E.Sundararaj vs E.Natesan
2022 Latest Caselaw 7991 Mad

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 18.04.2022

                                                       CORAM:

                              THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                            C.M.A(MD)No.723 of 2015
                                                     and
                                              M.P(MD)No.1 of 2015

                     1.E.Sundararaj

                     2.S.Sabarinathan                  :Appellants/Respondents/Defendants
                                                                      2 and 3
                                                .vs.


                     1.E.Natesan

                     2.E.Singaraj                      :Respondents 1 and 2/Appellants/
                                                                       Plaintiffs

                     3.Sivajothi

                     4.C.Deepak Ramachandran

                     5.Udayachandran                   :Respondents 3 to 5/Respondents
                                                            3 to 5/Defendants 4 to 6


                     PRAYER: Civil Miscellaneous Appeal filed under Section 43 Rule 1-U
                     of the Civil Procedure Code against the judgment and decree made
                     in A.S.No.43 of 2014, dated 23.3.2015, on the file of the Principal
                     District Court, Tirunelveli setting aside the    judgment and decree
                     made in O.S.No.31 of 2000, dated 25.04.2014 on the file of the
                     Additional Sub-Court, Tirunelveli.




                     1/4
https://www.mhc.tn.gov.in/judis
                                       For Appellant           :Mr.S.P.Maharajan

                                       For Respondents         :Mr.H.Arumugam
                                             1 and 2

                                       For Respondents         :Dispense with vide order
                                             3 to 5             dated 27.06.2018


                                                   JUDGMENT

*********

The learned counsel for the appellant had circulated a letter,

dated 10.04.2022 to the Registry seeking permission of this Court

to withdraw this Civil Miscellaneous Appeal. The said letter is placed

on record. The Learned counsel for the appellant has also made an

endorsement to that effect.

2.In view of the same, the Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected

Misellaneous Petition is dismissed.

18.04.2022

Index:Yes/No

Internet:Yes/No

vsn

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

1.The Principal District Judge, Tirunelveli.

2.The Additional Sub-Judge, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis RMT.TEEKAA RAMAN.,J.

vsn

JUDGMENT MADE IN

C.M.A(MD)No.723 of 2015 and M.P(MD)No.1 of 2015

18.04.2022

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