Nagoor Mohaideen vs Deivangaperumal
2023 Latest Caselaw 4719 Mad

                                                                           S.A.(MD)No.668 of 2020

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 24.04.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                             S.A.(MD)No.668 of 2020
                                                      and
                                            C.M.P.(MD)No.7110 of 2020

                     1.Nagoor Mohaideen
                     2.Diwan Oli                                             ... Appellants


                                                       /Vs./

                     1.Deivangaperumal
                     2.Leela                                                 ... Respondents



                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the Judgment and Decree dated 08.07.2020 made in
                     A.S.No.09 of 2017 on the file of the Additional Subordinate Court,
                     Tenkasi, confirming the judgment and decree dated 07.12.2016 made in
                     O.S.No.02 of 2009 on the file of the District Munsif Court, Shencottai,
                     which partly allowed the suit and allow the second appeal.




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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.668 of 2020

                                        For Appellants     : Mr.D.Srinivasaragavan
                                        For Respondents : Mr.V.Meenakshi Sundaram (R1)
                                                            Dispensed with (For R2)


                                                         JUDGMENT

The learned counsel appearing for the appellants has addressed a

letter dated 21.04.2023 to the Registrar (Judicial) of this Court informing

that the appellants have decided to withdraw this Second Appeal. The

letter of the appellants dated 17.04.2023 is also enclosed along with the

letter of the learned counsel on record for the appellants dated

21.04.2023.

2. This Court, after perusing the aforementioned letters, dismisses

the Second Appeal as settled out of Court. No costs. Consequently,

connected Miscellaneous Petition is closed.

                                                                                  24.04.2023
                     Index          : Yes / No
                     NCC            : Yes / No
                     Sm

https://www.mhc.tn.gov.in/judis S.A.(MD)No.668 of 2020

TO:

1.The Additional Subordinate Court, Tenkasi.

2.The District Munsif Court, Shencottai.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.668 of 2020

ABDUL QUDDHOSE, J.

sm

Judgment made in S.A.(MD)No.668 of 2020

Dated:

24.04.2023

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