J.Jagadeesan vs Arulmigu Sengashuneer Pillaiyar ...
2021 Latest Caselaw 24411 Mad

                                                                                  S.A.No.1755 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 10.12.2021

                                                         CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                  S.A.No.1755 of 2002

                     J.Jagadeesan                                       ... Appellant/
                                                                            Appellant/Defendant
                                                           Vs.

                     Arulmigu Sengashuneer Pillaiyar Thirukoil
                                                                     ... Respondent /
                                                                         Respondent/ Plaintiff


                     PRAYER :            Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree made in A.S.No.116 of
                     2001 dated 19.06.2002 on the file of the Court of Additional Subordinate
                     Court, Kumbakonam confirming the judgment and decree made in
                     O.S.No.211 of 1999 dated 23.08.2001 on the file of the Court of
                     Principal District Munsif, Kumbakonam.


                                        For Appellant     : Mr.R.Devaraj
                                        For Respondent   : No appearance


                                                     JUDGMENT

The learned counsel for the appellant seeks permission to

withdraw the second appeal. The learned counsel for the appellant is

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

S.A.No.1755 of 2002

permitted to withdraw the second appeal. Hence, this second appeal is

dismissed as withdraw. No costs.

                                                                              10.12.2021
                                                                                 (2/2)
                     Index        :     Yes / No
                     Internet     :     Yes / No
                     gbg

Note: Issue order copy on 13.12.2021.

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.

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

S.A.No.1755 of 2002

To

1.The Additional Subordinate Court, Kumbakonam.

2.The Principal District Munsif, Kumbakonam.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

\

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

S.A.No.1755 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1755 of 2002

Dated:

10.12.2021

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