J.Dhinakaran vs J.Karunakaran
2021 Latest Caselaw 16201 Mad

                                                                                  S.A.No.234 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 09.08.2021

                                                        CORAM:

                               THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                    S.A.No.234 of 2011

                     J.Dhinakaran                                             ..Appellant
                                                           vs.

                     1.J.Karunakaran
                     2.Latha
                     3.Pown
                     4.The Tahsildar,
                       Taluk Office,
                       Katpadi, Vellore District.

                     5.The Additional Sub Treasury Officer,
                       Sub Treasury,
                       Katpadi, Vellore District.                             ..Respondents

                     PRAYER: Second Appeal filed under Section 100 of the C.P.C., 1908
                     against the decree and Judgment dated 11.11.2010 of the Subordinate
                     Court, Vellore in A.S.No.20 of 2010, confirming the decree and judgment
                     dated 09.04.2010 of the District Munsif Court, Katpadi in O.S.No.743 of
                     2009.
                                    For Appellant     : Mr.G.Paranthaman
                                    For R3            : No appearance
                                    For R4 & R5       : Mr.R.Gokul Krishnan


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                                                                              S.A.No.234 of 2011

                                                                       R.HEMALATHA, J.
                                                                                  mtl


                                                    JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this second appeal. He has also

filed a Memo dated 30.09.2020 to that effect.

2.Recording the above said submission and the memo, this

second appeal is dismissed as withdrawn.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

connected Miscellaneous Petition is closed.

09.08.2021

mtl Index : Yes/No Speaking / Non-speaking order

S.A.No.234 of 2011

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