E.Narayanasami Naicker vs Kannan
2021 Latest Caselaw 13449 Mad

                                                           1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:   07.07.2021

                                                       CORAM:

                                       THE HONOURABLE MR. JUSTICE P.T.ASHA

                                                 S.A. No.174 of 2010
                                                          and
                                                  M.P.No.1 of 2010


                     E.Narayanasami Naicker                      ...   Appellant

                            Vs
                     1.Kannan
                     2.Tiriburasundari
                     3.Geetha
                     4.Venkat Naicker                            ...   Respondents


                          Appeal filed against the Judgment and Decree in A.S.No.19 of
                     2008 on the file of the Subordinate Court, Gingee, dated 30.07.2009.

                               For appellant     : Mr.P.Dinesh Kumar
                                                   for Mr.D.Ravichandar

                               For respondents   : Ms.Gayathri,
                                                   for M/s.P.B.Ramanujam,
                                                   for 1st respondent

                                                   Respondents 2 and 3 set exparte
                                                   Not ready in notice for R-4


                                                   JUDGMENT

When the matter had come up on 23.06.2021, the learned

counsel for the appellant had submitted that his client had contacted

him and informed him not to proceed with the Appeal and he had

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

asked his client for written instructions in this regard. The matter was

directed to be listed today for this purpose. Today when the matter

was called, the learned counsel who appeared before the Court would

submit that they are yet to receive the written instructions.

2. Considering the fact that the oral instructions have already

been given to withdraw the Second Appeal, the Second Appeal is

dismissed as withdrawn. Consequently connected Miscellaneous

Petition is closed. No costs.

07.07.2021 mrn Index : yes/no

To

1. The Subordinate Court, Gingee

2. Additional District Munsif Court, Gingee

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

P.T.ASHA, J.

mrn

S.A. No.174 of 2010 and M.P.No.1 of 2010

07.07.2021

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