M. Manoharan vs P. Balamurugan
2025 Latest Caselaw 8004 Mad

Madras High Court

M. Manoharan vs P. Balamurugan on 24 October, 2025

                                                                                                 A.S. No.314 of 2018

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 24.10.2025

                                                           CORAM:

                            THE HONOURABLE DR. JUSTICE A.D. MARIA CLETE

                                                  A.S.No.314 of 2018
                                                         and
                                                C.M.P.No.7771 of 2018
                     M. Manoharan
                     s/o. Ponmudi chettia @ murugesan,
                     Old.No.9/3, New.No.9/d3,
                     Kamatchiamman kovil opp.
                     Nehru street, Udumalpet.                                            ...Appellant

                                                 Vs.
                     1.P. Balamurugan
                     s/o. V. Palanisamy,
                     142f/1, keerthik illam,
                     Elayamuthur pirivu,
                     Dhali road, udumalpet.

                     M.kamalam (died)

                     2. M. Rajendran,
                     S/o. Ponmudi chettiar @ murugesan,
                     8/c85, r.r. Comples, 1 st floor,
                     Kandiyapillai st, opp. Devi talkies,
                     Srirangam, trichy.

                     3.P. Baskaran
                     S/o. Ponmudi chettiar @ murugesan,
                     O.no.3/460, n.no.5/312,
                     Madha layour, udumalpet.

                     4.R. Shanthi

                     1/5


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                                                                                                 A.S. No.314 of 2018

                     w/o. Rajasekar,
                     52, p.v.kovil st,
                     Udumalpet.
                     5.M/s.Central Bank of india
                     rep.by its senion manager,
                     Dhali road,
                     Udumalpet.

                     6.M.krithika
                     W/o. S. Mohanasenthil,
                     Periakulam vayal thottam,
                     Vadaputhanam, sundakampalayam,
                     Udumalpet.

                     7.V.murugavel
                     S/o.Velligiriappan,
                     Sundakampalayam,
                     Bodipatti po,
                     Udumalpet.

                     8.R.Vanitha
                     W/o. Rajarajan, 5/312,
                     Matha layout,
                     Udumalpet.

                     9.M.Janaki
                     D/o. Manokaran, 5/312,
                     Matha layout,
                     Udumalpet.                                                            ...Respondents


                     PRAYER in A.S.:
                                  Appeal suit filed under Order 41 Rule 1 read with Section 96 of
                     Code of Civil Procedure to set aside the Judgment and Decree dated
                     20.11.2017 made in O.S.No.627 of 2009 on the file of the learned First
                     Additional District and Sessions Court, Tiruppur by allowing this first

                     2/5


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                                                                                            A.S. No.314 of 2018

                     appeal before this Court and thus render justice.


                     PRAYER IN C.M.P.:
                                  To stay the operation of the Judgment and Decree dated
                     20.11.2017 made in O.S.No.627 of 2009 on the file of the learned First
                     Additional District and Sessions Court, Tiruppur pending disposal of the
                     appeal before this Court and thus render justice.
                     APPEARANCE OF PARTIES:
                                  For Appellant        : Mr.V.Anandhamurthy.

                                  For Respondents    : Mr.M.Sivavarthanan for R1.
                                               Mr.S.Rangasamy for R5.
                                               R2 – shop not functioning.
                                               R4 – no residence.
                                               R3, R6, R7, R8 & R9 – served.

                                                       JUDGMENT

When this matter is taken up for hearing, the learned counsel for

the appellant seeks permission of this Court to withdraw this appeal in

view of the settlement arrived between the parties and has filed an

affidavit dated 14.10.2025 to that effect and has also made an

endorsement in the court bundle.

2.Hence, this appeal is dismissed as withdrawn. No costs.

Consequently, the connected miscellaneous petition is closed.

24.10.2025

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ay Index: Yes / No Speaking Order / Non-speaking Order Neutral Citation : Yes / No

DR. A.D. MARIA CLETE, J

ay

To

1.The First Additional District and Sessions Court, Tiruppur.

2.The Section Officer, V.R.Section, High Court of Madras, Chennai.

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24.10.2025

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