Sasikala vs V.Senthil Kumar
2023 Latest Caselaw 11553 Mad

                                                                              S.A. No. 683 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 30.08.2023

                                                      CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                 S.A. No.683 of 2018
                                                         and
                                               C.M.P.No. 20548 of 2018

                     1. Sasikala,
                        W/o. Ravisankar

                     2. K.P.Ravisankar,
                        S/o. Balasubramaniam                              ... Appellants

                                                   Versus
                     V.Senthil Kumar,
                     S/o. Vellaiyan                                      ... Respondent
                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree of the learned III Addl. District Judge at Salem

                     dated 18.07.2017 made in A.S.No.76 of 2014 confirming the judgment and

                     decree of the learned Subordinate Judge, Mettur dated 07.04.2014 made in

                     O.S.No.202 of 2011.




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                        S.A. No. 683 of 2018




                                        For Appellants          : Mr.S.M.S.Shriram Narayanan

                                        For Respondent          : Mr.M.Senthil Kumar

                                                         JUDGEMENT

The learned counsel appearing for the Appellants submitted a memo dated 17.08.2023 stating that the appellants have requested him to withdraw the Second Appeal. Hence, he seeks permission of this Court to post the above Second Appeal for withdrawal and prayed to record the memo.

2. The matter is listed today under the caption "for withdrawal". When the matter taken up today for hearing, a similar request is made before this Court.

3. Recording the memo filed by learned counsel for appellants stating that the appellants have requested him to withdraw the above Second Appeal, this Second Appeal stands dismissed as withdrawn. No costs. Consequently, connected Civil Miscellaneous Petition is closed.

30.08.2023 rpp To III Addl. District Judge, Salem.

https://www.mhc.tn.gov.in/judis S.A. No. 683 of 2018

T.V.THAMILSELVI, J.

rpp

S.A. No. 683 of 2018

30.08.2023

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