Mohammed Sikkandar vs Meharunnissa Begam
2022 Latest Caselaw 4048 Mad

                                                                          S.A.No.1879 of 2000

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 02.03.2022

                                                    C O R A M

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                              S.A.No.1879 of 2000

                1.Mohammed Sikkandar

                2.P.Soundiran

                3.S.Jawahar

                4.D.Gnanadurai                     ...Appellants / Respondents
                                                                 / Defendants
                                                        Vs.

                Meharunnissa Begam                 ... Respondent / Appellant/
                                                                    Plaintiff


                PRAYER: Second Appeal is filed under Section 100 of the

                Code of Civil Procedure, 1908, as against the decree and

                judgment made in A.S.No.251 of 1995 dated 25.09.1998 on

                the       file    of   the   Sub   Court,   Kulithalai,   reversing     the

                judgment and decree made in O.S.No.219 of 1991, dated

                20.09.1993 on the file of the District Munsif, Court,

                Kulithalai.


                              For Appellant            : Mr.G.Vasudevan




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https://www.mhc.tn.gov.in/judis
                                                                          S.A.No.1879 of 2000

                                                   JUDGMENT

When the matter has been taken up for hearing the

learned Counsel for appearing for the appellants seeks

permission of this Court to withdraw this second appeal,

as the matter has been settled out of Court. He has also

made an endorsement to that effect.

2.Permission is granted. This second appeal is

dismissed as withdrawn. No costs.

                                                                          02.03.2022

                Index             : yes/No
                Internet          : yes/No

                dsk

                To

                1.The Sub Judge,
                  Kulithalai.

2.District Munsif, Kulithalai

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1879 of 2000

B.PUGALENDHI., J

dsk

JUDGMENT MADE

IN

S.A.No.1879 of 2000

02.03.2022

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