Mr.A.David Anthonisamy vs G.Gnanaselvam (Died)
2023 Latest Caselaw 13129 Mad

                                                                                S.A(MD)No.462 of 2013


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 25.09.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A(MD)No.462 of 2013


                     1.Mr.A.David Anthonisamy
                     2.Paul Augustin                                       ... Appellants

                                                        Vs.

                     1.G.Gnanaselvam (Died)
                     2.Sebasthiammal
                     3.Basca Mary
                     4.Gnanathikkam
                     5.William
                     6.Arokiamary
                     (Respondents 4 to 6 are brought on record as
                      Lrs of the deceased 1st respondent vide
                      Court Order dated 22.06.2023
                      made in M.P(MD)No.1 of 2014)                          ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the decree and judgment dated 17.01.2023 made in A.S.No.99
                     of 2010 on the file of the Principal District Judge, Tiruchirapalli confirming
                     the judgment and decree dated 04.03.2010 made in O.S.No.109 of 2007 on




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A(MD)No.462 of 2013


                     the file of the Principal Subordinate Judge, Tiruchirapalli.


                                           For Appellants       : Mr.P.Thiagarajan
                                           For RR 2,4 &         : Mr.M.Saravanan
                                           For R3                : Mr.P.Vinoth


                                                    JUDGMENT

Learned counsel appearing for the appellants seek permission of

this Court to withdraw the second appeal and he has also made an

endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

appellants, this second appeal is dismissed as withdrawn. No costs.

Index : Yes / No Speaking Order : Yes / No 25.09.2023 am

https://www.mhc.tn.gov.in/judis S.A(MD)No.462 of 2013

To

1.The Principal District Judge, Tiruchirapalli.

2.The Principal Subordinate Judge, Tiruchirapalli

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.462 of 2013

KRISHNAN RAMASAMY, J.

am

S.A(MD)No.462 of 2013

25.09.2023

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