Amutha vs Subban @ Subban Chettiar (Died)
2026 Latest Caselaw 338 Mad

Citation : 2026 Latest Caselaw 338 Mad
Judgement Date : 21 January, 2026

[Cites 1, Cited by 0]

Madras High Court

Amutha vs Subban @ Subban Chettiar (Died) on 21 January, 2026

                                                                                      SA(MD). No.426 of 2008



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT


                                                  Dated : 21/01/2026

                                                        CORAM

                                  THE HONOURABLE MRS. JUSTICE N.MALA

                                           SA(MD). No.426 of 2008
                     Amutha                              ... Appellant/Appellant/Defendant
                                                      Vs.
                     Subban @ Subban Chettiar (Died)
                     2.Jegadeeswari
                     3.Susaritha
                     4.Manoj Kumar                       ... Respondents
                     (Respondents 2 to 4 are brought on record as legal heirs of the deceased
                     sole respondent vide court order dated 03.03.2025 made in
                     CMP(MD)Nos.1613, 1615 and 1620 of 2024 in SA(MD)No.426 of 2008
                     by GIJ)

                     Prayer:Second Appeal is filed under Section 100 C.P.C against the
                     judgment and decree in A.S.No.84 of 2007 dated 20.12.2007 on the file
                     of the Principal Sub Court, Madurai, confirming the judgment and decree
                     in O.S.No.278 of 2005 dated 16.03.2007 on the file of the District
                     Munsif Court, Melur.


                                  For Appellant        : Mr.M.Mithun

                                  For R2 to R4          : Mr.A.Ajmal Khan




                     1/3




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                                                                                            SA(MD). No.426 of 2008




                                                        JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw this Second Appeal. The learned counsel for the

appellant has filed a memo dated 20.01.2026 to that effect.

2. In view of the submission and the memo dated 20.01.2026

seeking permission to withdraw this Second Apppeal, this Second

Appeal is dismissed as withdrawn. No costs.

21.01.2026 CM

To,

1. The Principal Sub Court, Madurai

2. The District Munsif Court, Melur.

3. The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai

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