Minor Vasantharaman vs Vijaya
2023 Latest Caselaw 562 Mad

                                                                                         A.S.No.170 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED : 10.01.2023
                                                            CORAM
                     THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
                                                       A.S.No.170 of 2012
                                                              and
                                                       M.P.No.1 of 2012
                     1. Minor Vasantharaman
                     2. Minor.Saraswathi
                     (1 & 2 Minors are represented by their
                     mother and natural guardian Tmt.Santhi).
                     3. Tmt.Santhi                                                     ... Petitioners
                                                              Vs.
                     1. Vijaya
                     2. Senthamarai
                     3. Kesavan
                     4. Deenadayalan
                     5. Lakshmi
                     6. Ratha
                     7. Thulasi
                     8. Muniammal                                                  ... Respondents
                     Prayer: Appeal Suit is filed under Sections 41A R-1 r/w Section 96 of CPC,
                     to     set    aside   the   judgment     and   decree   dated    22.06.2010        in
                     O.S.No.201 of 2009 by the learned Principal District Judge at Thiruvallur.
                                     For petitioners             : Mr.B.Gandhi
                                     For Respondents             : No appearance




https://www.mhc.tn.gov.in/judis
                                                                                           A.S.No.170 of 2012


                                                          SATHI KUMAR SUKUMARA KURUP, J.

                                                                                                     kmm

                                                             ORDER

When the case came up for hearing, the learned Counsel for the

Appellants submits that the subject matter of the appeal had been amicably

settled and therefore, he seeks disposal of the appeal.

2. An endorsement was made on the Memorandum of the appeal filed

by the Appellants.

3. Therefore, this Appeal Suit is dismissed as withdrawn as settled out

of Court. No costs. Consequently, connected miscellaneous petition is

closed.

10.01.2023

Index : Yes / No Internet : Yes / No Speaking Order/Non-Speaking Order kmm To The Principal District Judge at Thiruvallur.

A.S.No.170 of 2012

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