T.Tarachand Jain vs Siva Siddantha Perumanram
2023 Latest Caselaw 2010 Mad

                                                                                     S.A.No.669 of 2010
                                                                       and M.P.Nos.1 of 2010 & 1 of 2012




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :      07.03.2023

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 669 of 2010
                                                        and
                                           M.P.Nos.1 of 2010 & 1 of 2012

                     T.Tarachand Jain                                       .. Appellant
                                                          Vs.

                     Siva Siddantha Perumanram,
                     By its President Thiru.C.S.Sadanandam,
                     No.4, 1st Floor, Venkatesa Agraharam Street,
                     Mylapore, Chennai - 4.                                 ... Respondent

                     Prayer: Second Appeal filed under Section 100 Civil Procedure against
                     the decree and judgment dated 19.01.2010 in A.S.No.47 of 2008 on the
                     file of the VII Additional City Civil Court, Chennai, upholding against the
                     decree and judgment dated 16.08.2007 in O.S.No.6770 of 2004 on the
                     file of the III Assistant City Civil Court, Chennai.


                                          For Appellant         : Mr.S.R.Sundar
                                          For Respondent        : Mr.R.Gopinath



                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.669 of 2010
                                                                      and M.P.Nos.1 of 2010 & 1 of 2012




                                                    JUDGMENT

Today when the matter is taken up for hearing, Ms.R.Anila,

learned counsel representing on behalf of the appellant submitted that the

appellant died on 15.10.2011 and the matter is also settled out of Court

by the legal heirs of the deceased sole appellant. Therefore, the learned

counsel appearing for the appellant seeks permission of this Court to

withdraw this second appeal. A Memo is also filed to that effect.

2.Recording the above said submission and the memo, this

second appeal is dismissed as withdrawn. No costs. Consequently,

connected miscellaneous petitions are closed.

07.03.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis S.A.No.669 of 2010 and M.P.Nos.1 of 2010 & 1 of 2012

R. HEMALATHA, J.

mtl

To

1.The VII Additional City Civil Court, Chennai.

2. The III Assistant City Civil Court, Chennai.

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

S.A.No. 669 of 2010 and M.P.Nos.1 of 2010 & 1 of 2012

07.03.2023

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