Chellappa vs M.Arumugam
2021 Latest Caselaw 9071 Mad

                                                                                S.A.(MD)No.485 of 2012

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 01.04.2021

                                                       CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             S.A.(MD)No.485 of 2012
                                            and M.P.(MD)No.1 of 2012

                 1.Chellappa
                 2.Esakkiammal                                                ... Appellants
                                                        Vs.

                 M.Arumugam                                                   ... Respondent


                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree passed in A.S.No.8 of 2002, dated 18.09.2002 on
                 the file of the 2nd Additional Sub-Court, Tirunelveli confirming the judgment and
                 decree passed in O.S.No.89/2000, dated 19.11.2001 on the file of the Principal
                 District Munsif Court, Tirunelveli.


                                    For Appellants     : Mr.H.Arumugam
                                    For Respondent     : Mr.D.Nallathambi




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                                                                                  S.A.(MD)No.485 of 2012




                                               JUDGMENT

The learned counsel appearing for the appellants seeks permission of this

Court to withdraw this Second Appeal and he has also sent a letter dated

31.03.2021, to the Registry to that effect.

2. In view of the same, this Second Appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

01.04.2021 Index : Yes/No Internet : Yes/No

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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.

http://www.judis.nic.in S.A.(MD)No.485 of 2012

To

1.The 2nd Additional Subordinate Jude, Tirunelveli.

2.The Principal District Munsif, Tirunelveli.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.(MD)No.485 of 2012

N.SATHISH KUMAR, J.

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S.A.(MD)No.485 of 2012 and M.P.(MD)No.1 of 2012

01.04.2021

http://www.judis.nic.in