V.Saroja vs Kuppusami
2024 Latest Caselaw 19679 Mad

Madras High Court

V.Saroja vs Kuppusami on 19 October, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                              S.A. No. 1406 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 19.10.2024

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.1406 of 2010
                                                        and
                                                 M.P.No. 1 of 2010

                     1.V.Saroja
                     2. Veerangan
                     3. Maheswari
                     4. Mallika
                     5. Manimekalai                                       ... Appellants

                                                   Versus

                     1. Kuppusami
                     2. Govindammal
                     3. Govindammal @ Kuppayee
                     4. Shenkottayan
                     5. V.Veerakumar                                      ... Respondents

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree datd 30.04.2009 made in A.S.No.20 of 2007 on the

                     file of Addl. Subordinate Court, Vriddhachalam confirming the judgment

                     and decree of the Principal District Munsif Court, Vridhachalam dated

                     25.01.2006 made in O.S.No.134 of 2000.


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                        S.A. No. 1406 of 2010

                                        For Appellants           : Mr.S.Murugaian

                                        For Respondents          : Mr.D.Shivakumaran for R1
                                                                   R2 – died
                                                                  Mr. V.Anand for R3 and R4
                                                                  R5 – Given up

                                                          JUDGEMENT

The learned counsel appearing for the Appellant submitted a letter dated 14.10.2024 stating that as per instructions of the appellant, he seeks permission of this Court to post the above Second Appeal for withdrawal.

2. The matter is listed today under the caption "for withdrawal". When the matter taken up today for hearing, a similar request is made before this Court.

3. Recording the submissions made by learned counsel for appellant stating that the appellant had instructed him to withdraw the above Second Appeal, this Second Appeal stands dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.

19.10.2024 rpp

To Addl. Sub-Judge, Vriddhachalam.

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

T.V.THAMILSELVI, J.

rpp

19.10.2024

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