Kannan (Died) vs Mallika Ammal
2023 Latest Caselaw 7250 Mad

                                                                              A.S.(MD).No.210 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 28.06.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                A.S.(MD).No.210 of 2020


                 Kannan (died)
                 2.K.Janaki
                 3.K.Divya
                 Appellants 2 to 4 are brought on record as LRs of the
                 deceased sole appellant vide Court order dated 24.03.3022
                 made in C.M.P.(MD).No.2231 of 2022
                 in A.S.(MD).No.210 of 2020.
                                                                                    ... Appellants
                                                         -Vs-
                 1.Mallika Ammal
                 2.Radha Ammal
                 3.The District Collector,
                   District Collectorate,
                   Kokkirakulam,
                   Tirunelveli -9.
                                                                                 ... Respondents


                 PRAYER: The Civil Miscellaneous Appeal is filed under Section 96 r/w. Order
                 41 Rules 1 and 2 of the Code of Civil Procedure against the judgment and decree
                 passed in O.S.No.85 of 2018, dated 01.07.2020 on the file of the Principal
                 District Court, Tirunelveli.

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https://www.mhc.tn.gov.in/judis
                                                                                      A.S.(MD).No.210 of 2020




                                          For Appellants     : Mr.H.Arumugam
                                          For R1             : Mr.M.Ponniah
                                          For R2             : Mr.K.Chengiskhan


                                                       JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellants seeks permission of this Court to withdraw this

appeal and he has also sent a letter dated 22.06.2023, to the Registry to that effect.

2. In view of the above, the Appeal Suit is dismissed as withdrawn. No

costs. The Registry is directed to refund the Court fee, as per law.

28.06.2023

akv To

1.The Principal District Court, Tirunelveli.

2.The Record Keeper, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD).No.210 of 2020

N.SATHISH KUMAR, J.

akv

A.S.(MD).No.210 of 2020

28.06.2023

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