N.Dhevarajan vs A.Prema
2022 Latest Caselaw 16761 Mad

                                                                                  S.A.(MD)No.535 of 2020


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 20.10.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                                S.A.(MD)No.535 of 2020
                                                        and
                                           C.M.P(MD)Nos.5946 to 5948 of 2020

                     1. N.Dhevarajan
                     2. D.Selvam                                              ... Appellants

                                                         versus

                     1. A.Prema
                     2. A.Vinothkumar
                     3. A.Nithya
                     4. A.Priya
                     5. M.Ravi                                                ... Respondents

                                  Second Appeal filed under Section 100 of C.P.C. against the
                     Judgment and Decree dated 16.10.2019 made in A.S.No.228 of 2018
                     on the file of I Additional Sub Judge, Tiruchirapalli, confirming the
                     Decree and Judgment dated 10.09.2018 made in O.S.No.99 of 2011 on
                     the file of the III Additional District Munsif, Tiruchirapalli.




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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.535 of 2020


                                       For Appellants   : Mr.N.S.Karthikeyan
                                       For Respondents : Mr.Raguvaran Gopalan

                                                        JUDGMENT

The learned counsel appearing for the appellants circulated a

letter dated 19.10.2022 to the Registrar (Judicial), for withdrawing the

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

2. Based on the letter dated 19.10.2022 and in view of the

endorsement made by the learned counsel for the appellants, the

Second Appeal is dismissed as withdrawn. No costs. Consequently,

connected miscellaneous petitions are closed.

20.10.2022 ogy

To

1. The I Additional Sub Judge, Tiruchirapalli.

2. The III Additional District Munsif, Tiruchirapalli.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.535 of 2020

B.PUGALENDHI, J.

ogy

S.A.(MD)No.535 of 2020

20.10.2022

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