Umamahewswari vs Kannu @ Kandasamy Gounder
2024 Latest Caselaw 19481 Mad

Madras High Court

Umamahewswari vs Kannu @ Kandasamy Gounder on 17 October, 2024

                                                                                             S.A. No.427 of 2022

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 17.10.2024

                                                               CORAM :

                                        THE HON'BLE MR. JUSTICE K. RAJASEKAR
                                                        S.A. No. 427 of 2022
                                                     and C.M.P. No.8778 of 2022


                    1.       Umamahewswari
                    2.       Alamelu                       ... Appellants/ Appellants/ Plaintiffs

                                                                 Vs.
                    1.        Kannu @ Kandasamy gounder
                    2.        Balachandran
                    3.        Palanivel            ... Respondents/ Respondents/ Defendants


                                  Second Appeal filed Under Section 100 of Civil Procedure Code, against
                    the Judgment and Decree dated 18.11.2021 made in A.S. No.1 of 2015 on the
                    file of the Ld. Third Additional District Court, Kallakurichi confirming the
                    Judgment and Decree dated 07.11.2014 made in O.S.No.10 of 2010 on the file
                    of the Ld. Sub Court, Kallakurichi.


                                    For Appellants         :     M/s. N. Manoharan
                                    For RR 1 and 2         :     M/s. A. Arunbabu
                                                                 (for Mr. S. Pradeepan)

                                                                *****




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https://www.mhc.tn.gov.in/judis
                                                                                        S.A. No.427 of 2022

                                                         JUDGMENT

Today, the matter is listed under the caption "For Withdrawal'', the

learned Counsel appearing for the appellants made a request to withdraw this

second appeal petition and also made an endorsement in the case bundle to that

effect.

2. Recording the same, this Second Appeal stands dismissed as

withdrawn. Consequently, connected miscellaneous petition stands closed.

No costs.

17.10.2024

stn Index:Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No

To:

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

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

K. RAJASEKAR, J.

stn

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

17.10.2024

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