Mr.A.K.Abdul Raheem (Died) vs Janakiraman
2024 Latest Caselaw 2146 Mad

Madras High Court

Mr.A.K.Abdul Raheem (Died) vs Janakiraman on 1 February, 2024

                                                                             S.A.No.754 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 01.02.2024

                                                     CORAM

                                   THE HONOURABLE MR. JUSTICE P.B.BALAJI

                                              S.A.No.754 of 2018
                                                     and
                                             CMP. No.21677 of 2018

                     1. Mr.A.K.Abdul Raheem (Died)
                     2.Mr.Abdul Kadhar
                     3.Riswana Begam
                     4.Baisulla
                     5.Sulthana
                     6.Mohammed Yusuf
                     (A2 to A6 are bring on record as
                     LRs of deceased A1 vide order
                     dated 04.01.2024)
                                                                              ...Appellants
                                                         Vs.

                     Janakiraman
                                                                             ...Respondent
                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure to set aside the judgment and decree dated 23.02.2017 made
                     in A.S. No.10 of 2015 on the file of the Principal District Judge,
                     Vellore, Vellore District confirming the judgment and decree dated
                     28.03.2013 made in O.S. No.146 of 2007 on the file of the Subordinate
                     Judge, Vellore, Vellore District.

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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.754 of 2018


                                                                                  P.B.BALAJI, J,

                                       For Appellants    :Mr.T.Dhanyakumar

                                       For Respondent : No Appearance

                                                         JUDGMENT

The learned counsel for the Appellants seeks permission of this

Court to withdraw this Second Appeal and he has also made an endorsement

to that effect.

2. Recording the endorsement made by the learned counsel for the

Appellants, this Second Appeal is dismissed as withdrawn. Consequently,

connected Miscellaneous Petition is also dismissed. No costs.

                                                                                       01.02.2024

                     Index             : Yes/No
                     Internet          : Yes/No
                     rkp

                     To

1.The Principal District Judge, Vellore, Vellore District.

2.The Subordinate Judge, Vellore, Vellore District.

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