A.Moorthy vs Solaiya Gounder
2022 Latest Caselaw 11780 Mad

                                                             1


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated : 04.07.2022

                                                           Coram

                                       The Hon'ble Mr. Justice C.V.KARTHIKEYAN

                                                   S.A.No.198 of 2007
                                                  and MP.No.1 of 2007
                                                          and
                                            CMP.Nos.3106, 3107 & 3108 of 2021

                     A.Moorthy                                                         ...Appellant

                                                            Vs
                     Angappa Gounder (died)
                     1.Solaiya Gounder
                     2.Minia Gounder
                     3.Lakshmi
                     4.Umayammal                                                    ...Respondents

                                  The Second Appeal filed under Section 100 of CPC, against the
                     judgment and decree made in A.S.No.9 of 2005 dated 29.12.2005 on the file
                     of the Additional District Court / Fast Track Court No.IV, Bhavani, partly
                     allowing the judgment and decree made in O.S.No.483 of 1990 dated
                     13.11.2003 on the file of the I Additional District Munsif Court, Bhavani.

                                      For Appellant           : Mr.N.Manokaran

                                      For R2, R6 to R8        : Mr.R.Nalliayappan

                                      R4                      : Died


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

The learned Counsel for the appellant seeks permission of this Court

to withdraw this Second Appeal, and he has also made the following

endorsement to that effect:

“By the request of appellant vide his letter dated

25.06.2022, I may be permitted to withdraw this

matter”

2.In view of the endorsement made by the learned counsel for the

appellant, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected Civil Miscellaneous Petitions are closed.

04.07.2022

Index:Yes/No Internet:Yes/No smv

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

To

1.The Additional District Court / Fast Track Court No.IV, Bhavani,

2.TheI Additional District Munsif Court, Bhavani

3.The Section Officer, VR Section, Madras High Court.

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

C.V.KARTHIKEYAN,J.

Smv

S.A.No.198 of 2007

04.07.2022

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