Shanmugham Pillai vs Jana Bai
2023 Latest Caselaw 4224 Mad

                                                                                   SA(MD)No.79 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 13.04.2023

                                                            CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                SA(MD)No.79 of 2013 &
                                            CMP(MD)Nos.1853 and 2841 of 2020

                     Shanmugham Pillai                                    ...Appellant

                                                             vs.
                     1.Jana Bai

                     2.Madhu

                     3.Sindhu

                     4.Vidhya                                             ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree in A.S.No.75 of 2011 dated
                     19.12.2011 on the file of the Sub Court, Padmanabhapuram reversing the
                     Judgment and Decree in O.S.No.33 of 2009 dated 10.06.2011 on the file
                     of the Additional District Munsif Court, Eraniel.

                                  For Appellant         :      Mr.S.Vellaichamy

                                  For Respondents       :      Mr.M.Lingadurai
                                                               for R1, R3 and R4


                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                 SA(MD)No.79 of 2013




                                                         ORDER

The learned counsel appearing for the appellant filed a memo

dated 10.04.2023 stating that the matter is already settled out of Court

and therefore, he may be permitted to withdraw the second appeal. He

has also made an endorsement to that effect.

2. In view of the memo dated 10.04.2023, the second appeal is

dismissed as withdrawn. No costs. Consequently, the connected

Miscellaneous Petitions are closed.

13.04.2023

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

mbi

https://www.mhc.tn.gov.in/judis SA(MD)No.79 of 2013

To

1.The Sub Court, Padmanabhapuram

2.The Additional District Munsif Cour, Eraniel

https://www.mhc.tn.gov.in/judis SA(MD)No.79 of 2013

P.VELMURUGAN, J.

mbi

SA(MD)No.79 of 2013

13.04.2023

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