Basera Begam (Died) vs Vaduga Naidu Munnetra Sangam
2021 Latest Caselaw 22086 Mad

                                                                      S.A.(MD)No.554 of 2021


                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED: 09.11.2021

                                                 CORAM

                     THE HON'BLE MRS. JUSTICE V.BHAVANI SUBBAROYAN

                                       S.A.(MD)No.554 of 2021
                                                and
                                      C.M.P.(MD)No.7429 of 2021


                 1.Basera Begam (Died)
                 2.Benazir
                 3.Beemarani                                              ..Appellants

                                                    Vs.

                 1.Vaduga Naidu Munnetra Sangam
                   Periyakulam
                   Through its President
                   Having his office at
                   Kallar Road, Vadakarai,
                   Periyakulam.

                 2.Thuraipandi
                 3.Nallayam Perumal                                       ...Respondents

                 Prayer: Second Appeal is filed under Section 100 of Code of Civil
                 Procedure, against the decree and judgment in A.S.No.5 of 2016 dated
                 12.02.2012 on the file of the Learned Sub Court, Periyakulam, reversing
                 the Judgment and Decree in O.S.No350 of 2000 dated 29.01.2016 on
                 the file of the learned District Munsif Court, Periyakulam.

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                     Page No.1 of 3
https://www.mhc.tn.gov.in/judis
                                                                      S.A.(MD)No.554 of 2021




                                 For Petitioner    : Mr.V.Sriram

                                                  ORDER

The learned counsel appearing for the appellants has circulated a

letter dated 01.11.2021 to the Registry seeking permission of this Court

to withdraw the second appeal. The said letter is placed on record.

2. In view of the same, the Second Appeal is dismissed as

withdrawn. No costs. Consequently connected miscellaneous petition is

also closed.

09.11.2021

Index: Yes/No Internet: Yes

aav 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 Sub Court, Periyakulam.

2. District Munsif Court, Periyakulam.

_____________

https://www.mhc.tn.gov.in/judis S.A.(MD)No.554 of 2021

V.BHAVANI SUBBAROYAN, J

aav

S.A.(MD)No.554 of 2021 and C.M.P.(MD)No.7429 of 2021

09.11.2021

_____________

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