N. Duraibabu (Deceased) vs Pannerselvam
2021 Latest Caselaw 25246 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., against the
                     decree and judgment dated 10.10.2012 passed in A.S.No.16 of 2011 on the
                     file of the Principal District Judge, Thiruvallur reversing the decree and

                     1/3
https://www.mhc.tn.gov.in/judis
                                                                                           S.A.No.71 of 2014

                     judgment dated 05.01.2011 passed in O.S.No.49 of 2000 on the file of
                     Subordinate Judge, Thiruvallur.

                                              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withdrawn.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.

                                                                                             22.12.2021

                     AT
                     Index              :Yes/No
                     Internet           :Yes/No

                     To

1.The Principal District Judge, Thiruvallur.

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