A.K. Venkatachalam vs Sri Swetambar Sthanak
2025 Latest Caselaw 7186 Mad

Madras High Court

A.K. Venkatachalam vs Sri Swetambar Sthanak on 17 September, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                         A.S.No.99 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 17.09.2025

                                                         CORAM:

                              THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
                                                  and
                         THE HONOURABLE MR. JUSTICE MUMMINENI SUDHEER KUMAR

                                                A.S.No.99 of 2025
                                                      and
                                              C.M.P.No.2180 of 2025

                     1.A.K. Venkatachalam
                     2.V. Shanthi                                                      .. Appellants

                                                             Vs.
                     Sri Swetambar Sthanak
                     Vasi Jain Sangh Aynavaram,
                     Rep. by its Secretary and Managing Trustee,
                     No.309, Konnur High Road,
                     Aynavaram,
                     Chennai - 023.                                                    .. Respondent

                     PRAYER: Appeal Suit is filed under Section 96 of C.P.C, to set aside the
                     Judgement and decree dated 25.09.2024 in OS No.5469 of 2019
                     (originally filed as C.S.No.544 of 2012 before the Madras High Court)
                     now on the file of the XVI Additional City Civil Court, Chennai.

                                         For Appellants             : Mr.A.K.Raghevulu

                                         For Respondent             : Mr.A.M.Krishnamoorthy


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                                                                                                    A.S.No.99 of 2025




                                                           JUDGMENT

The learned counsel for the appellant reports that the appellant

seeks to withdraw the appeal and has also filed a memo to that effect,

stating that the matter has been settled out of Court.

2. Recording the same, this Appeal Suit is dismissed as withdrawn.

Consequently, the connected Civil Miscellaneous Petition stands closed.

There shall be no order as to costs.

[Dr.G.J., J.] & [M.S.K., J.]

17.09.2025

Index : Yes/No Internet : Yes/No rpl

To The XVI Additional City Civil Court, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:23:14 pm )

Dr.G.JAYACHANDRAN., J.

and MUMMINENI SUDHEER KUMAR., J.

17.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 06:23:14 pm )