Mallika vs Sathishkumar
2021 Latest Caselaw 4238 Mad

                                                                                    A.S. No.49 of 2018



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 18.02.2021

                                                             CORAM:

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

                                                     A.S. No.49 of 2018
                   Mallika                                                         ... Appellant

                                                               vs.

                   1.Sathishkumar
                   2.Ponnusamy
                   3.Subramaniam                                                   ...Respondents


                             Appeal Suit filed under Section 96 of the Civil Procedure Code,
                   against the judgment and decree dated 26.07.2017 in O.S. No.122 of
                   2016 on the file of Additional District Judge, Namakkal.


                                     For Appellant       :      Mr.S.Kalyanaraman

                                     For Respondents :          No Appearance


                                                      JUDGMENT

Appeal suit filed under Section 96 of the Civil Procedure Code,

against the judgment and decree of the learned Additional District

Judge, Namakkal, dated 26.07.2017 made in O.S. No.122 of 2016.

2. Mr.S.Kalyanaraman, learned counsel appearing for the

appellant, placed before us a letter written by the appellant dated Nil

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

A.S. No.49 of 2018

requesting him to withdraw the appeal, as not pressed. Since the

matter has been resolved, the learned counsel appearing for the

appellant submitted that the appeal may be dismissed as not pressed.

3. Recording the submission made by the learned counsel

appearing for the appellant and the letter written by the appellant, the

appeal suit is dismissed as withdrawn. However, there shall be no

order as to costs. As the appeal has been withdrawn, the appellant is

entitled to get 50% of the court fee paid by her. Registry, is directed

to refund the court fee, as applicable.

                                                              (T.R., J.) (G.C.S., J.)
                                                                    18.02.2021

                   Index           :   Yes/No
                   Asr

                   To

The Additional District Judge, Namakkal.

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

A.S. No.49 of 2018

T.RAJA, J.

and G.CHANDRASEKHARAN, J.

Asr

A.S. No.49 of 2018

18.02.2021

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