Sellappan vs Muthammal
2024 Latest Caselaw 18525 Mad

Madras High Court

Sellappan vs Muthammal on 19 September, 2024

                                                                                   S.A.No.659 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 19.09.2024

                                                     CORAM

                                    THE HON'BLE MR. JUSTICE R.SAKTHIVEL

                                                S.A.No.659 of 2019
                                                       and
                                              C.M.P.No.12049 of 2019

                     Sellappan                             ... Plaintiff / Appellant / Appellant

                                                          Vs.

                     1. Muthammal
                     2. Ponnammal
                     3. Murugesan
                     4. Sakthivel                 ... Defendants / Respondents / Respondents


                     PRAYER: Second Appeal is filed under Section 100 of the Civil
                     Procedure Code, against the Judgment and Decree dated 29.01.2019
                     made in A.S.No.38 of 2016 on the file of the Principal District Court at
                     Namakkal, confirming the Judgment and Decree dated 20.04.2016 made
                     in O.S.No.891 of 2003 on the file of the Sub Court at Namakkal.



                                           For Appellant : Mr.T.L.Thirumalaisamy

                                           For R1 to R3   : Mr.S.Rajaraman
                                                            For M/s.T.Dhanyakumar

                                                            R4 - Served – No Appearance


https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                     S.A.No.659 of 2019

                                                      JUDGMENT

Mr.T.L.Thirumalaisamy, learned counsel for the appellant

appeared before this Court physically.

2. Mr.S.Rajaraman, learned counsel representing

Mr.T.Dhanyakumar, learned counsel on record for respondent Nos.1 to 3,

appeared before this Court through Video Conferencing Mode.

3. The learned counsel for the appellant seeks permission of this

Court to withdraw this Second Appeal. To that effect, he has made an

endorsement in the case file and a scanned reproduction of the same is as

follows:

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

4. In view of the submission and the endorsement made by the

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

withdrawn. No costs. Consequently, connected civil miscellaneous

petition is closed.

19.09.2024 raja Index : yes/no Internet : yes/no

To

1. The Principal District Court, Namakkal

2. The Subordinate Court, Namakkal.

R.SAKTHIVEL, J.

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

raja

19.09.2024

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