Tamil Selvi vs M.Shanmugam
2023 Latest Caselaw 13832 Mad

                                                                           S.A.No.241 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 12.10.2023

                                                    CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                               S.A.No.241 of 2018
                                                      and
                                           CMP.Nos.6027 & 19791 of 2018

                 Tamil Selvi                                                 ... Appellant

                                                       Vs.

                 Muthusamy Pillai (Died)

                 1.M.Shanmugam
                 2.Amudha
                 3.Thiruvenkadam
                 4.Sudha
                 5.Jothi                                                     ... Respondents



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

                 Procedure, against the judgment and decree of the Subordinate Judge's Court

                 at Kallakurichi, dated 01.06.2016 in A.S.No.89 of 2010 confirming the

                 judgment and decree of the III Additional District Munsif Court at

                 Kallakurichi, dated 10.08.2010 in OS.No.961 of 2004.




https://www.mhc.tn.gov.in/judis
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                                                                                 S.A.No.241 of 2018

                                  For Appellant           : Mr.S.M.S.Shriram Narayanan

                                  For Respondents         : Mr.V.Manohar for R1 & R3
                                                            Mr.T.Arunkumar for R2, R4 & R5



                                                    JUDGMENT

The learned counsel for the appellant circulated a letter dated

05.10.2023 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 Accordingly, this Second Appeal is dismissed as withdrawn.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 Petitions are closed.

                                                                                       12.10.2023

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

Note: Issue order copy on 16.10.2023

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

S.A.No.241 of 2018

To

1.The Subordinate Court, Kallakurichi.

2.The III Additional District Munsif Court, Kallakurichi.

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

S.A.No.241 of 2018

S.SOUNTHAR, J.

dna

S.A.No.241 of 2018 and CMP.Nos.6027 & 19791 of 2018

12.10.2023

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