Baby(Died) vs Velathal
2024 Latest Caselaw 15843 Mad

Citation : 2024 Latest Caselaw 15843 Mad
Judgement Date : 14 August, 2024

Madras High Court

Baby(Died) vs Velathal on 14 August, 2024

Author: Sathi Kumar Sukumara Kurup

Bench: Sathi Kumar Sukumara Kurup

                                                                                        A.S.No.312 of 2013

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Date: 14.08.2024

                                                            CORAM :

                         THE HON'BLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                     A.S.No.312 of 2013


                     Baby(Died)
                     2. K.Vijayakumar
                     3. K.Jaichitra                                    .. Appellants


                                                              Vs.


                     1. Velathal
                     2. R.Murugesan
                     3. K.Vijaya                                       ...Respondents

                     PRAYER: First Appeal filed under Section 96 of Code of Civil Procedure
                     against the judgment and decree dated 25.01.2012 in O.S.No.185 of 2009 on
                     the file of the learned Additional District Judge, Fast Track Court No,III,
                     Coimbatore.

                                  For Appellants   : M/s.Sarvabhauman Associates

                                  For R1           : Died
                                  For R2           : M/s.T.Annamalai


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                     A.S.No.312 of 2013

                                  For R3            : No Appearance


                                                          JUDGMENT

When the case came up for hearing, the learned Counsel for the

Appellant sought permission of this Court to dismiss the First Appeal as

settled out of Court and also filed a memo reporting that the subject matter

of the First Appeal is settled outside between the parties. The memo is

recorded.

2. Considering the request and memo filed by the learned Counsel for

the Appellant, this First Appeal is dismissed as settled out of Court. The

entire Court fee to be refunded to the Appellant in the First Appeal.

14.08.2024 Shl

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

SATHI KUMAR SUKUMARA KURUP, J.

shl