S.S.S.Duraipandian (Died) vs S.A.Samuthira Pandian
2023 Latest Caselaw 5219 Mad

                                                                                   S.A.No.1153 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED:01.06.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.1153 of 2001

                 1.S.S.S.Duraipandian (Died)
                 2.D.Rajeshwari
                 3.Suganthi
                 4.D.Sankar Kumar
                 5.Ramesh                                                         ...Appellants

                 (A2 to A5 are brought on record as Lrs of the deceased sole appellant vide
                 order dated 01.04.2022 made in C.M.P(MD).Nos.2315, 2316 and 2318 of
                 2022 in S.A.No.1153 of 2001)

                                                         -Vs-
                 S.A.Samuthira Pandian                                               ...Respondent


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree passed in A.S.No.79 of 1999 dated 12.12.2000
                 on the file of the Principal District Court, Virudhunagar District at Srivilliputhur,
                 confirming the judgment and decree in O.S.No.122 of 1996 on the file of the Sub-
                 Court, Virudhunagar dated 24.11.1998.




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1153 of 2001

                                          For Appellants     : Mr.S.Kandasamy Pandian
                                                              for Mr.A.Sivaji
                                          For Respondent     : No-appearance




                                                           JUDGMENT

The learned counsel appearing for the appellants seeks permission of

this Court to withdraw this second appeal and he has also made an endorsement

to that effect.

2. In view of the submission made by the learned counsel appearing for

the appellants, this Second Appeal is dismissed as withdrawn. There shall be no

order as to costs.

                                                                                       01.06.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB

https://www.mhc.tn.gov.in/judis S.A.No.1153 of 2001

To

1.Principal District Court, Virudhunagar District at Srivilliputhur

2.Sub-Court, Virudhunagar

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

https://www.mhc.tn.gov.in/judis S.A.No.1153 of 2001

P.VELMURUGAN, J.

SSB

S.A.No.1153 of 2001

01.06.2023

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