N.Kamala vs Nirmala
2021 Latest Caselaw 11483 Mad

                                                              1           A.S.(MD)NO. 237 OF 2015

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.06.2021

                                                     CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           A.S.(MD)No.237 of 2015 and
                                              M.P.(MD)No.1 of 2015

                     N.Kamala                                     ... Plaintiff/ Appellant

                                                        Vs.
                     1. Nirmala
                     2. R.Sundar

                     3. R.Amuthan,
                        S/o.Rajaram Naidu,
                        Working as Assistant General Manager,
                        Power Grid Corporation of India Ltd.,
                        C-27, Brindavan Street,
                        Tirunagar 3rd Street,
                        Madurai – 625 006.

                     4. G.Geetha
                     5. Shobana                               ... Defendants/Respondents

                                   Prayer: Appeal suit filed under Order 41 Rule 1 & 2
                     of C.P.C. r/w. Section 96 of C.P.C., to set aside the Judgment
                     and Decree made in O.S.No.111 of 2013 on the file of V
                     Additional District Judge, Madurai, dated 21.08.2015.


                                   For Appellant    : Mr.K.K.Senthil
                                   For R-1 to R-4   : No appearance.


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                                                             2         A.S.(MD)NO. 237 OF 2015



                                                JUDGMENT

The learned counsel appearing for the appellant seeks

leave to withdraw this appeal suit.

2. Leave is granted. This appeal suit is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                              08.06.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

To:

1. The V Additional District Judge, Madurai.

2. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

3 A.S.(MD)NO. 237 OF 2015

G.R.SWAMINATHAN,J.

PMU

A.S.(MD)No.237 of 2015

08.06.2021

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