Baby @ Shagunthala vs Rathinam
2022 Latest Caselaw 749 Mad

                                                                                    S.A.No.1003 of 2013
                                                                    and C.M.P.Nos.13609 & 13611 of 2021
                                                                                     & M.P.No.1 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 12.01.2022

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                              S.A.No.1003 of 2013
                             and C.M.P.Nos.13609 & 13611 of 2021 & M.P.No.1 of 2013

                     1.Baby @ Shagunthala
                     2.M.Murugan @ Devaraj                                ... Appellants
                                                         Vs.
                     1.Rathinam
                     2.Rahini
                     3.Kalavathi
                     4.Nallammal
                     5.Vasudevan
                     6.Muthusamy
                     7.K.Natarajan                                        ... Respondents


                     PRAYER: This Second Appeal has been filed under Section 100 of CPC
                     against the judgment and decree passed in A.S.No.130 of 2012, on the
                     file of the Principal District Court, Erode, dated 15.04.2013, reversing the
                     judgment and decree, made in O.S.No.62 of 2007 on the file of II
                     Additional Subordinate Court, Erode, dated 30.10.2012.




https://www.mhc.tn.gov.in/judis
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                                                                                     S.A.No.1003 of 2013
                                                                     and C.M.P.Nos.13609 & 13611 of 2021
                                                                                      & M.P.No.1 of 2013

                                  For Appellants       : Mr.Rajeev Gandhi

                                  For R1 to R3         : Mr.V.S.Kesavan

                                  For R4, R5 & R6      : No appearance

                                  For R7               : Mr.D.Kangasundaram


                                                     JUDGMENT

Mr.Rajeev Gandhi, learned counsel for the appellants appeared

through video conference and seeks permission of this Court to withdraw

this Second Appeal. To that effect he has sent a letter to the Registry.

2.Recording the submissions made by the learned counsel

appearing for the appellants as well as the withdrawal letter sent by him

to the Registry, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petitions are closed.

12.01.2022

Internet : Yes dua

Note: Issue order copy on 21.01.2022

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

S.A.No.1003 of 2013 and C.M.P.Nos.13609 & 13611 of 2021 & M.P.No.1 of 2013

RMT.TEEKAA RAMAN, J.

dua

To

1.The Subordinate Judge, Namakkal.

2.The Additional District Munsif Court, Namakkal.

S.A.No.1003 of 2013 and C.M.P.Nos.13609 & 13611 of 2021 & M.P.No.1 of 2013

12.01.2022

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