Nagarajan vs Thirugnanasambandam
2023 Latest Caselaw 12713 Mad

                                                                                   S.A. No. 604 of 2020



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 19.09.2023

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                 S.A. No.604 of 2020
                                                         and
                                               C.M.P.No. 12804 of 2020

                     Nagarajan,
                     S/o. Palaniyandi Servai                                  ... Appellant


                                                    Versus


                     Thirugnanasambandam,
                     S/o. Angamuthu                                           ... Respondent

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree dated 12.11.2019 made in A.S.No. 98 of 2017 on

                     the file of the Addl. Subordinate Court, Namakkal, by confirming the

                     judgment and decree dated 09.08.2017 made in O.S.No. 293 of 2013 on the

                     file of the Principal District Munsif Court, Namakkal.




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https://www.mhc.tn.gov.in/judis
                                                                                         S.A. No. 604 of 2020



                                        For Appellant            : Mr.S.Thirumuguran
                                                                   for Mr.S.Senthil

                                        For Respondent           : Mr.P.K.Harinath Babu

                                                         JUDGEMENT

The learned counsel appearing for the Appellant filed a memo before this court stating that during the pendency of the above Second Appeal, the parties have reached amicable settlement out of court. Hence, the appellant wanted to withdraw the above Second Appeal and prayed to dismiss the same as withdrawn. Accordingly, the matter is listed today under the caption "for withdrawal".

2. When the matter taken up today for hearing, a similar submission is made before this Court and to that effect, an endorsement was also made. Memo is recorded.

3. Recording the Memo of withdrawal and in view of endorsement made to that effect, this Second Appeal stands dismissed as withdrawn. No costs.

19.09.2023 rpp

To Addl. Sub-Judge, Namakkal.

https://www.mhc.tn.gov.in/judis S.A. No. 604 of 2020

T.V.THAMILSELVI, J.

rpp

S.A. No. 604 of 2020

19.09.2023

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