G.Soma Kumar vs M.Durairaj
2023 Latest Caselaw 2182 Mad

                                                                                  S.A.Nos.1114 & 1115 of 2009


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 09.03.2023

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                              S.A.Nos.1114 & 1115 of 2009
                                                         and
                                                   M.P.No.1 of 2009

                     G.Soma Kumar                                  ... Appellant in both the S.As
                                                          ..Vs..
                     M.Durairaj                                    ... Respondent in both the S.As.

                     PRAYER in S.A.No.1114 of 2009 : Second Appeal filed under Section
                     100 of C.P.C., against the decree and judgment dated 10.07.2009 in
                     A.S.No.118 of 2008 on the file of the V Additional Judge, City Civil
                     Court, Chennai, reversing the decree and judgment in O.S.No.6539 of
                     2004 dated 28.11.2007 on the file of the XV Assistant City Civil Court,
                     Chennai.

                     PRAYER in S.A.No.1115 of 2009 : Second Appeal filed under Section
                     100 of C.P.C., against the decree and judgment dated 10.07.2009 in
                     A.S.No.117 of 2008 on the file of the V Additional Judge, City Civil
                     Court, Chennai, reversing the decree and judgment in O.S.No.3057 of
                     2005 dated 28.11.2007 on the file of the XV Assistant City Civil Court,
                     Chennai.
                              For Appellants     : Mr.P.B.Ramanujam (in both the S.As)
                                    For Respondents   : Mr.A.Chidambaram (in both the S.As)

                                               COMMON JUDGMENT
                                    The learned counsel appearing for the appellant seeks

                     permission of this court to withdraw these second appeals and also made

                     an endorsement in this regard.

https://www.mhc.tn.gov.in/judis
                                                                            S.A.Nos.1114 & 1115 of 2009


                                                                         R. HEMALATHA, J.

kmm

2. In view of the same, these Second Appeals are dismissed as

withdrawn. Consequently, connected miscellaneous petition is closed. No

costs.

09.03.2023 Index : Yes/No Internet : Yes/No kmm

To

1. The XV Assistant City Civil Court, Chennai.

2. The V Additional Judge, City Civil Court, Chennai

3. The Section Officer, High Court, Madras

S.A.Nos.1114 & 1115 of 2009

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