K.V. Raman vs M.K. Sekar
2023 Latest Caselaw 5328 Mad

                                                                                S.A.No.824 of 2010



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 02.06.2023

                                                          CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                      S.A.No.824 of 2010


                     K.V. Raman                                                    ..Appellant
                                                             vs.

                     1. M.K. Sekar
                     2. M.K. Raja
                     3. M.K. Murugan
                     ..Respondents


                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the decree and Judgment dated 07.03.2007 in A.S.No.214 of
                     2006 on the file of the Principal Subordinate Judge, Salem, reversing the
                     decree and Judgment dated 25.11.2005 in O.S.No.537 of 2004 on the file
                     of the Principal District Munsif Court, Salem.


                                    For Appellant       : Mr.K. Selvaraj

                                    For Respondents     : Mr. P. Jagadeesan




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https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.824 of 2010




                                                                        R.HEMALATHA, J.

                                                                                             bga

                                                  JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this appeal on the ground that the

matter has been settled out of Court. He also made an endorsement to that

effect.

2. In view of the submission and endorsement made by the

learned counsel for the appellant, this Second Appeal is dismissed as

withdrawn. No costs.

02.06.2023 bga Index : Yes/No Speaking / Non-speaking order

To

1. The Principal Subordinate Judge, Salem.

2. The Principal District Munsif, Salem.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.824 of 2010 and C.M.P.No.20529 of 2019

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