J.Ruban Abraham vs S.Suresh Kumar
2024 Latest Caselaw 21780 Mad

Madras High Court

J.Ruban Abraham vs S.Suresh Kumar on 19 November, 2024

Author: R.Hemalatha

Bench: R. Hemalatha

                                                                                       S.A.No.414 of 2022
                                                                                and C.M.P.No.8708 of 2022




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 19.11.2024

                                                          CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                      S.A.No.414 of 2022
                                                             and
                                                    C.M.P.No.8708 of 2022

                     J.Ruban Abraham                                         ..Appellant
                                                             vs.

                     S.Suresh Kumar                                          ..Respondent

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the decree and Judgment dated 02.07.2021 in AS.No.46 of
                     2012 on the file of the Sub Court, Tambaram, reversing the decree and
                     Judgment dated 24.02.2012 in OS.No.257 of 2006 on the file of the
                     District Munsif Court, Tambaram.


                                    For Appellant       : Mr.N.Manoharan

                                    For Respondent      : Mr.G.Vijayakumar




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.414 of 2022
                                                                            and C.M.P.No.8708 of 2022



                                                                          R.HEMALATHA, J.

                                                                                                mtl


                                                     JUDGMENT

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

appearing for the appellant sought permission of this Court to withdraw

this Second Appeal. He also made an endorsement to that effect.

2. In view of the submission and endorsement made by the

learned counsel for the appellant, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected Civil Miscellaneous

Petition is closed.

19.11.2024 (2/2) mtl Index : Yes/No Speaking / Non-speaking order

To

1. The Sub Court, Tambaram.

2. The District Munsif Court, Tambaram.

3. The Section Officer, VR Section, High Court, Madras.

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