Sri.Harivarnan vs Shanthi Prabhakaran
2021 Latest Caselaw 11214 Mad

                                                                                  S.A.(MD)No.634 of 2015


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                    DATED: 30.04.2021
                                                       CORAM:
                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN


                                                S.A.(MD)No.634 of 2015
                                                        and
                                                 MP(MD).No.1 of 2015


                   Sri.Harivarnan                         ... Appellant/1st Respondent/Plaintiff
                                                         Vs.
                   1.Shanthi Prabhakaran
                   2.Bharath Petroleum Corporation Ltd.,
                      Through its General Manager                ...2nd Respondent/2nd Respondent
                                                                         /2nd Defendant


                   PRAYER: Second Appeal is filed under Section 100 of C.P.C, to set aside
                   the Judgment and Decree of the Lower Appellate Court dated 27.01.2005
                   passed in A.S.No.46 of 2013 on the file of the Principal District Judge,
                   Tirunelveli, reversing the Judgment and Decree of the trial Court dated
                   06.09.2012 passed in O.S.No.27 of 2007 on the file of the Subordinate Judge,
                   Ambasamudram and to allow the Second Appeal.


                                    For Appellant    : Mr.N.C.Ashok Kumar
                                    For R1           : Mr.Aayiram K.Selvakumar
                                    For R2           :Mr.S.Natesh Raja



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https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.(MD)No.634 of 2015




                                                        JUDGMENT

Today the matter is listed under the caption 'For Withdrawal” .

2.The learned counsel for the appellant seeks permission of this Court

to withdraw the appeal by circulating a letter, dated 29.04.2021 to the

Registry.

3.Recording the submission made by the learned counsel for the

appellant, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected Miscellaneous petition is closed.

                                                                                     30.04.2021

                   Index        :Yes/No
                   Internet     :Yes/No
                   msa

Note: Issue order copy on 30.04.2021

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.634 of 2015

To

1. The Principal District Judge, Tirunelveli

2. The Subordinate Judge, Ambasamudram

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

https://www.mhc.tn.gov.in/judis/ S.A.(MD)No.634 of 2015

A.A.NAKKIRAN,J.

Msa

S.A.(MD)No.634 of 2015 and MP(MD).No.1 of 2015

30.04.2021

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