V.A.Siva Chidambaram vs Nageswaran
2023 Latest Caselaw 3724 Mad

                                                                                 S.A.No.964 of 2007
                                                                               and M.P.No.1 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 03.04.2023

                                                     CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.964 of 2007
                                                       and
                                                 M.P.No.1 of 2007

                     V.A.Siva Chidambaram                              ..Appellant
                                                        vs.

                     1.Nageswaran
                     2.C.Chidambaram
                     3.C.Thiyagarajan (Died)
                     4.T.Vijayalakshmi
                     5.B.Roopa
                     6.S.Pushpalatha
                     7.J.Poongodi                                      ..Respondents
                     (RR4 to 7 are brought on record as LRs of the deceased third respondent
                     viz., C.Thiyagarajan vide order of Court dated 26.02.2021 made in
                     M.P.Nos.1, 2, 3 of 2015 in S.A.No.964 of 2007)

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the decree and Judgment dated 22.12.2006 in AS.No.21 of
                     2005 on the file of the Sub Court, Tiruppur, upholding the decree and
                     Judgment dated 03.01.2005 in E.A.No.3 of 2003 in E.P.No.40 of 2002 in
                     OS.No.89 of 2002 on the file of the District Munsif Court, Tiruppur.

                     1/3
https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.964 of 2007
                                                                               and M.P.No.1 of 2007




                                  For Appellant    : Mr.M.Ilansezhiyan
                                  For R1           : Mr.K.Goviganesan
                                  For R2, 4 to 7   : No appearance


                                                  JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this appeal on the ground that the

matter is settled between the parties. He also made an endorsement to that

effect.

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

learned counsel for the appellant, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.

03.04.2023 mtl Index : Yes/No Speaking / Non-speaking order

To

1. The Sub Court, Tiruppur.

2. The District Munsif Court, Tiruppur.

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

https://www.mhc.tn.gov.in/judis S.A.No.964 of 2007 and M.P.No.1 of 2007

R.HEMALATHA, J.

mtl

S.A.No.964 of 2007 and M.P.No.1 of 2007

03.04.2023

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