Sridharan vs Kalavathi Thirumalai
2023 Latest Caselaw 8271 Mad

                                                                                  A.S.No. 475 of 2017




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 13.07.2023

                                                         CORAM

                              THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                    A.S. No.475 of 2017



                     Sridharan,
                     S/o. Late Jayaraman                                  ... Appellant


                                                            Vs


                     1. Kalavathi Thirumalai,
                     2. Rukmani Kanniappan                                .. Respondents


                     Prayer :- This First Appeal has been filed under Section 96 read with Order

                     41 Rule 1 of C.P.C., against the judgment and decree pssed in O.S.No. 6178

                     of 2011 on the file of VII Addl. Judge, City Civil Court, Chennai dated

                     08.01.2016.

                                   For Appellant                 : Mr.T.K.S.Gandhi




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                                                                                A.S.No. 475 of 2017


                                                    JUDGEMENT

The learned counsel appearing for the Appellant appeared and

submitted that as the dispute between the parties was settled out of court, he

seeks permission of this Court to withdraw the above Appeal Suit and he

has also made endorsement to that effect.

2. In view of the submission and endorsement of the learned

counsel for appellant stating that the dispute between the parties was

settled out of court, the Appeal Suit is dismissed as withdrawn. No costs.

13.07.2023

Index:Yes/No Internet:Yes/no Speaking Order/Non Speaking Order rpp

To

VII Addl. Judge, City Civil Court, Chennai.

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T.V. THAMILSELVI, J.

rpp

A.S. No.475 of 2017

13.07.2023

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