N. Duraibabu (Deceased) vs Pannerselvam
2021 Latest Caselaw 25245 Mad

                                                                               S.A.No.71 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 22.12.2021

                                                     CORAM:

                            THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                               S.A.No.71 of 2014
                                                      and
                                              M.Ps.No.1 & 2 of 2014

                     1.N. Duraibabu (deceased)

                     2.Sulochana
                     3.D. Gunasekaran
                     4.D. Muniammal
                     5.D. Munusamy
                     6.D. Dhatchinamurthy
                     7.D. Shanmugam                                            .. Appellants


                                                         Vs.

                     1.Pannerselvam
                     2.Kalaivani
                     3.Selvamani
                     4.Santhy
                     5.Saravanan
                     6.Balayogi
                     7.N.Rajagopal                                            .. Respondents

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., to allow this
                     second appeal by setting aside the decree and judgment dated 10.10.2012
                     passed in A.S.No.16 of 2011 on the file of Principal District Judge,

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.71 of 2014

                     Thiruvallur and confirm the judgment and decree dated 05.01.2011 passed
                     in O.S.No.49 of 2000 on the file of Sub-Court, Thiruvallur together with
                     costs.

                                            For Appellants   : Mr. E. Naveen

                                            For Respondents : No Appearance

                                                     JUDGMENT

The learned counsel for the appellants filed a memo to revoke

vakalath. Memo is recorded. The appellants seeks permission of this Court

to withdraw this second appeal.

2. In view of the same, this second appeal is dismissed as

withdrawn. Consequently, connected miscellaneous petitions are closed. No

costs.

                                                                                    22.12.2021

                     AT
                     Index             :Yes/No
                     Internet          :Yes/No

                     To

1.The Principal District Judge, Thiruvallur.

https://www.mhc.tn.gov.in/judis S.A.No.71 of 2014

2.The Subordinate Judge, Thiruvallur.

https://www.mhc.tn.gov.in/judis S.A.No.71 of 2014

RMT.TEEKAA RAMAN,J.,

AT

S.A.No.71 of 2014

22.12.2021

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