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Pathrakali Muthu vs Indra Selvi Dayana
2022 Latest Caselaw 18098 Mad

Citation : 2022 Latest Caselaw 18098 Mad
Judgement Date : 8 December, 2022

Madras High Court
Pathrakali Muthu vs Indra Selvi Dayana on 8 December, 2022
                                                           1

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated: 08.12.2022

                                                      CORAM

                                  THE HONOURABLE MR. JUSTICE B.PUGALENDHI

                                          Second Appeal (MD) No.435 of 2020


                Pathrakali Muthu                        : Appellant/Appellant/Defendant

                                                          Vs.

                Indra Selvi Dayana                              : Respondent/Respondent/Plaintiff

                Prayer: - Second Appeal is filed under Section 100 of the Code of Civil Procedure,
                to set aside the judgment and decree dated 21.10.2019 passed in A.S.No.90 of
                2016 on the file of the Subordinate Court, Tuticorin, confirming the judgment and
                decree dated 25.07.2016 passed in O.S.No.467 of 2013 on the file of the
                Additional District Munsif Court, Tuticorin.


                                  For Appellant         : Mr.S.Kadarkarai
                                  For Respondent        : Mr.R.Maheswaran


                                                   JUDGMENT

The learned counsel for the appellant seeks permission of this Court to

withdraw this appeal and he has also made an endorsement to that effect.

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

2.In view of the endorsement made by the learned counsel for the appellant,

the Second Appeal stands dismissed as withdrawn. No costs.



                                                                           08.12.2022

                Index             : Yes/No
                Internet          : Yes/No
                Rmk


                To

1.The Subordinate Judge, Tuticorin.

2.The Additional District Munsif, Tuticorin.

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

B.PUGALENDHI, J.

Rmk

Second Appeal (MD) No.435 of 2020

08.12.2022

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

 
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