D.Nandakumar vs A.Palani
2022 Latest Caselaw 16491 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 17.10.2022

                                                    CORAM

                       THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                          Second Appeal No.1280 of 2006


                     1.D.Nandakumar
                     2.T.Krishnaveni
                     3.T.Ramu
                     4.T.Thilaka
                     5.T.Nagaraj                                           ... Appellants

                                                    Vs.

                     1.A.Palani
                     2.T.Arulmozhi                             ... 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.4 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.1206 of 1996 on the file of the learned Additional District
                     Munsif, Kancheepuram.




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https://www.mhc.tn.gov.in/judis
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                                        For Appellants            : 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 first appellant

stating that the first appellant is not interested in prosecuting the appeal

due to age related factors, who is the one and only person to contest the

matter, and no prejudice will be caused to any of the other parties in

withdrawing the above appeal 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dismissed as withdrawn.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

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

To

1.The Subordinate Judge, Kancheepuram

2.The Additional District Munsif, Kancheepuram

KRISHNAN RAMASAMY.J.,

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

dn

Second Appeal No.1280 of 2006

17.10.2022

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