Habibullah vs S.Mohammed Ali
2021 Latest Caselaw 20589 Mad

                                                                              S.A.(MD)No.48 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.10.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.48 of 2013
                                                      and
                                              M.P.(MD)No.1 of 2013


                   1.Habibullah

                   2.M.Abudhaheer                  ... Appellants / Respondents / Plaintiffs


                                                     -Vs-


                   1.S.Mohammed Ali
                   2.Parisa Begam
                   3.Riaz Ahamed
                   4.Nizar Ahamed                ... Respondents / Appellants / Defendants


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
                   against the judgment and decree dated 13.07.2012 made in A.S.No.64 of 2011 on
                   the file of the Additional Subordinate Judge, Karur, reversing the judgment and
                   decree dated 27.01.2011 made in O.S.No.544 of 2007 on the file of the Additional
                   District Munsif, Karur.


                                       For Appellants       : Mr.I.Vel Pradeep
                                                             for Mr.D.Rajkumar
                                       For Respondents      : no appearance
https://www.mhc.tn.gov.in/judis/


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                                                                            S.A.(MD)No.48 of 2013



                                                     JUDGMENT

This second appeal arises out O.S.No.544 of 2007 on the file of the

District Munsif Court, Karur. Even though the learned counsel on either

side inform the Court that I had appeared in the matter, since this second

appeal is being withdrawn, there cannot be any impediment. This second

appeal is dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

06.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Additional Subordinate Judge, Karur.

2.The Additional District Munsif, Karur.

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

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

S.A.(MD)No.48 of 2013

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.48 of 2013 and M.P.(MD)No.1 of 2013

06.10.2021

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