Guruvammal vs Rengasamy Naicker
2021 Latest Caselaw 23139 Mad

                                                                                    S.A(MD)No.44 of 2018


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 25.11.2021

                                                          CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                    S.A(MD)No.44 of 2018

                    Guruvammal                                            ... Appellant

                                                        Vs.

                    Rengasamy Naicker                                     ... Respondent


                    Prayer: Second Appeal is filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree dated 24.01.2017, passed in
                    A.S.No.92 of 2014 on the file of the Sub Court, Sankarankovil, reversing the
                    judgment and decree dated 28.03.2014, passed in O.S.No.352 of 2011 on the
                    file of the Additional District, Munsif Court, Sankarankovil.


                                    For Appellant             : Mr.D.Nallathambi
                                    For Respondent            : Mr.H.Arumugam


                                                        JUDGMENT

On the basis letter dated 20.11.2021 circulated by the learned counsel

for the appellant to the registry for requesting the registry to list the matter

for withdrawal of the second appeal, when the matter is listed today, the

https://www.mhc.tn.gov.in/judis S.A(MD)No.44 of 2018

learned counsel appearing for the appellant seeks permission of this Court to

withdraw the second appeal.

2. In view of the submission made by the learned counsel for the

appellant, the second appeal is dismissed as withdrawn. No costs.

                                                                                   25.11.2021
                    Index          : Yes/No
                    Internet       : Yes/No
                    tta

                    To


                    1.Sub Court,
                     Sankarankovil.

2.The Additional District Munsif Court, Sankarankovil.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.44 of 2018

https://www.mhc.tn.gov.in/judis S.A(MD)No.44 of 2018

V.BHAVANI SUBBAROYAN, J.

tta

Judgment made in S.A(MD)No.44 of 2018

25.11.2021

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