Joseph Nadar vs Yenose
2024 Latest Caselaw 7804 Mad

Madras High Court

Joseph Nadar vs Yenose on 18 April, 2024

                                                       1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED:18.04.2024

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                          S.A(MD)NO.413 OF 2011

                     Joseph Nadar                  :Appellant/Appellant/Second Plaintiff

                                            .vs.

                     1.Yenose

                     2.Paul Raj

                     3.Glory Bai

                     4.Freedal

                     5.Thankayyan Nadar(died)

                     6.Daisy

                     7.Melsee

                     8.Mailcy Bai

                     9.Stella Bell

                     (Respondents 6 to 9 are brought on record as legal representatives
                     of the deceased fifth respondent as per order of this Court made in
                     C.M.P(MD)No.11401 of 2021 in S.A(MD)No.413 of 2011, dated
                     10.08.2023)             :Respondents/Respondents/Defendants
                                                                           1 to 9

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree made in A.S.No.10 of 2008,
                     dated 11.6.2010 on the file of Subordinate Judge, Kuzhithurai
                     confirming the judgment and decree made in O.S.No.168 of 1988,
                     dated 30.12.2004, on the file of Ist Additional District Munsif,
https://www.mhc.tn.gov.in/judis
                                                            2

                     Kuzhithurai.


                                       For Appellant        :Mr.G.Ramanathan

                                       For Respondents      :Mr.K.N.Thampi
                                            1,3 and 4

                                       For Respondents      :No appearance
                                           2,5 and 6 to 9


                                                    JUDGMENT

*************

The learned counsel for the appellant filed a memo, dated

15.04.2024 stating that the dispute between the parties had been

settled out of Court and the learned counsel seeks permission of

this Court to withdraw this Second Appeal. Permission is granted.

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

withdrawn. No costs.

18.04.2024

Index:Yes/No

Internet:Yes/No

NCC:Yes/No

vsn

To

1.The Sub- Judge, Kuzhithurai.

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

2.The Ist Additional District Munsif, Kuzhithurai.

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

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

S.SOUNTHAR, J.

vsn

JUDGMENT MADE IN S.A(MD)No.413 OF 2011

18.04.2024

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