P.Kaliappan vs Minor Aadhav Jai Sathiya ...
2022 Latest Caselaw 17406 Mad

                                                                                 A.S.No.1004 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.11.2022

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                           AND
                                    THE HONOURABLE MRS.JUSTICE N.MALA
                                                    A.S.No.1004 of 2012
                                                    and M.P.No.1 of 2012

                1.P.Kaliappan
                2.Mahendran
                3.Tilak Gowri
                4.Sivabaggiam                                                           ...Appellants

                                                            -Vs-


                Minor Aadhav Jai Sathiya Mahendran
                Rep. by his mother and next friend
                Jai Sathiya.                                                            ...Respondent

                Prayer:- Appeal Suit filed under Order XLI Rule 1 read with Section 96
                C.P.C., against the judgment and decree dated 31.07.2012 made in O.S.No.283
                of 2011 passed by the learned V Additional District Judge, (Formerly
                F.T.C.No.III) Coimbatore.


                                   For Appellants            :     Mr.R.Krishnaswamy
                                   For Respondent            :     Mr.R.Bharath Kumar



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                                                                               A.S.No.1004 of 2012

                                                     JUDGMENT

[Judgment of the Court was made by S.S.SUNDAR, J.,]

The learned counsel appearing for the appellants submitted that the

dispute between the parties has been settled out of Court. The learned counsel

further submitted that the appeal may be dismissed as withdrawn.

2.In view of the submission coupled with an endorsement made by the

learned counsel appearing for the appellants, this appeal stands dismissed as

settled out of Court. No costs. Consequently, connected miscellaneous petition

is closed.

                                                                              [SSSRJ]      [NMJ]
                                                                                   08.11.2022
                cda

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

A.S.No.1004 of 2012

To

1.The V Additional District Judge, (Formerly F.T.C.No.III) Coimbatore.

2.The Section Officer, VR Records, High Court, Chennai.

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

A.S.No.1004 of 2012

S.S.SUNDAR, J., AND N.MALA, J., cda

A.S.No.1004 of 2012

08.11.2022

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