K.Mangalarani vs K.Srinivasan
2021 Latest Caselaw 22305 Mad

                                                            1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED :12.11.2021
                                                        CORAM
                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                                    S.A.No.553 of 2014
                                                            and
                                                     M.P.No.1 of 2014


                     K.Mangalarani                                           ... Appellant


                                                            Vs.

                     K.Srinivasan                                            ...Respondent


                     PRAYER: The Second Appeal has been filed under Section 100 of C.P.C.,

                     against the judgment and decree dated 16.10.2012 passed in A.S.No.93

                     of 2011 on the file of Subordinate Court, Poonamallee confirming the

                     judgment and decree dated 28.09.2011 passed in O.S.No.10 of 2011 on

                     the file of Additional District Munsif, Poonamallee.



                                  For Appellant    : Mr.N.R.Anantha Ramakrishnan

                                  For Respondent        : Mr.R.Selvakumar




https://www.mhc.tn.gov.in/judis
                                                         2


                                                                       RMT.TEEKAA RAMAN,J.,
                                                                                       nvi




                                                  JUDGMENT

Learned counsel for the appellant seeks permission of this

court to withdraw this second appeal. He has also filed a memo dated

23.03.2021 to that effect.

2. Recording the submission and endorsement made by the

learned counsel for the appellant, this second appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

12.11.2021

nvi

Index:Yes/No Speaking Order:Yes/No

To

1. The Subordinate Court, Poonamallee.

2. The Additional District Munsif, Poonamallee.

S.A.No.553 of 2014 and M.P.No.1 of 2014

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