Kalimuthu Ammal vs Saravana Nadar
2021 Latest Caselaw 2656 Mad

                                                                              S.A.No.465 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.02.2021

                                                       CORAM:

                                      THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                                  S.A.No. 465 of 2012
                                                          and
                                         C.M.P.Nos.13839, 13840 & 13841 of 2017
                                                           &
                                                    M.P.No.1 of 2012

                     Kalimuthu Ammal,
                     W/o,Gopalakrishnan,
                     1/103, Kuthalam,
                     Gopurajapuram Post,
                     Nagapattinam Taluk.                                          ... Appellant


                                                      Vs.

                     1. Saravana Nadar,
                        S/o, Kailasa Nadar,
                        1/102, Kuthalam,
                        Gopurajapuram Post,
                        Nagapattinam Taluk.

                     2. Periyasamy Nadar,
                        S/o, Chinnathambi Nadar,
                        1/102, Kuthalam,
                        Gopurajapuram Post,
                        Nagapattinam Taluk.



                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                S.A.No.465 of 2012

                     3. The District Revenue Officer,
                        attached to Collectorate,
                        Collectorate Office,
                        Nagapattinam-3.                                        ... Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     judgment and Decree dated 21.12.2011 made in A.S.No.36 of 2011 on the

                     file of the Subordinate Judge, Nagapattinam, confirming the judgment and

                     decree dated 24.02.2011 made in O.S.No.285 of 2006 on the file of the

                     District Munsif Court, Nagapattinam.



                                    For Appellant     : Mr.K.Sasindran

                                    For Respondents : No appearance


                                                        *****

                                                    JUDGMENT

Counsel for the appellant seeks permission to withdraw the second

appeal and also circulated a letter through Email with reference to the same.

The letter sent by the counsel for the appellant through Email, seeking

permission for withdrawal of the second appeal is taken on record.

https://www.mhc.tn.gov.in/judis/ S.A.No.465 of 2012

2. In the light of the abovesaid factors, the second appeal is dismissed

as withdrawn. No costs. Consequently, connected miscellaneous petition,

if any, are closed.

04.02.2021

mfa Index:yes Internet:yes

To

1. The Subordinate Judge, Sub Court, Nagapattinam.

2.The District Munsif, District Munsif Court, Nagapattinam.

Copy to

The Section Officer, VR Section, High Court.

https://www.mhc.tn.gov.in/judis/ S.A.No.465 of 2012

T.RAVINDRAN, J.

mfa

S.A.No. 465 of 2012 and C.M.P.Nos.13839, 13840 & 13841 of 2017 & M.P.No.1 of 2012

04.02.2021

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