Bahadur Khan vs Surajuddeen
2023 Latest Caselaw 8905 Mad

                                                                             S.A(MD)No.950 of 2005

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated : 24.07.2023

                                                       CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A(MD)No.950 of 2005
                                                       and
                                              M.P(MD)Nos.1 to 3 of 2013

                     1.Bahadur Khan
                     2.Shakirabi
                                                                                    ... Appellants

                                                          -vs-
                     Surajuddeen
                                                                                   ... Respondent

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 12.01.2005 made in
                     A.S.No.178 of 2003 on the file of the Sub Judge, Trichy confirming the
                     Judgment and Decree dated 02.07.2003 made in O.S.No.1284 of 1995 on
                     the file of the District Munsif, Trichy.

                                  For Appellants       ... Mr.G.Ethirajulu

                                  For Respondent        ... Mr.H.Lakshmi Shankar




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                     1/3
                                                                              S.A(MD)No.950 of 2005


                                                        JUDGMENT

The learned counsel appearing for the appellants seeks permission

of this Court to withdraw this second appeal since the matter is settled

out of Court. He has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

appellants, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petitions are also dismissed.

24.07.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Sub Judge, Trichy.

2.The District Munsif, Trichy.

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

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

S.A(MD)No.950 of 2005

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.950 of 2005 and M.P(MD)Nos.1 to 3 of 2013

24.07.2023

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