B.Gopal vs M.Somasekar
2021 Latest Caselaw 21430 Mad

                                                                              S.A.(MD)No.147 of 2011

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 26.10.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.147 of 2011

                   1.B.Gopal

                   2.B.Baskaran

                   3.B.Ravichandran

                   4.R.Balaram Naidu                  ... Appellants / Appellants / Defendants


                                                       -Vs-


                   1.M.Somasekar
                   2.S.Kala        ... Respondents / Respondents / LRS of deceased Plaintiff


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,

                   against the judgment and decree dated 02.01.2008 in A.S.No.501 of 2004 on the

                   file of the Subordinate Court, Dindigul, confirming the judgment and decree dated

                   24.01.2001 in O.S.No.724 of 1999 on the file of the 1st Additional District Munsif,

                   Dindigul .

                                       For Appellants         : Mr.H.Lakshmi Shankar

                                                              for Mr.S.Harihara Ramachandran

                                       For Respondent         : Mr.M.Saravanan
https://www.mhc.tn.gov.in/judis/


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                                                                             S.A.(MD)No.147 of 2011

                                                                        G.R.SWAMINATHAN.J.,

                                                                                                 rmi


                                                      JUDGMENT

The learned counsel appearing for the appellant has circulated a letter

seeking leave to withdraw this second appeal. The second appeal is

dismissed as withdrawn. No costs.

26.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Court, Dindigul.

2.The 1st Additional District Munsif, Dindigul.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.147 of 2011

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