Thanga Meer ..1St Defendant/1St ... vs Palkish Bivi ...
2021 Latest Caselaw 424 Mad

                                                                                  S.A.No.1618 of 1997


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE: 06.01.2021

                                                    CORAM:

                          THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             S.A.No.1618 of 1997
                                                     and
                                           C.M.P.Nos.15805 of 1997

                 1.Thanga Meer                        ..1st Defendant/1st Respondent/Appellant
                 2.Nattani Purasakkudi P.O.,
                    Avudaiyar Koil Taluk              .. Appellant


                                                      Vs.

                 1.Palkish Bivi                ..Plaintiff/Appellant/Respondent
                 2.Poonammal                   ...2nd Defendant/2nd Respondent/2nd Respondent
                 3.Sithiamma                   ..3rd Defendant/3rd Respondent/3rd Respondent


                 PRAYER: This Second Appeal is filed under Section 100 of Civil Procedure
                 Code, against the judgment and decree dated 30.10.1996 made in A.S.No.
                 65/1993 on the file of the Sub Court, Pudukkottai, against the judgment and
                 decree dated 21.04.1992 made in O.S.No.63 of 1991 on the file of the
                 District Munsif Court, Aranthangi.


                                   For Appellants     : Mr.S.Rajendran
                                   For Respondents: Mr.V.K.Vijaya Raghavan




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                                                                                S.A.No.1618 of 1997


                                                                    N.SATHISH KUMAR, J.

                                                                                                ta
                                              JUDGMENT

The learned counsel appearing for the appellants seeks permission

of this Court to withdraw this Second Appeal and he has also sent a memo

dated 06.01.2021 through e-mail to that effect.

2. Recording the memo sent by the learned counsel appearing for

the appellants, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                             06.01.2021
                 Index    : Yes/No
                 Internet : Yes/No
                 ta
                 To

1.The Sub Court, Pudukkottai

2.The District Munsif Court, Aranthangi

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

S.A.No.1618 of 1997

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