Janarthan Iyer vs Arulmigu Sengashuneer Pillaiyar ...
2021 Latest Caselaw 24413 Mad

                                                                                S.A.No.1754 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.1754 of 2002

                     1.Janarthan Iyer                                 ... Appellant/
                                                                          Appellant/Defendant
                     2.Prachvala Devi
                     3.J.Jaganivasan
                     4.J.Jeyaraj
                     5.J.Jagadeesan
                     6.Vidyarani
                        (Appellants 2 to 6 are brought on record as the legal
                        heirs of deceased sole appellant vide order dated
                        04.10.2016 made in C.M.P(MD)No.6207 of 2016 in
                        A.S.No.1754 of 2002.)

                                                        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.115 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.213 of 1999 dated 23.08.2001 on the file of the Court of
                     Principal District Munsif, Kumbakonam.



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                     1/4
                                                                                 S.A.No.1754 of 2002




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



                                                          JUDGMENT

The learned counsel for the appellants seeks permission to

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

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

dismissed as withdraw. No costs.

                                                                              10.12.2021
                                                                                 (1/2)
                     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.1754 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.1754 of 2002

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1754 of 2002

Dated:

10.12.2021

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