Saroja vs Thangamani
2022 Latest Caselaw 13299 Mad

                                                                                     S.A.No.534 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 25.07.2022

                                                       CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                S.A.No.534 of 2022
                                                       and
                                              C.M.P.No.10687 of 2022

                     Valliammal (died)

                     1.Saroja
                     2.Surya
                     3.Sigamani
                     4.Senthamarai
                     5.Kala
                     6.Venda                                                 ... Appellants
                                                          Vs
                     1.Thangamani
                     2.Sundari                                               ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code 1908, against the judgment and decree in A.S.No.33 of 2018 dated
                     13.09.2019 on the file of the IV Additional District Court, Ponneri
                     confirming the judgment and decree in O.S.No.74 of 2009 dated 12.09.2018
                     on the file of Subordinate Court, Ponneri.
                                         For Appellants  :        Mr.P.Satheesh Kumar
                                         For Respondents :        Mr.T.M.Naveen

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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.534 of 2022


                                                                                  P.T.ASHA, J.,

                                                                                                   sp

                                                      JUDGEMENT

When the matter is taken up for hearing, the learned counsel

appearing for the appellants has filed a memo stating that he is withdrawing

the above Second Appeal.

2.Recording the above memo, the Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

25.07.2022 Index : Yes/No Speaking order/non-speaking order sp

To

1.The IV Additional District Court, Ponneri.

2.The Subordinate Court, Ponneri.

3.The Section Officer, V.R.Section, High Court, Madras.

S.A.No.534 of 2022 and C.M.P.No.10687 of 2022

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