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Kunja Asari vs Ramasamy
2021 Latest Caselaw 15990 Mad

Citation : 2021 Latest Caselaw 15990 Mad
Judgement Date : 5 August, 2021

Madras High Court
Kunja Asari vs Ramasamy on 5 August, 2021
                                                                                      S.A..No.615 of 2008



                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED :        05.08.2021

                                                        CORAM

                              THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                   S.A.No. 615 of 2008

                      1. Kunja Asari
                      2. Thangavel
                      3. Thiyagarajan
                      4. Sivalingam
                      5. Shanmmugam                                                    ... Appellants
                                                              Vs.
                      Ramasamy                                                        ... Respondent

                      Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                      praying to set aside the decree and judgment dated 31.10.2006 on the file
                      of the Sub Judge, Bhavani, in A.S. No.48 of 2005, upholding the decree
                      and judgment dated 01.03.2005 passed by the trial court in O.S. No.557
                      of 2004.

                                             For Appellants         : Mr. T. Balaji

                                                    JUDGMENT

The learned counsel appearing for the appellants seeks

permission of this Court to withdraw the Second Appeal and also

undertook to file a memo in this regard through e-mail to the Registry.

2. Recording the submission made by the learned counsel for

http://www.judis.nic.in S.A..No.615 of 2008

the appellants, the Second Appeal is dismissed as withdrawn with a

liberty to file a fresh suit if the respondent disturbs the possession of the

plaintiffs.

05.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Sub Court, Bhavani

2. The Principal District Munsif Court, Bhavani.

3. The Section Officer, VR Section, High Court, Madras

http://www.judis.nic.in S.A..No.615 of 2008

R. HEMALATHA, J.

bga

S.A.No.615 of 2008

05.08.2021

http://www.judis.nic.in

 
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