Pasupathi vs R.V.S.Dhandapani
2021 Latest Caselaw 12902 Mad

                                                                           S.A.(MD)No.751 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 01.07.2021

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.751 of 2014
                                                     and
                                             M.P.(MD)No.1 of 2014

                   Pasupathi                  ... Appellant / Appellant / Plaintiff

                                                      -Vs-


                   R.V.S.Dhandapani
                                             ... Respondent / Respondent / Defendant


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree dated 19.03.2014 in A.S.No.64 of
                   2014 on the file of the Additional Sub Court, Dindigul, confirming the
                   Judgment and decree dated 15.06.2012 in O.S.No.588 of 2009 on the file of
                   the Additional District Munsif, Dindigul.


                                      For Appellant          : Mr.K.Sreekumaran Nair
                                      For R1 & R4        : Mr.P.Thiyagarajan
                                      For R2, R3, R5 to R8 : Exparte




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


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                                                                        S.A.(MD)No.751 of 2014

                                                                   G.R.SWAMINATHAN.J.,

                                                                                          rmi


                                                  JUDGMENT

The learned counsel appearing for the appellant seeks leave to

withdraw this appeal. The Second Appeal is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

01.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Additional Sub Court, Dindigul.

2.The Additional District Munsif, Dindigul.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.751 of 2014 and M.P.(MD)No.1 of 2014

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