Madras High Court
Kumarasamy vs C.Thulasiammal on 21 December, 2018
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 21.12.2018
Coram
The Hon'ble Mr. Justice C.V.KARTHIKEYAN
S.A.No.1099 of 2000
and
CMP.No.10231 of 2000
1.Kumarasamy
2.Shanmugasundaram
3.Sathiamoorthy ...Appellants
Vs
1.C.Thulasiammal
2.K.Annammal
3.V.Theivanaiammal
4.Thirumalai Gounder
5.Saraswathi
6.Gopalakrishnan
7.Karuppannasamy
8.Vasanthi
9.Logathal
10.Devi ...Respondents
Prayer: The Second Appeal is filed under Section 100 of CPC, against
the judgment and decree of the learned II Additional District Judge,
Erode, made in A.S.No.146 of 1998 dated 21.03.2000, reversing the
judgment and decree of the learned Principal District Munsif, Erode,
made in O.S.No.337 of 1996 dated 21.03.1997.
For Appellants : Mrs.Mythili Suresh
http://www.judis.nic.in
2
JUDGMENT
A memo had been filed by the learned counsel for the appellants, which is as follows:-
“The appellants in S.A.No.1099 of 2000 namely, R.Kumarasmay, R.Shyamsundar and R.Sathiamoorthy, have expressed their intention to withdraw the above said second appeal.”
2. In that regard, in view of the said memo, the Second Appeal is dismissed as withdrawn, no costs. Consequently, connected civil miscellaneous petition is closed. The memo along with the letter filed by the learned counsel for the appellants shall form part of the order.
21.12.2018 Index:Yes/No Internet:Yes/No smv http://www.judis.nic.in 3 C.V.KARTHIKEYAN,J., smv To
1. The II Additional District Judge, Erode
2. The Principal District Munsif, Erode
3. The Section Officer VR Section Madras High Court S.A.No.1099 of 2000 and CMP.No.10231 of 2000 21.12.2018 http://www.judis.nic.in