Madras High Court
P.Lingeshwari @ Latha vs A.Poologam Konar on 27 June, 2019
Author: R.Pongiappan
Bench: R.Pongiappan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.06.2019
CORAM:
THE HONOURABLE MR.JUSTICE R.PONGIAPPAN
S.A.(MD)No.752 of 2007
1. P.Lingeshwari @ Latha
2. P.Easwaran @ Ravichandran ... Appellants
versus
1. A.Poologam Konar
2. P.Lingam
3. P.Sivakumar ... Respondents
Second Appeal filed under Section 100 C.P.C. against the Judgment and
Decree dated 04.04.2006 made in A.S.No.38 of 2005 on the file of the Additional
Sub Court, Sivagangai, reversing the Judgment and Decree dated 24.03.2003
made in O.S.No.114 of 2001 on the file of the Additional District Munsif Court cum
Judicial Magistrate, Manamadurai.
For Appellants : Mr.V.Sitharanjandas
For Respondents : Mr.G.Prabhu Rajadurai
JUDGMENT
Today, when the appeal is taken up for hearing, the learned counsel appearing on behalf of the appellants is present and filed a memo for withdrawing the appeal.
2. Recording the said memo, the Second Appeal is dismissed as withdrawn. No costs.
27.06.2019 ogy http://www.judis.nic.in 2 R.PONGIAPPAN, J.
ogy To
1. The Additional Sub Court, Sivagangai.
2. The Additional District Munsif Court cum Judicial Magistrate, Manamadurai.
S.A.(MD)No.752 of 200727.06.2019 http://www.judis.nic.in