M.Rajendrakumar vs G.Rathina Ammal
2022 Latest Caselaw 17407 Mad

                                                                               S.A.No.1188 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 08.11.2022

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.1188 of 2014
                                              and M.P.No.1 of 2014

                     M.Rajendrakumar                                 .. Appellant
                                                      Versus
                     1.G.Rathina Ammal
                     2.D.Ramakrishnan
                     3.Sadish
                     4.G.Maharani Rajan
                     5.Nizath Basuruddin Ahamed
                     6.K.Basheruddin Ahamed
                     7.A.K.Perumal
                     8.Mohammed Abbu Bucker Khan                     .. Respondents

                     Prayer: The Second Appeal has been filed under Section 100 of C.P.C.,
                     against the judgment and decree dated 01.07.2014 passed in A.S.No.118 of
                     2003 on the file of the Additional District Court, Chenglepet, confirming
                     the judgment and decree dated 19.03.2003 passed in O.S.No.221 of 1993 on
                     the file of the Principal Sub Court, Chenglepet.

                     For Appellant       :   M/s.Hema Sampath, Senior Counsel
                                             M/s.R.Meenal

                     For Caveator        :   Mr.R.Thiagarajan




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https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1188 of 2014

                                                         JUDGMENT

When the Second Appeal is taken up for hearing, the learned counsel

appearing for the appellant submitted that the dispute has already been

settled between the parties amicably and she has also made an endorsement

to that effect which reads as follows:

“The Second Appeal may be dismissed as withdrawn as settled out of Court.”

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

for the appellant, since the dispute has already been settled between the

parties, no further adjudication of the issue is required in this appeal.

3. Accordingly, the Second Appeal is dismissed as withdrawn. No

costs. Consequently connected Miscellaneous Petition is closed.

08.11.2022 gbi Index: Yes/No Internet: Yes/No

Note: Issue Order Copy on 09.11.2022.

https://www.mhc.tn.gov.in/judis S.A.No.1188 of 2014

To

1.The Additional District Judge, Chenglepet.

2.The Principal Sub Judge, Chenglepet.

https://www.mhc.tn.gov.in/judis S.A.No.1188 of 2014

KRISHNAN RAMASAMY.J.,

gbi

S.A.No.1188 of 2014

08.11.2022

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