R.Prabakaran vs Thulasimani
2023 Latest Caselaw 15872 Mad

Madras High Court

R.Prabakaran vs Thulasimani on 7 December, 2023

Author: P.T.Asha

Bench: P.T.Asha

                                                                              S.A.SR.No.112565 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 07.12.2023

                                                          CORAM

                                       THE HONOURABLE Ms. JUSTICE P.T.ASHA

                                                  S.A.SR.No.112565 of 2023
                                                            and
                                                   C.M.P.No.24283 of 2023


                     R.Prabakaran                                            ... Appellant

                                                            -Vs-
                     1.           Thulasimani
                     2.           Eswari
                     3.           Thayathal
                     4.           P.Sudarson
                     5.           Minor P.Subiksha                           ... Respondents


                     Prayer:- This Second Appeal is filed under Section 100 of Code of
                     Civil Procedure Code,1908, to set aside the judgement and decree
                     dated 14.03.2019 made in A.S.No.39 of 2017 on the file of the
                     Subordinate Court, Kangeyam by confirming the judgement and
                     decree dated 02.03.2016 made in O.S.No.274 of 2010 on the file of
                     the District Munsif Court, Kangeyam.


                                  For appellant          : Mr.E.K.Kumaresan


                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                          S.A.SR.No.112565 of 2023


                                  For respondents      : Mr.K.Govi Ganesan

                                                     JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this unnumbered Second

Appeal in S.A.SR.No.112565 of 2023 and he has also made an

endorsement to that effect.

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

learned counsel for the appellant, this unnumbered Second Appeal

in S.A.SR.No.112565 of 2023 is dismissed as withdrawn.

Consequently, connected C.M.P is closed. No costs.

07.12.2023

Internet : Yes Index : Yes/No Speaking order/Non-speaking order ssa

To

1.The Subordinate Judge, Kangeyam.

2.The District Munsif, Kangeyam.

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

3.The Section Officer, V.R.Section, High Court, Madras.

P.T.ASHA, J.,

ssa

and

07.12.2023

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