K.Kannan vs City Benefit Fund
2026 Latest Caselaw 233 Mad

Citation : 2026 Latest Caselaw 233 Mad
Judgement Date : 19 January, 2026

[Cites 1, Cited by 0]

Madras High Court

K.Kannan vs City Benefit Fund on 19 January, 2026

                                                                                          S.A(MD)No.385 of 2014

                                  THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATE : 19.01.2026

                                                           CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                                S.A(MD)No.385 of 2014

                   1.K.Kannan
                   2.J.Rajaguru
                   3.J.Jayachandran
                   4.J.Aravind
                   5.Jayasundari                                                         : Appellants
                                                                Vs.

                   City Benefit Fund,
                   Kumbakonam,
                   Represented by its Managing Director,
                   Vijayaraghavan.                                                       : Respondent

                   Prayer : Second Appeal filed under Section 100 of C.P.C., against the
                   judgment and decree made in A.S.No.4 of 2010 on the file of the I
                   Additional District and Sessions Court (PCR), Thanjavur, dated 30.03.2011
                   confirming the judgment and decree passed in O.S.No.103 of 2005 on the
                   file of the Principal Sub Court, Kumbakonam, dated 05.10.2009.


                                    For Appellants        : Mr.C.Mahadevan.
                                    For Respondent       : Mr.V.Chandra Sekar.



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                                                                                           S.A(MD)No.385 of 2014

                                                         JUDGMENT

The second appeal is directed against the decree and judgment passed

in A.S.No.4 of 2010 on the file of the I Additional District and Sessions

Court (PCR), Thanjavur, dated 30.03.2011, confirming the judgment and

decree passed in O.S.No.103 of 2005 on the file of the Principal Sub Court,

Kumbakonam, dated 05.10.2009.

2. When the matter is taken up for hearing today (i.e.,19.01.2026), the

learned counsel for the appellants produced a letter of the appellant stating

that the appeal may be withdrawn as the matter was settled between the

parties out of the Court and the learned counsel has also made an

endorsement that they are not pressing the appeal.

3. Recording the submission made by the learned counsel for the

appellant, the Second Appeal is dismissed as not pressed. No costs.