Chinnammal vs Arun
2021 Latest Caselaw 20812 Mad

                                                                                      S.A.No.730 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 08.10.2021

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                    S.A.No.730 of 2012
                                                  and M.P.No.1 of 2012
                                                and C.M.P.No.9512 of 2016
                Chinnammal                                                      ... Appellant

                                                            Vs.
                1. Arun
                2. Mohan
                3. Ramasamy Gounder
                4. Annadurai                                                    ... Respondents

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree of the Principal District Judge,
                Namakkal, in A.S.No.7 of 2010 dated 18.02.2011 confirming the judgment and
                decree of the Sub Judge, Namakkal, in O.S.No.510 of 2000 dated 29.10.2009.


                                           For Appellant        : M/s.J.Srinivasa Mohan
                                                           -----

                                                     JUDGMENT

The learned counsel for the appellant circulated a letter dated

23.01.2021 to the Registry for listing this matter for withdrawal. Accordingly,

the matter is listed today under the caption “for withdrawal”.

https://www.mhc.tn.gov.in/judis/ S.A.No.730 of 2012

M. GOVINDARAJ, J.

asi

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

appellant also seeks permission of this Court to withdraw the Second Appeal.

Recording the submission made by the learned counsel for the

appellant and the letter dated 23.01.2021, the Second Appeal is dismissed as

withdrawn.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

Miscellaneous Petitions are closed.

08.10.2021 asi

To

1. The Principal District Judge, Namakkal.

2. The Sub Judge, Namakkal.

S.A.No.730 of 2012 and M.P.No.1 of 2012 and C.M.P.No.9512 of 2016

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