Govindarajan vs Padmasini
2021 Latest Caselaw 2151 Mad

                                                                              S.A.No.1421 of 2007

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 01.02.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    S.A.No.1421 of 2007


                    Govindarajan                                   ... Appellant/Plaintiff
                                                            Vs.
                    Padmasini                                      ... Respondent/Defendant


                    PRAYER: This Second Appeal has been filed under Section 100 of
                    Code of Civil Procedure against the Judgment and Decree passed in
                    A.S.No.88 of 2006, dated 19.12.2006, on the file of the Court of the
                    learned Principal Sub-Ordinate Judge, Mayiladuthurai in reversing
                    the Judgement and Decree passed in O.S.No.666 of 2004, dated
                    24.03.2006, on the file of the Principle District Munsif Court,
                    Mayiladuthurai.


                                   For Appellant            : Mr.A.Muthukumar
                                   For Respondent           : Mr.K.Shnumugam


                                                        ORDER

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this Second Appeal and he has

also filed a memo by stating that “the sole respondent dead and the

appellant is not interested in prosecuting this Second Appeal”.

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

S.A.No.1421 of 2007

RMT.TEEKAA RAMAN., J

dua

2.In view of the memo filed by the learned counsel for the

appellant, this Second Appeal is dismissed as withdrawn. No costs.

01.02.2021 dua Index:Yes Internet:Yes Speaking Order:Yes

Note:The Registry is directed to send the Lower Court records within a period of three months.

To

1.The Principal Sub-Ordinate Judge, Mayiladuthurai.

2.The Principle District Munsif Court, Mayiladuthurai.

3.The Section Officer, VR Section, High Court, Madras.

S.A.No.1421 of 2007

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