Velusamy(Died) vs M.Ponnusamy
2023 Latest Caselaw 11456 Mad

                                                                              S.A.No.1351 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated : 29.08.2023

                                                   CORAM:

                                   THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                              S.A.No.1351 of 2013
                                                      and
                                               M.P.No.1 of 2013

                  1.Velusamy(Died)
                  2.Sekar
                  3.Papayee
                  4.Kamalam                                                  .. Appellants


                  First appellant Died. Appellants 3 & 4 are brought on record as LR's of
                  deceased 1st appellant viz., Velusamy vide order of Court dated 29.08.2023
                  made in CMP.No.18143 of 2019 in S.A.No.1351 of 2013(TVTSJ).

                                                       Vs.

                  M.Ponnusamy                                                .. Respondent



                  PRAYER : Second Appeal is filed under Section 100 of the Code of Civil
                  Procedure, prayed to set aside the Judgment and Decree dated 18.04.2013
                  passed in A.S.No.16 of 2010, on the file of the Subordinate Court, Namakkal,
                  reversing the well considered judgment and decree dated 21.01.2010 passed
                  in O.S.No.247 of 2001 on the file of the Principal District Munsif Court,
                  Namakkal.




https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1351 of 2013

                                       For Appellants    : M/s.S.Uma Maheswari
                                       For Respondent    : Mr.T.Dhanyakumar

                                             JUDGMENT

When the matter was taken up for hearing, the learned counsel

appearing for the appellants seek permission of this court to withdraw the

above Second Appeal and she has also made endorsement to that effect.

2. In view of the submission and endorsement made by the learned

Counsel appearing for the appellants, this Second appeal is dismissed as

withdrawn. Consequently, connected Miscellaneous petition is closed. No

costs.

29.08.2023

rri Index : Yes/No Speaking Order: Yes/No Nutral citation: Yes/No

To

1.The Subordinate Court, Namakkal.

2.The Principal District Munsif Court, Namakkal.

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

https://www.mhc.tn.gov.in/judis S.A.No.1351 of 2013

T.V.THAMILSELVI,J.

rri

S.A.No.1351 of 2013 and M.P.No.1 of 2013

29.08.2023

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