R.Karthika vs P.Manoharan
2022 Latest Caselaw 6298 Mad

                                                                                     S.A.No.1189 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 28.03.2022

                                                         CORAM

                              THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               S.A.No.1189 of 2012
                                  and M.P.No.1 of 2012 & C.M.P.No.10447 of 2016

                R.Karthika                                                                 ...Appellant

                                                          Vs.

                1.P.Manoharan

                2.M.Balaji

                3.Lakshmi

                4.Parvathi                                                            ... Respondents

                PRAYER : Second Appeal filed under Section 100 of C.P.C., against the

                Judgment and Decree dated 10.02.2012 in A.S.No.96 of 2011 on the file of

                the Principal District Judge at Namakkal confirming the Judgment and Decree

                dated 11.02.2011 in O.S.No.62 of 2000 on the file of the Sub Court,

                Namakkal.



                                       For Appellant               : Mr.Myilnathan for
                                                                     Mr.D.Shivakumaran

                                       For Respondents             : Mr.C.Jagadish
                                                                     for R1 and R2



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https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.1189 of 2012

                                                                      N.ANAND VENKATESH.,J

                                                                                              ssr


                                                    JUDGMENT

The learned counsel for the appellant seeks permission of this Court to

withdraw the Second Appeal. He has also made an endorsement to that

effect.

2.In view of the endorsement made by the learned counsel appearing

for the appellant, this second appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petitions are closed.

                                                                                    28.03.2022

                Index             :Yes/No
                Internet :Yes/No
                ssr



                To

1.The Principal District Judge, Namakkal.

2.The Sub Court, Namakkal.

S.A.No.1189 of 2012 and M.P.No.1 of 2012 & C.M.P.No.10447 of 2016

2 of 2

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