S.Dhanalakshmi vs S.R.Renganatha Rajalu
2023 Latest Caselaw 14151 Mad

                                                                          S.A.(MD).No.6 of 2019

                                  THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.11.2023

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                             S.A.(MD).No.6 of 2019
                                                     and
                                           C.M.P.(MD)No.437 of 2019

                     1. S.Dhanalakshmi
                     2. P.Mallika
                     3. Kamalarasi
                     4. P. Pavithra
                     5. P. Swathy                                         ... Appellants

                                                      /Vs./

                     S.R.Renganatha Rajalu                                ...Respondent


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the Judgment and Decree dated 13.02.2018 in A.S.No.
                     57 of 2015 on the file of the Principal Subordinate Court, Kumbakonam,
                     confirming the Judgment decree, dated 24.04.2015 in O.S.No.428 of
                     2012, on the file of the Principal District Munsif Court, Kumbakonam
                     and allow this Second appeal.




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https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD).No.6 of 2019

                                     For Appellants   : Mr.H.Lakshmi Shankar


                                                      JUDGMENT

The learned Counsel for the Appellants seek permission of

this Court to withdraw the present Second Appeal and he has also made

an endorsement to this effect.

2. Accordingly, this Second Appeal is dismissed as

withdrawn.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

Miscellaneous Petition is closed.

                                                                            01.11.2023
                     Index        : Yes / No
                     NCC          : Yes / No
                     ksa

https://www.mhc.tn.gov.in/judis S.A.(MD).No.6 of 2019

TO:

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.6 of 2019

S.SRIMATHY, J.

ksa

Judgment made in S.A.(MD)No.6 of 2019

01.11.2023

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