S.P.Adaikappan vs A.Viswanathan
2024 Latest Caselaw 19779 Mad

Madras High Court

S.P.Adaikappan vs A.Viswanathan on 21 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                   A.S.(MD)No.267 of 2021



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 21.10.2024

                                                              CORAM

                                THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                 AND
                              THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                                    A.S.(MD)No.267 of 2021

                     S.P.Adaikappan                                          ...Appellant
                                                               vs.

                     1.A.Viswanathan
                     2.V.Prema
                     3.R.M.Kalyani                                          ... Respondents

                     Prayer: Appeal Suit filed under Section 96 of the Civil Procedure Code

                     praying to set aside the Judgment and decreetal order dated 06.08.2020

                     passed by the learned Principal District Judge, Sivagangai in O.S.No.22

                     of 2017 and allow the first appeal.

                                  For Appellant           :      Mr.T.Veldurai

                                  For Respondents         :      No appearance for R3




                     Page 1 of 4
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                                                                                   A.S.(MD)No.267 of 2021



                                                      JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J.)

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw the appeal since the issue between the parties is

settled out of Court. He also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

appellant, the Appeal Suit is dismissed as withdrawn. No costs.

(P.V., J.) (K.K.R.K., J.) 21.10.2024 NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

Note: Registry is directed to refund the Court fees as per the Rules, if the

appellant is otherwise eligible.

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To

1.The Principal District Court, Sivagangai

2.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

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P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN, J.

mbi

21.10.2024

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