Thamilselvan vs S.Surendran @ Rengasamy ... 1St
2022 Latest Caselaw 6464 Mad

                                                                                S.A.(MD) No.437 of 2017



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 29.03.2022

                                                          CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                S.A.(MD) No.437 of 2017
                                                          and
                                               C.M.P.(MD) No.9092 of 2017

                     Thamilselvan                              ... Appellant/2nd Respondent/
                                                                   2nd Defendant
                                                           -vs-

                     1.S.Surendran @ Rengasamy                ... 1st Respondent/Appellant/
                                                                  1st Defendant
                     2.R.Sanjeevi (Died)                      ... 2nd Respondent/1st Respondent/
                                                                  Plaintiff

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 29.04.2016 made in A.S.No.39 of 2015 on
                     the file of the V Additional District Judge, Madurai in partly modifying the
                     judgment and decree dated 28.04.2015 made in O.S.No.904 of 2010 on the
                     file of the II Additional Sub-Court, Madurai.

                                   For Appellant      :       Mr.T.Kalaiyarasan
                                                              for Mr.KGuhan

                                   For Respondent     :       Mr.P.T.S.Narendravasan

                     _________
                     Page 1 of 2


https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD) No.437 of 2017



                                                                        S.M.SUBRAMANIAM, J.

                                                                                                   abr

                                                       JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw the appeal and has also made an endorsement to that

effect.

2.Recording the endorsement made by the learned counsel for the

appellant, this Second Appeal stands dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

29.03.2022 Index:Yes Speaking/Non-speaking Order

abr

To

1.The V Additional District Judge, Madurai.

2.The II Additional Sub Judge, Madurai.

S.A.(MD) No.437 of 2017

_________

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