C.Rajan vs Chellathai Nadatchi
2022 Latest Caselaw 11052 Mad

                                                                            S.A.(MD)No.126 of 2020

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 24.06.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI, J

                                             S.A.(MD)No.126 of 2020 and
                                             CMP(MD) Nos.1598 of 2020

                     Chin Nadar (Died)
                     Muthanadatchi (Died)

                     1.C.Rajan
                     2.C.Elango
                     3.C.Kannan
                     4.C.Dhanalakshmi                                              Appellants

                                                           Vs

                     1.Chellathai Nadatchi
                     2.Muthraj @ Mohan                                             Respondents

                     PRAYER :-Second Appeal filed under Section 100 of Code of Civil
                     Procedure, to set aside the Judgment and decree dated 28.08.2019 passed
                     in A.S.No.55 of 2018, on the file of the Principal Subordinate Judge,
                     Nagercoil, confirming the judgment and decree dated 02.03.2017 passed
                     in O.S.No.168 of 2006, on the file of the II Additional District Munsif
                     Court, Nagercoil.
                                          For Appellants        : Mr.D.Nallathambi
                                          For R1                : Mr.M.P.Senthil
                                          For R2                : No appearance


                     1/3
https://www.mhc.tn.gov.in/judis
                                                                        S.A.(MD)No.126 of 2020

                                                JUDGMENT

The learned counsel for the appellants seeks permission of

this Court to withdraw the Second Appeal. He has also circulated a letter

dated 22.06.2022 to that effect.

2.In view of the same, this Second Appeal is dismissed as

withdrawn. No costs.

24.06.2022

Index : Yes/No Internet: Yes/No vrn

To

1.The Principal Subordinate Court, Nagercoil.

2.The II Additional District Munsif Court, Nagercoil.

3.The Section Officer, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.126 of 2020

B.PUGALENDHI, J

vrn

Judgment made in S.A.(MD)No.126 of 2020

24.06.2022

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