Vanathi vs G.Madhialagan
2021 Latest Caselaw 11484 Mad

                                                             1        A.S.(MD)NO.172 OF 2016

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.06.2021

                                                     CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          A.S.(MD)No.172 of 2016 and
                                          C.M.P.(MD)No.10925 of 2016


                     Vanathi                                 ... Appellant/Plaintiff



                                                       Vs.


                     G.Madhialagan                           ... Respondent/Defendant



                                   Prayer: Appeal suit filed under Section 96 of C.P.C.
                     r/w. Order 41 Rule 1 and 2 of C.P.C., to call for the records
                     and set aside the Judgment and Decree dated 12.08.2016 in
                     O.S.No.32 of 2011 on the file of the I Additional District
                     Judge(P.C.R.), Thanjavur and allow this appeal with costs
                     throughout.
                                   (Cause title is amended vide Order dated 08.06.2017
                     made in C.M.P.(MD)No.2991 of 2017)


                                   For Appellant   : Mr.T.V.Sivakumar
                                   For Respondent : Mr.A.Arunprasad

                                                      ***



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                                                             2          A.S.(MD)NO.172 OF 2016



                                                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withdrawn.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 I Additional District Judge(P.C.R.), Thanjavur.

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.172 OF 2016

G.R.SWAMINATHAN,J.

PMU

A.S.(MD)No.172 of 2016

08.06.2021

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