S.Arul vs S.Annamalai
2023 Latest Caselaw 13713 Mad

                                                                          S.A.No.1040 of 2022


                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 10.10.2023

                                                    CORAM

                                  THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                             S.A.No.1040 of 2022
                                                    and
                                           C.M.P.No.22236 of 2022


                     Sathyaseelan (alias) Vaithialinga Udayar (died)

                     1.S.Arul
                     2.S.Ashok                                         … Appellants

                                                        Vs.

                     1.S.Annamalai

                     2.Nirmala

                     3.T.Gouthaman

                     4.J.Bhuvaneswari

                     5.P.P.Thangarajan

                     M.Kothandapani Udayar (died)

                     1/5



https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1040 of 2022



                     6.K.Jayakumar

                     7.Sakhtivel                                           . . . Respondents

                     Prayer: Second Appeal is filed under Section 100 of C.P.C against the

                     Judgement and Decree dated 28.09.2022 made in A.S.No.73 of 2017

                     on the file of the I Additional Sub-ordinate Judge, Villupuram,

                     partially confirming the judgment and decree dated 28.02.2017 made in

                     O.S.No.352 of 2010 on the file of II Additional District Munsif at

                     Villupuram.


                                   For Appellants   : Mr.T.K.Kulasekaran

                                   For Respondents : Respondents 1 to 4 - rep. by
                                                     General Power Agent
                                                     Mr.P.P.Thangarajan
                                                     rep. by R.5 - Not ready in notice

                                                    : R.6 and R.7 not ready in notice




                     2/5



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1040 of 2022




                                                      JUDGEMENT

The learned counsel for the appellants has filed a memo dated

03.09.2023 stating that the parties have settled their dispute amicably

out of Court and therefore they may be permitted to withdraw the

above Second Appeal.

2. In view of the above, the Second Appeal is dismissed as

withdrawn. No costs. Consequently, the connected Miscellaneous

Petition is closed.

10.10.2023

Index: Yes/No Speaking order/non-speaking order Neutral Citation: Yes/No shr

https://www.mhc.tn.gov.in/judis S.A.No.1040 of 2022

To

1. I Additional Sub-ordinate Judge, Villupuram

2. II Additional District Munsif at Villupuram.

3. The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis S.A.No.1040 of 2022

P.T.ASHA, J.,

shr

S.A.No.1040 of 2022 and C.M.P.No.22236 of 2022

10.10.2023

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