T.Nandhakumar vs K.Sridar
2025 Latest Caselaw 8347 Mad

Madras High Court

T.Nandhakumar vs K.Sridar on 4 November, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                         A.S.No.225 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED:04.11.2025

                                                          CORAM:

                              THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
                                                  and
                         THE HONOURABLE MR. JUSTICE MUMMINENI SUDHEER KUMAR

                                                  A.S.No.225 of 2022

                     T.Shanthi (Died)
                     1.T.Nandhakumar
                     2.T.Mythili                                                        .. Appellants

                                                              Vs.

                     1.K.Sridar
                     2.M.Illayaperumal @ Velu
                     3.E.P.S.Saravanan
                     4.K.Santhanam
                     5.S.Suresh                                                         .. Respondents

                     PRAYER: First Appeal is filed under Section 96 of Civil Procedure
                     Code, praying to set aside the judgment and decree dated 23.04.2021
                     made in O.S.No. 56 of 2015 on the file of the I Additional District Court,
                     Erode.

                                     For Appellants         : Mr.R.Shase

                                     For Respondents        : Mr.K.J.Parthasarathy




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                                                                                             A.S.No.225 of 2022

                                                        JUDGMENT

The learned counsel appearing for the appellants seeks permission

of this Court to withdraw this appeal and has circulated a letter dated

07.10.2025 to the Registry to that effect.

2. In view of the submission of the letter dated 07.10.2025 to the

Registry by the learned counsel for the appellants, this Appeal is

dismissed as withdrawn. No costs.

[Dr.G.J., J.] & [M.S.K., J.] 04.11.2025

Index : Yes/No Internet : Yes/No rpl

To

1.The I Additional District Court, Erode.

2.The Section Officer, V.R.Section, High Court of Madras, Chennai.

Dr.G.JAYACHANDRAN., J.

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and MUMMINENI SUDHEER KUMAR., J.

rpl

04.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/11/2025 04:02:28 pm )