J.S.Mariammal vs Sahaya Breetha
2022 Latest Caselaw 14985 Mad

                                                                           S.A(MD)No.141 of 2022

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 07.09.2022

                                                    C O R A M

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                             S.A(MD)No.141 of 2022

                J.S.Mariammal                         ...Appellant / Appellant
                                                                    / Plaintiff
                                                       Vs.
                1.Sahaya Breetha

                2.Minor Jona Catharin

                3.Life Insurance Corporation of India,
                  through its Manager,
                  Unit No.1 Branch Manager,
                  Tiruvandram Road,
                  Palayamkottai.

                4.Bank of Karnataka,
                  through its Branch Manager,
                  Thiruppur Branch,
                  Thiruppur.

                5.The Branch Manager,
                  Geogith Finance Service Limited,
                  284, Kumaran Plaza,
                  Thiruppur.                ... Respondents / Appellant/
                                                        Plaintiff


                PRAYER: Second Appeal is filed under Section 100 of the

                Code of Civil Procedure, 1908, to set aside the judgment

                and decree passed by the Subordinate Judge, Tirunelveli

                in      A.S.No.32       of   2016   dated    07.12.2020    confirming      the

                judgment          and   decree   passed     by   the   Additional    District


               1/4
https://www.mhc.tn.gov.in/judis
                                                                              S.A(MD)No.141 of 2022

                Munsif            No.2,   Tirunelveli      in   O.S.No.180     of    2009,   dated

                08.01.2015 and allow this second appeal.


                              For Appellant                : Mr.K.Samidurai

                                                            JUDGMENT

When the matter is taken up for hearing the learned

Counsel for appearing for the appellant seeks permission

of this Court to withdraw this second appeal,

as the matter has been settled between the parties.

He has also made an endorsement to that effect.

2.Permission is granted. This second appeal is

dismissed as withdrawn. No costs.

                                                                                    07.09.2022

                Index               : yes/No
                Internet            : yes/No

                dsk

https://www.mhc.tn.gov.in/judis S.A(MD)No.141 of 2022

To

1.The Sub Judge, Tirunelveli.

2.The District Munsif No.2 Tirunelveli.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.141 of 2022

B.PUGALENDHI., J

dsk

JUDGMENT MADE

IN

S.A(MD)No.141 of 2022

07.09.2022

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