N.Govindaraj vs Nachammal
2022 Latest Caselaw 9233 Mad

                                                                      A.S.No.522 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 29.04.2022

                                                   CORAM:

                          THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                               and
                             THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                               A.S.No.522 of 2012
                                                      and
                                                M.P.No.1 of 2012

                  N.Govindaraj                                         .. Appellant

                                                     Vs.

                  N.Krishnamanaicker (died)
                  1.Nachammal
                  Mounasamy (died)
                  2.Muthannan
                  3.Rajitha
                  4.Sasikala
                  5.Mahendran
                  6.V.Krishnasamy
                  7.Devaraj
                  8.Mohanraj
                  Ammani Ammal (died)
                  9.S.Soundararaj
                  10.Jagannathan
                  11.Kokilamani
                  12.Vijayalakshmi
                  13.Savithri
                  14.Minor Nandhini


                  1/4


https://www.mhc.tn.gov.in/judis
                                                                                  A.S.No.522 of 2012

                  15.M.Backiam
                  16.K.Jayalakshmi

                  Prayer : Appeal Suit filed under Section 96 of C.P.C r/w Order 41 Rule 1 of
                  C.P.C against the Judgment and Decree of the Additional District Judge's Court
                  (Fast Track Court No.V) Coimbatore at Tiruppur

                                  For appellants    : Mr.P.Valliappan
                                  For respondents   : No appearance



                                                     JUDGMENT

The learned counsel appearing for the appellant seek permission of this

Court to withdraw this appeal. In this regard, he has circulated a letter dated

26.04.2022.

2. Recording the same, this appeal suit is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

[M.K.K.S.,J.] [V.S.G.,J.] 29.04.2022 Index : Yes/No Internet: Yes/No skn Note : Issue copy on or before 06.05.2022.

https://www.mhc.tn.gov.in/judis A.S.No.522 of 2012

To

1. The Additional District Judge, Fast Track Court No.4, Coimbatore at Triuppur.

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

https://www.mhc.tn.gov.in/judis A.S.No.522 of 2012

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

skn

A.S.No.522 of 2012 and M.P.No.1 of 2012

29.04.2022

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