S.Mahadevappa vs M.Sennanjamurthy
2023 Latest Caselaw 13771 Mad

                                                                                 SA.No.1033 of 2012



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 11.10.2023

                                                            CORAM

                                      THE HON'BLE Mr.JUSTICE C.KUMARAPPAN

                                                    S.A.No.1033 of 2012
                                                            and
                                                      MP.No.1 of 2012

                     S.Mahadevappa
                     S/o.Chidhappa
                                                                                     ... Appellant
                                                           - Vs -
                     1. M.Sennanjamurthy
                     2. Mahadevamma
                     3. Nadhisha
                     4. Kempamma
                     5. Subbamma
                     6. Nagarajan
                     7. Mahadevamma
                     8. Sivasamy
                     9. Prakash
                     10.Nirajjanamurthy
                     (R2 to R10 remained exparte before the Courts below)
                                                                                  ... Respondents



                                  Second Appeal is filed under Section 100 of the Civil Procedure

                     Code against the judgment and decree in A.S.No.54/2011 dated

                     06.03.2012 on the file of Additional District Judge/Fast Track Court-II,

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                    SA.No.1033 of 2012



                     Gobichettipalayam reversing the judgment and decree in O.S.No.23/2010

                     dated 30.09.2010 on the file of Subordinate Judge, Sathyamangalam.


                                        For Appellant      : Mr.S.Kamadevan

                                        For Respondents : Dr.S.S.Swaminathan for R1
                                                          R2 to R10-set exparte.
                                                           ***

                                                         JUDGMENT

The learned counsel for the appellant as well as the counsel for the

first respondent are before this Court.

2. The learned counsel for the appellant would submit that the

appellant has given a letter dated 26.09.2023 requesting the counsel to

withdraw the Second Appeal. In this connection, the learned counsel for

the appellant has also given a letter to the Registry. He has also made an

endorsement to that effect.

3. In view of the submission and endorsement made by the learned

counsel for the appellant, this Second Appeal is dismissed as withdrawn.

https://www.mhc.tn.gov.in/judis SA.No.1033 of 2012

There shall be no order as to costs. Consequently, connected MP.No.1 of

2012 is also closed.

11.10.2023 kmi

Index : yes/no Speaking/Non Speaking Order Neutral Citation Case: Yes/No Note: Issue Order Copy on 12.10.2023.

To

1. The Subordinate Judge, Sathyamangalam.

2. The Additional District Judge, Fast Track Court-II, Gobichettipalayam

https://www.mhc.tn.gov.in/judis SA.No.1033 of 2012

C.KUMARAPPAN, J

kmi

S.A.No.1033 of 2012 and MP.No.1 of 2012

11.10.2023

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