Yesuvadian vs /
2024 Latest Caselaw 21409 Mad

Madras High Court

Yesuvadian vs / on 11 November, 2024

Author: S.Srimathy

Bench: S.Srimathy

                                                                            S.A.(MD).Nos.88 of 2012




                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 11.11.2024

                                                      CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                             S.A.(MD).No.88 of 2012
                                                      and
                                              M.P.(MD)No.2 of 2012

              1.Yesuvadian
              2.Nathanial                                                  ... Appellants
                                                       /Vs./

              M/s.New Link Overseas Finance Limited,
              No.121, Trivandrum Road,
              Palayamkottai – 627 002,
              Tirunelveli District.                                        ...Respondent

              PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
              against the Judgment and Decree dated 22.09.2011 passed in A.S.No.50 of 2010
              on the file of Subordinate Judge, Valliyoor, confirming the Judgment and Decree
              dated 23.07.2010 passed in O.S.No.115 of 2006 on the file of Additional District
              Munsif Court, Valliyoor.


                                     For Appellants   : Mr.G.Aravinthan
                                     For Respondent   : Mr.D.Nallathambi
                                                       *****




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                                                                               S.A.(MD).Nos.88 of 2012




                                                   JUDGMENT

The learned Counsel appearing for the appellants submitted that as per the

instructions of the appellants, he is withdrawing the appeal. The learned Counsel

appearing for the appellants have filed a memo to this effect and has also made an

endorsement.

2.Hence, the second appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                              11.11.2024

              Index         : Yes / No
              NCC           : Yes / No
              Tmg

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

TO:

1.Subordinate Judge, Valliyoor.

2.Additional District Munsif Court, Valliyoor.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

S.SRIMATHY, J.

Tmg

Judgment made in

Dated:

11.11.2024

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