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Kavitha vs K.S.Selvaraj
2023 Latest Caselaw 8827 Mad

Citation : 2023 Latest Caselaw 8827 Mad
Judgement Date : 21 July, 2023

Madras High Court
Kavitha vs K.S.Selvaraj on 21 July, 2023
                                                                                 S.A.No.398 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 21.07.2023

                                                      CORAM

                              THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                                S.A.No.398 of 2023
                                            and C.M.P.No.12293 of 2023

                  1. Kavitha
                  2. Bharathi
                  3. P.Vasanthamani                                        ... Appellants

                                                          Vs.
                  K.S.Selvaraj                                            ... Respondent
                  PRAYER: Second Appeal filed under Section 100 of C.P.C., pleased to set

                  aside the Judgement and Decree dated 04.09.2021 in A.S.No.95 of 2019 on

                  the file of the Principal District Court, Tiruppur reversing the Judgment and

                  Decree dated 05.07.2019 made in O.S.No.357 of 2010 on the file of the

                  Additional Subordinate Court, Tiruppur.

                                         For Appellants    :    Mr.S.Mukunth
                                         For Respondent     :   Mr.V.Manoharan




https://www.mhc.tn.gov.in/judis
                  1/3
                                                                                    S.A.No.398 of 2023




                                                      JUDGMENT

Learned counsel appearing for the appellants seeks permission of

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

21.07.2023 to that effect.

2. Recording the above submission and the Memo filed by the

learned counsel for the appellants, this Second Appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

21.07.2023

ham

Index : Yes / No Speaking / Non-speaking Neutral Citation : Yes / No

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

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

S.A.No.398 of 2023

A.D.JAGADISH CHANDIRA.,J.

ham

S.A.No.398 of 2023 and C.M.P.No.12293 of 2023

21.07.2023

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

 
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