Kannamal vs L. Varatharaj
2022 Latest Caselaw 1768 Mad

                                                                 1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 03.02.2022

                                                               CORAM

                                    THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                     A.S. No.688 of 2014
                                                              and
                                                   CMP.Nos.3140 to 3142 of 2018
                     1.Kannamal
                     2.Nagarathinam                                             ..Appellant/Plaintiff

                                                                 Vs.
                     1. L. Varatharaj
                     2. Ponnamal
                     3. Munusamy                                        .. Respondents /Defendants

                     PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of

                     the Code of Civil Procedure, to set aside the Judgment and Decree passed in

                     O.S.No.73 of 2010 dated 28.02.2011 on the file of the Subordinate Court,

                     Sathiyamangalam.

                                  For Appellants           :     Mr.C.Johnson

                                                               JUDGMENT

This Appeal has been filed to set aside the Judgment and Decree

passed in O.S.No.73 of 2010 dated 28.02.2011 on the file of the

Subordinate Court, Sathiyamangalam.

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

2. The learned counsel for the appellants seeks permission of this

court to withdraw this appeal with liberty to file a fresh appeal before the

appropriate Court.

3. Considering the above said submission of the learned counsel for

the appellants, this Appeal is dismissed as withdrawn with liberty to the

petitioner to file a fresh appeal before the appropriate Court. Consequently,

connected miscellaneous petitions are closed. No costs.

03.02.2022

Index:Yes/No Internet : Yes/No gv

To

1. The Subordinate Court, Sathiyamangalam.

2. The Section Officer, VR Section, High Court, Madras

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

A.A.NAKKIRAN.,J.

gv

A.S. No.688 of 2014

and CMP.Nos.3140 to 3142 of 2018

03.02.2022

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