Meenatchi vs P.Thangavelu
2024 Latest Caselaw 18332 Mad

Madras High Court

Meenatchi vs P.Thangavelu on 13 September, 2024

                                                                                 S.A.No.608 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 13.09.2024

                                                      CORAM

                             THE HONOURABLE MR. JUSTICE N.SENTHILKUMAR

                                                 S.A.No.608 of 2016
                                                        and
                                               C.M.P.No.11404 of 2016

                   1.Meenatchi
                   2.Murugan
                   3.Pushpa
                   4.Kumudha                                    ...Appellants / Respondents /
                                                                      Defendants

                                                        -Vs-

                   P.Thangavelu                                 ...Respondent / Appellant
                                                                       Plaintiff



                   Prayer:- Second Appeal preferred under 100 of CPC against the judgment
                   and decree passed in A.S.No.94 of 2014 on the file of the learned Additional
                   District and Sessions Judge, Salem, partly allowed / reversing the decree and
                   judgment dated 08.09.2014 passed in O.S.No.181 of 2004 by the learned
                   Principal Subordinate Judge, Salem.

                                    For Appellants        : Mr.S.Kumaran
                                                            for Mr.N.Umapathi
                                    For Respondent        : No appearance


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                                                                                    S.A.No.608 of 2016



                                                   JUDGMENT

Learned counsel for the appellants has circulated a letter to the

Registry stating that the second appeal was settled out of Court.

2. In view of the above, the learned counsel for the appellants sought

permission of this Court to withdraw the second appeal, and he has also

made an endorsement to that effect in the case bundle.

Recording the same, this second appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

13.09.2024 cda Index : Yes/No Speaking/Non Speaking order

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To

1.The Principal Subordinate Judge, Salem.

2.The Additional District and Sessions Judge, Salem.

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

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N.SENTHILKUMAR, J.

cda

13.09.2024

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