A. Palanisamy vs Balasubramaniam
2023 Latest Caselaw 6985 Mad

                                                                S.A.No.1029 of 2010 and C.M.P. No.4005 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 23.06.2023

                                                    CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No.1029 of 2010
                                                        &
                                              C.M.P. No.4005 of 2022

                     1. A. Palanisamy
                     2. A.A. Muthusamy
                     3. Rajamma
                     4. Gunasundari
                     5. R. Boopathy
                     ..Appellants
                                                          vs.

                     1. Balasubramaniam
                     2. Maruthayee
                     3. Janaki
                     4. State of Tamil Nadu Represented
                        By its District Collector,
                        Collector's Office, Erode.
                     5. The Tahsildar,
                        Tahsildar's Office,
                        Sathyamangalam.                                                ..Respondents

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the decree and Judgment dated 31.03.2010 in A.S.No.6 of
                     2010 on the file of the Subordinate Judge, Sathyamangalam, reversing the
                     decree and Judgment dated 29.08.2008 in O.S.No.218 of 1996 on the file
                     of the District Munsif, Sathyamanagalam.

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https://www.mhc.tn.gov.in/judis
                                                              S.A.No.1029 of 2010 and C.M.P. No.4005 of 2022




                                  For Appellants      : M/s. H. Kavitha
                                                        for M/s. S. Kaithamalai Kumaran
                                  For R3              : Mr.N. Manokaran
                                  For R4 and R5       : Dr. S. Suriya,
                                                        Additional Government Pleader.

                                                      JUDGMENT

The learned counsel appearing for the appellants seeks

permission of this Court to withdraw this Second Appeal on the ground

that the parties have settled the matter among themselves. She 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. Consequently, connected Miscellaneous Petition is

closed.

23.06.2023 bga Index : Yes/No Speaking / Non-speaking order

https://www.mhc.tn.gov.in/judis S.A.No.1029 of 2010 and C.M.P. No.4005 of 2022

R.HEMALATHA, J.

bga

To

1. The Subordinate Judge, Sathyamangalam.

2. The District Munsif, Sathyamanagalam.

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

S.A.No.1029 of 2010 & C.M.P. No.4005 of 2022

23.06.2023

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