Madheswaran vs Lakshmi
2024 Latest Caselaw 18791 Mad

Madras High Court

Madheswaran vs Lakshmi on 24 September, 2024

                                                                                    S.A.No.933 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 24.09.2024

                                                         CORAM

                              THE HONOURABLE MR. JUSTICE N.SENTHILKUMAR

                                                    S.A.No.933 of 2015
                                                           and
                                                     M.P.No.1 of 2015


                   Madheswaran                                     ...Appellant / Appellant /
                                                                          1st Defendant


                                                           -Vs-

                   1.Lakshmi                                       ...Respondent / Respondent
                                                                          Plaintiff
                   2.Murugesan
                   3.Amaravathy                                    ...Respondents / Respondents
                                                                          2 & 3 Defendants

                   Prayer:- Second Appeal preferred under Section 100 of CPC against the
                   judgment and decree passed in A.S.No.119 of 2011 dated 15.03.2013 on the
                   file of the learned II Additional Subordinate Judge, Salem, confirming the
                   judgment and decree passed in O.S.No.701 of 2003 dated 20.08.2011 on the
                   file of the learned II Additional District Munsif Salem.


                                    For Appellant            :    Mr.B.Vijay
                                    For Respondents          :    No appearance

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                                                                                   S.A.No.933 of 2015

                                                   JUDGMENT

Learned counsel for the appellant has circulated a letter to the

Registry stating that the appellant wants to withdraw the above second

appeal.

2. In view of the above, the learned counsel for the appellant sought

permission of this Court to withdraw the second appeal, and he has also

made an endorsement to that effect in the case bundle.

Recording the same, this second appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

24.09.2024 cda Index : Yes/No Speaking/Non Speaking order

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

To

1.The II Additional Subordinate Judge, Salem.

2.The II Additional District Munsif Salem.

3.The Section Officer, VR Records, High Court, Chennai.

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

N.SENTHILKUMAR, J.

cda

24.09.2024

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