L.Chockammal vs The Egmore Benefit Society Ltd
2022 Latest Caselaw 14712 Mad

                                                                               S.A.Nos.1183 & 1184 of 2007


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 22.08.2022

                                                           CORAM

                                    THE HON'BLE MR. JUSTICE C.V.KARTHIKEYAN

                                           Second Appeal Nos.1183 and 1184 of 2007

                      1.L.Chockammal
                      2.L.Kanniappan                                  ... Appellants in both appeals
                                                            Versus

                      The Egmore Benefit Society Ltd.,
                      No.13, Flowers Road,
                      Kilpauk, Chennai-84.                            ...Respondent in both appeals

Common Prayer: The Second Appeal filed under Section 15(3) of the Chennai City Civil Court Act, 1892 read with Section 100 Order 92, Rule 1 and Order 41 Rule 1 of the Code of Civil Procedure, against the Judgment and Decree made in A.S.No.391 of 2005 and A.S.No.415 of 2004 respectively dated 28.02.2007, on the file of the IV Additional City Civil Court, Chennai setting aside the Judgment and decree in O.S.No.700 of 1989 dated 08.09.2003 on the file of the XIII Assistant City Civil Court at Chennai.

For Appellants in both appeals : Mr.I.Murugan For Respondent in both appeals: Mr.K.Chandrasekar

https://www.mhc.tn.gov.in/judis S.A.Nos.1183 & 1184 of 2007

C.V.KARTHIKEYAN,J., ssi

COMMON JUDGMENT The learned counsel for the appellants made following endorsement

in the bundles which is as follows:

“In S.A.No.1183/2007:

This Appeal to be Dismissed as withdrawn

s/d. ..........22/08/2022 (I.Murugan)/ 341/96“ “In S.A.No.1184/2007:

This Appeal may be dismissed as withdrawn

s/d. ..........

(I.Murugan)/341/96 22/08/2022“

2. In view of the same, the appeals are dismissed as withdrawn. No

order as to costs.

22.08.2022 Index:Yes/No Speaking Order : Yes/No ssi

To

1.The IV Additional City Civil Judge, Chennai.

2.The XIII Assistant City Civil Judge, Chennai.

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

S.A.Nos.1183 & 1184 of 2007

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