Kunjammal vs /
2023 Latest Caselaw 3432 Mad

                                                                             S.A.(MD)No.513 of 2020

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 29.03.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               S.A.(MD)No.513 of 2020
                                                        and
                                          C.M.P.(MD)Nos.5727 & 5730 of 2020

                     1.Kunjammal
                     2.Kasthuri
                     3.Karthy                                                 ... Appellants
                                                         /Vs./
                     Saroja                                                   ... Respondent



                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the Judgment and Decree passed in A.S.No.9 of 2019
                     dated 18.03.2020 on the file of the Additional District Court (FTC),
                     Kumbakonam, reversing the Judgment and decree passed in O.S.No.152
                     of 2015 dated 11.04.2018 on the file of the Sub Court, Kumbakonam.


                                      For Appellants   : Mr.H.Arumugam
                                      For Respondent   : Mr.S.Jayachandran




                     1/3
https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD)No.513 of 2020

                                                       JUDGMENT

The learned Counsel for the appellants seeks permission of this

Court to withdraw the Second Appeal and he has addressed a letter dated

23.03.2023 to the Registry to that effect. The said letter is recorded.

2. Accordingly, the Second Appeal is dismissed as withdrawn.

There shall be no order as to costs. Consequently, connected

Miscellaneous Petitions are closed.

                                                                               29.03.2023
                     Index          : Yes / No
                     NCC            : Yes / No
                     Sm

                     TO:

1.The Additional District Court (FTC), Kumbakonam.

2.The Sub Court, Kumbakonam.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.513 of 2020

ABDUL QUDDHOSE, J.

sm

Judgment made in S.A.(MD)No.513 of 2020

Dated:

29.03.2023

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