Kurshed Sherfudeen vs M/S.I.B.P.Company Limited
2023 Latest Caselaw 573 Mad

                                                                            S.A(MD)No.181 of 2016

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 10.01.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                              S.A(MD)No.181 of 2016

                 Kurshed Sherfudeen                                             ...Appellant
                                                      -Vs-


                 1.M/s.I.B.P.Company Limited,
                   Thr: Sales Executive,
                   India Oil Corporation,
                   I.B.P..Division,
                   Ponmeni, Madurai.

                 2.The Divisional Manager,
                   Indian Oil Corporation,
                   Plot No.191,
                   Women Sidco Industries Estate,
                   2nd Floor, Valavanthankottai,
                   Tiruchirapalli.                                            ... Respondents

                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, to set aside the judgment and decree of the Subordinate Judge,
                 Pudukottai, made in A.S.No.81 of 2012, dated 11.04.2014, confirming the
                 judgment and decree of the District Munsif Court, Pudukottai, made in O.S.No.45
                 of 2008, dated 27.07.2010.

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A(MD)No.181 of 2016

                                           For Appellant       : Mr.M.Muthukeethaiyan

                                           For Respondents      : Mr.K.Muralidharan

                                                           JUDGMENT

The learned counsel appearing for the appellant circulated a letter dated

09.01.2023 for withdrawing the second appeal. The learned counsel for the

appellant also enclosed the letter written by the appellant, wherein it was stated

by the appellant that the respondent-Indian Oil Corporation and the appellant had

reached a compromise, whereunder the respondents agreed to consider the claim

of the appellant for allotment of dealership and retail outlet favorably. The said

letter written by the appellant to the counsel for the appellant is recorded.

2. Accordingly, this Second Appeal is dismissed as withdrawn.

However, there shall be no order as to costs.

                                                                                      10.01.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 cp

Note: Issue order copy on 11.01.2023 To

https://www.mhc.tn.gov.in/judis S.A(MD)No.181 of 2016

1.The Subordinate Judge, Pudukottai.

2. The District Munsif Court, Pudukottai.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.181 of 2016

S.SOUNTHAR, J.

CP

S.A(MD)No.181 of 2016

10.01.2023

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