Perumal vs Rajeswari
2023 Latest Caselaw 3331 Mad

                                                                                      S.A.No.75 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 28.03.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                  S.A.No.75 of 2022
                                              and C.M.P.No.1785 of 2022

                  1.Perumal
                  2.Raghupathy @ Shankar                                          ... Appellants

                                                         Vs.

                  1.Rajeswari
                  2.Anand                                                      ... Respondents


                  PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                  Code, against the judgment and decree dated 18.11.2021 in the A.S.No.39 of
                  2019 passed by the learned Subordinate Judge, Tirupattur reversing the
                  judgment and decree dated 05.02.2019 made in O.S.No.213 of 2013 on the
                  file of Principal District Munsiff, Tirupattur, Vellore District.


                                    For Appellants         : Mr.N.Jayakumar


                                    For Respondents        : M/s.V.Srimathi for R1
                                                               For R2 0 Tapal not yet returned



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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.75 of 2022


                                                                            N.SESHASAYEE, J.

                                                                                               kas

                                                ORDER

Learned counsel for the appellants seeks permission of this Court to

withdraw the Second Appeal. He has circulated a letter dated 17.03.2023

addressed to the Registry and also made an endorsement to that effect.

2.This Second Appeal stands dismissed as withdrawn accordingly.

Consequently, the connected Civil Miscellaneous Petition is closed. No costs.

28.03.2023 kas

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

To.

1.The Subordinate Judge, Tirupattur, Vellore District

2.The Principal District Munsiff, Tirupattur, Vellore District

S.A.No.75 of 2022 and C.M.P.No.1785 of 2022

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