T.Rathinam vs R.Selvam
2023 Latest Caselaw 13438 Mad

                                                                             S.A(MD)No.565 of 2023

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 03.10.2023

                                                      CORAM:

                           THE HONOURABLE MR.JUSTICE G. CHANDRASEKHARAN

                                              S.A(MD)No.565 of 2023
                                                      and
                                            C.M.P(MD)No.13237 of 2023

                 T.Rathinam                                                  ...Appellant
                                                       -Vs-

                 R.Selvam                                                     ... Respondent



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

                 Procedure, to set aside the judgment and decree of the First Additional District

                 Judge, Madurai, in A.S.No.89 of 2018, dated 08.03.2022, confirming the decree

                 and judgment of the Sub Court, Thirumangalam in O.S.No.942 of 2017 (Old No.

                 1032 of 2010) dated 12.03.2018 and dismiss the suit by allowing this second

                 appeal with costs.

                                      For Appellant    : M/s.S.Vedavalli




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A(MD)No.565 of 2023




                                                         JUDGMENT

When the matter is taken up for hearing, the learned counsel appearing

for the appellant submits that the issue between the appellant and the respondent

was settled amicably and seeks permission of this Court to withdraw the second

appeal on the ground of settlement out of the Court. The learned counsel also

prays for refund of Court fee and he has made an endorsement to that effect.

2. Accordingly, permission is granted and the Second appeal is

dismissed as withdrawn. Registry may refund the Court fee to the appellant as

per Rules. No costs. Consequently, connected miscellaneous petition is closed.

                                                                                    03.10.2023

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.565 of 2023

To

1.The First Additional District Judge, Madurai.

2.The Subordinate Judge, Thirumangalam.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.565 of 2023

G. CHANDRASEKHARAN, J.

cp

S.A(MD)No.565 of 2023 and C.M.P(MD)No.13237 of 2023

03.10.2023

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