Madras High Court
S.A.Paulraja vs A.K.P.N.Rohini Ammal on 27 July, 2016
Author: R.Mala
Bench: R.Mala
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.07.2016
CORAM
THE HONOURABLE Ms.JUSTICE R.MALA
Second Appeal No.1819 of 2003
S.A.Paulraja .... Appellant
versus
1.A.K.P.N.Rohini Ammal
2.S.V.Lakshmipriya
3.G.S.Padmapriya
4.K.P.Rararajeswari
5.A.G.Balarama Raja ... Respondents
Prayer: Second Appeal is filed under Section 100 of CPC., to set aside
the judgment and decree dated 09.07.1997 in A.S.No.203 of 1995 of the
Additional Subordinate Judge, Srivilliputhur, confirming the Judgment and
decree dated 01.08.1995 in O.S.No.589 of 1991 on the file of the learned
Additional District Munsif, Srivilliputhur.
!For Appellants : Mr.T.M.Hariharan
^For Respondents : No Appearance
:JUDGMENT
The learned counsel appearing for the appellant seeks permission of this Court to withdraw the second appeal and he has also made an endorsement to that effect. In view of the endorsement made by the learned counsel for the appellant, this second appeal is dismissed as withdrawn. No costs.
To
1.The Additional Subordinate Judge, Srivilliputhur,
2.The Additional District Munsif, Srivilliputhur..