Krishnamaraja vs Ramasamy
2022 Latest Caselaw 911 Mad

                                                            1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :20.01.2022
                                                       CORAM
                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                                  S.A.No.1192 of 2014
                                                          and
                                                    M.P.No.1 of 2014


                     Krishnamaraja                                         ... Appellant


                                                            Vs.

                     1.Ramasamy
                     2.Hari
                     3.Chinnappan
                     [Respondents 2&3 were already
                     given up in the appeal. Hence, they
                     are given up in this Second Appeal also]              ... Respondents

                     PRAYER: The Second Appeal has been filed under Section 100 of C.P.C.,

                     against the judgment and decree dated 13.08.2012 passed in A.S.No.31

                     of 2011 on the file of Subordinate Court, Vellore confirming the judgment

                     and decree dated 27.04.2010 passed in O.S.No.566 of 2001 on the file of

                     the Additional District Munsif Court, Vellore.



                                  For Appellant   : Mr.P.Mani

                                  For R1                : Mr.L.Shanmugasundaram

                                  For R2&R3             : Given up




https://www.mhc.tn.gov.in/judis
                                                               2



                                                                            RMT.TEEKAA RAMAN,J.,

                                                                                                  nvi



                                                        JUDGMENT

Learned counsel for the appellant seeks permission of this court to

withdraw this second appeal. He has also filed a memo dated 06.12.2021

to that effect.

2. Recording the submission and endorsement made by the learned

counsel for the appellant, this second appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

20.01.2022

nvi

Index:Yes/No Speaking Order:Yes/No

To

1. The Subordinate Court, Vellore.

2. The Additional District Munsif Court,Vellore.

S.A.No.1192 of 2014 and M.P.No.1 of 2014

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