Murugeshwari vs A.Muneeswaran
2021 Latest Caselaw 25267 Mad

                                                                            S.A(MD)No.433 of 2014


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 22.12.2021

                                                      CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            S.A(MD)No.433 of 2014
                                                    and
                                           M.P.(MD)Nos.1 & 2 of 2014


                     Murugeshwari                    ... Appellant/Appellant/Defendant


                                                        Vs.
                     1.A.Muneeswaran
                     2.A.Sasikumar
                     3.Alagarsamy
                     4.Uma Maheswari
                     5.S.Niveatha
                     6.Minor Karthikeyan
                        Minor rep. by his mother and next friend
                        the 4th respondent herein
                                                     ... Respondent/Respondent/Plaintiffs


                     Prayer : Second Appeal filed under Section 100 of the Code of Civil

                     Procedure against the judgment and decree, dated 26.08.2013 passed in


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                            S.A(MD)No.433 of 2014


                     A.S.No.11 of 2010, on the file of the Subordinate Court, Periyakulam,

                     confirming the judgment and decree, dated 26.02.2010 passed in O.S.

                     No.155 of 2008 on the file of the District Munsif Court, Periyakulam.



                                   For Appellant          : Mr.M.Jerin Mathew


                                                   JUDGMENT

The learned counsel appearing for the appellant has

circulated a letter, dated 20.09.2021 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withdrawn.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. Consequently, connected miscellaneous petitions

are closed.

                                                                       22.12.2021
                     Index         : Yes/No
                     Internet      : Yes/No
                     rm

https://www.mhc.tn.gov.in/judis S.A(MD)No.433 of 2014

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Subordinate Court, Periyakulam,

2.The District Munsif Court, Periyakulam.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.433 of 2014

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.433 of 2014

22.12.2021

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