Gunasekaran vs Tholgappian
2024 Latest Caselaw 17675 Mad

Madras High Court

Gunasekaran vs Tholgappian on 5 September, 2024

                                                                                  S.A.No.768 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 05.09.2024

                                                           CORAM:

                                  THE HON'BLE MR.JUSTICE N.SENTHILKUMAR

                                                     S.A.No.768 of 2016

                     Gunasekaran                                                     ...Appellant

                                                             vs.

                     1.Tholgappian

                     2.Sakthivel

                     3.Saraswathi

                     4.Sundaram

                     5.Devaki                                                    ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     decree and judgment delilvered in A.S.No.27 of 2010 dated 27.07.2011

                     by the learned Principal Subordinate Judge, Vridhachalam partly

                     allowing/partly modify the decree and judgment in O.S.No.159 of 2000

                     dated 22.01.2010 by the II Additional District Munsif, Vridhachalam.

                                   For Appellant       :   Mr.A.G.Rajan

                                   For Respondents     :   R1, R2, R4 & R5 – No appearance
                                                           R3 (Died) steps due

                                                       JUDGMENT

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Learned counsel appearing for the appellant has circulated a letter

dated 28.08.2024 to the Registrar (Judicial) indicating that the appellant

has decided to withdraw the above appeal and he has also made an

endorsement to that effect.

2.Recording the said letter and the endorsement made by the

learned counsel for the appellant, this Second Appeal is dismissed as

withdrawn. There shall be no order as to costs.

05.09.2024

Index: Yes/No Speaking order: Yes/No pam

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

To

1.The Principal Subordinate Judge, Vridhachalam.

2.The II Additional District Munsif, Vridhachalam.

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

N.SENTHILKUMAR, J.

pam

05.09.2024

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