Thimmaiah Gounder vs Poochammal @ Lakshmi Ammal
2021 Latest Caselaw 15500 Mad

                                                                                S.A.(MD)No.813 of 2013


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 02.08.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.813 of 2013
                                                            and
                                                    M.P.(MD).No.1 of 2013

                Thimmaiah Gounder                                               ... Appellant
                                                            Vs.
                1. Poochammal @ Lakshmi Ammal
                2. Alagammal
                3. Amaravathi
                4. Alagulakshmi                                                 ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the Judgment and Decree dated 17.01.2013 passed in A.S.No.69 of
                2012 on the file of the Sub Judge, Thoothukudi confirming the Judgement and
                Decree dated 20.09.2011 passed in O.S.No.471 of 2009 on the file of the
                Trainee District Judge cum II Additional District Munsif Court, Thoothukudi
                and set aside the same.
                                   For Appellant      : Mr.G.Prabhu Rajadurai

                                   For Respondents : Mr.M.P.Senthil
                                                     For R2 to R4.
                                                     R1 – No appearance.




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                                                                               S.A.(MD)No.813 of 2013




                                                 JUDGMENT

The learned counsel appearing for the appellant seeks leave to withdraw

this appeal.

2. Recording the same, this second appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                                      02.08.2021
                Index              : Yes / No
                Internet           : Yes/ No
                kmm

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. The Trainee District Judge cum II Additional District Munsif Court, Thoothukudi.

2. The Sub Judge, Thoothukudi.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.813 of 2013

G.R.SWAMINATHAN, J.

kmm

S.A.(MD)No.813 of 2013

02.08.2021

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