Parvathi vs Krishnan
2021 Latest Caselaw 15605 Mad

                                                                                  S.A. No.1149 of 2005

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 03.08.2021

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               S.A. No.1149 of 2005 &
                                               CMP.No.15849 of 2005

                      1.Parvathi
                      2.Manju @ Manjunathan
                      3.Elumalai                                         ...    Appellants

                                                          Vs
                      1.Krishnan
                      2.Kuppusamy
                      3.Govindaraj
                      4.Selvaraj                                         ...   Respondents

                      PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                      Judgment and Decree of the Subordinate Judge's Court at Kallakurichi dated
                      05.07.2005 in A.S.No.92 of 2003 reversing the Judgment and decree of the
                      1st Additional District Munsif at Kallakurichi dated 03.04.2003 in
                      O.S.No.453 of 2000.
                                  For Appellants            : Ms.T.R.Gayathri
                                                             for M/s.Sarvabhauman Associates
                                  For Respondent 1          : Mr.Radha Krishnan
                                  For Respondents 2 & 3 : No appearance
                                  For Respondent 4          : Gone out

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                                                                                  S.A. No.1149 of 2005

                                                                        ABDUL QUDDHOSE, J.
                                                                                                   nl
                                                     JUDGMENT

Ms.T.R.Gayathri, learned counsel representing the counsel on record

for the Appellants on instructions would that she may be permitted to

withdraw this second appeal. The said submission is recorded. Accordingly,

this second appeal is dismissed as withdrawn. No costs. Consequently,

connected miscellaneous petition is closed.

03.08.2021 nl

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

To

1. The Subordinate Judge's Court at Kallakurichi

2. The 1st Additional District Munsif at Kallakurichi

S.A. No.1149 of 2005

http://www.judis.nic.in