M.Saravanan vs Mr.Nagarajan
2023 Latest Caselaw 1576 Mad

                                                                                           A.S.No.20 of 2021

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 13.02.2023

                                                              CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                       A.S.No.20 of 2021
                                                             and
                                                     C.M.P.No.1669 of 2021

                     M.Saravanan                                                     ... Petitioner

                                                                Vs.

                     Mr.Nagarajan                                                    ... Respondent

                     Prayer: Appeal Suit is filed under Section 96 of the Code of Civil
                     Procedure read with Order 41 Rule 1 of the Code of Civil Procedure, to set
                     aside the Judgment and Decree in O.S.No.123 of 2018 passed by the II
                     Additional District Judge, Chidambaram dated 19.09.2019.


                                        For Petitioner            : Mr.T.Saravanan

                                        For Respondent            : Mr.A.Muthu Kumar

                                                          JUDGMENT

The Appeal Suit in A.S.No.20 of 2021 has been filed to set aside the

Judgment and Decree dated 19.09.2019 passed in O.S.No.123 of 2018 by

the II Additional District Judge, Chidambaram.

https://www.mhc.tn.gov.in/judis A.S.No.20 of 2021

2. The learned counsel for the appellant has made a submission that

the issues between the parties are settled out of Court and he has chosen to

withdraw the Appeal Suit.

3. Accordingly, the Appeal Suit in A.S.No.20 of 2021 stands

dismissed as withdrawn. No costs. Consequently, connected Miscellaneous

Petition is closed.

4. The appellant is entitled for the refund of Court fee as

contemplated under the Rules.

13.02.2023 skr

Index : Yes

https://www.mhc.tn.gov.in/judis A.S.No.20 of 2021

To

The II Additional District Judge, II Additional District Court, Chidambaram.

https://www.mhc.tn.gov.in/judis A.S.No.20 of 2021

S.M.SUBRAMANIAM, J.

skr

A.S.No.20 of 2021

13.02.2023

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