M.Jayaraman vs Navaneetha Ammal
2021 Latest Caselaw 6268 Mad

                                                                                  S.A.No.797 of 2011

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 09.03.2021


                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                    S.A.No.797 of 2011



                     M.Jayaraman                                                  ... Appellant

                                                          .. Vs ..

                     1.Navaneetha Ammal
                     2.Pattammal
                     3.Saroja Ammal
                     4.E.Velmurugan
                     5.E.Moorthy
                     6.G.Rani Ammal
                     7.G.Saravanan
                     8.G.Gowri                                                  ....Respondents


                     Prayer :- Appeal filed under Section 100 of the Civil Procedure Code against
                     the Decree and Judgment dated 31.03.2010 made in A.S.No.2 of 2005 on the
                     file of the District and Sessions Court, Thiruvannamalai, confirming the Decree
                     and Judgment dated 22.09.2004 made in O.S.No.96 of 1998 on the file of the
                     Court of the Subordinate Court, Arani, Thiruvannamalai District.


                                    For Appellant      : Mr.C.Satheesh Kumar
                                    For R3 to R7       : Mr.T.R.Rajaraman
                                                          -----




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                                                                                     S.A.No.797 of 2011

                                                                           RMT.TEEKAA RAMAN,J.,


                                                                                                    nvi



                                                   JUDGMENT

The learned counsel for the petitioner seeks permission of this Court to

withdraw this Second Appeal and to that effect he has filed a memo dated

01.02.2021. The said memo was recorded.

2. Recording the above said memo submitted by the learned counsel

for the appellant, the Second Appeal is dismissed as withdrawn. No costs.

                                                                                 09.03.2021

                     nvi

                     Index    : Yes / No
                     Internet : Yes

                     To

1. The District and Sessions Court, Thiruvannamalai

2. The Subordinate Court, Arani, Thiruvannamalai District.

S.A.No.797 of 2011

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