G.A.Nanjappan vs Nagappan
2023 Latest Caselaw 1860 Mad

                                                                                     S.A.No.363 of 2010
                                                                       and M.P.Nos.1 of 2010 & 1 of 2013


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 03.03.2023

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.363 of 2010
                                                        and
                                           M.P.Nos.1 of 2010 & 1 of 2013

                     G.A.Nanjappan                                               ... Appellant
                                                          Vs.
                     Nagappan                                                    ... Respondent

                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 07.11.2009 passed in A.S. No.35 of 2008, on
                     the file of the Additional District Court (Fast Track Court No.2),
                     Gobichettipalayam, upholding the decree and judgment dated 08.10.2007
                     passed in O.S. No.145 of 2004, on the file of the Principal Sub Court,
                     Gobichettipalayam.

                                          For Appellant         : Mr.N.Mohana Priya
                                                                 for Mr.E.P.Senniyangiri
                                          For Respondent        : Mr.R.Agilesh




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.363 of 2010
                                                                     and M.P.Nos.1 of 2010 & 1 of 2013


                                                                        R. HEMALATHA, J.
                                                                                                 mtl


                                                   JUDGMENT

The learned counsel appearing for the appellant seeks permission of this Court to withdraw the appeal and also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel appearing for the appellant, this Second Appeal is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.

03.03.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1. The Additional District Court (Fast Track Court No.2), Gobichettipalayam.

2. The Principal Sub Court, Gobichettipalayam.

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

S.A.No.363 of 2010 and M.P.Nos.1 of 2010 & 1 of 2013

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