Madras High Court
Sangiliappan vs K.Subramani ... 1St on 15 September, 2023
S.A.(MD).No.571 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.09.2023
CORAM
THE HONOURABLE MR. JUSTICE C.KUMARAPPAN
S.A.(MD).No.571 of 2020
and
C.M.P(MD)No.6195 of 2020
and
Cros.Obj(MD)No.26 of 2023
S.A.(MD)No.571 of 2020
Sangiliappan ... Appellant /1st Respondent/ 1st Defendant
Vs.
1.K.Subramani ... 1st Respondent/ Appellant / Plaintiff
2.Kottaiyappan ... 2nd Respondent/2nd Respondent/2nd Defendant
Kottaiyammal (died)
3.S.Palanisamy ... 3rd Respondent/4th Respondent /
LRs of 3rd Defendant
Prayer: Second Appeal is filed under Section 100 of CPC, to set aside
the judgment and decree dated 26.02.2020 passed in A.S.No.17 of 2019
on the file of Additional Sessions Judge / Fast Track Mahila Court,
Karur, reversing the judgment and decree dated 30.06.2017 passed in
O.S.No.157 of 2012 on the file of the Principal Sub Court, Karur.
For Appellant : Mr.M.P.Senthil
for Mr.G.Venugopal
1/4
https://www.mhc.tn.gov.in/judis
S.A.(MD).No.571 of 2020
Cros.Obj(MD)No.26 of 2023
1.K.Subramani ... Cross Objector / 1st Respondent/
Vs.
1.Sangiliappan ... 1st Respondent/Appellant
2.Kottaiyappan
Kottaiyammal (Died)
3.S.Palanisamy ... Respondents 2&3/ Respondents 2&3
Prayer: Cross Objection is filed under Order 41 Rule 22 of the Code of
Civil Procedure Code, to set aside the judgment and decree dated
26.02.2020 passed in A.S.No.17 of 2019 on the file of Additional
Sessions Judge / Fast Track Mahila Court, Karur, reversing the judgment
and decree dated 30.06.2017 passed in O.S.No.157 of 2012 on the file of
the Principal Sub Court, Karur and allow the Cross objection.
For Appellant : Mr.M.P.Senthil
For Respondents : Mr.S.I.Muthiah for R1
JUDGMENT
Both side counsel present. The appellant is also present.
https://www.mhc.tn.gov.in/judis
S.A.(MD).No.571 of 2020
2. The learned counsel for the appellant seeks permission of
this Court to withdaw this Second Appeal in view of the proposed
arrangement to record compromise before the Court below.
3. In the meanwhile, the Cross objector has sent a letter to
the learned counsel for the cross objection and he requested the learned
counsel to withdraw the cross objection.
4. Recording the memo of the learned counsel for the
appellant and the submission made by the learned counsel of the cross
objector, the Second Appeal as well as the Cross objection are dismissed
as withdrawn. There shall be no order as to cost. Consequently,
connected miscellaneous petition is closed.
15.09.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
Ls
Note: Issue order copy on 19.09.2023
https://www.mhc.tn.gov.in/judis
S.A.(MD).No.571 of 2020
C.KUMARAPPAN,J.
Ls
To
1.The Additional Sessions Judge /
Fast Track Mahila Court,
Karur.
2.The Principal Sub Court,
Karur.
3.The Section Officer,
VR Section,
Madurai Bench of Madras High Court,
Madurai.
S.A.(MD).No.571 of 2020
and Cros.Obj(MD)No.26 of 2023
15.09.2023
https://www.mhc.tn.gov.in/judis
