Vijaya vs Valliammal
2021 Latest Caselaw 24179 Mad

                                                                         S.A.No.296 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               Dated: 08.12.2021
                                                    CORAM:
                        THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
                                               S.A.No.296 of 2021

                     Vijaya,
                     W/o.Subash,
                     Residing at No.10/1, Thiru.Vi.Ka.Street,
                     Chidambaram Taluk.                                        ... Appellant

                                                       .Vs.

                     Vadivel (Deceased)

                     1.Valliammal
                     W/o.late Vadivel

                     2.Jayakumar
                     S/o.Late Vadivel

                     Both 1 & 2 Respondents are
                     Residing at Kothandavillagam Village,
                     Chidambaram Taluk.                                        ... Respondents


                     PRAYER: Second Appeal is filed under Section 100 of Civil Procedure

                     Code to set aside the judgment and decree dated 09.01.2019 in A.S.No.4

                     of 2018 on the file of the II Additional District Judge, Chidambaram,

                     confirming the judgment and decree dated 06.01.2017 in O.S.No.60 of

                     2007 on the file of the Subordinate Judge, Chidambaram.


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                                                                                 S.A.No.296 of 2021

                                        For Appellant     : Mr.M.Sivavarthanan

                                        For Respondents : Mr.K.Saravanan (for R2)



                                                        JUDGMENT

Learned counsel for the Appellant sent a letter to the Registry, informing the withdrawal of the Second Appeal. Today also learned counsel for the Appellant appeared through Video Conference. He submitted that Appellant may be permitted to withdraw Second Appeal.

2.In view of the submission of the learned counsel for the Appellant, S.A.No.296 of 2021 is dismissed as withdrawn. No costs.

08.12.2021

sai

To The learned II Additional District Judge, Chidambaram.

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

S.A.No.296 of 2021

G.CHANDRASEKHARAN, J.

sai

S.A.No.296 of 2021

Dated: 08.12.2021

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