M.Nalayini vs Samathal
2022 Latest Caselaw 16332 Mad

                                                                                    S.A.No.437 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 13.10.2022

                                                       CORAM

                         THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                                  S.A.No.437 of 2012
                                                         and
                                                   M.P.No.1 of 2012

                  M.Nalayini                                                .. Appellant

                                                        Versus

                  1.Samathal
                  2.Jayamani                                                .. Respondent

                            This Second Appeal has been filed under Section 100 of C.P.C., against
                  the judgment and decree dated 02.03.2011 made in A.S.No.3 of 2010 on the
                  file of the Subordinate Court, Perundurai in reversing the judgment and decree
                  dated 30.10.2009 on the file of the District Munsif cum Judicial Magistrate
                  Court, Perundurai in O.S.No.38 of 2008.



                  For Appellant               :     Mr.Ma.P.Thangavel


                  For Respondents             :     Mr.S.Kaithamalai Kumaran




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


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                                                                                     S.A.No.437 of 2012




                                                                   KRISHNAN RAMASAMY, J.,

                                                                                                  gbi

                                                     JUDGMENT

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

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

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

counsel for the appellant, the Second Appeal is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

                  gbi                                                              13.10.2022

                  To

                  1.The Subordinate Judge,
                    Perundurai.

                  2.The Judge,

District Munsif cum Judicial Magistrate Court, Perundurai.

S.A.No.437 of 2012

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