Bagavathsingh @ Palanisamy vs Chinnayagounder
2021 Latest Caselaw 24184 Mad

                                                           1

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE: 08.12.2021

                                                      CORAM

                              THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                            CMP(MD) No.6441 of 2019
                                                       in
                                           SA(MD) SR. No.40307 of 2018


                     Bagavathsingh @ Palanisamy                                       ... Petitioner

                                                          vs.


                     1. Chinnayagounder
                     2. Savadammal
                     3. Alammal                                                    ... Respondents

                     Prayer in CMP(MD) No.6441 of 2019:          This      Civil      Miscellaneous
                     Petition has been filed under Section 5 of the Limitation Act to condone the
                     delay of 60 days in filing the above second appeal.


                     Prayer in SA(MD) Sr.No.40307 of 2018: Second Appeal filed under
                     Section 100 of CPC against the judgment and decree of the Sub Court,
                     Vedasandur in A.S. No.02 of 2015 dated 16.09.2017 in partly allowing the
                     appeal and modify the judgment and decree of District Munsif cum Judicial
                     Magistrate Court, Vedasandur in O.S. No.274 of 2012 dated 28.07.2015




https://www.mhc.tn.gov.in/judis
                                                                 2

                                  For Appellant       : Mr.D.Selvaraj

                                                           JUDGMENT

The learned counsel for the petitioner has circulated a letter to the

Registry dated 23.11.2021 seeking permission of this Court to withdraw the

petition.

2. In view of the same, the petition stand dismissed as withdrawn . No

costs. Consequently, SA(MD) No.40307 of 2018 stands rejected at the SR

stage itself.

08.12.2021 Index: Yes/No.

Internet: Yes/No.

aav

Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilised 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.

To

1. The Sub Court, Vedasandur

2. The District Munsif cum Judicial Magistrate Court, Vedasandur

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

V. BHAVANI SUBBAROYAN, J.

aav

CMP(MD) No.6441 of 2019 in SA(MD) SR. No.40307 of 2018

08.12.2021

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