Thirumalaiyammal vs Subburaj
2024 Latest Caselaw 15741 Mad

Madras High Court

Thirumalaiyammal vs Subburaj on 13 August, 2024

                                                                               S.A.(MD)No.469 of 2019

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 13.08.2024

                                                             CORAM

                                      THE HONOURABLE MR.JUSTICE P.VADAMALAI

                                                  S.A(MD)No.469 of 2019
                                                          and
                                                C.M.P.(MD)No.9450 of 2019

                     Thirumalaiyammal                                       .. Appellant

                                                              Vs.

                     1.Subburaj

                     2.Avudaiyammal                                        .. Respondents
                     Prayer : This Second Appeal is filed under Section 100 of Civil Procedure
                     Code, to set aside the judgment and decree, dated 17.10.2012, made in
                     A.S.No.28 of 2012 on the file of the Sub Court at Tuticorin, confirming the
                     judgment and decree, dated 11.01.2012, made in O.S.No.75 of 2010 on the
                     file of the District Munsif Court at Srivaikundam, Tuticorin District.
                                             For Appellant     : Mr.S.Siva Thilakar

                                          For Respondents      : Mr.S.Kadarkarai

                                                       JUDGMENT

Mr.S.Siva Thilakar, appearing on behalf of the appellant, has

circulated a letter to the Registry to withdraw the Second Appeal.

Therefore, he seeks permission of this Court to withdraw the appeal.

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2. He has also made an endorsement in the bundle to that effect.

Recording the letter submitted by the learned counsel, and in view of the

endorsement made by him, permission is granted to the learned counsel to

withdraw the appeal.

3. Accordingly, the Second Appeal stands dismissed as withdrawn.

No costs. The connected Civil Miscellaneous Petition is closed.

13.08.2024 mkn Index:Yes/No Speaking Order :Yes/No Neutral Citation:Yes/No

To

1.The learned Subordinate Judge, Tuticorin

2.The learned District Munsif at Srivaikundam, Tuticorin

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P.VADAMALAI, J.

mkn

and

13.08.2024

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