K.P. Muthusamy vs K. Subramaniam
2023 Latest Caselaw 4390 Mad

                                                                                   S.A.No.836 of 2010



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        18.04.2023

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 836 of 2010
                                                         &
                                                 M.P. No.1 of 2010

                     K.P. Muthusamy                                                 ... Appellant
                                                           Vs.
                     1. K. Subramaniam
                     2. Rajammal                                                 ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 11.03.2010 on the file of the
                     Principal District Judge, Erode, in A.S. No.137 of 2009, upholding the
                     decree and judgment dated 04.11.2008 on the file of the Principal
                     Subordinate Judge, Gobichettipalayam, in O.S. No.72 of 2005.

                                           For Appellant         : Mr.I. David Singh
                                           For R1 & R2           : Mr. M. Roshan Atiq


                                                   JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw the Second Appeal and also made

an endorsement to that effect.

https://www.mhc.tn.gov.in/judis S.A.No.836 of 2010

R. HEMALATHA, J.

bga

2. In view of the endorsement made by the learned counsel

appearing for the appellant, the Second Appeal is dismissed as

withdrawn. No costs. Consequently connected miscellaneous petition is

closed.

18.04.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Principal District Judge, Erode.

2. The Principal Subordinate Judge, Gobichettipalayam.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 836 of 2010 & M.P. No.1 of 2010

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