Anthony vs Arupthamary
2023 Latest Caselaw 1841 Mad

                                                                      S.A(MDNo.575 of 2015

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 03.03.2023

                                                  CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                            S.A(MD)No.575 of 2015

                 1.Anthony

                 2.Arockiamary

                 3.Jeevarathinam Nesamani

                 3.Stella Glory                                     ...Appellants
                                                    -Vs-

                 1.Arupthamary

                 2.Victoria

                 3.Soosaimary

                 Mary Stella

                 4.Arockiamary

                 5.Santhosam

                 6.Suvakkeen

                 7.Rani


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MDNo.575 of 2015

                 8.Richard Raj

                 9.Vinoliya                                                    ... Respondents


                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil

                 Procedure, to set aside the judgment and decree passed in A.S.No.1 of 2012 dated

                 11.12.2014 on the file of the Sub Court, Pattukottai, confirming the judgment and

                 decree passed in O.S.No.46 of 2003 dated 30.09.2010 on the file of the District

                 Munsif Court cum Judicial Magistrate, Orathanadu.

                                          For Appellants     : Mr.R.Sundar Srinivasan


                                          For R1 to R3       : Mr.S.Vijayakumar


                                          For R4 to R9       : No appearance


                                                           JUDGMENT

The learned counsel appearing for the appellants filed a memo dated

01.03.2023 stating that the dispute in second appeal had been settled between the

parties out of Court. Hence, he seeks to leave of the Court to withdraw this

second appeal.

https://www.mhc.tn.gov.in/judis S.A(MDNo.575 of 2015

2. Leave is granted and the Second Appeal is dismissed as withdrawn.

However, there shall be no order as to costs.

                                                                                  03.03.2023

                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 cp




                 To

1.The Sub Court, Pattukottai.

2.The District Munsif Court cum Judicial Magistrate, Orathanadu.

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

https://www.mhc.tn.gov.in/judis S.A(MDNo.575 of 2015

S.SOUNTHAR, J.

CP

S.A(MD)No.575 of 2015

03.03.2023

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