Venkittu vs Mohammad Yusuff
2023 Latest Caselaw 11193 Mad

                                                                           S.A.(MD).No.419 of 2021




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 24.08.2023

                                                   CORAM

                                  THE HONOURABLE MR. JUSTICE P.VADAMALAI

                                            S.A.(MD).No.419 of 2021
                                                     and
                                           C.M.P(MD)No.5563 of 2021


                1.Venkittu

                2.Senthil

                3.R.Kanjirayan

                4.Chinnponnu

                5.Ayyammal                                      ... Appellants/Appellants/
                                                                    Defendants 2 to 6


                                                   Vs.


                Mohammad Yusuff                                 ...Respondent/Respondent/
                                                                   Plaintiff


                Prayer: Second Appeal is filed under Section 100 of CPC to set aside the
                judgment and decree passed by the Lower Appellate Court dated 30.08.2019
                made in A.S.No.29 of 2019 on the file of the Sub Court, Melur, confirming the


                1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD).No.419 of 2021


                judgment and decree of the Trial Court, dated 09.12.2016 made in O.S.No.113
                of 2009 on the file of the District Munsif Court, Melur.


                                       For Appellants    : Mr.K.Joseph
                                       For Respondent    : No Appearance



                                                   JUDGMENT

The learned counsel for the appellants has filed a letter to the Registry,

dated 17.08.2023 to withdraw the second appeal. When the matter is taken up

today, he has also made an endorsement to that effect.

2. In view of the above, the second appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is closed.

                                                                            24.08.2023
                NCC               : Yes/No
                Index             : Yes / No
                Internet          : Yes/ No
                Sn

https://www.mhc.tn.gov.in/judis S.A.(MD).No.419 of 2021

To

1.The Sub Court, Melur.

2.The District Munsif Court, Melur.

3.The Section Officer Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.419 of 2021

P.VADAMALAI,J.

sn

S.A.(MD).No.419 of 2021

24.08.2023

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