V. Suganthi @ Jeevarathinam vs Yuvarani @ Swarna
2025 Latest Caselaw 8712 Mad

Madras High Court

V. Suganthi @ Jeevarathinam vs Yuvarani @ Swarna on 18 November, 2025

                                                                                             S.A.No.441 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 18.11.2025

                                                               CORAM

                                  THE HON'BLE DR. JUSTICE A.D. MARIA CLETE

                                                      S.A.No.441 of 2014

                V. Suganthi @ Jeevarathinam                                                    ... Appellant


                                                                      Vs.
                Yuvarani @ Swarna                                                            ... Respondent


                          Second Appeal is filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 23.11.2012 passed in A.S.No.44 of 2012
                on the file of the Subordinate Judge at Kanchipuram, confirming the judgment
                and decree dated 14.03.2012 in O.S.No.147 of 2004 on the file of the District
                Munsif Court, Kanchipuram.


                                   For Appellant                    : Mr.R.Mubarak Basha

                                   For Respondent                   : Not ready




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                                                                                      S.A.No.441 of 2014

                                                     JUDGMENT

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

appellant sought permission of this Court to withdraw this Second Appeal and

he has also made an endorsement to that effect in the Court bundle.

2. Recording the submission made by the learned counsel for the

appellant and also in view of the endorsement made by him in the Court

bundle, this Second Appeal is dismissed as withdrawn. No costs.

18.11.2025

Index : Yes/No Speaking order/Non-speaking order dpq

To

1. The learned Subordinate Judge, Kanchipuram.

2.The District Munsif Court, Kanchipuram.

3. The Section Officer, VR Section, High Court of Madras Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/11/2025 11:54:50 am )

Dr.A.D. MARIA CLETE, J.

dpq

18.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/11/2025 11:54:50 am )