M.Natarajan vs Kanthimathi
2021 Latest Caselaw 14471 Mad

                                                                           S.A.(MD)No.179 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 19.07.2021

                                                     CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.179 of 2008


                   M.Natarajan                         ... Appellant / Appellant / 2nd Defendant

                                                     -Vs-


                   1.Kanthimathi
                   2.Shamugam
                   3.G.Chandra
                   4.Lakshmi
                   5.Nithyananda Pushpam
                   6.Balakrishnan                   ... Respondents 3 – 6 / Respondents 3 – 6/
                                                                       Defendants 3 -6


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree of the Appellate Court dated
                   13.03.2007 made in A.S.No.56 of 2005 and Cross Objection No.56 of 2005
                   on the file of the I Additional District Court, Tirunelveli, in partly allowing
                   the cross objection and confirming the judgment and decree of the trial
                   Court dated 30.08.2005 made in O.S.No.31 of 2004 on the file of the
                   Principal Subordinate Court, Tirunelveli.



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


                   1/3
                                                                       S.A.(MD)No.179 of 2008

                                        For Appellant     : Mr.S.P.Maharajan
                                        For R1            : Mr.H.Arumugam
                                        For R2 to R5      : No appearance
                                        For R6            : Mr.R.T.Arivukumar




                                                   JUDGMENT

The learned counsel appearing for the appellant seeks leave to

withdraw this second appeal. The second appeal is dismissed as withdrawn.

No costs.

19.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The I Additional District Court, Tirunelveli.

2.The Principal Subordinate Court, Tirunelveli.

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

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

S.A.(MD)No.179 of 2008

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.179 of 2008

19.07.2021

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