S.Vadamalai Rajaia Pandian vs B.Vigneshwaran
2024 Latest Caselaw 4841 Mad

Madras High Court

S.Vadamalai Rajaia Pandian vs B.Vigneshwaran on 1 March, 2024

                                                                                A.S.(MD).No.11 of 2022


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 01.03.2024

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE P.DHANABAL

                                              A.S(MD)No.11 of 2022


                     S.Vadamalai Rajaia Pandian                         ... Appellant/Defendant

                                                         -vs-

                     B.Vigneshwaran,
                     S/o. K.Balu                                ... Respondent/Plaintiff

                     (Respondent's father name is amended vide order
                     of this Court dated 10.06.2022 made in C.M.P(MD)
                      No.3950 of 2022 in A.S(MD) No.11 of 2022)


                     PRAYER: First Appeal filed under Section 96 R/w Order 41, Rule 1 and 2 of
                     the Civil Procedure Code, against the judgment and decree dated 23.11.2021
                     made in O.S.No.35 of 2017 on the file of the Sessions Judge, Mahalir
                     Neethimandram (Fast Track Mahila Court) Theni.



                                       For Appellant     : Mr.S.Shanmugam

                                       For Respondent    : Mr.P.Muthu Vijaya Pandiyan



                     1/3
https://www.mhc.tn.gov.in/judis
                                                                                  A.S.(MD).No.11 of 2022


                                                       JUDGMENT

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw this appeal and he has also given a letter dated

27.02.2024 to the Registry to that effect.

2. In view of the above, the First Appeal stands dismissed as

withdrawn. There shall be no order as to costs.

                                                                                           01.03.2024
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi



                     To

1. The Sessions Judge, Mahalir Neethimandram (Fast Track Mahila Court) Theni

2. The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

P.DHANABAL,J.

ebsi

01.03.2024

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