S.N.Santhiagu (Died) vs Habib Rehman
2023 Latest Caselaw 13046 Mad

                                                                        S.A(MD)No.480 of 2015

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated : 22.09.2023

                                                       CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A(MD)No.480 of 2015

                     S.N.Santhiagu (died)

                     2.Anto Jhon
                     3.Yosabath

                     (A2 and A3 are brought on record as LRs of the
                     deceased sole appellant vide court order dated 15.09.2023
                     made in CMP(MD)No.10504 of 2023)
                                                                                 ... Appellants

                                                          -vs-

                     Habib Rehman
                                                                                 ... Respondent


                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 23.09.2014 made in
                     A.S.No.43 of 2010 on the file of the Sub Court, Ramanathapuram
                     reversing the Judgment and Decree dated 30.01.2010 made in O.S.No.22
                     of 2002 on the file of the District Munsif-cum-Judicial Magistrate,
                     Rameswaram.

                                  For Appellant        ... Mr.S.Vellaichamy
                                  For Respondent       ... Mr.S.Ramesh



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                                                                              S.A(MD)No.480 of 2015


                                                        JUDGMENT

The learned counsel appearing for the appellants seeks permission

of this Court to withdraw this second appeal since the matter is settled

out of Court. He has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel

appearing for the appellants, this Second Appeal is dismissed as

withdrawn. No costs.

22.09.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn Note : Issue Order copy on 25.09.2023. To:

1.The Sub Judge, Ramanathapuram.

2.The District Munsif-cum-Judicial Magistrate, Rameswaram.

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

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

S.A(MD)No.480 of 2015

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.480 of 2015

22.09.2023

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