R.Alagumani vs T. Mahesan
2021 Latest Caselaw 25380 Mad

                                                                                  S.A.(MD)No.625 of 2021



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 23.12.2021

                                                          CORAM:

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A.(MD)No.625 of 2021
                                                          and
                                                 CMP(MD) No.8349 of 2021

                     R.Alagumani                                                  ... Appellant
                                                                Vs.


                     T. Mahesan                                                   ... Respondent

                     PRAYER : Second Appeal has been filed under Section 100 of Cr.P.C,
                     against the judgment and decree dated 31.07.2020 made in A.S. No.63 of
                     2017 on the file of the Sub Court, Dindigul confirming the Judgment and
                     decree dated 13.03.2017 made in O.S. No.57 of 2007 on the file of the
                     District Munsif Court, Nilakottai.



                                        For Appellant      : Mr.V.George Raja

                                        For Respondent     : Mr.G.Vidhya Maheswaran


                                                         ORDER

The learned counsel appearing for the appellant has circulated a

letter dated 21.10.2021 to the Registry seeking permission of this Court

to withdraw the second appeal. The said letter is placed on record.

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

S.A.(MD)No.625 of 2021

2. In view of the same, the Second Appeal is dismissed as

withdrawn. No costs. Consequently connected miscellaneous petition is

also closed.

23.12.2021

Index : Yes/No Internet : Yes/No aav

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 Sub Court, Dindigul

2. The District Munsif Court, Nilakottai.

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

S.A.(MD)No.625 of 2021

V.BHAVANI SUBBAROYAN,J.

aav

S.A.(MD)No.625 of 2021 and CMP(MD) No.8349 of 2021

23.12.2021

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