S.Kuppan vs Pushpa Gandi
2021 Latest Caselaw 13197 Mad

                                                                               S.A.No.1476 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated 05.07.2021

                                                       CORAM:

                                    THE HONOURABLE MISS.JUSTICE P.T.ASHA

                                                 S.A.NO.1476 of 2008

                       1. S.Kuppan
                       2. S.Murugan
                       3. S.Gunasekaran
                       4. S.Rajasekaran
                       5. S. Saravanan                      ... Appellants

                                                 Vs.

                       1. Pushpa Gandi
                       2. Dr. Janarthanan
                       3. Rathinavel Kamarajan
                       4. Anandavalli
                       5. Saraswathi
                       6. Panchavarnam
                       7. Uma Bharathi
                       8. Shanmugam                         ... Respondents

                       PRAYER:          Second Appeal filed under Section 100 of the Code of

                       Civil Procedure to set aside the judgement and decree dated 27.09.2005

                       passed in O.S.No.196 of 2003 by the Additional Subordinate Judge,

                       Pondicherry and the judgment and decree dated 21.03.2007 passed in

                       A.S.No.9 of 2006 by the Principal District Judge, Pondicherry.


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                                                                              S.A.No.1476 of 2008




                                     For Appellants         : Mr.T.R.Raamohan



                                                    JUDGMENT

A memo, along with the letter of the appellants dated

28.06.2021, has been filed by the counsel appearing for the appellant

stating that he has received a letter from his clients namely the

appellants herein and they informed him that they have no longer any

interest in continuing with the above second appeal.

2. The above said memo and the letter dated 28.06.2021

are taken on file.

3. Accordingly, this second appeal is dismissed at the

request of the appellants.

05.07.2021

mst

Index:Yes/No Internet:Yes/No Speaking/non Speaking order

https://www.mhc.tn.gov.in/judis/ S.A.No.1476 of 2008

To

1 The Principal District Judge, Pondicherry.

2. The Additional Subordinate Judge, Pondicherry

https://www.mhc.tn.gov.in/judis/ S.A.No.1476 of 2008

P.T.ASHA, J.

mst

S.A.No.1476 of 2008

05.07.2021

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