S.Hemavathy vs G.Ramasamy
2021 Latest Caselaw 14696 Mad

                                                                           S.A.(MD)No.341 of 2012

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 22.07.2021

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.341 of 2012


                   1.S.Hemavathy

                   2.Minor S.Kishore

                   3.Minor S.Humsini

                   4.M.Sundarambal                        ... Appellants / Respondents 1 to 4 /
                                                                 Lrs of the deceased Plaintiff

                                                      -Vs-


                   1.G.Ramasamy                     ... Respondent / Appellant / 1st Defendant
                   2.Govindaraj
                   3.M.Sheik Anandh
                   4.M.Syed Bhawa
                   5.P.Selvarajan
                   6.V.Gunasekaran                  ... Respondents / Respondents 5 to 9/
                                                                  Respondents 2 to 6
                    PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 09.02.2011 made in A.S.No.18
                   of 2009 on the file of the Subordinate Judge, Pattukkottai, reversing the
                   decree and judgment dated 19.11.2008 made in O.S.No.112 of 2007 on the
                   file of the District Munsif, Pattukkottai.
https://www.mhc.tn.gov.in/judis/


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                                                                         S.A.(MD)No.341 of 2012




                                        For Appellant       : Mr.P.Thiagarajan
                                        For R1              : Mr.S.Deenadhayalan
                                        For R2, R4, R5 &
                                              R6            : No appearance


                                                   JUDGMENT

The learned counsel appearing for the appellants seeks leave to

withdraw this second appeal. He has also circulated a letter to this effect.

The second appeal is dismissed as withdrawn. No costs.

22.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Pattukkottai.

2.The District Munsif, Pattukkottai

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

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

S.A.(MD)No.341 of 2012

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.341 of 2012

22.07.2021

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