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R.Chinnasamy vs R.Sakthivel
2022 Latest Caselaw 6074 Mad

Citation : 2022 Latest Caselaw 6074 Mad
Judgement Date : 24 March, 2022

Madras High Court
R.Chinnasamy vs R.Sakthivel on 24 March, 2022
                                                                  1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 24.03.2022

                                                             Coram

                                       The Hon'ble Mr. Justice C.V.KARTHIKEYAN

                                                        AS.No.624 of 2019

                     R.Chinnasamy                                             ... Appellant / Defendant
                                                                  v.

                     R.Sakthivel                                                ... Respondent / Plaintiff

                                  Appeal Suit filed under Section 96 of CPC to set aside the
                     judgment and decree dated 29.03.2019 in O.S.No.189 of 2013 on the file
                     of the Principal District Court, Tiruppur..


                                       For Appellant                   ..   Mr.K.Myilsamy

                                       For Respondent                  ..   Mr.K.S.Karthik Raja


                                                            JUDGMENT

The learned counsel appearing for the appellant stated that the

issues between the appellant and the respondent have been settled out of

Court and he has also made the following endorsement to that effect:

“K.Myilsamy, counsel for the appellant, on

instructions, the issues between appellant and

respondent settled out of Court. Court fee paid in https://www.mhc.tn.gov.in/judis

Appeal Suit may be returned. Hence, I am may be

permitted to withdraw this Appeal Suit.”

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

appellant, this Appeal Suit is dismissed as settled out of Court. The

appellant is entitled for refund of Court fees in accordance with the

Rules. No costs. Consequently, connected Civil Miscellaneous Petition is

closed.

24.03.2022 Internet:Yes/No Index:Yes/No smv

To

1.The Principal District Court, Tiruppur.

2.VR Section, High Court Madras.

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

C.V.KARTHIKEYAN, J.

smv

AS.No.624 of 2019

24.03.2022

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

 
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