Sivakumar Chettiar vs A.Mohamed Ansari
2024 Latest Caselaw 18258 Mad

Madras High Court

Sivakumar Chettiar vs A.Mohamed Ansari on 12 September, 2024

                                                                                S.A.No.1585 of 2011

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 12.09.2024

                                                            CORAM:

                                  THE HON'BLE MR.JUSTICE N.SENTHILKUMAR

                                                    S.A.No.1585 of 2011
                                                   and M.P.No.1 of 2011
                                                  and Caveat No.5113 of 2011

                     Sivakumar Chettiar
                                                           ...Appellant

                                                               vs.

                     1.A.Mohamed Ansari

                     2.H.Mohamed Usman                                          ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     judgment and decree of the learned Principal Subordinate Judge of

                     Cuddalore dated 30.08.2011 and passed in A.S.No.49 of 2011 dismissing

                     the appeal confirming the judgment and decree of the learned Principal

                     District Munsif of Cuddalore in O.S.No.41 of 2009 dated 22.02.2011.



                                  For Appellant        :     Mr.C.Ashok Kumar
                                                             for Mr.D.Baskar

                                  For Respondents      :     Mr.P.Mani



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                                                                                  S.A.No.1585 of 2011



                                                       JUDGMENT

Learned counsel appearing for the appellant submitted that the

matter has been settled out of Court and he seeks permission of this Court

to withdraw the Second Appeal. He has also made an endorsement to

that effect.

2.Recording the above submission and the endorsement made by

the learned counsel for the appellant, this Second Appeal is dismissed as

withdrawn. There shall be no order as to costs. Consequently,

connected miscellaneous petitions are closed.

12.09.2024

Index: Yes/No Speaking order: Yes/No pam

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

To

1.The Principal Subordinate Judge, Cuddalore.

2.The Principal District Munsif, Cuddalore.

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

N.SENTHILKUMAR, J.

pam

12.09.2024

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