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Minor Surya vs Krishnakumar
2021 Latest Caselaw 5633 Mad

Citation : 2021 Latest Caselaw 5633 Mad
Judgement Date : 3 March, 2021

Madras High Court
Minor Surya vs Krishnakumar on 3 March, 2021
                                                                                    A.S.No.140 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.03.2021

                                                       CORAM

                                     THE HONOURABLE MR.JUSTICE T.RAJA
                                                  AND
                              THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                                  A.S.No.140 of 2017

                     1. Minor Surya
                        S/o N.Krishnakumar
                     2. Minor Dharsana
                        D/o N.Krishnakumar
                     represented by Mother/
                     Natural Guardian Bagyaselvi                 ..    Appellants

                                                         -vs-

                     1. Krishnakumar
                        S/o M.Nataraja Gounder
                     2. Ramasamy
                        S/o M.Nataraja Gounder
                     3. Nataraja Gounder
                        S/o Muthusamy Gounder

                     4. Bank of India
                        Ramanathapuram Branch
                        1943, Trichy Road
                        Coimbatore District                      ..    Respondents

                               Memorandum of Grounds of First Appeal filed under Section 96 of
                     the Code of Civil Procedure, against the judgment and decree dated

                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                    A.S.No.140 of 2017

                     24.01.2017 in O.S.No.79 of 2013 on the file of the I Additional District &
                     Sessions Court, Tiruppur District.

                                    For Appellants          ::    Mr.M.Manohar for
                                                                  M/s G.Rajan

                                    For Respondents         ::    No appearance

                                                      JUDGMENT

(Judgment of the Court was made by T.RAJA, J.)

Learned counsel appearing for the appellants sought permission to

withdraw the first appeal and he has also made an endorsement to that effect

in the bundle. Recording the endorsement made by the learned counsel

appearing for the appellants and granting permission, the first appeal is

dismissed as withdrawn. Consequently, C.M.P.No.6426 of 2017 is also

dismissed. No costs.

Speaking/Non speaking order (T.R.,J.) (G.C.S., J.) Index : yes/no 03.03.2021

ss

To

https://www.mhc.tn.gov.in/judis/ A.S.No.140 of 2017

1. The I Additional District & Sessions Judge Tiruppur District

2. Bank of India Ramanathapuram Branch 1943, Trichy Road Coimbatore District

https://www.mhc.tn.gov.in/judis/ A.S.No.140 of 2017

T.RAJA, J.

and G.CHANDRASEKHARAN, J.

ss

A.S.No.140 of 2017

03.03.2021

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

 
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