Sheela R.Chhabria vs 5 Mr T. Rajendran
2023 Latest Caselaw 9636 Mad

                                                                                S.A No.1110 of 2007




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED:      03.08.2023

                                                    CORAM:

                                   THE HON'BLE MRS. JUSTICE T.V.THAMILSELVI

                                               S.A No.1110 of 2007


                     Radhakishandass Gopichand
                     Propx.Indira Bai Gopichand (died)

                     1.SHEELA R.CHHABRIA
                     (Sheela R.Chhabria brought on record as legal heir of the deceased sole
                     appellant Vix Indirabai Gopichand vide Court order dated 22.07.2021 made
                     in MP No.1 of 2013 in S.A No. 1110 of 2007)

                                                                       ... Appellant

                                                         Vs.
                     1 M/S JYOTHI AGENCIES
                       REP BY ITS PROP N BALAKRISHNAN NO 18
                       CORPORATION SHOPPING COMPLEX DR NANJAPPA
                       ROAD COIMBATORE - 18.

                     2    N. BALAKRISHNAN
                          AGE 63 YEARS S/O. OF NEELAKANDAN NO 32 PARK
                          TOWN COIMBATORE- 45.

                     3    MRS SHANTHA BALAKRISHNAN
                          W/O. OF N BALAKRISHNAN NO 32 PARK TOWN
                          COIMBATORE- 45.



                                                          1

https://www.mhc.tn.gov.in/judis
                                                                                   S.A No.1110 of 2007

                     4    MRS SARASWATHI
                          AGE 68 YEARS W/O. OF LATE THIRUMALAISWAMY
                          NAIDU NO 8/39 NEHRU NAGAR KALAPATTI
                          COIMBATORE - 35.

                     5    MR T. RAJENDRAN
                          AGE 47 YEARS S/O. OF THIRUMALAISWAMY NAIDU
                          NO 8/39 NEHRU NAGAR KALAPATTI COIMBATORE- 35.


                                               ...Respondents


                     PRAYER: This Second appeal filed under Section 100 of the Code of Civil
                     Procedure to set aside the judgment and decree made in A.S No. 21 of 2005,
                     dated 25.04.200, on the file of the learned Principal District Judge,
                     Coimbatore, confirming the judgment and decree dated 17.09.2004 passed
                     in O.S No. 1537 of 2000, on the file of the II Additional Subordinate Judge,
                     Coimbatore.
                                        For Appellants: Mr. Mudassir Ali
                                       For R1, R3, R5 : Mr.S.Prabhu
                                        For R2 R4     : Died

                                                    JUDGMENT

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

the appellant seeks permission of this court to withdraw the second appeal,

to that effect he has filed memo in which it is stated that the matter was

settled out of Court. Accordingly, this second appeal is dismissed as

withdrawn. Since the matter was settled out of Court, the Registry is

https://www.mhc.tn.gov.in/judis S.A No.1110 of 2007

directed to refund the Court fee to the concerned party within a period of

two weeks. Consequentially, connected miscellaneous petitions are closed.

No cost.

03.08.2023

pbl

https://www.mhc.tn.gov.in/judis S.A No.1110 of 2007

T.V.THAMILSELVI,J.

Pbl

To

1. The Principal District Judge, Coimbatore.

2.The II Additional Subordinate Judge, Coimbatore.

3.The Section Officer, V.R Section.

SA.No.1110 of 2007

03.08.2023

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