A.Shanmugasundaram vs Nagammal
2023 Latest Caselaw 13624 Mad

                                                                                 S.A.No.502 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 06.10.2023

                                                     CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                                S.A.No. 502 of 2017
                                            and C.M.P.No.14083 of 2017

                 1.A.Shanmugasundaram
                 2.Manojkumar                                                      ...Appellants
                                                          Vs.

                 1.Nagammal
                 2.A.Hemalatha
                 3.A.Devaki
                 4.Lakshmanan
                 5.Selvaraj
                 6.Geetha Sundaram
                 7.Velumani Gowri                                                ...Respondents

                 Prayer: Second Appeal filed under Section 100 of the Civil Procedure Code,
                 against the judgment and decree passed in A.S.No.138 of 2008 dated
                 21.11.2012 on the file of the IV Additional District and Sessions Judge at
                 Coimbatore confirming the judgment and decree passed in O.S.No.527 of 2005
                 dated 18.01.2007 on the file of the            III Additional Subordinate Judge,
                 Coimbatore.
                                        For Appellants           : Mr.R.Bharath Kumar
                                        For Respondents          : Mr.N.Manokaran




https://www.mhc.tn.gov.in/judis
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                                                                             S.A.No.502 of 2017


                                                                            S.SOUNTHAR, J.
                                                                                       nti

                                                  JUDGMENT

The learned counsel for the Appellants made an endorsement seeking

leave of this Court to withdraw the Second Appeal in S.A.No.502 of 2017.

2. In view of the above, leave is granted. Accordingly, this Second

Appeal is dismissed as withdrawn. Consequently, connected miscellaneous

petition is closed.

                                                                                   06.10.2023
                 Index        : Yes/No
                 Internet     : Yes/No
                 Neutral Citation Case      : Yes/No
                 nti

                 To

1. The IV Additional District and Sessions Judge, Coimbatore.

2. The III Additional Subordinate Judge, Coimbatore.

S.A.No. 502 of 2017 and C.M.P.No.14083 of 2017

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