C.B.Rajendran vs Thanigaimalai
2022 Latest Caselaw 5822 Mad

                                                                                      S.A.No.283 of 2013

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 22.03.2022

                                                            CORAM

                                  THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                       S.A.No.283 of 2013
                                                              and
                                                        MP.No.1 of 2012


                     C.B.Rajendran                                     .. Appellant/Appellants/Plaintiff


                                                           -Vs-

                     1.Thanigaimalai

                     2.T.Selvaraj

                     3.Tamilselvi

                     4.Kirubavathi                                ..Respondents/Respondent/Defendants




                     PRAYER: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree               of the learned Principal Subordinate Judge,
                     Tindivanam in A.S.No.40 of 2011 dated 14.06.2012 confirming the judgment
                     and decree of the learned Additional District Munsif Court, Tindivanam in
                     O.S.No.9 of 2009 dated 15.07.2011.


                                      For Appellants       : Mr.A.K.Kumarasamy

                                      For Respondents      : Ms.R.Deepiak Sonali
                                                             for R 1 (Amicus)



https://www.mhc.tn.gov.in/judis
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                                                                                      S.A.No.283 of 2013

                                                                            N. ANAND VENKATESH, J.

                                                                                                      KP


                                                          JUDGMENT

The learned counsel for the appellant submitted that the matter has

been settled out of Court between the parties and sought permission of this

Court to withdraw the Second Appeal.

2.Recording the same, this second appeal is dismissed as settled out of

Court. No costs. Consequently, connected miscellaneous petition is also

dismissed.

                                                                                            22.03.2022

                     Index          :Yes/No
                     Internet :Yes/No
                     KP


                     To

1.Principal Subordinate Judge, Tindivanam.

2.Additional District Munsif, Tindivanam.

3.The Section Officer V.R.Section, High Court, Madras.

S.A.No.286 of 2013

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