Saraswathi vs Shobana
2024 Latest Caselaw 11446 Mad

Madras High Court

Saraswathi vs Shobana on 2 July, 2024

Author: Sathi Kumar Sukumara Kurup

Bench: Sathi Kumar Sukumara Kurup

                                                                                S.A.No.794 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :    02.07.2024

                                                     CORAM

                        HONOURABLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP

                                               S.A.No.794 of 2016
                                                       and
                                        C.M.P.No.5341, 5345 & 5347 of 2024

                     1. Saraswathi
                     2. L.Sugumar
                     3. Renganayaki
                     4. Sugumar
                     5. Mohan
                     6. Sivabalan
                     7. Sivakumar
                     8. Santhanalakshmi                              ...Appellants
                                                       Vs.
                     1. Shobana
                     2. Prema
                     3. Mini
                     4. Jagadeesan                                   ...Respondents


                     PRAYER: Second Appeal filed under Section 100 of the Code of
                     Civil Procedure, to set aside the Judgment and Decree of the learned
                     Subordinate Judge, Neyveli dated 18.11.2014 in A.S.No.9 of 2011
                     confirming the Judgment and Decree of the learned District Munsif-
                     cum-Judicial Magistrate, Neyveli dated 04.03.2011 in O.S.NO.87 of


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.794 of 2016


                     2005 and to decree the said Suit.


                                  For Appellants    : Mr.T.M.Hariharan

                                  For Respondents        : Mr.C.Arun Kumar for R-1 to R-3
                                       : R-4-Died



                                                      JUDGMENT

Today, when the case was taken up for hearing, the learned

counsel for the Appellants sought permission of this Court to

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

that effect, in the case bundle.

2. Considering the request and endorsement made by the

learned Counsel for the Appellants, this Second Appeal is dismissed

as withdrawn. No costs. Consequently, connected miscellaneous

petitions are closed.

                                                                                     02.07.2024

                                                                                              (4/4)

                     Index : Yes/No
                     Internet    : Yes/No

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

dh

To

1. The learned Subordinate Judge, Neyveli.

2. The learned District Munsif cum Judicial Magistrate, Neyveli.

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

SATHI KUMAR SUKUMARA KURUP.J.,

dh

and C.M.P.No.5341, 5345 & 5347 of 2024

02.07.2024 (4/4)

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