N. Sambantham vs S. Ramanujam
2021 Latest Caselaw 2442 Mad

                                                                              S.A..No.1317 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :      03.02.2021

                                                       CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                                  S.A.No. 1317 of 2008
                                                           and
                                             M.P. Nos.1 of 2008 & 1 of 2011


                     1. N. Sambantham
                        S/o. Natesa Pillai

                     2. S.N.Sabaragirivasan                                     ... Appellants

                                                          Vs.

                     1. S. Ramanujam
                        S/o. Subramanian

                     2. S. Rajendran
                        S/o. Ramanujam

                     3. Subramanian
                        S/o. Ramanujam

                     4. S. Murugan
                        S/o. Ramanujam                                        ... Respondents




                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A..No.1317 of 2008



                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against judgment and decree         dated 20.06.2008 rendered in A.S.
                     No.6 of 2008 on the file of the Subordinate Judge, Tiruvarur, confirming
                     the decree and the judgment dated 17.08.2007 rendered in O.S. No.294
                     of 2006 on the file of the District Munsif of Tiruvarur.


                                            For Appellants      : Mr. P. Raja
                                            For Respondents     : Mr. B. Ramamoorthy


                                                  JUDGMENT

Memo has been filed by the appellants' counsel seeking

permission to withdraw the second appeal.

2. The abovesaid memo is taken on record.

3. In the light of the abovesaid position, the second appeal is

dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petitions are closed.

03.02.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

https://www.mhc.tn.gov.in/judis/ S.A..No.1317 of 2008

To

1. The Subordinate Judge, Tiruvarur

2. The District Munsif, Tiruvarur.

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

https://www.mhc.tn.gov.in/judis/ S.A..No.1317 of 2008

T. RAVINDRAN, J.

bga

S.A.No.1317 of 2008

03.02.2021

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