S.Mustafa vs R.Murugaboopathy
2023 Latest Caselaw 7767 Mad

                                                                                S.A.No.1016 of 2002

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 06.07.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.1016 of 2002

                 S.Mustafa                                                           ... Appellant
                                                         -Vs-
                 1.R.Murugaboopathy
                 2.Devika
                 3.Jambu @ Rajeswari
                 4.Vimala
                 Minor respondents 2 to 4 are declared as major
                 and the guardianship of their father /1st respondent
                 is discharged vide Court order dated 15.06.2023
                 made in C.M.P.(MD).No.8961/2016 in
                 S.A.No.1016 of 2002.
                 5.Lakshmi
                                                                                 ... Respondents


                 PRAYER: The Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure against the judgment and decree of the Court of the Additional District
                 Judge, Dindigul in A.S.No.61 of 2000, dated 30.07.2001 in confirming the
                 judgment and decree of the Principal District Munsif, Dindigul in O.S.No.49 of
                 1998, dated 06.01.2000.




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https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.1016 of 2002

                                           For Appellant     : Mr.S.Ramesh
                                           For Respondents : Mr.H.Arumugam


                                                        JUDGMENT

The learned counsel appearing for the appellant seeks permission of this

Court to withdraw this appeal and he has also filed a Memo dated 04.07.2023, to

that effect.

2. In view of the Memo filed by the learned counsel for the appellant,

this Second Appeal is dismissed as withdrawn. No costs.

06.07.2023

akv

To

1.The Additional District Judge, Dindigul.

2.The Principal District Munsif, Dindigul

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1016 of 2002

P.VELMURUGAN,J.

akv

S.A.No.1016 of 2002

06.07.2023

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