Amutha vs M.Rajaboopathi
2023 Latest Caselaw 12121 Mad

                                                                              S.A.(MD).No.664 of 2020



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 08.09.2023

                                                      CORAM

                                  THE HONOURABLE MR. JUSTICE C.KUMARAPPAN

                                              S.A.(MD).No.664 of 2020
                                                       and
                                             C.M.P(MD)No.7067 of 2020


                     Amutha                           ... Appellant/ Respondent/ Plaintiff

                                                         Vs.

                     M.Rajaboopathi                    ... Respondent/ Appellant /Defendant


                     Prayer: Second Appeal is filed under Section 100 of Civil Procedure

                     Code, against the decree and judgment in A.S.No.12 of 2010 on the file

                     of the Additional Subordinate Court, Srivilliputhur, dated 05.03.2019,

                     reversing the judgment and decree passed in O.S.No.288 of 2003, on the

                     file of the Additional District Munsif Court, Srivilliputhur, dated

                     18.11.2009.


                                     For Appellant    : R.Karunanidhi
                                     For Respondent   : No appearance


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                           S.A.(MD).No.664 of 2020


                                                JUDGMENT

Today when the matter is taken up for hearing, the appellant

is present before this Court and she has been verified through Aadhar

Card (No.7735 5900 1405). The learned counsel for the appellant is also

present.

2. Apart from that the learned counsel for the appellant has

submitted a letter addressed by the appellant herein to his counsel,

requested to withdraw the Second Appeal.

3. The learned counsel for the appellant has also made an

endorsement for withdrawal of this Second Appeal.

4. In view of the same, this Second Appeal is dismissed as

withdrawn. There shall be no order as to cost. Consequently, connected

miscellaneous petition is closed.

                                                                             08.09.2023
                     NCC          : Yes / No
                     Index        : Yes / No
                     Internet     : Yes/ No
                     Ls

https://www.mhc.tn.gov.in/judis S.A.(MD).No.664 of 2020

To

1.The Additional Subordinate Court, Srivilliputhur

2.The Additional District Munsif Court, Srivilliputhur,

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.664 of 2020

C.KUMARAPPAN,J.

Ls

S.A.(MD).No.664 of 2020

08.09.2023

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