B.Suseela vs Murugan
2022 Latest Caselaw 15569 Mad

                                                                               S.A.(MD) No.747 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 20.09.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                              S.A.(MD) No.747 of 2011
                                                       and
                                               M.P.(MD) No.2 of 2011

                     B.Suseela                                  ... Appellant/Appellant/Plaintiff

                                                          Vs

                     1.Murugan
                     2.Menaka
                     3.Thamizharasan
                     4.Malaiyarasu
                     5.Muthusamy (Retired Teacher)              ... Respondents/Respondents/
                                                                    Defendants

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 26.11.2010 made in A.S.No.28 of 2008 on
                     the file of the Subordinate Court, Paramakudi confirming the judgment and
                     decree dated 27.03.2008 in O.S.No.1 of 2005 on the file of the District
                     Munsif Court, Paramakudi.

                                   For Appellant      :    Mr.K.Govindarajan



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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.747 of 2011




                                   For Respondents :       Mr.S.Srinivasa Raghavan for R1 & R2

                                                     :     Mr.S.Sivathilakar for R5

                                                     :     No appearance for R3 & R4


                                                   JUDGMENT

This appeal is listed today under the caption 'for withdrawal' on the basis of

the letter dated 16.09.2022. The learned counsel for the appellant seeks

permission of this Court to withdraw the appeal and has also made an

endorsement to that effect. Recording the letter dated 16.09.2022, this

Second Appeal is dismissed as withdrawn.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

connected miscellaneous petition is dismissed.

20.09.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.747 of 2011

To

1.The Subordinate Judge, Paramakudi.

2.The District Munsif, Paramakudi.

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.747 of 2011

N.SESHASAYEE, J.

abr

S.A.(MD) No.747 of 2011

20.09.2022

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