Madras High Court
Venkatesh vs Sumathi on 10 January, 2020
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.01.2020
CORAM:
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
A.S.No.359 of 2016
Venkatesh ..Appellant
Vs.
Sumathi .. Respondent
PRAYER: First Appeal filed against the Judgment and decree dated
30.10.2015 passed in O.S.No.50 of 2014 on the file of the Principal
District Judge, Dharmapuri.
For Petitioner : Mr.S.C.Vishwanth
For Respondent : Non-appearance
ORDER
In view of the endorsement made by the learned counsel appearing for the appellant, the issues between the parties were settled out of Court. Thus, this Court is inclined to permit the appellant to withdraw the appeal suit. Accordingly, the first appeal stands dismissed as withdrawn.
No costs.
2. The Registry is directed to refund the Court fee under Section http://www.judis.nic.in 2 69(A) of the Tamil Nadu Court Fees and Suits Valuation Act.
10.01.2020 ssb Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order To The Principal District Judge, Dharmapuri.
http://www.judis.nic.in 3 S.M.SUBRAMANIAM, J.
ssb A.S.No.359 of 2016 10.01.2020 http://www.judis.nic.in