Kulandaivel vs Easwari
2024 Latest Caselaw 20314 Mad

Madras High Court

Kulandaivel vs Easwari on 25 October, 2024

                                                                               S.A.No.747 of 2010


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 25.10.2024

                                                        CORAM

                                    THE HON'BLE MR. JUSTICE M.JOTHIRAMAN

                                                 S.A.No.747 of 2010


                 1. Kulandaivel
                 2. Selvamurugan                                              ... Appellants
                                                         Vs.

                 1.Easwari
                 2. Kaliammal
                 3. The South Indian Bank Ltd.,
                    Gopi Branch by its Manager,
                    Gobi Town and Taluk                                       ... Respondents

                 Prayer: The Second Appeal filed under Section 100 of the Code of Civil
                 Procedure, against the Judgment and Decree of the learned Principal District
                 Judge of Erode District at Erode in A.S.No.86 of 2009 dated 25.01.2010
                 reversing the Judgment and Decree of the learned Principal Subordinate
                 Judge, Gobichettipalayam in O.S.No.349 of 2001.


                                    For Appellants  :     Mr.S.Kaithamalai Kumaran
                                    For Respondents :     Mr.M.Narayanasamy



                                                   JUDGMENT

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

The learned counsel for the appellants and the learned counsel for the

respondents are present.

2. It is represented by the learned counsel for the appellants that the

appellants have instructed to withdraw the Second Appeal and prayed to

withdraw the appeal. To that effect, a memo and letter dated 30.09.2024

have also been placed before this Court. Further, the learned counsel for the

appellants also made an endorsement to that effect.

3. In view of the submissions and endorsement made by the learned

counsel for the appellants, this Second Appeal is dismissed as withdrawn.

No costs.

25.10.2024

mac Index:Yes/No Speaking Order : Yes/No

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

M.JOTHIRAMAN,J.

mac

To

1. The Principal District Court, Erode

2. The Principal Subordinate Court, Gobichettipalayam

25.10.2024

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