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M.Prema vs Ambiga
2022 Latest Caselaw 7262 Mad

Citation : 2022 Latest Caselaw 7262 Mad
Judgement Date : 6 April, 2022

Madras High Court
M.Prema vs Ambiga on 6 April, 2022
                                                                                        S.A.No.686 of 2014

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated : 06.04.2022

                                                            Coram:

                                   THE HONOURABLE Mr.JUSTICE N.ANAND VEKATESH

                                                  Second Appeal No.686 of 2014


              M.Prema                                                                        ..Appellant


                                                              .Vs.


              1.Ambiga

              2.Ilayaraja

              3.Chitra                                                                      ..Respondents



              Prayer:         Second Appeal filed under Section 100 of the Code of Civil Procedure against
              the Judgment and Decree passed in A.S.No.39 of 2013 dated 25.03.2014 on the file of
              the Court of Principal Subordinate Judge, Mayiladuthurai in confirming the Judgment and
              Decree passed in O.S.No.231 of 2012 dated 28.06.2013 on the file of the Court of
              Principal District Munsif, Mayiladuthurai.




                                  For Appellant       : Mr.A.Muthukumar




https://www.mhc.tn.gov.in/judis
                                                              1/4
                                                                                       S.A.No.686 of 2014

                                                    JUDGMENT

When the matter was taken up for hearing today, the learned counsel appearing

for the appellant submitted that the appellant is not interested in prosecuting the above

second appeal and a memo has been filed to that effect on 28.03.2022 and the same is

taken on file.

2.In view of the above, this Second Appeal is dismissed as withdrawn.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

the facts and circumstances of the case, there shall be no order as to cost.

06.04.2022

Internet: Yes Index: Yes/No KP

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

S.A.No.686 of 2014

To

1.Principal Subordinate Judge, Mayiladuthurai.

2.Principal District Munsif, Mayiladuthurai.

3.The Section Officer V.R.Section, High Court, Madras.

N.ANAND VENKATESH,J.

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

S.A.No.686 of 2014

KP

Second Appeal No.686 of 2014

06.04.2022

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

 
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