. No. 607 of 2015

T.V.THAMILSELVI, J.

rpp

S.A. No. 607 of 2015

29.06.2022

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