Sellammal vs Navaladi
2022 Latest Caselaw 748 Mad

                                                                             S.A.Nos.1003 & 1022 of 2012
                                                                                    and M.P.No.1 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 12.01.2022

                                                       CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                               S.A.Nos.1003 & 1022 of 2012
                                                  and M.P.No.1 of 2012

                     Sellammal                                     ... Appellant/Defendant
                                                                         in both appeals
                                                           Vs.
                     Navaladi                                      ... Respondent/Plaintiff
                                                                         in both appeals
                     COMMON PRAYER: These Second Appeals have been filed under
                     Section 100 of CPC against the judgment and decree passed in
                     A.S.Nos.53 & 54 of 2010, by the learned Subordinate Judge, Namakkal,
                     dated 29.02.2012 reversing the judgment and decree passed in
                     O.S.Nos.1010 & 608 of 2004, passed by the Additional District Munsif
                     Court, Namakkal, dated 22.07.2010.


                                    For Appellant
                                    in both appeals     : Mr.T.Dhanyakumar

                                    For Respondent
                                    in both appeals   : Mr.I.Abrar MD.Abdullah




https://www.mhc.tn.gov.in/judis
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                                                                            S.A.Nos.1003 & 1022 of 2012
                                                                                   and M.P.No.1 of 2012

                                                                  RMT.TEEKAA RAMAN, J.

dua COMMON JUDGMENT

The learned counsel for the appellant appeared through video

conference and seeks permission of this Court to withdraw these Second

Appeals. To that effect, a memo has also been filed.

2. In view of the memo filed by the learned counsel appearing

for the appellant, these Second Appeals are dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

12.01.2022

Internet : Yes dua

To

1.The Subordinate Judge, Namakkal.

2.The Additional District Munsif Court, Namakkal.

S.A.Nos.1003 & 1022 of 2012 and M.P.No.1 of 2012

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