Jayalakshmi vs Muthulakshmi
2021 Latest Caselaw 20477 Mad

                                                                                     S.A.(MD)No.363 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 05.10.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.363 of 2007
                                                            and
                                                    M.P.(MD)No.1 of 2007

                Jayalakshmi                                               ... Appellant


                                                            Vs.

                Muthulakshmi                                              ... Respondent


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 21.04.2004 made in A.S.No.103 of 2002
                on the file of the Principal Subordinate Judge, Tiruchirappalli in confirming the
                judgement and decree dated 15.04.2002 made in O.S.No.5 of 1994 on the file
                of the 1st Additional District Munsif Court, Tiruchirappalli.

                                   For Appellant      : Mr.G.Ethirajulu

                                   For Respondent : Mrs.Maria Roselin




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                                                                                    S.A.(MD)No.363 of 2007




                                                     JUDGEMENT

The learned Counsel appearing for the appellant seeks leave to

withdraw the second appeal. There cannot be any objection to the said request.

In fact the appellant's counsel had filed a memo but the same has been returned.

Based on the oral submission made by the learned counsel appearing for the

appellant, this second appeal is allowed to be withdrawn. Accordingly, the

second appeal is dismissed as withdrawn. Registry is directed to return Ex.A.1

to the learned counsel appearing for the appellant, after the same is duly

substituted by a photocopy. The appellant's counsel shall also file a formal

application in this regard and the said application shall be allowed without any

delay. No costs. Consequently, connected miscellaneous petition is closed.

                                                                                05.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                btr/ias

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.

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

S.A.(MD)No.363 of 2007

To:

1.The Principal Subordinate Court, Tiruchirappalli.

2.The I Additional District Munsif Court, Tiruchirappalli.

Copy to:

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

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

S.A.(MD)No.363 of 2007

G.R.SWAMINATHAN, J.

btr/ias

S.A.(MD)No.363 of 2007

05.10.2021

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