Mini Kumari vs Anil Kumar
2022 Latest Caselaw 7738 Mad

                                                                              S.A.(MD)No.273 of 2015



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 12.04.2022

                                                    CORAM:

                        THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A(MD)No.273 of 2015
                                                    and
                                           CMP(MD) No.9457 of 2018

                     Mini Kumari                                         ... Appellant
                                                     -vs-

                     Anil Kumar                                             ... Respondent



                     Prayer :- The second Appeal filed under Section 100 of the Code of Civil

                     Procedure, to set aside the judgment and decree dated 07.11.2014 passed

                     in A.S.No.63 of 2012 on the file of the Camp Court Judge, Kuzhithurai

                     (II Additional Sub Judge, Nagercoil), confirming the judgment and

                     decree dated 06.08.2012 passed in O.S.No.376 of 2010 on the file of I

                     Additional District Munsif, Kuzhithurai and allow the second appeal.


                                   For Appellant      : Ms.J.Anandhavalli
                                   For Respondent     : Mr.K.N.Thampi


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                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.273 of 2015



                                                        JUDGMENT

The learned counsel appearing for the appellant has circulated a

letter dated 04.04.2022, seeking permission of this Court to withdraw

this second appeal. Accordingly, the matter appeared today under the

caption “for withdrawal”.

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

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

12.04.2022

Index : Yes/No Internet : Yes/No cp

Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD)No.273 of 2015

To

1.The Camp Court Judge, Kuzhithurai (II Additional Sub Judge, Nagercoil).

2.The I Additional District Munsif, Kuzhithurai.

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.273 of 2015

KRISHNAN RAMASAMY, J.

cp

S.A(MD)No.273 of 2015

Dated: 12.04.2022

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