Ponnusamy vs Kuppusamy
2022 Latest Caselaw 9920 Mad

                                                                               S.A. No. 485 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 13.06.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.485 of 2013
                                                        and
                                                 M.P.No. 1 of 2013
                     1. Ponnusamy,
                        S/o. Ramasamy Gounder

                     2. Sellappan,
                        S/o. Ponnusamy                                    ... Appellants

                                                  Versus

                     1. Kuppusamy,
                        S/o. Late Komarappa Gounder

                     2. Ramalingam,
                        S/o. Late Komarappa Gounder                       ... Respondents


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

                     the judgment and decree dated 31.08.2012 made in A.S.No.13 of 2011 on

                     the file of Sub-Court, Namakkal confirming the judgment and decree dated

                     23.12.2010 passed in O.S.No.25 of 2006, on the file of District Munsif

                     Court, Paramathi.


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                      S.A. No. 485 of 2013




                                       For Appellants          : Mr.T.Dhanyakumar


                                                        JUDGEMENT

The learned counsel appearing for the Appellants seek permission of

this Court to withdraw the above Second Appeal and he has also made

endorsement to that effect.

In view of the submission and endorsement made by the learned

Counsel appearing for the Appellants, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, the connected M.P. stands closed.

13.06.2022 rpp

To

Sub-Judge, Namakkal.

https://www.mhc.tn.gov.in/judis S.A. No. 485 of 2013

T.V.THAMILSELVI, J.

rpp

S.A. No. 485 of 2013

13.06.2022

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