T. Saravanan vs S. Kannappar
2021 Latest Caselaw 1853 Mad

                                                                      C.M.P(MD).No.10565 of 2018 in


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 27.01.2021

                                                   CORAM :

                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                       C.M.P(MD).No.10565 of 2018 in
                                        SA(MD).SR.No.41184 of 2018



                   1.T. Saravanan
                   2. R. Geetha                               .. Petitioners / appellants


                                                        Vs.


                   1.S. Kannappar
                   2.Gnanasekaran
                   3.Malarvizhi                                ... Respondents / Respondents



                   Prayer in CMP:      This petition has been filed to grant leave to the
                   petitioners to prefer this Second Appeal against the decree and Judgment,
                   dated 11.08.2015 passed by the III Additional District Judge, Thanjavur at
                   Pattukkottai in A.S.No.57 of 2014 confirming the Decree and Judgment,
                   dated 22.09.2014 passed by the Principal Subordinate Court, Pattukkottai
                   in O.S.No. 186 of 2010.


                   Prayer in SA(MD).SR.No.41184 of 2018 : Second Appeal is filed against
                   the Judgment and Decree of the Principal District Court, Thanjavur, dated

                     1/3
http://www.judis.nic.in
                                                                        C.M.P(MD).No.10565 of 2018 in


                   11.08.2015 passed in A.S.No.57 of 2014 confirming the decree and
                   Judgment of the Principal Sub Court, Thanjavur, dated 22.09.2014 passed
                   in O.S.No.186 of 2010.


                                For petitioners          : P. Sesubalan Raja

                                For 1st respondent       : Mr. P. Vadivel



                                                     ORDER

The learned counsel appearing for the petitioners / appellants

seeks permission of this Court to withdraw this petition. Hence, the CMP

is dismissed as withdrawn. Consequently, SA(MD).SR.No.41184 of 2018

is also rejected. No costs.

27.01.2021 Index : yes/no Internet : yes/no trp

To

1. III Additional District Judge, Thanjavur at Pattukkottai.

2. The Principal Subordinate Court, Pattukkottai.

http://www.judis.nic.in C.M.P(MD).No.10565 of 2018 in

R.SUBRAMANIAN,J.,

trp

C.M.P(MD).No.10565 of 2018 in SA(MD).SR.No.41184 of 2018

27.01.2021

http://www.judis.nic.in