D.Devamanokaran (Died) vs A.Umapathy
2021 Latest Caselaw 22762 Mad

                                                                                   S.A.No.137 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 19.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.No.137 of 2017
                                      and C.M.P.Nos.6186, 6189 and 6192 of 2021

                1. D.Devamanokaran (died)

                2. D.Jothy                                                   ... Appellant
                                                         Vs.

                A.Umapathy                                                   ... Respondent


                (The 2nd appellant brought o record as legal heir of the deceased sole
                appellant viz., D.Devamanokaran vide this Court (MGRJ) order
                dated 12.11.2021 made in C.M.P.No.6186, 6189 and 6192 of 2021
                in S.A.No.137 of 2017)


                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 10.08.2016 made in A.S.No.3 of
                2016 by the learned Subordinate Judge, Arakkonam, confirming the judgment
                and decree dated 06.11.2015 made in O.S.No.101 of 2009 by the learned
                District Munsif, Arakkonam, Vellore District.


                                        For Appellant      : M/s.K.V.Ananthakrushnan

                                                        -----

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.137 of 2017



                                                     JUDGMENT

The learned counsel appearing for the appellant has filed a Memo

before the Registry dated 15.11.2021 enclosing a letter given by the appellant,

stating that he was instructed to withdraw the Second Appeal. Hence, he seeks

to list this matter before this Court under the caption “for withdrawal”.

Accordingly, the matter is listed today under the same caption.

2. Today when the matter is taken up, the learned counsel for the

appellant appears online and also seeks permission of this Court to withdraw

the Second Appeal.

Recording the submission made by the learned counsel for the

appellant and the Memo dated 15.11.2021, the Second Appeal is dismissed as

withdrawn. There shall be no order as to costs. Consequently, connected

Miscellaneous Petitions are closed.

19.11.2021 asi

https://www.mhc.tn.gov.in/judis S.A.No.137 of 2017

To

1. The Subordinate Judge, Arakkonam.

2. The District Munsif, Arakkonam, Vellore District.

https://www.mhc.tn.gov.in/judis S.A.No.137 of 2017

M. GOVINDARAJ, J.

asi

S.A.No.137 of 2017 and C.M.P.Nos.6186, 6189 and 6192 of 2021

19.11.2021

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