Rajamanickam vs Ramalingam
2024 Latest Caselaw 17258 Mad

Madras High Court

Rajamanickam vs Ramalingam on 2 September, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                      S.A. No. 103 of 2009



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 02.09.2024

                                                           CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                   S.A. No.103 of 2009
                                                           and
                                        M.P.No. 1 of 2009 & M.P.Nos.1 to 3 of 2014

                     Rajamanickam                                               ... Appellant

                                                        Versus

                     1. Ramalingam

                     2. Lakshmi

                     3. Ayyamperumal                                            ... Respondents



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

                     the judgment and decree of the Principal Subordinate Judge, Vridhachalam

                     dated 30.10.2008 made in A.S.No.165 of 2006 reversing the judgment and

                     decree of the I Addl. District Munsif Court, Vridhachalam dated 24.08.2006

                     made in O.S.No.387 of 2003.

                                      For Appellant           : Ms.T.R.Gayathri for

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                         S.A. No. 103 of 2009

                                                                    M/s. Sarvabhuman Associates

                                        For Respondents          : Batta due

                                                          JUDGEMENT

The learned counsel appearing for the Appellant submitted a memo dated 02.09.2024 stating that the appellant is not willing to proceed with the above Second Appeal. Hence, he seeks permission of this Court to post the above Second Appeal for withdrawal and prayed to record the memo.

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 memo filed by learned counsel for appellant stating that the appellant had requested him to withdraw the above Second Appeal, this Second Appeal stands dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petitions are closed.

02.09.2024 rpp

To Principal Subordinate Judge, Vridhachalam.

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

T.V.THAMILSELVI, J.

rpp

02.09.2024

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