Madras High Court
Queen Mary vs Jovitha Lilli Mary on 20 February, 2023
S.A.(MD).No.274 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.02.2023
CORAM
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
S.A.(MD).No.274 of 2020
and
C.M.P.(MD).No.3393 of 2020
Queen Mary ... Appellant/Appellant/2nd Defendant
Vs.
1.Jovitha Lilli Mary
2.Alphones Karolina ...1st and 2nd Respondents/1st and 2nd Respondents
/Plaintiffs
Rethinam (Died) ...1st Defendant
3.Panchavarnam
4.Sathiyenthan
5.Mariammal ...Respondents 3 to 5/Respondents 3 to 5/
Defendants 3 to 5
Prayer: Second Appeal filed under Section 100 of the Civil Procedure Code,
to set aside the Judgment and Decree in A.S.No.10 of 2019 on the file of the
Principal District Court, Ramanathapuram dated 23.09.2019 confirming the
judgment and decree in O.S.No.123 of 2012 on the file of the Sub Court,
Ramanathapuram dated 19.11.2018.
1/4
https://www.mhc.tn.gov.in/judis
S.A.(MD).No.274 of 2020
For Appellant : Mr.S.A.Ajmal Khan
For R-1 and R-2 : Mr.V.Raghavachari
For R-3 and R-4 : No appearance
JUDGMENT
The learned counsel for the appellant seeks permission to withdraw the Second Appeal and he has circulated a letter to the Registry requesting for withdrawal. He has also made an endorsement to that effect.
2. Recording the same, this Second Appeal is dismissed as withdrawn.
There shall be no order as to costs. Consequently, connected miscellaneous petition stands closed.
20.02.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
Lm
2/4
https://www.mhc.tn.gov.in/judis S.A.(MD).No.274 of 2020 To
1.The Principal District Court, Ramanathapuram.
2.The Sub Court, Ramanathapuram.
3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.
3/4https://www.mhc.tn.gov.in/judis S.A.(MD).No.274 of 2020 SUNDER MOHAN, J.
Lm S.A.(MD).No.274 of 2020 20.02.2023 4/4 https://www.mhc.tn.gov.in/judis