S.S.Thangasamy (Died) vs T.Sivakeerthi
2022 Latest Caselaw 9931 Mad

                                                                            A.S. (MD) No.171 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 13.06.2022

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                             A.S. (MD) No.171 of 2010
                                                       and
                                              M.P(MD)No.2 of 2010

                     1.S.S.Thangasamy (died)
                     2.Sornathurai
                     3.Periyathurai (Died)
                     4.Alaguthurai
                     5.Vasanthi                                 ... Appellants/Plaintiffs
                     (Appellants 2,4 & 5 are recorded
                      as LRs of the deceased 1st and 3rd
                      appellants as per the court order
                      dated 05.03.2018 vide memo
                      presented in Court )

                                                      Vs.
                     T.Sivakeerthi                             ... Respondent/Defendant

                     PRAYER: Appeal Suit filed under Section 96 r/w Order 41 Rule 1 of the
                     Civil Procedure Code, 1908 against the judgment and decree of the learned
                     Additional District Court/Fast Track Court No.I, Tuticorin, dated
                     01.09.2009 made in O.S.No.48 of 2007.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 A.S. (MD) No.171 of 2010




                                         For Appellants         :    Mr.D.Nallathambi
                                         For Respondent     :        Mr.M.P.Senthil


                                                     JUDGMENT

The learned counsel appearing for the appellants would submit

that the matter has been settled out of court and therefore, he seeks

permission of this Court to withdraw the Appeal Suit and he has also made

an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

appellant, this Appeal Suit is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is also closed.

Index : Yes / No 13.06.2022 Speaking Order : Yes / No am

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https://www.mhc.tn.gov.in/judis A.S. (MD) No.171 of 2010

To

1. The Additional District Court Fast Track Court No.I, Tuticorin.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis A.S. (MD) No.171 of 2010

P.VELMURUGAN, J.

am

A.S. (MD) No.171 of 2010 and M.P(MD)No.2 of 2010

13.06.2022

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