Tmt.Rajeswari vs T.B.Manikandan
2023 Latest Caselaw 4588 Mad

                                                                           A.S.(MD).No.179 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 20.04.2023

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             A.S.(MD).No.179 of 2021
                 1.Tmt.Rajeswari
                 2.T.R.Surendran
                 3.T.R.Kumaran
                 4.T.R.Sreenivasan
                 5.R.B.Devi
                                                                                    ... Appellants
                                                      -Vs-
                 1.T.B.Manikandan
                 2.B.S.Kuppumani
                 3.M.C.Kanmani
                 4.A.G.Gangavathi
                 5.M.K.Banu
                 6.T.B.Lakshmi                                                  ... Respondents


                 PRAYER: Appeal Suit is filed under Section 96 of the Code of Civil Procedure,
                 against the decree and judgment passed in I.A.No.712 of 2019 in O.S.No.50 of
                 2018 by the IV Additional District Judge, Madurai on 05.12.2020.


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https://www.mhc.tn.gov.in/judis
                                                                                   A.S.(MD).No.179 of 2021




                                          For Appellants     : Mr.Babu Rajendran
                                          For Respondents : Mr.S.A.Ajmal Khan




                                                       JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellants would submit that the matter has been settled

between the parties out of the Court and seeks permission of this Court to

withdraw this appeal and he has also filed a Memo dated 19.04.2023 to that

effect.

2. In view of the above, the Appeal Suit is dismissed as withdrawn. No

costs.

20.03.2023

akv

To

1.The IV Additional District Judge, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD).No.179 of 2021

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

https://www.mhc.tn.gov.in/judis A.S.(MD).No.179 of 2021

N.SATHISH KUMAR, J.

akv

A.S.(MD).No.179 of 2021

20.04.2023

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