Kumarasamy vs Vedamanickam
2021 Latest Caselaw 16304 Mad

                                                                                     SA No.1256 of 2007

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 10.08.2021

                                                         CORAM:

                              THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                 SA No.1256 of 2007
                                                        and
                                                  MP No.2 of 2007

                      1. Kumarasamy
                      2. Rasu                                      ...       Appellants
                                                versus
                      Vedamanickam                                 ...       Respondent



                              Second Appeal filed under Section 100 of Civil Procedure Code
                      against the judgment and decree dated 25.11.2004 made in A.S. No.66 of
                      2004 on the file of Principal District Judge, Erode, confirming the
                      judgment and decree dated 05.12.2003 made in O.S. No.169 of 2000 on
                      the file of District Munsif-cum-Judicial Magistrate, Perundurai.

                              For appellants                       : Mr.D.Selvaraju
                              For respondent                       : S/R - died - steps due

                                                     JUDGMENT

(Heard Video Conference)

Mr.D.Selvaraju, learned counsel on record for the appellants would

submit that the appellants are not pressing this Second Appeal and he

would further submit that the 1st appellant is dead.

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SA No.1256 of 2007

2. Recording the said submission, this Second Appeal is dismissed

as not pressed. No costs. Consequently, connected miscellaneous

petition is closed.

10.08.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

To

1. The Principal District Judge, Erode.

2. The District Munsif – cum – Judicial Magistrate, Perunthurai.

Copy to :

The Section Officer, V.R. Section, High Court, Madras – 104.

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SA No.1256 of 2007

ABDUL QUDDHOSE, J.

vsi2

SA No.1256 of 2007 and MP No.2 of 2007

10.08.2021

http://www.judis.nic.in