Saminathan Represented By His vs Arulmigu Agneeswara Swamy ...
2021 Latest Caselaw 21564 Mad

                                                                             S.A.No.918 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 27.10.2021

                                                    CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                S.A.No.918 of 2012
                                               and M.P.No.1 of 2012

                Saminathan represented by his
                Power Agent K.Muthukumaran
                (Power recognised as per order in
                I.A.No.78/2010 on 10.02.2010)
                4/60, Main Road,
                Ramanantheswaram,
                Thirukannapuram, Nagapattinam.                         ... Appellant

                                                       Vs.

                1. Arulmigu Agneeswara Swamy Devesthanam
                  Thirupugalur represented by its
                   Executive Officer, Thirupugalur (Village),
                   Nagapattinam Taluk and District.

                2. Arulmigu Agneeswara Swamy Devesthanam
                   Thirupugalur represented by its
                   Hereditary Trustee Srilasri Sathyagnana Mahadeva
                   Desika Paramacharya Swamigal,
                   Thirupugalur (Village),
                   Nagapattinam Taluk and District.                    ... Respondents



                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgement and decree dated 17.11.2011 passed in A.S.No.37
                of 2011 on the file of the Subordinate Judge, Nagapattinam, Nagapattinam
https://www.mhc.tn.gov.in/judis/
                                                                                       S.A.No.918 of 2012

                District confirming the judgment and decree dated 24.03.2011 passed in
                O.S.No.424 of 2006 on the file of the District Munsif, Nagapattinam,
                Nagapattinam District.


                                           For Appellant          : Ms.T.Hemalatha

                                            For Respondents       : Mr.A.R.Nixon

                                                            -----


                                                    JUDGMENT

Today when the matter is taken up for hearing, the learned counsel

appearing for the appellant appears online and submits that she has been

instructed by her client to withdraw the Second Appeal. She also undertakes to

file a Memo to that effect.

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

appellant, the Second Appeal is dismissed as withdrawn. There shall be no

order as to costs. Consequently, connected Miscellaneous Petition is closed.

27.10.2021

asi

https://www.mhc.tn.gov.in/judis/ S.A.No.918 of 2012

To

1. The Subordinate Judge, Nagapattinam, Nagapattinam.

2. The District Munsif, Nagapattinam, Nagapattinam District.

https://www.mhc.tn.gov.in/judis/ S.A.No.918 of 2012

M. GOVINDARAJ, J.

asi

S.A.No.918 of 2012 and M.P.No.1 of 2012

27.10.2021

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