LAWS(MAD)-2009-12-345

G ARUMUGHA GRAMANI Vs. SARADAMBAL

Decided On December 22, 2009
G. ARUMUGHA GRAMANI Appellant
V/S
SARADAMBAL Respondents

JUDGEMENT

(1.) THE learned counsel for the revision petitioner has made the following endorsement: THE grounds urged in the civil revision petition have been fully and substantially raised in C.M.A.No,29 of 2005, Sub Court, Poonamallee and it can be gone into in the civil miscellaneous appeal. In the circumstances, in the larger interest of justice, the petitioner may be permitted to withdraw the civil revision petition No,436 of 2005 on the file of this Court.'

(2.) IN view of the aforesaid endorsement, this civil revision petition is dismissed as withdrawn without costs. Consequently, connected Civil Miscellaneous Petition No,2736 of 2005 is closed.