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Aziz Unnisa Begum vs S.Durairajan
2021 Latest Caselaw 18144 Mad

Citation : 2021 Latest Caselaw 18144 Mad
Judgement Date : 3 September, 2021

Madras High Court
Aziz Unnisa Begum vs S.Durairajan on 3 September, 2021
                                                                             S.A(MD)No.120 of 2017




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 03.09.2021

                                                     CORAM

                               THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                              S.A(MD)No.120 of 2017


                     Aziz Unnisa Begum                ... Appellant/Appellant/Plaintiff

                                                     Vs.

                     S.Durairajan                    ...Respondent/Respondent/Defendant



                     Prayer: Second Appeal filed under Section 100 of Civil Procedure Code

                     praying this Court to set aside the judgment and decree made in A.S.

                     No.53 of 2012, dated 19.10.2016, on the file of the I Additional District

                     and Sessions Judge, (PCR) Thanjavur, partly reversing the judgement

                     and decree made in O.S.No.291 of 2010, dated 30.07.2012, on the file of

                     the Principal Subordinate Court, Thanjavur.


                                    For Appellant    : Mr.R.Vijayakumar

                                    For Respondent   : Mr.M.P.Senthil



https://www.mhc.tn.gov.in/judis/
                     1/3
                                                                             S.A(MD)No.120 of 2017


                                                  JUDGMENT

The learned counsel appearing for the appellant has

circulated a letter, dated 31.08.2021 to the Registry, seeking permission

of this Court to withdraw this Second Appeal. The said letter is placed on

record.

2.In view of the above, the Second Appeal is dismissed as

withdrawn. No costs.

03.09.2021

Index : Yes/No Internet: Yes/No rm

To

1.The I Additional District and Sessions Judge (PCR) Thanjavur,

2.The Principal Subordinate Court, Thanjavur.

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

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

S.A(MD)No.120 of 2017

A.D.JAGADISH CHANDIRA,J.,

rm

Judgment made in S.A(MD)No.120 of 2017

03.09.2021

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

 
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