Manickam vs Deivanai Ammal
2021 Latest Caselaw 14242 Mad

                                                                         S.A.Nos.684 & 685 of 2009 &


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 15.07.2021

                                                     CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                             S.A.Nos.684 & 685 of 2009

                     Manickam                       ... Appellant in both S.As

                                                        Vs.

                     1. Deivanai Ammal
                     2. Veeraraghavan
                     3. Muniammal
                     4. Saradammal
                     5. Subramania Reddy            ... Respondents in S.A.No.684 of 2009

1. Deivanai Ammal

2. Mani

3. Shanthi

4. Babu

5. Murthi

6. Ponnurangam ... Respondents in S.A.No.685 of 2009

COMMON PRAYER: Second Appeal filed under Section 100 of the Code of Civil Procedure against the Decrees and Judgments, dated 09.07.2008 in A.S.No.33 of 2007 and A.S.No.18 of 2008 on the file of the learned Subordinate Judge, Thiruvallur confirming the decrees and Judgments, dated 25.08.2006 in O.S.No.18 of 2006 on the file of the

https://www.mhc.tn.gov.in/judis/ S.A.Nos.684 & 685 of 2009 &

District Munsif Court, Kancheepuram District and and O.S.No.624 of 2001 on the file of the District Munsif Court, Pallipattu.

For Appellant : Mr.Sankaranarayanan For Respondents : Mr.S.Udhayakumar (for R1)

COMMON JUDGMENT

Mr.Sankaranarayanan, learned counsel who appeared before this

Court for appellant in virtual mode would submit that he has got an

instruction from his client to withdraw the Second Appeals.

2. In view of the above submission made by the counsel for the

appellant, these Second Appeals are dismissed as withdrawn. No costs.

                                                                                      15.07.2021
                     Index          : Yes/No
                     Speaking Order : Yes / No
                     vum

https://www.mhc.tn.gov.in/judis/ S.A.Nos.684 & 685 of 2009 &

To

1. The Subordinate Judge, Thiruvallur

2. The District Munsif Court, Kancheepuram District

3. The District Munsif Court, Pallipattu

4. The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ S.A.Nos.684 & 685 of 2009 &

P.T. ASHA, J,

vum

S.A.Nos.684 & 685 of 2009

15.07.2021

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