A.B.Gopalakrishnan vs A.S.Kandasamy
2024 Latest Caselaw 19896 Mad

Madras High Court

A.B.Gopalakrishnan vs A.S.Kandasamy on 22 October, 2024

                                                                                 S.A.No.468 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.10.2024

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE R.SAKTHIVEL

                                                S.A.No.468 of 2019


                     A.B.Gopalakrishnan                                         ... Appellant

                                                        -vs-


                           1. A.S.Kandasamy
                           2. D.Chandrasekar
                           3. A.S.Muthupalani
                           4. A.S.Sundaram
                           5. M.Baby Saroja                                   ... Respondents




                     PRAYER: Second Appeal is filed under Section 100 of CPC, pleased to set

                     aside the judgment and decree dated 28.07.2017 made in A.S.No.46 of 2017

                     on the file of the Principal District Judge, Erode confirming the judgment

                     and decree dated 23.12.2016 made in O.S.No.155 of 2012 on the file of the

                     Subordinate Judge, Perundurai by allowing this second appeal.



                     1/5


https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.468 of 2019




                                  For Appellant      : Ms.V.Suguna

                                  For Respondents    : Mr.C.Prakasam
                                        2 to 5

                                                         **********


                                                         JUDGMENT

Ms.V.Suguna, learned counsel for the appellant is present and she

seeks permission to withdraw the second appeal. To that effect she has

made an endorsement in the case file. Scanned reproduction of the same is

as follows:-

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

2. In view of the said endorsement, S.A.No.468 of 2019 is dismissed

as withdrawn. No costs.

22.10.2024 rna Index : Yes / No Internet : Yes / No Neutral Citation: Yes / No

To

1.The Principal District Judge, Erode.

2.The Subordinate Judge, Perundurai.

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

R.SAKTHIVEL,J

rna

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

22.10.2024

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