M.M.Sakthivel vs P.Mannar (Died)
2024 Latest Caselaw 17671 Mad

Madras High Court

M.M.Sakthivel vs P.Mannar (Died) on 5 September, 2024

Author: N.Senthil Kumar

Bench: N.Senthil Kumar

                                                                                       S.A.No.993 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 05.09.2024

                                                        CORAM :
                                  THE HONOURABLE MR. JUSTICE N.SENTHIL KUMAR

                                 Second Appeal No.993 of 2013
                                          and M.P.No.1 of 2013
                    Munusamy (died)
                    Lakshmi (died)
                    1.M.M.Sakthivel
                    2.M.Saravanan
                    3.Thulasi
                    4.Navaneethan
                    M.Menaka (died)
                    5.M.Parvathi                                  ... Plaintiffs/Appellants/ Appellants
                                                            Vs.
                    P.Mannar (died)
                    1.M.Ravi
                    2.M.Gunasekar
                    3.M.Gopi
                    4.M.Palani                                                       … Respondents

                              Second Appeal filed under Section 100 of C.P.C to set aside the Decree
                    and Judgment made in A.S.No.174 of 2001 dated 15.12.2009 by the
                    Additional District Judge, Fast Track Court No.1, Chennai by confirming the
                    Decree and Judgment in O.S.No.708 of 1991 dated 21.09.2000 by the learned
                    IV Assistant Judge, City Civil Court, Chennai.

                    Page No.1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.993 of 2013




                              For Appellants   :     Mr.A.Nagarathinam


                                            JUDGMENT

When the matter was taken up for hearing, learned counsel for the

appellants sought permission of this Court to withdraw the present second

appeal and he has also made an endorsement to that effect in the case bundle.

2. In view of the above submission coupled with an endorsement made

by the counsel for the appellants, this second appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                                    05.09.2024

                    vm

                    Index        :       Yes/No
                    Speaking Order       :    Yes/No
                    Neutral Citation     :    Yes/No

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

N.SENTHIL KUMAR,J.

vm

05.09.2024

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