Chidambarathammal vs Govinthammal
2024 Latest Caselaw 20124 Mad

Madras High Court

Chidambarathammal vs Govinthammal on 24 October, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                     S.A.(MD)No.631 of 2024

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 24.10.2024

                                                     CORAM

                             THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                        S.A.(MD)No.631 of 2024 and
                                        CMP(MD) No.15176 of 2024

                     Chidambarathammal                                    Appellant

                                                       Vs

                     Govinthammal                                         Respondent

                     PRAYER :- Second Appeal filed under Section 100 of Code of Civil
                     Procedure, challenging the judgment and decree passed by the
                     learned Additional District Judge (FTC), Tenkasi, Tenkasi District in
                     A.S.No.84 of 2021, dated 28.07.2022 by confirming the judgment
                     and decree passed by the learned Additional Sub Court, Tenkasi in
                     O.S.No.136 of 2011, dated 03.08.2020.
                                       For Appellant    : Mr.Ka.Raamakrishnan

                                              JUDGMENT

This second appeal is filed as against the concurrent

findings of the Courts below.

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

2.Today(24.10.2024), when this second appeal is taken

up for hearing, the learned counsel for the appellant seeks

permission of this Court to withdraw the Second Appeal and he has

also made an endorsement to that effect.

3.In view of the same, this Second Appeal is dismissed

as withdrawn. No costs. Consequently, connected Miscellaneous

Petition is closed.

                                                                                24.10.2024

                     Index        : Yes/No
                     vrn

                     To

1.The Additional District Judge (FTC), Tenkasi.

2.The Additional Sub Court, Tenkasi.

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

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

B.PUGALENDHI, J.

vrn

Judgment made in S.A.(MD)No.631 of 2024 and

24.10.2024

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