Kanthammal vs Jothi
2023 Latest Caselaw 13831 Mad

                                                                            S.A.No.333 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 12.10.2023

                                                    CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                               S.A.No.333 of 2018
                                                      and
                                              CMP.No.9356 of 2018

                 1.Kanthammal
                 2.Babu @ C.A.Adithya
                 3.Ramesh Babu
                 4.Munusamy
                 5.Rajendran                                                  ... Appellants

                                                      Vs.

                 1.Jothi

                 2.The Sub Registrar – II,
                   Arakkonam,
                   Vellore District.                                          ... Respondents




                 Prayer: Second Appeal filed under Section 100 of the Code of Civil

                 Procedure, against the decree and judgment of the learned Subordinate Judge,

                 Arakkonam in A.S.No.48 of 2015 dated 30.01.2018 confirming the decree and

                 judgment of the learned District Munsif, Arakkonam in O.S.No.233 of 2008

                 dated 29.04.2015.

https://www.mhc.tn.gov.in/judis
                 1/4
                                                                                  S.A.No.333 of 2018


                                  For Appellants          : Mr.J.Shanmuga Sundara Babu

                                  For Respondents         : Mr.G.Jermiah for R1

                                                          : Mr.C.Sathish for R2
                                                            Government Advocate


                                                    JUDGMENT

The learned counsel for the appellants circulated a letter dated

10.10.2023 seeking leave of this Court to withdraw the Second Appeal. Leave

is granted.

2. Accordingly, this Second Appeal is dismissed as withdrawn. No

costs. Consequently connected Miscellaneous Petition is closed.

                                                                                        12.10.2023

                 Index        : Yes/No
                 Internet     : Yes/No
                 Neutral Citation Case        : Yes/No
                 dna

Note: Issue order copy on 17.10.2023

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

S.A.No.333 of 2018

To

1.The learned Subordinate Judge, Arakkoanam.

2.The learned District Munsif, Arakkonam.

3.The Sub Registrar – II, Arakkonam, Vellore District.

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

S.A.No.333 of 2018

S.SOUNTHAR, J.

dna

S.A.No.333 of 2018 and CMP.No.9356 of 2018

12.10.2023

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