Nallathambi vs Athimoolam
2021 Latest Caselaw 23024 Mad

                                                                            AS(MD)No.263 of 2009



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 24.11.2021
                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                              AS(MD)No.263 of 2009


                     Nallathambi                                      ... Appellant
                                                       vs.

                     1.Athimoolam
                     2.Minor Gokuldoss
                       S/o.Sivaperumal
                       Rep. by his mother & Guardian
                       Mrs.Premalatha
                     3.Sivaperumal
                     4.Kannan
                     5.Rajalingam                             ... Respondents


                     PRAYER : Appeal Suit filed under Section 96 of the Civil Procedure
                     Code to set aside the Judgment and Decreetal order passed by the
                     Principal District Judge, Dindigul in OS.No.11 of 2005 dated
                     31.12.2007.


                                   For Appellant     :M/s.Gomathi Sankar

                                   For Respondents   :No appearance




https://www.mhc.tn.gov.in/judis
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                                                                                   AS(MD)No.263 of 2009



                                                                                   S.ANANTHI, J.


                                                                                                 mbi
                                                      JUDGMENT

The learned counsel appearing for the appellant, had circulated a

letter dated 19.11.2021, praying for withdrawal of this appeal and in view

of the same, this appeal is dismissed as withdrawn. No Costs.

24.11.2021

Index : Yes/No Internet : Yes/No

mbi

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

The Principal District Court, Dindigul

AS(MD)No.263 of 2009

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