D.Nandakumar vs A.Palani
2022 Latest Caselaw 16490 Mad

                                                          1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 17.10.2022

                                                    CORAM

                       THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                          Second Appeal No.1279 of 2006

                     D.Nandakumar                                         ... Appellant

                                                    Vs.

                     1.A.Palani
                     2.D.Dhanasekaran
                     3.D.Gandhi
                     4.D.Sampath
                     5.Arulmigu Aaramvartha Eswarar Koil Devasthanam,
                     rep. by its Manager,
                     Office at Valatheeswarar Koil Street,
                     Kancheepuram.                           ... Respondents/defendants

                     Prayer:- This second appeal has been filed under Section 100 C.P.C.,
                     against the judgment and decree dated 29.12.2004 made in A.S.No.3 of
                     2003 on the file of the learned Subordinate Judge, Kancheepuram
                     confirming the judgment and decree dated 10.12.2001 made in
                     O.S.No.1125 of 1996 on the file of the learned Additional District
                     Munsif, Kancheepuram.



                     1/3




https://www.mhc.tn.gov.in/judis
                                                              2

                                                                     KRISHNAN RAMASAMY.J.,

                                                                                                dn

                                        For Appellant             : Ms.K.Janani for
                                                                     Mr.N.S.Sivakumar
                                        For Respondents           : Mr.M.A.Ruo for R1

                                                          JUDGEMENT

Memo filed by the learned counsel for the appellant stating that the appellant is not interested in prosecuting the appeal due to age related factors and therefore, she seeks permission of this Court to withdraw this second appeal.

2.The said memo is taken on record.

3.In the light of the above submission, this second appeal is dismissed as withdrawn. No costs.

17.10.2022 dn

To

1.The Subordinate Judge, Kancheepuram

2.The Additional District Munsif, Kancheepuram

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

Second Appeal No.1279 of 2006

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