S.Ramasamy Naidu (Died) vs R.Venkatachalam
2021 Latest Caselaw 11258 Mad

                                                                               S.A.(MD)No.309 of 2011


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 30.04.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.309 of 2011
                1.S.Ramasamy Naidu (Died)
                2.S.Ramasamy @ Sankar
                3.R.Radhakrishnan (Died)
                4.Santhi                                                  ... Appellants
                (Appellants 2 to 4 are brought on record as
                LRs of the deceased sole appellant vide
                order dated 18.03.2021 made in
                M.P.(MD)No.1          of      2013       in
                S.A.(MD)No.309 of 2011 by NSKJ)


                                                            Vs.

                1.R.Venkatachalam

                2.P.S.S.Raja                                              ... Respondents

                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 28.02.2011 made in A.S.No.4 of 2010 on
                the file of the Principal District Court, Tirunelveli, confirming the decree and
                judgment dated 23.10.2009 made in O.S.No.8 of 2007 on the file of the
                Principal Subordinate Court, Tenkasi.

                                   For Appellants     : Mr.P.Thigarajan

                                   For Respondents : Mr.S.P.Maharajan for R2
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                                                                                       S.A.(MD)No.309 of 2011




                                                    JUDGEMENT

The learned counsel appearing for the appellants seeks permission of this

Court to withdraw this second appeal. He has also sent a letter to the Registry

to that effect.

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 The second appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                                    30.04.2021
                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.309 of 2011

To:

1.The Principal District Court, Tirunelveli.

2.The Principal Sub Court, Tenkasi.

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.309 of 2011

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.309 of 2011

30.04.2021

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