P.R.P.Senthilkumar vs Sarasu
2024 Latest Caselaw 20291 Mad

Madras High Court

P.R.P.Senthilkumar vs Sarasu on 25 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                           S.A.Nos.56/2003 & 774 of 2004


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 25.10.2024

                                                      CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                   S.A.No.56 of 2003
                                                         and
                                                  S.A.No.774 of 2004


                    S.A.No.56 of 2003


                    P.R.P.Senthilkumar                             .... Appellant


                                                      Vs.

                    1.Sarasu
                    2.Alaghu
                    3.Panchu                                       .... Respondents

                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure     against   the    common      judgment    and      decree,     dated
                    23.04.2002 made in A.S.No.238 of 2001 and A.S.No.226 of 2001, on
                    the file of the III Additional Sub-Court, Madurai and the Cross-
                    Objections therein modifying the judgment and decree of the District
                    Munsif Court, Melur dated 31.08.2001 made in O.S.No.188 of 2000.


                                  For Appellant             : Mr.G.Sridharan
                                  For Respondents           : Mr.P.Pandithurai




                    1/7

https://www.mhc.tn.gov.in/judis
                                                                          S.A.Nos.56/2003 & 774 of 2004



                    S.A.No.774 of 2004

                    N.Chinnaiya                                    .... Appellant


                                                      Vs.

                    1.Sarasu
                    2.Alaghu
                    3.Panchu
                    4.P.R.P.Senthilkumar                           .... Respondents

                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure against the decree and judgment passed in A.S.No.226 of
                    2001, on the file of the III Additional Sub-Court, Madurai dated
                    23.04.2002 confirming the decree and judgment made in O.S.No.188
                    of 2000, on the file of the District Munsif Court, Melur, dated
                    31.08.2001.


                                   For Appellant            : Mr.P.Thiyagarajan
                                   For R1 to R3             : Mr.M.Vairamani
                                   For R4                   : Mr.Sribalaji


                                              COMMON JUDGMENT

The learned counsel appearing for appellants seek permission of

this Court to withdraw these second appeals stating that there is an

amicable settlement between the parties out of the Court and they

have also filed an affidavit, dated 22.10.2024 to that effect and also

made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis S.A.Nos.56/2003 & 774 of 2004

https://www.mhc.tn.gov.in/judis S.A.Nos.56/2003 & 774 of 2004

https://www.mhc.tn.gov.in/judis S.A.Nos.56/2003 & 774 of 2004

https://www.mhc.tn.gov.in/judis S.A.Nos.56/2003 & 774 of 2004

2. In view of the above, both the second appeals are dismissed

as withdrawn and the decree passed by the first appellate Court is

confirmed. The affidavit filed by the appellants shall form part of the

order. No costs.

                    Index          : Yes/No                            25.10.2024
                    Internet       : Yes/No
                    am


                    To

1.The III Additional Sub-Court, Madurai.

2.The District Munsif Court, Melur.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.Nos.56/2003 & 774 of 2004

V.BHAVANI SUBBAROYAN, J.

am

and

25.10.2024

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