Subburayan ... 1St Defendant/ vs Kuppusamy ... Plaintiff/1St
2021 Latest Caselaw 12793 Mad

                                                             1      S.A.(MD)NO.471 OF 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 30.06.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.471 of 2007


                     Subburayan                        ... 1st Defendant/Appellant/
                                                              Appellant

                                                       Vs.


                     1. Kuppusamy                     ... Plaintiff/1st Respondent/
                                                           1st Respondent

                     2. Palaniammal
                     3. Marayee                       ... Defendants 2 & 3/
                                                            Respondents/
                                                            Respondents 2 & 3

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree dated 23.06.2006
                     made in A.S.No.37 of 2005 on the file of the District Judge,
                     Karur, confirming the Decree and Judgment dated 13.10.2004
                     made in O.S.No.262 of 2004 on the file of the Additional
                     District Munsif, Karur.


                                   For Appellant   : Mr.P.Thiyagarajan,
                                                    for Mr.T.R.Rajaraman.
                                   For R-1         : Mr.K.Govindarajan
                                   For R-2 & R-3   : Exparte
                                                      ***
https://www.mhc.tn.gov.in/judis/
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                                                             2          S.A.(MD)NO.471 OF 2007



                                                 JUDGMENT

The learned counsel appearing for the appellant

informs this Court that he has been instructed by the

appellant to withdraw the second appeal.

2. In view of the same, this second appeal is dismissed

as withdrawn. No costs.

                                                                              30.06.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

To:

1. The District Judge, Karur.

2. The Additional District Munsif, Karur.

3. Madurai Bench of Madras High Court, Madurai.

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

3 S.A.(MD)NO.471 OF 2007

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.471 of 2007

30.06.2021

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