Shaanavas @ Khader Mydeen Sherif vs Rakila John
2022 Latest Caselaw 18274 Mad

                                                                           S.A(MD)No.915 of 2011

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 21.12.2022

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE S.SOUNTHAR

                                            S.A(MD)No.915 of 2011
                                                    and
                                             M.P(MD)No.1 of 2011


                     Shaanavas @ Khader Mydeen Sherif            ... Appellant/
                                                                     Respondent/
                                                                     Defendant

                                                       Vs.

                     Rakila John,
                     Represented by her Power Agent,
                     A.Mohamed Masthan.                          ... Respondent/
                                                                     Appellant/
                                                                     Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 25.02.2011,
                     made in A.S.No.49 of 2010 on the file of the Principal Sub-Court,
                     Kumbakonam, partly reversing the judgment and decree, dated
                     29.01.2010, made in O.S.No.5 of 2009 on the file of the District Munsif
                     cum Judicial Magistrate Court, Papanasam.


                                   For Appellant     : M/s.V.George Raja

                                   For Respondent    : M/s.V.Maragathavel

                     1/3
https://www.mhc.tn.gov.in/judis
                                                                                S.A(MD)No.915 of 2011



                                                         JUDGMENT

The learned Counsel for the appellant circulated a letter to the

Registry, seeking leave of the Court to withdraw the second appeal.

Accordingly, the second appeal is listed today for withdrawal. The

learned Counsel for the appellant also made an endorsement, seeking

leave of the Court to withdraw the second appeal. Leave is granted.

Hence, the second appeal stands dismissed as withdrawn. There shall be

no order as to costs. Consequently, connected Miscellaneous Petition

stands closed.

                                                                                 21.12.2022

                     Index             :      Yes / No
                     Internet          :      Yes / No
                     btr

                     To

1.The District Munsif cum Judicial Magistrate Court, Papanasam.

2.The Principal Sub-Court, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.915 of 2011

S.SOUNTHAR, J.

btr

Judgment made in S.A(MD)No.915 of 2011

Dated:

21.12.2022

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