Minor Yuvasri vs Kirubanantham
2025 Latest Caselaw 7795 Mad

Madras High Court

Minor Yuvasri vs Kirubanantham on 13 October, 2025

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 13.10.2025

                                                                Coram

                                           The Hon'ble Mr. Justice P.DHANABAL

                                                    S.A.No.769 of 2016
                                                           and
                                                  C.M.P.No.14470 of 2016

                     1.Minor Yuvasri
                     2.Minor Yuvashankar                                                       ...Appellants

                                                                  Vs
                     1.Kirubanantham
                     2.Menaka
                     3.Krishnaveni
                     4.Rajeshkannan                                                       ...Respondents

                                  The Second Appeal filed under Section 100 of CPC, against the
                     judgment and decree made in A.S.No.5 of 2015 dated 22.12.2015 on the file
                     of the Principal District Court, Dharmapuri, reversing the judgment and
                     decree passed in O.S.No.56 of 2011 dated 18.02.2013 on the file of the
                     Subordinate Court, Harur.

                                      For Appellants                 : Mr.R. Balasubramanian

                                      For R1 to R3                   : Mr.I.Abrar Md. Abdullah

                                      For R4                         : Notice dispensed with vide order
                                                                       dated 25.02.2022




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                                                             JUDGMENT

The learned Counsel appearing for the appellants addressed a letter

to the Registry for withdrawal of this Second Appeal as the matter was

settled out of the Court and seeks permission of this Court to withdraw this

Appeal.

2.In view of the above, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected Civil Miscellaneous

Petition is closed. The Registry may refund the Court fee as per rules.

13.10.2025

smv Index:Yes/No Speaking/Non-speaking order Neutral Citation:Yes/No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/10/2025 04:59:46 pm )

To

1.The Principal District Court, Dharmapuri.

2.The Sub Court, Harur.

3.The Section Officer, VR Section, Madras High Court.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/10/2025 04:59:46 pm )

P.DHANABAL,J.

smv

13.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/10/2025 04:59:46 pm )