Unknown vs Tmt.Vimala
2023 Latest Caselaw 13891 Mad

                                                                                      S.A.No.590 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 13.10.2023

                                                         CORAM:

                                  THE HON'BLE MR. JUSTICE K.KUMARESH BABU

                                                   S.A.No.590 of 2016
                                               and C.M.P.No.10949 of 2016

            S.M.Mani (Died)
            A2.Mrs.M.Arulambigai
            A3.Mrs.Arutsudardi
            A4.Mr.M.Manickaraj
            A5.Mrs.Sathiya Rubha
            A6.Mrs.Malathi

            (A1 Died, A2 to A7 are brought on record as LR's
            of the deceased A1 vide Court order dated 22.09.2023
             made in C.M.P.Nos.19560, 19558 & 19557 of 2023
            in S.A.No.590 of 2016)                                                     ...Appellants


                                                            Vs.

            1.Tmt.Vimala

            2.Thiru.Sathish                                                         … Respondents

            Prayer: Second Appeal filed under Section 100 of Civil Procedure Code, 1908,
            against the Decree and Judgment of the learned Subordinate Judge, Vellore in
            A.S.No.23 of 2014 dated 17.02.2015 confirming the decree and judgment of the
            learned Principal District Munsiff, Vellore in O.S.No.1667 of 2004 dated 12.02.2014.

                                   For Appellants         : Mr.J.Shanmuga Sundara Babu

                                   For Respondents        : Mr.V.K.Rajagopalan for R1 & R2
https://www.mhc.tn.gov.in/judis


            1/4
                                                                                  S.A.No.590 of 2016



                                               JUDGMENT

Learned counsel appearing for the appellants has circulated a letter dated

10.10.2023 to the Registrar Judicial indicating that the appellants have decided to

withdraw the above appeal and he seeks permission of this Court to withdraw the

appeal.

2.Recording the said letter, this Second Appeal is dismissed as withdrawn.

There shall be no order as to costs. Consequently, the connected miscellaneous

petition is closed.

13.10.2023

Index: Yes/No Speaking Order/Non-Speaking Order pam Note: Issue order copy on 17.10.2023

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

S.A.No.590 of 2016

To

1.The Subordinate Judge, Vellore.

2.The Principal District Munsiff, Vellore.

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

S.A.No.590 of 2016

K.KUMARESH BABU, J.

pam

S.A.No.590 of 2016

13.10.2023

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