B.Jayachandran vs J.Dhanalakshmi
2021 Latest Caselaw 23126 Mad

                                                                                   S.A.No.394 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 25.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.Nos.394 of 2018

                B.Jayachandran                                               ... Appellant

                                                         Vs.

                1. J.Dhanalakshmi
                2. J.Anand
                3. Vasanthamani
                4. V.Rajkumar
                5. V.Muralidharan
                6. Dheena Ranganathan
                7. Santha Thiagarajan
                8. S.Padmalochana                                            ... Respondents

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 25.07.2017 made in A.S.No.34 of
                2012 on the file of the IV Additional District and Sessions Judge, Coimbatore,
                reversing the judgment and decree dated 12.01.2012 made in O.S.No.663 of
                2010 on the file of the Principal Subordinate Judge, Coimbatore.


                                        For Appellant          : M/s.M.S.Subramanian

                                        For Respondent No.1 : M/s.R.N.Amarnath

                                        For Respondent No.2 : M/s.A.Maheshnath

https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.394 of 2018



                                          For Respondent No.3 : M/s.S.V.Pravin Rathinam

                                          For Respondent No.4     : M/s.V.Raghavachari

                                          For Respondent No.5 : M/s.B.Ravi Raja

                                          For Respondent
                                                    Nos. 6 to 8 : M/s.T.S.Baskaran
                                                          -----


                                                     JUDGMENT

The learned counsel appearing for the appellant has filed a Memo dated 09.11.2021 before the Registry for listing the matter "for withdrawal". Hence, the Second Appeal is listed today under the caption "for withdrawal".

2. Today when the matter is taken up, the learned counsel appearing for the appellant also seeks permission of this Court to withdraw the Second Appeal.

3. Recording the submission made by the learned counsel appearing for the appellant and the Memo dated 09.11.2021, the Second Appeal is dismissed as withdrawn. There shall be no order as to costs. as to costs.

25.11.2021

asi

https://www.mhc.tn.gov.in/judis S.A.No.394 of 2018

To

1. The IV Additional District and Sessions Judge, Coimbatore.

2. The Principal Subordinate Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis S.A.No.394 of 2018

M. GOVINDARAJ, J.

asi

S.A.Nos.394 of 2018

25.11.2021

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