V.Krishnamoorthy vs N.Ganapathiraman
2021 Latest Caselaw 22466 Mad

                                                                                S.A.(MD)No.354 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 16.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.(MD).No.354 of 2005


                     V.Krishnamoorthy
                     S/o.Venkatrama Iyer                   ....Appellant/Appellant/Defendant

                                                            -vs-

                     N.Ganapathiraman
                     S/o.Dr.G.R.Narayana Iyyer            ... Respondent/Respondent/Plaintiff

                     PRAYER : Second Appeal is filed under Section 100 of C.P.C, against the
                     judgment and decree in A.S.No.84 of 2003 on the file of the Principal
                     District Judge, Thanjavur dated 29.09.2004 against the judgment and decree
                     in O.S.No.282 of 2002 on the file of the District Munsif, Thiruvaiyaru dated
                     20.06.2003.


                                   For Appellant       : Mr.V.Chandrasekar
                                                         Advocate

                                   For Respondent      : Ms.J.Maria Roseline
                                                         Advocate
                                                         For M/s.Raghu Associates



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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.354 of 2005




                                                         JUDGMENT

When the second appeal is taken up for hearing, the learned counsel

appearing for the appellant reports that nothing survives in the Second

Appeal and seeks permission of this Court to not press the second appeal.

2. Recording the above submission made by the learned counsel for

the appellant, this Second Appeal is dismissed as not pressed. No costs.

                                                                                      16.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     msa

                     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.(MD)No.354 of 2005

To

1.The Principal District Judge Thanjavur

2.The District Munsif, Thiruvaiyaru

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.354 of 2005

R.VIJAYAKUMAR,J.

msa

S.A.(MD).No.354 of 2005

16.11.2021

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