M.Liyakath Ali vs Mumtaj Begam
2024 Latest Caselaw 80 Mad

Madras High Court

M.Liyakath Ali vs Mumtaj Begam on 2 January, 2024

                                                                                S.A.No.849 of 2013


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 02.01.2024

                                                         CORAM

                           THE HONOURABLE MR. JUSTICE V. LAKSHMINARAYANAN

                                                 S.A.No.849 of 2013
                                                        and
                                                  M.P.No.1 of 2013


                     M.Liyakath Ali                                              ...Appellant

                                                          Vs.

                     Mumtaj Begam                                               ...Respondent


                     PRAYER: Second Appeal filed under Section 100 of the Code of
                     Civil Procedure against the Judgment and Decree dated 18.02.2013 in
                     A.S.No.4 of 2012 on the file of the Sub Court, Pollachi, confirming
                     the Judgment and Decree dated 01.08.2011 in O.S.No.271 of 2005 on
                     the file of the learned District Munsif, Pollachi.


                                     For Appellant   :     Mr.C.Veeraraghavan

                                     For Respondent :      Mr.T.M.Naveen




                     1/3

https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.849 of 2013



                                                                  V. LAKSHMINARAYANAN, J,




                                                                                                vum
                                                        JUDGMENT

When the matter is taken up for hearing, the learned counsel for

the appellant requests permission to withdraw the appeal. He also

made an endorsement to that effect.

2. Permission is granted. Accordingly, this Second Appeal is

dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                                       02.01.2024

                     Index      : Yes/No
                     Internet   : Yes/No

Speaking order / Non speaking order vum

To

1. The Sub Court, Pollachi

2.The District Munsif, Pollachi

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

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