Al.Parvathi vs Pl.Subramanian
2022 Latest Caselaw 9944 Mad

                                                                                 S.A.(MD) No.101 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 13.06.2022

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                  S.A.(MD) No.101 of 2011

                     AL.Parvathi                                              ... Appellant/
                                                                                  Plaintiff

                                                           -vs-

                     1. PL.Subramanian
                     2. PL.Visalatchi
                     3. P.Palanivelu                              ... Respondents/ Defendants

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 18.10.2010 made in A.S.No.32 of 2010 on
                     the file of Subordinate Court, Devakottai, confirming the judgment and
                     decree dated 08.06.2010 made in O.S.No.147 of 2008 on the file of
                     Additional District Munsif Court, Karaikudi.

                                  For Appellant       :        Mr.R.Satiskumar

                                  For Respondents     :        No appearance for R1
                                                               Mr.V.K.Srinivasan for R2
                                                               Mr.S.Manikandan for R3



                     ___________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.101 of 2011



                                                      ******
                                                    JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw the present second appeal.

2. In view of the submission and the endorsement made by the

learned counsel appearing for the appellant, this Second Appeal is dismissed

as withdrawn. No costs.

13.06.2022 Internet:Yes Index:Yes/No

ssb

To

1. The subordinate Court, Devakottai.

2.The Additional District Munsif Court, Karaikudi.

___________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.101 of 2011

N.SESHASAYEE, J.

ssb

S.A.(MD) No.101 of 2011

13.06.2022

___________

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