Arun Karthick vs A.Sulochana
2021 Latest Caselaw 4256 Mad

                                                                        S.A.(MD)No.288 of 2019

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 18.02.2021

                                                      CORAM

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                            S.A.(MD)No.288 of 2019

                      Arun Karthick                                          Appellant

                                                       Vs

                      1.A.Sulochana
                      2.G.Duraisamy Naidu
                      3.Ravichandran
                      4.R.Amudha                                             Respondents

                      PRAYER :- Second Appeal filed under Section 100 of Code of Civil
                      Procedure, against the Judgment and Decree passed by the Additional
                      District Judge (Fast Track Court) Palani, made in A.S.No.33 of 2015
                      dated 18.09.2017 in modifying the Judgment and Decree made in
                      O.S.No.60 of 2008, dated 27.04.2015, on the file of the Subordinate
                      Court, Palani.
                                       For Appellant        : Mr.S.Karthik
                                       For R1               : No appearance
                                       For R2 to R4         : Mr.R.Jegadeeswaran

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                                                                         S.A.(MD)No.288 of 2019

                                                 JUDGMENT

The learned counsel for the appellant seeks permission of

this Court to withdraw the Second Appeal. He has also circulated a letter

dated 10.02.2021 to that effect.

2.In view of the same, the Second Appeal is dismissed as

withdrawn. No costs.

18.02.2021

Index : Yes/No Internet: Yes/No vrn

To

1.The Additional District Judge (Fast Track Court) Palani,

2.The Subordinate Court, Palani.

3.The Section Officer, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.(MD)No.288 of 2019

R.SUBRAMANIAN, J.

vrn

Judgment made in S.A.(MD)No.288 of 2019

Dated 18.02.2021

http://www.judis.nic.in