R.Muthusamy vs P.Gurusamy
2022 Latest Caselaw 16507 Mad

                                                                                   A.S.No.52 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 17.10.2022

                                                         CORAM:

                                    THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                           AND
                                      THE HONOURABLE MRS.JUSTICE N.MALA
                                                     A.S.No.52 of 2013

                R.Muthusamy                                                             ...Appellant
                                                           -Vs-

                1.P.Gurusamy
                2.P.Periyasamy
                3.P.Jeganathan
                4.P.Ganesan
                5.Visalakshi                                                         ...Respondents

                Prayer:- Appeal Suit filed under Section 96 C.P.C., against the judgment and
                decree dated 21.06.2012 made in O.S.No.61 of 2008 passed by the learned First
                Additional District Judge, Erode.
                                   For Appellant            :     Mr.S.Thangavel
                                   For Respondents          :     Mr.N.Manokaran


                                                       JUDGMENT

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

The above appeal is filed as against the judgment and decree of the Trial

Court dismissing the suit for specific performance filed by the plaintiff / appellant

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

A.S.No.52 of 2013

in O.S.No.61 of 2008 dated 21.06.2012 on the file of the learned I Additional

District Judge, Erode.

2. The learned counsel appearing for the appellant has filed a Memo

dated 17.10.2022 indicating that the litigation is settled by parties out of Court.

3. In view of the settlement arrived at between the parties, the learned

counsel seeks permission of this Court to withdraw the above appeal.

4. Recording the submission of the learned counsel appearing for the

appellant, the above appeal is dismissed as withdrawn. Registry is directed to

refund the Court fee paid in the above appeal.

                                                                                  [SSSRJ]       [NMJ]
                                                                                        17.10.2022
                cda
                Index : Yes/No

Speaking/Non Speaking order

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

A.S.No.52 of 2013

To

1.The First Additional District Judge, Erode.

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

S.S.SUNDAR, J., https://www.mhc.tn.gov.in/judis

A.S.No.52 of 2013

AND N.MALA, J., cda

A.S.No.52 of 2013

17.10.2022

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