P.Stanley Samraj vs Chellaparvathy @ Chellammal
2022 Latest Caselaw 102 Mad

                                                                                  S.A.(MD)No.317 of 2019



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 03.01.2022

                                                          CORAM:

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A.(MD)No.317 of 2019
                                                          and
                                                 CMP(MD) No.6418 of 2019

                     P.Stanley Samraj                                             ... Appellant
                                                                Vs.


                     Chellaparvathy @ Chellammal                                  ... Respondent

                     PRAYER : Second Appeal has been filed under Section 100 of Cr.P.C,
                     against the judgment and decree dated 23.11.2018 made in A.S.No.33 of
                     2012 on the file of the Sub Court, Thoothukudi confirming the judgment
                     and decree dated 22.11.2011 made in O.S. No.302 of 2006 on the file of
                     the Additional District Munsif Court, Tuticorin



                                        For Appellant      : Mr.A.Arumugam
                                                             for M/s.Ajmal Associates

                                        For Respondent     : Mr.M.P.Senthil


                                                         ORDER

The learned counsel appearing for the appellant has circulated a

letter dated 04.12.2021 to the Registry seeking permission of this Court

to withdraw the second appeal. The said letter is placed on record. https://www.mhc.tn.gov.in/judis

S.A.(MD)No.317 of 2019

2. In view of the same, the Second Appeal is dismissed as

withdrawn. No costs. Consequently connected miscellaneous petition is

also closed.

03.01.2022

Index : Yes/No Internet : Yes/No aav

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Sub Court, Thoothukudi.

2. The Additional District Munsif Court, Tuticorin.

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

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

S.A.(MD)No.317 of 2019

V.BHAVANI SUBBAROYAN,J.

aav

S.A.(MD)No.317 of 2019 and CMP(MD) No.6418 of 2019

03.01.2022.

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