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Dharmaraj vs Nachammal
2023 Latest Caselaw 4223 Mad

Citation : 2023 Latest Caselaw 4223 Mad
Judgement Date : 13 April, 2023

Madras High Court
Dharmaraj vs Nachammal on 13 April, 2023
                                                                                    SA.No.1936 of 2002



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 13.04.2023

                                                            CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                    SA.No.1936 of 2002

                     Dharmaraj                                            ...Appellant

                                                             vs.
                     1.Nachammal

                     2.Subramaniya Gounder                                ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree in A.S.No.26 of 1999 dated
                     18.04.2002 on the file of the Sub Court, Palani reversing the Judgment
                     and Decree in O.S.No.696 of 1993 dated 28.04.1999 on the file of the
                     District Munsif Court, Palani.

                                  For Appellant         :      Mr.Anand Chandrasekaran
                                                               for M/s.Sarvabhauman Associates

                                  For Respondents       :      No appearance




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                     SA.No.1936 of 2002



                                                          ORDER

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw the appeal since the matter is already settled

out of Court. He has also made an endorsement to that effect.

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

appearing for the appellant, the second appeal is dismissed as withdrawn.

No costs.

13.04.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis SA.No.1936 of 2002

To

1.The Sub Court, Palani

2.The District Munsif Court, Palani

https://www.mhc.tn.gov.in/judis SA.No.1936 of 2002

P.VELMURUGAN, J.

mbi

SA.No.1936 of 2002

13.04.2023

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

 
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