T.R.Vadivel vs J.Ranganathan
2023 Latest Caselaw 3909 Mad

                                                                                 S.A.No.792 of 1998


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 06.04.2023

                                                       CORAM

                                           MR.JUSTICE N.SESHASAYEE

                                                 S.A.No.792 of 1998
                                           and C.M.P.Nos.305 to 307 of 2014

                  1.T.R.Vadivel
                  2.G.Ponnusamy (deceased)
                  3.Lakshmi
                  4.Rasikala
                  5.P.Jayaganesh

                  (Appellants 3 to 5 are brought on record as LRs
                  of the deceased 2nd appellant vide order of Court dt.
                  08.08.2014, made in CMP.Nos.533 & 535 of 2010)                ... Appellants

                                                         Vs.

                  J.Ranganathan                                                ... Respondent

                  PRAYER: These Second Appeals are filed under Section 100 of the Civil
                  Procedure Code, seeking to set aside the decree and judgment of the lower
                  Appellate Court, by allowing this second appeal.


                                    For Appellants        : R.Elizabeth Ravi
                                    For Respondent        : Mr.N.Manokaran



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https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.792 of 1998


                                                                        N.SESHASAYEE, J.
                                                                                            kas
                                                  JUDGMENT

Learned counsel for the appellant seeks permission of this Court to

withdraw this second appeal and he has also filed a letter addressed to the

Registry to that effect.

2. In view of the submission and the letter addressed to the Registry, the

second appeal stands dismissed as withdrawn. Consequently, the connected

Civil Miscellaneous Petitions are closed. No costs.

06.04.2023 (2/2)

kas

Index : yes / no Internet : yes / no Speaking / Non Speaking order

S.A.No.792 of 1998 and C.M.P.Nos.305 to 307 of 2014

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