Dharmapal Fernando (Died) vs Navasthani
2022 Latest Caselaw 17713 Mad

                                                                                   S.A.(MD) No.379 of 2015



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 17.11.2022

                                        CORAM : JUSTICE N.SESHASAYEE

                                                 S.A.(MD) No.379 of 2015

                     1.Dharmapal Fernando (Died)
                     2.Theresa Dharmapal
                     3.Melwin
                     4.Prabha                                  ... Appellants/LRs of the Plaintiff

                                                              Vs

                     1.Navasthani
                     2.Jesu Antony                             ... Respondents/Respondents/
                                                                   Defendants
                     [Cause title accepted vide order dated 17.03.2015 made in
                     M.P.(MD) No.1 of 2015 in S.A.SR(MD) No.6131 of 2011]


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 29.07.2010 made in A.S.No.152 of 2006 on
                     the file of the Sub Court, Tuticorin confirming the judgment and decree
                     dated 22.09.2006 made in O.S.No.44 of 2005 on the file of the District
                     Munsif's Court, Srivakuntam.

                                   For Appellants       :      Mr.M.P.Senthil

                                   For Respondents :           No appearance



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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.379 of 2015




                                                   JUDGMENT

This matter is listed today under the caption 'notice section default cases'.

2. Today when the matter is taken up for hearing, the learned counsel for the

appellants seeks permission of this Court to withdraw the appeal, and has

also made an endorsement to that effect. The learned counsel has also given

a letter dated 17.11.2022 to the Registry to list the matter 'for withdrawal'.

Recording the endorsement and also the letter dated 17.11.2022, this Second

Appeal is dismissed as withdrawn. No costs.

17.11.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.379 of 2015

To

1.The Sub Judge, Tuticorin.

2.The District Munsif, Srivakuntam.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.379 of 2015

N.SESHASAYEE, J.

abr

S.A.(MD) No.379 of 2015

17.11.2022

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