V.Venkatachalam vs Syed Rafiudden
2024 Latest Caselaw 15047 Mad

Madras High Court

V.Venkatachalam vs Syed Rafiudden on 2 August, 2024

                                                 C.M.P.(MD).No.181 of 2016 in S.A.(MD).No.SR56648 of 2014


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.08.2024

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                         C.M.P.(MD).No.181 of 2016 in
                                         S.A.(MD).No.SR56648 of 2014
                                       and S.A.(MD).No.SR56648 of 2014

                     V.Venkatachalam                                ... Petitioner/Appellant

                                                        Vs.
                     1.Syed Rafiudden
                     2.Syed Ameedudeen
                     3.Syed Ajimuddan
                     4.Syed Kamarudin
                     5.Ameenuden
                     6.Syed Nurdeen
                     7.Syed Shafiudeen                              ... Respondents/Respondents

                     PRAYER in C.M.P.(MD).No.181 of 2016:                     Civil Miscellaneous

                     Petition is filed under Section 5 of the Limitation Act to condone the

                     delay of 534 days in filing the above Second Appeal.

                     PRAYER in S.A.(MD).No.SR56648 of 2014: Second Appeal is filed

                     under Section 100 of the C.P.C. to set aside the judgment and decree

                     dated 27.02.2013 made in A.S.No.151 of 2012 on the file of the Principal

                     District Judge, Tiruchirappalli confirming the Judgment and Decree

                     dated 15.02.2008 made in O.S.No.173 of 1997 on the file of the I

                     1/4

https://www.mhc.tn.gov.in/judis
                                                          C.M.P.(MD).No.181 of 2016 in S.A.(MD).No.SR56648 of 2014


                     Additional Subordinate Judge, Tiruchirappalli.

                                   For Petitioner/Appellant          : Ms.J.Maria Roseline

                                   For Respondents/Respondents: No appearance

                                                              ORDER

When the matter is taken up for hearing, the learned counsel for

the petitioner seeks permission of this Court to withdraw the present

case, since the matter is settled out of the Court. In view of the above

said submissions, this civil miscellaneous petition stands dismissed as

withdrawn. Consequently, Second Appeal is also rejected at the SR

stage itself. No costs. Registry is directed to refund half of the court fee

paid by the petitioner in respect of the second appeal, to him, after

deducting the amount as per Rules.

                                                                                            02.08.2024

                     Index             :       Yes / No
                     Internet          :       Yes / No
                     TM

                     To

1.The Principal District Judge, Tiruchirappalli

2.The I Additional Subordinate Judge, Tiruchirappalli.

https://www.mhc.tn.gov.in/judis C.M.P.(MD).No.181 of 2016 in S.A.(MD).No.SR56648 of 2014

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

https://www.mhc.tn.gov.in/judis C.M.P.(MD).No.181 of 2016 in S.A.(MD).No.SR56648 of 2014

G.ILANGOVAN,J.

TM

C.M.P.(MD).No.181 of 2016 in S.A.(MD).No.SR56648 of 2014

02.08.2024

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