Mani (Deceased) vs Balu
2023 Latest Caselaw 6984 Mad

                                                             S.A.No.517 of 2019 and C.M.P. No.8664 of 2019



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 23.06.2023

                                                      CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No.517 of 2019
                                                         &
                                               C.M.P. No.8664 of 2019

                     1. Mani (deceased)
                     2. Kamala
                     3. Latha
                     4. Geetha
                     5. Chandrasekar
                     6. Malathi                                                        ..Appellants

                           Appellants 2 to 6 brought on record as Lrs of the deceased sole
                           appellant vide order of court dated 11.01.2019 made in CMP
                           No.13626 to 13628/2018 in SA SR No.5630/2014.
                                                          vs.

                     1. Balu
                     2. Palani
                     3. Dharumu                                                    ..Respondents

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the decree and Judgment dated 17.09.2013 in A.S.No.2 of
                     2013 on the file of the Principal Subordinate Judge, Mayiladuthurai,
                     upholding the decree and Judgment dated 24.11.2012 in O.S.No.102 of
                     2008 on the file of the Additional District Munsif, Mayiladuthurai.



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https://www.mhc.tn.gov.in/judis
                                                                S.A.No.517 of 2019 and C.M.P. No.8664 of 2019



                                  For Appellants      : Mr. B. Jawahar

                                  For R1 & R2         : Mr.M. Ganesan
                                  R3                  : Not ready in notice.

                                                      JUDGMENT

The learned counsel appearing for the appellants seeks

permission of this Court to withdraw this Second Appeal and also made

an endorsement to that effect.

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

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

withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.

23.06.2023 bga Index : Yes/No Speaking / Non-speaking order

R.HEMALATHA, J.

https://www.mhc.tn.gov.in/judis S.A.No.517 of 2019 and C.M.P. No.8664 of 2019

bga

To

1. The Principal Subordinate Judge, Mayiladuthurai.

2. The Additional District Munsif, Mayiladuthurai.

3. The Section Officer, VR Section, High Court, Madras

S.A.No.517 of 2019 & C.M.P. No.8664 of 2019

23.06.2023

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