Raja Sundaram (Deceased) vs Thirunavukkarasu
2023 Latest Caselaw 5985 Mad

                                                                                   S.A.No.350 of 2011



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 12.06.2023

                                                         CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                     S.A.No.350 of 2011


                     1. Raja Sundaram (deceased)
                     2. Selvi Vanitha
                     3. Krishnakumar                                               ..Appellants
                                                            vs.

                     Thirunavukkarasu                                              ..Respondent
                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the decree and Judgment dated 16.08.2010 in AS.No.86 of
                     2007 on the file of the II Additional Subordinate Judge, Villupuram,
                     upholding the decree and Judgment dated 03.04.2007 in O.S.No.54 of
                     2006 on the file of the Principal District Munsif, Villupuram.


                                    For Appellants     : Mr.A. Malath Devapriyam

                                    For Respondent     : Ms. R. Meenal




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https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.350 of 2011




                                                                        R.HEMALATHA, J.

                                                                                            bga

                                                   JUDGMENT

The learned counsel appearing for the appellants seeks

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

matter has been settled between the parties 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 appellants, this Second Appeal is dismissed as

withdrawn. No costs.

12.06.2023 bga Index : Yes/No Speaking / Non-speaking order

To

1. The II Additional Subordinate Judge, Villupuram.

2. The Principal District Munsif, Villupuram.

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

S.A.No.350 of 2011

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