A.Soosai Manickam vs The Branch Manager
2021 Latest Caselaw 16098 Mad

                                                              1

                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  DATED: 06.08.2021
                                                        CORAM
                                     THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA
                                                S.A(MD)No.383 of 2018

                     A.Soosai Manickam                 ... Appellant/Ist Respondent/Plaintiff

                                                       -vs-

                     1.The Branch Manager,
                       HDFC Bank,
                       Door No.29, Near Circuit House,
                       Kamarajar Salai,
                       Coimbatore Town.              ...Ist Respondent/Appellant/2nd defendant

                     2.The General Manager,
                       TNSTC,
                       Trichy Bye-pass Road,
                       Dindigul Town,
                       Dindigul District.

                     3.The Secretary,
                       RMTC Workers Cooperative Housing Society,
                       Transport Nagar,Alamarathupatti Post,
                       Dindigul Madurai Road,
                       Dindigul Taluk,
                       Dindigul District.

                     4.The Special Officer,
                       RMTC Workers Cooperative Housing Society,
                       Near Kanna Pal Pannai,
                       Dindigul Town,
                       Dindigul District.          ...Respondents 2 to 4/Respondents 2 to 4/
                                                                       Defendants 1,3 and 4
                     Prayer: Second Appeal filed under Section 100 of Civil Procedure Code
                     praying this Court to set aside the judgment and decree made in A.S.No.54
                     of 2015, dated 2.6.2017, on the file of the Additional Subordinate Judge,
                     Dindigul restoring the decree and judgement made in O.S.No.120 of 2008,
https://www.mhc.tn.gov.in/judis/
                     dated 15.4.2015, on the file of the District Munsif Court, Dindigul.
                                                                2

                                       For Appellant      : Mr.S.Ramakrishnan
                                                            for M/s.K.Muraleedharan

                                       For Respondent-1   : Mr.V.K.Krishnamoorthy

                                       For Respondent-3   :Mr.J.Gunaseelan Muthiah

                                                          JUDGMENT

The learned counsel appearing for the appellant has circulated a

letter, dated 2.8.2021 to the Registry, seeking permission of this Court to

withdraw this Second Appeal. The said letter is placed on record.

2.In view of the above, the Second Appeal is dismissed as withdrawn.

No costs.

                                                                                        06.08.2021


                     Index         : Yes/No

                     Internet: Yes/No

                     vsn

                     To

1.The Additional Subordinate Judge, Dindigul.

2.The District Munsif, Dindigul.

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

A.D.JAGADISH CHANDIRA,J.,

vsn

ORDER MADE IN S.A(MD)No.383 of 2018

06.08.2021

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