Karuppaiah vs The Tahsildar
2021 Latest Caselaw 22217 Mad

                                                                                  S.A(MD)No.92 of 2011


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 11.11.2021

                                                      CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                S.A(MD)No.92 of 2011

                    Karuppaiah                      ... Appellant/Appellant/Plaintiff

                                                    Vs.

                    1.The Tahsildar,
                       Taluk Office,
                       Karaikudi.


                    2.The District Collector,
                       Sivagangai District,
                       Collectorate,
                       Sivagangai.                  ... Respondents/Respondents/Defendants


                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree dated 03.09.2010, passed in
                    A.S.No.25 of 2010 on the file of the Subordinate Court, Devakottai,
                    confirming the judgment and decree dated 08.06.2010 passed in O.S.No.127
                    of 2008 on the file of the Additional District Munsif, Karaikudi.




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https://www.mhc.tn.gov.in/judis/
                                                                                  S.A(MD)No.92 of 2011


                                    For Appellant           : Mr.VR.Shanmuganathan
                                    For Respondents         : Mr.K.S.Selvaganesan
                                                                  Government Advocate


                                                      JUDGMENT

The learned counsel appearing for the appellant seeks the permission

of this Court to withdraw the Second Appeal and he has also made an

endorsement to that effect.

2.In view of the endorsement made by the learned counsel appearing

for the appellant, the Second Appeal is dismissed as withdrawn. No costs.

                                                                                     11.11.2021
                    Index           : Yes/No
                    Internet        : Yes/No
                    ps

https://www.mhc.tn.gov.in/judis/ S.A(MD)No.92 of 2011

To

1.The Subordinate Court, Devakottai.

2.The Additional District Munsif, Karaikudi.

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

https://www.mhc.tn.gov.in/judis/ S.A(MD)No.92 of 2011

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in S.A(MD)No.92 of 2011

11.11.2021

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