C. Ponnusamy vs V.S. Mani @ V. Subramanian
2021 Latest Caselaw 11281 Mad

                                                             S.A.No.873 of 2009

        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                            DATED: 30.04.2021

                                 CORAM:

        THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                            S.A.No.873 of 2009

C. Ponnusamy                                               ... Appellant

                                    Vs.

V.S. Mani @ V. Subramanian                                ... Respondent

Prayer: Second Appeal filed under Section 100 of C.P.C., against the
Judgment and decree of the Subordinate Judge's Court at Namakkal dated
12.09.2008 in A.S.No.13 of 2005, reversing the judgment and decree of the
Additional District Munsif at Namakkal dated 08.12.2004 in O.S.No.420 of
1997.
            For Appellant  : Ms.T.R. Gayathri
                             for M/S. Sarvabhauman Associates
            For Respondent : J. Ramakrishnan

                                JUDGMENT

The learned Counsel for the appellant seeks permission of this

Court to withdraw this appeal, by stating that the suit property had already

been disposed to third party.

S.A.No.873 of 2009

R.PONGIAPPAN,J.

2. Recording the same, the Second Appeal is dismissed as

withdrawn. No costs.

30.04.2021

AT Index:yes/no

To

1.The Subordinate Judge, Namakkal.

2.The Additional District Munsif, Namakkal.

S.A.No.873 of 2009