Kuppannagounder vs K. Sengodagounder
2024 Latest Caselaw 15753 Mad

Madras High Court

Kuppannagounder vs K. Sengodagounder on 13 August, 2024

                                                                                            S.A. No. 501 of 2012

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 13.08.2024

                                                      CORAM :
                                        THE HON'BLE MR. JUSTICE K. RAJASEKAR
                                                         S.A. No. 501 of 2012
                                                        and M.P. No.1 of 2012


                    1.       Kuppannagounder
                    2.       Balasubramaniam
                    3.       Muthusamy
                    4.       Rangasamy
                    5.       Palaniyammal
                    6.       Velusamy
                    7.       Vasantha                   ... Appellant/ Appellants/ Defendants 1 to 4, 7 to 9

                                                                 Vs.
                    1.        K. Sengodagounder
                    2.        C. Sengodagounder         ... Respondents 1&2/ Respondents 1&2/ Plaintiffs

                    3.        Shanmugam                 ... 3rd Respondent/ 3rd Respondent/ 6th Defendant

                                  Second Appeal filed Under Section 100 of Civil Procedure Code, against
                    the Judgment and Decree dated 29.07.2011 made in A.S. No.4 of 2011 on the
                    file of the Sub Court, Tiruchengode confirming the judgment and decree dated
                    26.11.2010 made in O.S. No.333 of 2000 on the file of the District Munsif
                    Court, Tiruchengode.

                                    For Appellant   :      M/s. K. Megala

                                    For RR 1 & 2    :      M/s. M.S. Palanisamy

                                                            JUDGMENT

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

When this appeal is taken up for hearing today, the learned Counsel

appearing for the appellants submitted that the matter has been amicably

settled out of the Court between the parties, therefore she prayed to withdraw

this appeal and to that effect, she has also made an endorsement in the case

bundle.

2. The learned counsel appearing for the respondents 1 and 2 also

submits that the matter has been settled between the parties.

3. Recording the above submissions made by the counsels and in

view of the endorsement made by the learned counsel appearing for the

appellants, this Second Appeal stands dismissed as withdrawn. Consequently,

connected miscellaneous petition stands closed. No costs.

13.08.2024

stn Index:Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No

To:

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

1. The Section Officer, VR Section, High Court, Madras.

K. RAJASEKAR, J.

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

stn

13.08.2024

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