G.S.Radhakrishnan vs N.Sellammal
2022 Latest Caselaw 10373 Mad

                                                              1


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated : 16.06.2022

                                                            Coram

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

                                                  S.A.No.1847 of 2003
                                                          and
                                            CMP.Nos.9302, 9303 & 9294 of 2020


                     1.G.S.Radhakrishnan

                     2.G.Viswanathan                                             ...Appellants


                                                             Vs

                     N.Sellammal                                                 ...Respondent

                                  The Second Appeal filed under Section 100 of CPC, against the

                     judgment and decree made in A.S.No.11 of 1999 dated 14.11.2002 on the

                     file of the Sub Court, Dharmapuri reversing the judgment and decree made

                     in O.S.No.354 of 1995 dated 29.01.1999 on the file of the District Munsif

                     Court, Dharmapuri.


                                      For Appellants           : Mr.V.Nicholas

                                      For Respondent           : Mr.C.Ramesh


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

A memo has been filed by the learned counsel for the appellant, which

is as follows:

“The appellants are not pressing the above Second

Appeal. Hence it is prayed that this Hon'ble Court may be

pleased to dismiss the Second Appeal as not pressed.”

2.An endorsement has also been made by the learned counsel for the

appellant in the Court bundle, which is as follows:

“Not pressing this Appeal”

3.Recording the memo and the endorsement made by the learned

counsel for the appellants, the Second Appeal is dismissed. No order as to

costs. Consequently, the connected Civil Miscellaneous Petitions are also

closed.

16.06.2022

Index:Yes/No Internet:Yes/No smv

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

C.V.KARTHIKEYAN.,J

smv

To

1.The Sub Court, Dharmapuri.

2.The District Munsif Court, Dharmapuri.

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

S.A.No.1847 of 2003

16.06.2022

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