Gowri vs Duraikannu
2021 Latest Caselaw 4239 Mad

                                                                       S.A.No.926 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 18.02.2021

                                                    CORAM:

                                      THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                                S.A.No.926 of 2008
                                                       and
                                                 M.P.No.1 of 2008

                     Gowri,
                     W/o, Subramani,
                     Koolipatti,
                     Reddipatty Post,
                     Namakkal Taluk,
                     Namakkal District.                                   ... Appellant


                                                   Vs.

                     1. Duraikannu,
                        S/o, Ramasamy Udayar,
                        4/71, Annanagar,
                        Reddiapatty Post,
                        Namakkal Taluk,
                        Namakkal District.

                     2. Visithirarani,
                        W/o, Ramadoss,                               ... Respondents
                        Annanagar,
                        Reddiapatty Post,
                        Namakkal Taluk,
                        Namakkal District.


                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                S.A.No.926 of 2008

                     Prayer:Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree passed in A.S.No.42 of 2001 dated 11.10.2006 on the
                     file of the Sub Court, Namakkal, reversing the judgment and decree passed
                     in O.S.No.383 of 1996 dated 04.01.2001 on the file of the Principal District
                     Munsif Court, Namakkal, Namakkal District.


                                     For Appellant     : Mr.S.Saravanan

                                     For Respondents : Mr.S.Saravanakumar
                                                       for M/s.M.Sudhakar

                                                       JUDGMENT

Both counsel present.

2. Memo filed by the appellant's counsel seeking permission to

withdraw the second appeal. The 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

petition, if any, is closed.

18.02.2021

mfa Index:yes Internet:yes

https://www.mhc.tn.gov.in/judis/ S.A.No.926 of 2008

To

1. The Subordinate Judge, Subordinate Court, Namakkal.

2.The Principal District Munsif Principal District Munsif Court, Namakkal, Namakkal District.

Copy to

The Section Officer, VR Section, High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ S.A.No.926 of 2008

T.RAVINDRAN, J.

mfa

S.A.No.926 of 2008 and M.P.No.1 of 2008

18.02.2021

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