A.Antony vs Mariappan
2021 Latest Caselaw 10661 Mad

                                                                                  S.A.(MD)No.591 of 2012


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 26.04.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.591 of 2012
                                                        and
                                                 M.P.(MD)No.1 of 2012


                1.A.Antony

                2.A.Sornam                                            ... Appellants

                                                            Vs.

                1.Mariappan

                2.Selvarani                                           ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 24.06.2011, made in A.S.No.14 of 2011,
                on the file of the Additional District Court, Fast Track Court No.I,
                Thoothukudi, confirming the judgment and decree dated 04.12.2008 made in
                O.S.No.457 of 2007, on the file of the Principal District Munsif Court,
                Thoothukudi.

                                   For Appellants     : Mr.R.Vijaykumar

                                   For Respondents : Mr.R.Balakrishnan



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                                                                                       S.A.(MD)No.591 of 2012


                                                    JUDGEMENT

The learned counsel appearing for the appellants informs the Court that

he has been instructed not to press the second appeal.

2.Recording the said submission, this second appeal is dismissed as not

pressed. No costs. Consequently, connected miscellaneous petition is closed.

                                                                                    26.04.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1.The Additional District Court, Fast Track Court No.I, Thoothukudi.

2.The Principal District Munsif Court, Thoothukudi.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.591 of 2012

https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.591 of 2012

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.591 of 2012

26.04.2021

https://www.mhc.tn.gov.in/judis/