C.Palanisamy vs C.Visalakshi
2022 Latest Caselaw 11332 Mad

                                                                               S.A. No. 1240 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 28.06.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.1240 of 2019
                                                        and
                                              C.M.P.No. 26836 of 2019

                     C.Palanisamy,
                     S/o. Chinniah Gounder                                ... Appellant

                                                   Versus

                     1. C.Visalakshi,
                        W/o. S.Thirumalai

                     2. Saraswathi,
                        W/o. Arukutty                                     ... Respondents

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree dated 25.02.2019 passed by the learned V Addl.

                     District and Sessions Judge, Coimbatore in A.S.No.40 of 2017 modified the

                     judgment and decree dated 21.12.2017 passed by the learned I Addl. Sub-

                     Judge, Coimbatore in O.S.No.228 of 2009.




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                        S.A. No. 1240 of 2019

                                        For Appellant            : Mr.L.Mouli

                                        For Respondents          : R1 – died

                                                                  R2 – No appearance


                                                          JUDGEMENT

The learned counsel appearing for the Appellant has submitted a letter dated 22.06.2022 to the Registry seeking permission to post the above Second Appeal for withdrawal, since the appellant requested to withdraw the Second Appeal.

2. The matter is listed today under the caption "for withdrawal". When the matter taken up today for hearing, a similar request is made before this Court.

3. In view of the same, this Second Appeal stands dismissed as withdrawn. No costs. Consequently, the connected C.M.P. stands closed.

28.06.2022 rpp

To

V Addl. District and Sessions Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis S.A. No. 1240 of 2019

T.V.THAMILSELVI, J.

rpp

S.A. No. 1240 of 2019

28.06.2022

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