C.Susheela vs M.Robert Ranjith Kumar
2022 Latest Caselaw 1186 Mad

                                                                                     S.A. No.1288 of 2011
                                                                                    and M.P. No.1 of 2011




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 25.01.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                  S.A. No.1288 of 2011
                                                 and M.P. No.1 of 2011

                     C.Susheela                              ...              Appellant /
                                                                              Defendant

                                                             versus

                     M.Robert Ranjith Kumar                  ...              Respondent /
                                                                              Plaintiff

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 23.03.2011 made in A.S.No.85
                     of 2010 on the file of the Principal District Court, Erode, reversing the
                     judgment and decree dated 15.12.2009 made in O.S.No.52 of 2008 on the
                     file of the Sub Court, Dharapuram.


                                     For Appellant           : Mrs.R.Sripriya
                                                               for Mr.V.Raghavachari

                                     For Respondent          : Mr.V.Kadhirvelu




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A. No.1288 of 2011
                                                                                   and M.P. No.1 of 2011




                                                  JUDGMENT

Today, when this Second Appeal is taken up for hearing, the

learned counsel appearing for the appellant, appeared before this Court

through Video Conferencing. She has filed a Memo dated 25.01.2022 for

withdrawing this appeal. The memo filed by the learned counsel for the

appellant, is recorded.

2. Hence, in view of the memo filed by the learned counsel

for the appellant, this Second Appeal is dismissed as withdrawn.

Consequently, connected Miscellaneous Petition is closed. However, there is

no order as to costs.

25.01.2022

Speaking order / Non-speaking order Index : Yes / No

sri

https://www.mhc.tn.gov.in/judis S.A. No.1288 of 2011 and M.P. No.1 of 2011

To

1.The Principal District Court, Erode.

2.The Sub Court, Dharapuram.

https://www.mhc.tn.gov.in/judis S.A. No.1288 of 2011 and M.P. No.1 of 2011

R.PONGIAPPAN, J.

sri

S.A. No.1288 of 2011 and M.P. No.1 of 2011

25.01.2022

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