P.K.Vijayakumar vs Maruthupandian
2021 Latest Caselaw 21329 Mad

                                                                                SA.(MD)No.622 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 25.10.2021

                                                   CORAM:

                        THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                            SA.(MD)No.622 of 2021

                     P.K.Vijayakumar                                            ... Appellant


                                                         Vs.

                     Maruthupandian                                             ... Respondents


                     PRAYER: Second Appeal filed under Section 100 of C.P.C., to set
                     aside the judgement and decree dated 23.02.2018 passed in the
                     appeal in A.S.No.39 of 2011 on the file of the Subordinate Court,
                     Ramanathapuram reversing the judgement and decree dated
                     29.07.2011 passed in the suit in O.S.No.152 of 1997 on the file of
                     the District Munsif Court, Ramanathapuram.


                                   For Appellant               : Mr.J.Barthan


                                                   JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this second appeal and he has

also filed a memo to that effect.

https://www.mhc.tn.gov.in/judis/ SA.(MD)No.622 of 2021

A.D.JAGADISH CHANDIRA, J.,

gns

2.Recording the memo filed by the appellant, this second

appeal is dismissed as withdrawn. No costs.

25.10.2021 Index: Yes/No Internet: Yes/No gns

To

1.The Subordinate Court, Ramanathapuram.

2.The District Munsif Court, Ramanathapuram.

SA.(MD)No.622 of 2021

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