The Secretary vs Mr.P.Ravindhiran
2024 Latest Caselaw 19908 Mad

Madras High Court

The Secretary vs Mr.P.Ravindhiran on 22 October, 2024

                                                                                  S.A.No.983 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 22.10.2024

                                                         CORAM

                              THE HONOURABLE MR. JUSTICE N.SENTHILKUMAR

                                                    S.A.No.983 of 2014

                   The Secretary
                   Yelchur Venkata Kotiah Charities
                   Under the Management of
                   Sri Kanyaka Parameswari Devasthanam & Charities
                   having their Office at No.1,
                   Audiappa Naicken Street,
                   Chennai – 600 001.                     ...Appellant / Respondent /
                                                                 Defendant

                                                           -Vs-

                   Mr.P.Ravindhiran                               ...Respondent / Appellant
                                                                         Plaintiff

                   Prayer:- Second Appeal preferred under 100 of CPC against the judgment
                   and decree of the learned III Additional Judge, City Civil Court at Madras,
                   in A.S.No.261 of 2011 dated 28.06.2012, reversing the decree and
                   judgment in O.S.No.3721 of 2010 on the file of the learned XIII Assistant
                   Judge, City Civil Court, Madras dated 11.03.2011.

                                    For Appellant            : Mr.B.Balachander
                                    For Respondent           : No appearance



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                                                                                   S.A.No.983 of 2014




                                                  JUDGMENT

Learned counsel appearing for the appellant submitted that the

dispute between the parties has been settled out of Court.

2. Learned counsel for the appellant sought permission of this Court

to withdraw the second appeal, and he has also made an endorsement to that

effect in the case bundle.

3. Recording the submission made by the learned counsel for the

appellant, this Second Appeal stands dismissed as withdrawn as the matter

is settled out of Court. No costs.

4. The Registry is directed to refund the Court fee to the learned

counsel for the appellant on proper verification.

22.10.2024 cda Index : Yes/No Speaking/Non Speaking order

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

To

1. The III Additional Judge, City Civil Court, Madras.

2.The XIII Assistant Judge, City Civil Court, Madras.

3.The Section Officer, VR Records, High Court, Chennai.

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

N.SENTHILKUMAR, J.

cda

22.10.2024

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