Bhuvaneswari vs C.Parthasarathi
2021 Latest Caselaw 2487 Mad

                                                                                 A.S.No.371 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.02.2021

                                                       CORAM

                                 THE HONOURABLE MR.JUSTICE T.RAJA
                                               and
                           THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                                  A.S.No.371 of 2011

                     1. Bhuvaneswari
                     2. Chamundeswari
                     3. Uma Maheswari
                     4. Thirumalai                                             ... Appellants

                                                           -vs-
                     1. C.Parthasarathi
                     2. Jothiammal
                     3. Thanigaivelrajan
                     4. R.Devarajan                                       ... Respondents
                            First Appeal filed under Order 41 Rule 1 read with Section 96 of

                     Civil Procedure Code seeking to set aside the judgment and decree dated

                     22.01.2011 in O.S.No.35/2009 passed by the learned Additional District

                     Judge, Fast Track Court No.I, Poonamallee.

                                          For Appellants    : Mr.P.Haribabu

                                          For 4th Respondent : Mr.S.K.Murali



                                                     JUDGMENT

https://www.mhc.tn.gov.in/judis/ A.S.No.371 of 2011

(Judgment of the Court was pronounced by T.RAJA, J.)

The First Appeal has been preferred against the judgment and decree

dated 22.01.2011 passed in O.S.No.35/2009 by the learned Additional

District Judge, Fast Track Court No.I, Poonamallee.

2. Learned Counsel for the appellants sought for permission of

this Court to withdraw the present Appeal. He has also filed a Memo of

Withdrawal dated 07.01.2021 in this regard.

3. Recording the same, permission is granted to withdraw the

present appeal. Accordingly, the A.S.No.371/2011 is dismissed as

withdrawn. No costs.

                                                                   (T.R.J.,)     (G.C.S.J.,)
                                                                       03.02.2021
                     Note :

Issue order copy on 04.02.2021 tsi

To Additional District Judge, Fast Track Court No.I, Poonamallee.

https://www.mhc.tn.gov.in/judis/ A.S.No.371 of 2011

T.RAJA, J.

and G.CHANDRASEKHARAN,J.

tsi

A.S.No.371/2011

03.02.2021

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