P.Veluchamy vs Baluchamy
2021 Latest Caselaw 11061 Mad

                                                                            S.A.(MD)No.754 of 2007


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 29.04.2021

                                                  CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         S.A.(MD)No.754 of 2007
                                                  and
                                        C.M.P.(MD)No.2686 of 2016
                1.P.Veluchamy
                2.P.Annamalai (Died)
                3.Jeyalakshmi
                4.A.Renuga
                5.A.Murugan
                6.A.Srimathi
                7.Kalaivani                                            ... Appellants
                (Appellants 3 to 7 are brought on record as
                LRs of the deceased 2nd appellant as per
                order dated 23.07.2015 made in
                M.P.(MD)No.1          of      2015       in
                S.A.(MD)No.754 of 2007 by VMVJ)


                                                     Vs.

                Baluchamy                                              ... Respondent

                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 17.08.2005 made in A.S.No.47 of 2004
                on the file of the Sub Court, Ramanathapuram, reversing the judgment and
                decree dated 09.08.2004 made in O.S.No.243 of 1999 on the file of the District
                Munsif Court, Ramanathapuram.
https://www.mhc.tn.gov.in/judis/
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                                                                                       S.A.(MD)No.754 of 2007



                                   For Appellants   : Mr.PT.S.Narendravasan

                                   For Respondent : Mr.Arumugam,
                                                       For M/s.Ajmal Associates.


                                                    JUDGEMENT

The learned counsel appearing for the appellants seeks permission of this

Court to withdraw this second appeal.

2.Permission is granted. The second appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                                    29.04.2021
                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.

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

S.A.(MD)No.754 of 2007

To:

1.The Sub Court, Ramanathapuram.

2.The District Munsif Court, Ramanathapuram.

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.754 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.754 of 2007

29.04.2021

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