Ramasami vs Kumar
2021 Latest Caselaw 24077 Mad

                                                                                     S.A. No.1103 of 2010
                                                                                    and M.P. No.1 of 2010




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 07.12.2021

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                  S.A. No.1103 of 2010
                                                 and M.P. No.1 of 2010

                     1.Ramasami
                     2.Minor Purushothaman
                       S/o.Ramasamy
                       Rep. by Mother and next friend
                       Rani, Both are residing at
                       Pandur Village,
                       Ulundurpet Taluk.                    ...                Appellants /
                                                                               Defendants

                                                            versus
                     Kumar                                  ...        Respondent /
                                                                       Plaintiff
                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 11.08.2009 made in A.S.No.78
                     of 2007 on the file of the II Additional Sub Court, Villupuram, reversing the
                     judgment and decree dated 26.04.2007 made in O.S.No.90 of 2006 on the
                     file of the II Additional District Munsif, Ulundurpet.
                                     For Appellants         : Mr.T.Sezhian
                                     For Respondent         : Mr.T.Gandhi
                                                              Mr.R.Rajarajan



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https://www.mhc.tn.gov.in/judis
                                                                                  S.A. No.1103 of 2010
                                                                                 and M.P. No.1 of 2010




                                                  JUDGMENT

Today, when this Second Appeal is taken up for hearing, the

learned counsel appearing for the appellants Mr.T.Sezhian [Enrol.

No.2025/2000] appeared before this Court and made an endorsement for

withdrawing this appeal.

2. Hence, in view of the same, this Second Appeal is

dismissed as withdrawn. Consequently, connected Miscellaneous Petition is

closed. However, there is no order as to costs.

07.12.2021

Speaking order / Non-speaking order Index : Yes / No sri

To

1.The II Additional Sub Court, Villupuram.

2.The II Additional District Munsif, Ulundurpet.

https://www.mhc.tn.gov.in/judis S.A. No.1103 of 2010 and M.P. No.1 of 2010

R.PONGIAPPAN, J.

sri

S.A. No.1103 of 2010 and M.P. No.1 of 2010

07.12.2021

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