K. Annamalai vs B. Kumar
2024 Latest Caselaw 21819 Mad

Madras High Court

K. Annamalai vs B. Kumar on 20 November, 2024

Author: R. Hemalatha

Bench: R. Hemalatha

                                                                   S.A.No.411 of 2020 & C.M.P. No.8371 of 2020



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :     20.11.2024

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                    S.A.No.411 of 2020
                                                            and
                                                   C.M.P. No.8371 of 2020


                     K. Annamalai                                                           ... Appellant
                                                             Vs.
                     1. B. Kumar
                     2. The Commissioner,
                        Kanchipuram Municipality
                        Having office at Annai Indra Gandhi Street,
                        Kanchipuram Town, Taluk and District.                             ...
                     Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure praying to set aside the decree and judgment dated 15.11.2019
                     passed in A.S. No.13 of 2015, on the file of the Principal Subordinate
                     Court, Kanchipuram, upholding the decree and judgment dated
                     15.04.2014 passed in O.S.No.242 of 2009, on the file of the Additional
                     District Munsif Court, Kanchipuram.

                                   For Appellant        : Mr. Y. Jyothish Chander
                                   For R1               : Mr. Manigandan
                                   For R2               : Mr. G.B. Rajesh


                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                             S.A.No.411 of 2020 & C.M.P. No.8371 of 2020



                                                                           R. HEMALATHA, J.

                                                                                                   bga

                                                    JUDGMENT

The learned counsel appearing for the appellant sought

permission of this Court to withdraw the Second Appeal, as the parties

have amicably settled the issue between them. He also filed a memo

dated 18.11.2024 in this regard. The said memo is recorded.

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

withdrawn. No costs. Consequently connected miscellaneous petition is

closed.

20.11.2024

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Principal Subordinate Judge, Kanchipuram,

2. The Additional District Munsif, Kanchipuram.

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

https://www.mhc.tn.gov.in/judis S.A.No.411 of 2020 & C.M.P. No.8371 of 2020

S.A.No.411 of 2020 and C.M.P. No.8371 of 2020

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