Anthony Ammal vs Jabamani
2021 Latest Caselaw 13718 Mad

                                                                               S.A.(MD)No.178 of 2017


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 09.07.2021

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                 S.A.(MD)No.178 of 2017
                                                        and
                                              C.M.P(MD).No. 3209 of 2017

                   1.Anthony Ammal
                   2.Innasi Ammal
                   3.Motcha Mary
                   4.Leojhonopark
                   5.K.Viswanathan                                            ... Appellants
                                                          Vs.
                   1.Jabamani
                   2.Sahayamalar
                   3.Francis                                                ... Respondents


                   PRAYER: Second Appeal is filed under Section 100 of C.P.C, to set aside
                   the Judgment and Decree dated 10.02.2017 in A.S.No.37 of 2014 on the file
                   of the learned Subordinate Judge, Devakottai reversing the judgment and
                   decree dated 08.04.2014 in O.S.No.98 of 2012 on the file of the learned
                   District Munsif, Devakottai.
                                    For Appellants    : Mr.AL.Kannan
                                                        for M/s.VR.Shanmuganathan
                                    For Respondents : No appearance

                   1/4
https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.(MD)No.178 of 2017




                                                           JUDGMENT

Today the matter is listed under the caption 'For Withdrawal” .

2.The learned counsel for the appellants seeks permission of this

Court to withdraw the appeal by circulating a letter, dated 07.07.2021 to the

Registry.

3.Recording the submission made by the learned counsel for the

appellants, this Second Appeal is dismissed as withdrawn.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

Consequently, connected Miscellaneous petition is closed.

                                                                                     09.07.2021

                   Index              :Yes/No
                   Internet           :Yes/No
                   msa/cp

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ S.A.(MD)No.178 of 2017

To

1.The Subordinate Judge, Devakottai.

2.The District Munsif, Devakottai.

3.The Record Keeper, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ S.A.(MD)No.178 of 2017

A.A.NAKKIRAN,J.

Msa/cp

S.A.(MD)No.178 of 2017 and C.M.P(MD).No. 3209 of 2017

09.07.2021

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