Manoharan vs Syed Sadik Sahib
2022 Latest Caselaw 6606 Mad

                                                                                S.A.No.1243 of 2005



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :     30.03.2022

                                                        CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No. 1243 of 2005
                                                         and
                                               C.M.P. No.17003 of 2005

                     Manoharan                                                    ... Appellant

                                                             Vs.
                     Syed Sadik Sahib                                           ... Respondent


                     Prayer: Second Appeal filed under Section 100 CPC to set aside the
                     decree and judgment dated 28.01.2005 on the file of the Subordinate
                     Court, Kallakurichi, in A.S. No.30 of 2003, reversing the decree and
                     judgment dated 27.12.2002 on the file of the III Additional District
                     Munsif Court, Kallakurichi, in O.S. No.203 of 1998.

                                   For Appellant       : Ms. M. Abbiraamai
                                                        for M/s. Sarvabhauman Associates




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.1243 of 2005



                                                                        R. HEMALATHA, J.
                                                                                    bga

                                                    JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw the Second Appeal and she has also

made an endorsement to that effect.

2. In view of the same, this Second Appeal is dismissed as

withdrawn. No costs. Consequently connected Civil Miscellaneous

Petition is closed.

30.03.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Subordinate Judge, Kallakurichi,

2. The District Munsif, Kallakurichi.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 1243 of 2005

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