Smt.T.Johnsi Chandrika vs J.Amirtham
2024 Latest Caselaw 18619 Mad

Madras High Court

Smt.T.Johnsi Chandrika vs J.Amirtham on 20 September, 2024

                                                                                    S.A.No.262 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 20.09.2024

                                                        CORAM

                                    THE HON'BLE MR. JUSTICE R.SAKTHIVEL

                                                 S.A.No.262 of 2021
                                                         and
                                    C.M.P.No.5228 of 2021 & C.M.P.No.1204 of 2022

                     1. Smt.T.Johnsi Chandrika

                     2. S.Jerome            ... Respondents / Plaintiffs / Appellants / Appellants

                                                           Vs.

                     1. J.Amirtham

                     2. Smt.Chitra Soloman
                                        ... Petitioners/Defendants/Respondents/Respondents



                     PRAYER: Second Appeal is filed under Section 100 of the Civil
                     Procedure Code, against the Judgment and Decree dated 26.09.2018
                     made in A.S.No.92 of 2013 on the file of the Principal Subordinate Court,
                     Coimbatore, confirming the Judgment and Decree dated 02.04.2009 made
                     in I.A.No.1731 of 2007 in O.S.No.2212 of 2004 on the file of the I
                     Additional District Munsif Court, Coimbatore.



                                           For Appellants : Mr.C.R.Prasanan

                                           For R2           : Mr.K.Rahul
https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                        S.A.No.262 of 2021

                                                                  For M/s.V.Soundharya Meenakshi

                                                                  R1 - Unclaimed


                                                         JUDGMENT

Mr.C.R.Prasanan, learned counsel for the appellants and

Mr.K.Rahul, representing counsel for M/s.V.Soundharya Meenakshi,

counsel on record for respondent No.2, are before this Court.

2. The 2nd appellant has filed an affidavit dated 11.09.2024, stating

that the matter has been settled between the appellants and the

respondents. The affidavit of the 2nd appellant is recorded. To that effect,

learned counsel for the appellants has made an endorsement in the case

file and a scanned reproduction of the same is as follows:

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

3. In view of the affidavit filed by the 2nd appellant as well as the

endorsement made by the learned counsel for the appellants, this Second

Appeal is dismissed as withdrawn. No costs. Consequently, connected

civil miscellaneous petition is closed.

20.09.2024 raja Index : yes/no Internet : yes/no

Note: Issue Order copy on 23.09.2024

To

1. The Principal Subordinate Court, Coimbatore

2. The I Additional District Munsif Court, Coimbatore.

R.SAKTHIVEL, J.

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

raja

20.09.2024

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