S.Varadaraju vs Muthusamy
2021 Latest Caselaw 16068 Mad

                                                                                        S.A.No.448/2014

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 06.08.2021
                                                          CORAM
                                    THE HONOURABLE MR.JUSTICE M.GOVINDARAJ
                                                     S.A.No.448 of 2014
                                                    and M.P.No.1 of 2014

                     S.Varadaraju
                     S/o.Sundaram                                                   ... Appellant

                                                              Vs.


                     Muthusamy
                     S/o.Nachimuthu Gounder                                        ... Respondent



                                   PRAYER: The Second Appeal has been filed under Section 100 of
                     C.P.C. against the Decree and Judgment of the Sub Court, Namakkal dated
                     09.02.2010 passed in A.S.No.81 of 2006 reversing the Judgment and Decree
                     of the Principal District Munsif Court, Namakkal, dated 21.09.2004 in
                     O.S.No.241 of 2004.


                                              For Appellant         :Mr.T.Dhanyakumar




https://www.mhc.tn.gov.in/judis/
                                                                                    S.A.No.448/2014

                                                                             M.GOVINDARAJ, J.

                                                                                                 kas

                                                     JUDGMENT

(This case has been heard through video conference)

The learned counsel appearing on behalf of the appellant seeks

permission of this court to withdraw this second appeal through video

conference.

2. In view of the above submission made by the learned counsel

for the appellant, this Second Appeal stands dismissed as withdrawn. No

costs. Consequently, the connected miscellaneous petition is closed.

06.08.2021

kas

Index: yes / no Internet : yes / no

To.

1.The Sub Court Namakkal

2.The Principal District Munsif Court Namakkal S.A.No.448 of 2014

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