Second appeals dismissed as withdrawn, with no order as to costs.

The appellants filed two second appeals under Section 100 of the Code of Civil Procedure, 1908, challenging the Subordinate Judge, Chidambaram’s judgments dated 31 August 2007, which had affirmed the Principal District Munsif, Chidambaram’s decrees in O.S. Nos. 150 of 2001 and 230 of 1997

When the appeals were taken up, counsel for the appellants circulated a memo seeking permission to withdraw them; the respondents had no objection to simple withdrawal

1. Whether the appellants’ request to withdraw the second appeals should be permitted

2. What order should follow from the withdrawal request

The appeals were brought under Section 100 of the Code of Civil Procedure, 1908, which governs second appeals

The judgment did not discuss or apply any further statutory rule, precedent, or substantive legal doctrine; it disposed of the matters on the basis of the withdrawal memo and the respondents’ lack of objection

The Court recorded the appellants’ memo seeking withdrawal and noted that the respondents did not object to simple withdrawal

In those circumstances, it did not adjudicate the merits of either second appeal and dismissed both as withdrawn

dismissed S.A. Nos. 1048 and 1049 of 2008 as withdrawn, with no order as to costs