T.Suyambu vs N.Balakrishnan
2023 Latest Caselaw 14232 Mad

                                                                              S.A.(MD).No.360 of 2017

                                  THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 07.11.2023

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                              S.A.(MD).No.360 of 2017
                     T.Suyambu                                                  ... Appellant

                                                          /Vs./

                     N.Balakrishnan                                             ...Respondent
                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the Decree and Judgment dated 25.11.2013 made in
                     A.S.No.53 of 2013 on the file of the I Additional Subordinate Court,
                     Nagercoil, reversing the Judgment and Decree, dated 02.04.2013 made in
                     O.S.No.319 of 2011 on the file of the Principal District Munsif Court,
                     Nagercoil.
                                    For Appellant      : M/s.T.Selvakumaran
                                    For Respondent     : No appearance
                                                      JUDGMENT

Today, when the matter is taken up for hearing, the Learned

Counsel appearing for the Appellant sought permission of this Court to

withdraw this Second appeal and also made an endorsement to that

effect.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.360 of 2017

S.SRIMATHY, J.

ksa

2. In view of the same, this Second Appeal is dismissed as

withdrawn. No costs.

                                                                            07.11.2023
                     Index        : Yes / No
                     NCC          : Yes / No
                     ksa


                     TO:

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

Judgment made in S.A.(MD)No.360 of 2017

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