Palanisamy vs Nallusamy
2021 Latest Caselaw 1435 Mad

   1                                                          S.A.No.12 of 2016




        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                Dated : 21.01.2021

                                   CORAM

            THE HONOURABLE MR.JUSTICE T.RAVINDRAN

                              S.A.No.12 of 2016

Palanisamy                            ...                Appellant

                                      Vs.

Nallusamy                             ...                Respondent



Prayer: The second appeal has been filed under Section 100 of Civil
Procedure Code against the Judgment and decree dated 02.07.2015 made in
A.S.No.18 of 2014 on the file of the Subordinate Court, Namakkal, reversing
the judgment and decree dated 18.09.2013 made in O.S.No.23 of 2010 on the
file of the Principal District Munsif Court, Namakkal.



             For Appellant            : Mr.N.Manokaran

             For Respondent           : Not ready in notice
     2                                                        S.A.No.12 of 2016

                                                              T.RAVINDRAN,J.

                                                                               sms

                                  JUDGMENT

The counsel for the appellant seeks permission of this Court to withdraw

the second appeal and undertakes to file a memo to that effect.

In the light of the abovesaid position, the second appeal is dismissed as

withdrawn and the counsel for the appellant is directed to file a memo to that

effect immediately. Consequently, connected miscellaneous petition, if any, is

closed.

Index : Yes/No
Internet: Yes/No                                                  21.01.2021
sms
To

1.The Subordinate Court, Namakkal.

2.The Principal District Munsif Court, Namakkal.

3.The Section Officer, V.R.Section, High Court, Madras.

S.A.No.12 of 2016