Thimman vs Sakuntala Bai
2021 Latest Caselaw 9844 Mad

                                                                                     S.A. No.1396 of 2000

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 17.04.2021

                                                       CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                              S.A. No.1396 of 2000 and
                                           Connected Miscellaneous Petitions


                     1.Thimman
                     2.Raman                                                   ...       Appellants
                                                          Vs

                     1.Sakuntala Bai
                     2.Srinivasa Rao
                     3.Hari
                     4.Kumar
                     5.Raghunathan
                     6.Vijayalakshmi
                     7.Bharatha Devi
                     8.Seetha Bai
                     9.Krishnamurthi
                     10.Devaki Rani                                            ...      Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     judgment and decree of the Court of the 3rd Additional District Judge,
                     Dharmapuri @ Krishnagiri in A.S.No.32 of 1993 dated 25.04.2000 in
                     confirming the judgment and decree of the Court of the District Munsif,
                     Krishnagiri in O.S.No.438 of 1983 dated 23.09.1992.


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https://www.mhc.tn.gov.in/judis/
                                                                                 S.A. No.1396 of 2000

                                                                        ABDUL QUDDHOSE, J.
                                                                                                  nl
                                     For Appellants                : Mr.V.Raghavachari
                                     For Respondents 2, 3, 5 & 9   : Mr.Narayanasamy
                                     For Respondents 8 & 10        : No appearance
                                                       JUDGMENT

Learned counsel for the Appellant has filed a memo dated 30.01.2019

enclosing the letter received by him from the Appellants requesting him to

withdraw the second appeal.

After recording the same, this second appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petitions are

closed.

17.04.2021

nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The 3rd Additional District Judge, Dharmapuri @ Krishnagiri

2. The District Munsif, Krishnagiri

S.A. No.1396 of 2000

https://www.mhc.tn.gov.in/judis/