Periyasamy vs Velusamy
2022 Latest Caselaw 4717 Mad

                                                                           S.A(MD)No.30 of 2019

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 09.03.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A(MD)No.30 of 2019
                                                     and
                                            C.M.P(MD)No.1509 of 2019

                     1.Periyasamy
                     2.Ponraj                                     ... Appellants/
                                                                      Respondents/
                                                                      Defendants

                                                       Vs.

                     Velusamy                                     ... Respondent/
                                                                      Appellant/
                                                                      Plaintiff
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree passed by the Sub
                     Court, Sankarankovil, dated 05.10.2018 made in A.S.No.8 of 2016, by
                     reversing the judgment and decree made in O.S.No.34 of 2013, dated
                     08.01.2016 on the file of the Additional District Munsif Court,
                     Sankarankovil.


                                     For Appellants   : Mr.D.Srinivasa Ragavan

                                     For Respondent   : Mr.M.Thirunavukkarasu




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A(MD)No.30 of 2019



                                                         JUDGMENT

The parties have addressed the letter to the learned Counsel for the

appellant that they have settled the matter out of the Court. Based upon

the said letter, the learned Counsel for the appellant has also given a

letter to the Registry, seeking permission of the Court to withdraw the

Second Appeal. Therefore, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.

                                                                               09.03.2022


                     Index              :     Yes / No
                     Internet           :     Yes / No
                     btr

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis S.A(MD)No.30 of 2019

To

1.The Sub Court, Sankarankovil.

2.The Additional District Munsif Court, Sankarankovil.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.30 of 2019

R.VIJAYAKUMAR ,J.

btr

Order made in S.A(MD)No.30 of 2019

Dated:

09.03.2022

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