A.Arockiamary vs Philominal
2022 Latest Caselaw 3902 Mad

                                                                           A.S.(MD)No.24 of 2016

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.03.2022

                                                       CORAM:

                                  THE HONOURABLE MS.JUSTICE R.N.MANJULA

                                            A.S.(MD)No.24 of 2016 and
                                            CMP(MD) No.1604 of 2016

                1.A.Arockiamary
                2.Savarimuth
                3.Upakaram                                         Appellants/Defendants
                                                         Vs.

                Philominal                                         Respondent/Defendant

                PRAYER: Appeal Suit is filed under Section 96 of the Civil Procedure Code to
                set aside the judgment and decree, dated 30.06.2015 passed by the learned II
                Additional District Judge, Thiruchirapalli in O.S.No.16 of 2013.


                                       For Appellant       : Mr.K.Sekar

                                       For Respondents     : Mr.P.Arun Jeyatram


                                               JUDGMENT

This Appeal Suit is filed as against the judgment and decree passed by the

learned II Additional District Judge, Thiruchirapalli in O.S.No.16 of 2013,

dated 30.06.2015.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.24 of 2016

2.Today(01.03.2022), when the matter is taken up for hearing, the learned

counsel appearing for the appellants submits that the matter has been settled out

of Court and seeks permission of this Court to withdraw the Appeal Suit. He

has also made an endorsement to that effect.

3.Recording the submission made by the learned counsel for the appellants, the

Appeal Suit is dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petition is closed.

01.03.2022 Index : Yes / No Internet : Yes / No vrn

To

1.The II Additional District Judge, Thiruchirapalli.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.24 of 2016

R.N.MANJULA, J.,

vrn

JUDGMENT MADE IN A.S.(MD)No.24 of 2016 and CMP(MD) No.1604 of 2016

01.03.2022

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