V. Shanmugha Gounder (Died) vs D. Bharathi
2022 Latest Caselaw 17111 Mad

                                                              A.S.No.811 of 2012 & CMP No.679 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 01.11.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R.HEMALATHA
                                                A.S.No.811 of 2012
                                                        and
                                               CMP No.679 of 2022


                     1. V. Shanmugha Gounder (died)
                     2. S. Kaliammal
                     3. Pachimuthu
                     4. S. Balasubramaniam
                     5. S. Nagaraj
                     6. S. Sundararajan
                     7. S. Anandakumar
                     8. S. Krishnaswamy
                     9. S. Ganesh                                                   ...Appellants
                         1st appellant died, A2 to A9 brought into record as LRs
                         of the deceased 1st appellant V. Shanmuga Gounder viz.,
                         vide court order dated 23.11.2021 made in CMP
                         No.1993 of 2016 in A.S. No.811 of 2012.

                                                        Vs.

                     1. D. Bharathi
                     2. D. Ayyappa Sankunni
                     3. D. Manjula

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                  A.S.No.811 of 2012 & CMP No.679 of 2022



                     4. V.Palanisamy                                                  ...
                     Respondents


                     Prayer: First Appeal filed under Section 96 CPC against the decree and
                     judgment dated 08.09.2011 made in O.S. No.840/2004 on the file of the
                     Additional District Judge, Fast Track Court No.1, Coimbatore.

                            For Appellants 1 to 5 & 7 to 9 :    Mr. R. Bharath Kumar
                            For 6th Appellant              :    Mr. T. Raghavan
                            For R1 to R3                   :    Mr. P. Saravana Sowmiyan
                            For R4                         :    Mr. K.P. Gopalakrishnan

                                                      JUDGMENT

The learned counsel appearing for the appellants submitted that

the matter has been settled out of the court. He therefore, sought

permission of this Court to withdraw the First Appeal and also made an

endorsement to that effect.

2. In view of the submission and endorsement made by the

learned counsel for the appellants, the First Appeal is dismissed as

withdrawn. No costs. Consequently connected miscellaneous petition

is dismissed.

https://www.mhc.tn.gov.in/judis A.S.No.811 of 2012 & CMP No.679 of 2022

3. Registry is directed to refund the court fee to the appellant in

accordance with law.

01.11.2022 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1.Additional District Judge, Fast Track Court No.1, Coimbatore.

2. The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis A.S.No.811 of 2012 & CMP No.679 of 2022

R. HEMALATHA, J.

bga

A.S.No.811 of 2012 and CMP No.679 of 2022

01.11.2022

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