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P.Paul Raj vs A.Rajan
2021 Latest Caselaw 23347 Mad

Citation : 2021 Latest Caselaw 23347 Mad
Judgement Date : 29 November, 2021

Madras High Court
P.Paul Raj vs A.Rajan on 29 November, 2021
                                                                                S.A(MD)No.554 of 2012


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 29.11.2021

                                                       CORAM

                       THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.554 of 2012
                                                      and
                                               M.P(MD)No.2 of 2012

                    P.Paul Raj                             ... Appellant/Appellant/Defendant


                                                     Vs.

                    A.Rajan                                ... Respondent/Respondent/Plaintiff


                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure aganst the judgment and decree dated 30.09.2011 passed in
                    A.S.No.47 of 2007 on the file of the District Court, Kanyakumari District,
                    confirming the judgment and decree dated 13.04.2007, passed in O.S.No.24
                    of 2006 on the file of the Sub Court, Paramakudi.


                                  For Appellant            : Mr.L.Jeen Felix
                                                             for Mr.S.C.Herold Singh




                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.554 of 2012




                                                   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 submission and endorsement made by the learned

counsel appearing for the appellant, the Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.



                                                                                     29.11.2021
                    Index           : Yes/No
                    Internet        : Yes/No
                    ps






https://www.mhc.tn.gov.in/judis S.A(MD)No.554 of 2012

To

1.The District Court, Kanyakumari District.

2.The Sub Court, Paramakudi.

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.554 of 2012

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in S.A(MD)No.554 of 2012

29.11.2021

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

 
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