D.Kalavathi vs Ravinatha Gurukkal ...1St
2023 Latest Caselaw 12036 Mad

                                                                        S.A(MD)No.144 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 07.09.2023
                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VADAMALAI

                                              S.A(MD)No.144 of 2021
                                                      and
                                       C.M.P.(MD)Nos.2152 and 2153 of 2021
                                                      and
                                           C.M.P(MD)No.7390 of 2021


                     D.Kalavathi                               ... Appellant/9th Defendant

                                                       Vs.


                     1.Ravinatha Gurukkal                      ...1st Respondent/Plaintiff
                     S.Sountharavalli Ammal (Deceased)
                     S.Eraga Selvam (Deceased)
                     2.S.Ravikumar
                     3.Ilangovan
                     4.S.R.N.Rajendran
                     5.Thamarai Selvi
                     6.A.Naveenkumar
                     7.A.Nanthakumar                           ... Respondents 2 to 7/
                                                                         Defendants 3 to 8

                     PRAYER : Second Appeal filed under Section 100 of the Civil Procedure
                     Code, to set-aside the judgment and decree dated 21.01.2020 made in
                     A.S.No.71 of 2015 on the file of the Principal Subordinate Court,
                     Kumbakonam, Thanjavur District, reversing the judgment and decree

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                              S.A(MD)No.144 of 2021

                     dated 13.01.2015 made in O.S.No.198 of 1999 on the file of the Principal
                     District Munsif Court, Kumbakonam, Thanjavur District and allow this
                     Second Appeal.


                                       For Appellant       : Mr.G.Gomathi Sankar
                                       For R1              : Mr.H.Lakshmi Shankar

                                                       JUDGMENT

When the matter is taken up for hearing today (07.09.2023), the

learned Counsel appearing for the appellant seeks permission of this

Court to withdraw this Second Appeal and he has also filed a memo to

that effect. The said memo is recorded.

2. In view of the same, the Second Appeal stands dismissed as

withdrawn. No costs. Consequently connected miscellaneous petitions

are closed.

07.09.2023

NCC : Yes / No Internet : Yes / No Index : Yes /No vsd

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

S.A(MD)No.144 of 2021

To

1.The Principal Subordinate Court, Kumbakonam, Thanjavur District.

2.The Principal District Munsif Court, Kumbakonam, Thanjavur District

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A(MD)No.144 of 2021

P.VADAMALAI, J.

vsd

Order made in S.A(MD)No.144 of 2021 and C.M.P.(MD)Nos.2152 and 2153 of 2021 and C.M.P(MD)No.7390 of 2021

07.09.2023

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