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S.Gopalakrishnan vs Dr.S.Chitra
2023 Latest Caselaw 4391 Mad

Citation : 2023 Latest Caselaw 4391 Mad
Judgement Date : 18 April, 2023

Madras High Court
S.Gopalakrishnan vs Dr.S.Chitra on 18 April, 2023
                                                                                CMA.No.336 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 18.04.2023

                                                     CORAM:

                                    The HONOURABLE MRS.JUSTICE N.MALA

                                               C.M.A.No.336 of 2021



                     S.Gopalakrishnan                                     ... Appellant

                                                          Vs.

                     1. Dr.S.Chitra
                     2. K.Naveen
                     3. O.N.K.Sabapathy
                     4. R.P.Vijayalakshmi                               ... Respondents



                     PRAYER: Civil Miscellaneous Appeal filed under Section 299 of the
                     Indian Succession Act r/w Order 43 Rule 1 of CPC to set aside the fair
                     and decreetal order dated 01.07.2019 in Pro.O.P.No.150 of 2014 passed
                     by the learned Principal District Judge, Namakkal in so far as Will dated
                     14.03.2012 is not hold good and allow this appeal with costs.


                                          For Appellant         : Mr.R.Jothimanian
                                          For Respondents       : Mr.S.Kalayanaraman




https://www.mhc.tn.gov.in/judis
                                                                                 CMA.No.336 of 2023


                                                     JUDGMENT

The learned counsel for the appellant submits that the appeal is

settled out of Court and he may be permitted to withdraw the appeal. The

counsel has also made an endorsement to the effect.

2. Accordingly, the Civil Miscellaneous Appeal is dismissed as

withdrawn. No Costs.

18.04.2023 Vv

Index : Yes/No Neutral Citation : Yes/No

Note: Issue Order Copy on 20.04.2023

To:

1. The Principal District Judge, Namakkal

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

https://www.mhc.tn.gov.in/judis CMA.No.336 of 2023

N.MALA, J.

Vv

C.M.A.No.336 of 2023

18.04.2023

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

 
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