L.Gopal vs L.Kannan
2023 Latest Caselaw 2975 Mad

                                                                                 S.A.No.1066 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 21.03.2023

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                  S.A.No.1066 of 2021
                                              and C.M.P.No.20175 of 2021
                  1.L.Gopal
                  2.Krishnaveni
                  3.G.Prabhu
                  4.Parameswari                                                 ... Appellants
                                                         Vs.
                  1.L.Kannan
                  2.Krishnasamy
                  3.Ramu
                  4.Rajasekar
                  5.Gunasekar
                  6.Santhi                                                   ... Respondents

                  PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                  Code, seeking to set aside the judgment and decree dated 23.01.2021 made
                  in A.S.No.27 of 2020 on the file of the Principal Sub Court, Namakkal,
                  confirming the judgment and decree dated 04.02.2020 made in O.S.No.497
                  of 2011 on the file of the Principal District Munsif Court, Namakkal by
                  allowing this second appeal.
                                    For Appellants        : Mr.N.Manoharan
                                    For Respondents       : R1 to R6 (No such address)




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https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1066 of 2021


                                                                          N.SESHASAYEE, J.

                                                                                              kas

                                                    ORDER

Learned counsel for the appellants seeks permission of this Court to

withdraw this second appeal and he has also filed a letter before the Registry

to that effect.

2. In view of the submission and the letter addressed to the Registry, the

second appeal stands dismissed as withdrawn. Consequently, the connected

Civil Miscellaneous Petition is closed. No costs.

21.03.2023

kas

Index : yes / no Internet : yes / no Speaking / Non Speaking order

To.

1.The Principal Sub Court, Namakkal

2.The Principal District Munsif Court, Namakkal

S.A.No.1066 of 2021 and C.M.P.No.20175 of 2021

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