S.Jayalakshmi vs B.Charumathy
2021 Latest Caselaw 10812 Mad

                                                            S.A.No 194 of 2017




          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                              DATED: 27.04.2021

                                   CORAM:
             THE HONOURABLE Mr. JUSTICE S.S.SUNDAR
                              S.A. No.194 of 2017
                        and C.M.P. No.4227 of 2017



S.Jayalakshmi                                                    .. Appellant
                                     Vs

1.B.Charumathy

2.B.Jayalakshmi                                              .. Respondents

      Second Appeal filed under Section 100 of Civil Procedure Code, 1908,

against the judgment and decree dated 29.07.2016 on the file of XVIII

Additional City Civil Court, Chennai in A.S. No.136 of 2015 reversing the

judgment and decree dated 17.03.2015 in O.S. No.13396 of 2010 on the file of

XVII Assistant City Civil Court, Chennai.



             For Appellant           : Mr. R.Ganesh Kumar
             For Respondent          : No appearance


                                 JUDGMENT

S.A.No 194 of 2017

Learned counsel appearing for the appellant seeks permission of this

Court to withdraw this second appeal. He also undertakes to file a memo or

letter to that effect.

2. In view of the submission of the learned counsel for the appellant, this

Second Appeal is dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

27.04.2021

Index:Yes/No Speaking order / Non speaking order bkn

To

The XVIII Additional City Civil Court,

Chennai

S.A.No 194 of 2017

S.S.SUNDAR. J.,

bkn

S.A. No. 194 of 2017

27.04.2021