Sakthivel vs The Commissioner
2021 Latest Caselaw 18367 Mad

                                                                                  S.A.No.1227 of 2008

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 07.09.2021

                                                       CORAM:

                            THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.1227 of 2008
                                                        and
                                                  M.P.No.1 of 2008

                      1.Sakthivel
                      2.Amirthalingam
                      3.Vasu
                      4.Kumaresan
                      5.Nirmala
                      6.Mohan Kumar
                      7.Natesan
                      8.Kandasamy
                      9.Revathy
                      10.Navageetha
                      11.Thillaikarasi                                           ...Appellants
                      (As per the order in IA No.32/2007
                      dated 09.08.2007 the 11th respondent
                      has been declared as major)

                                                          vs.

                      The Commissioner,
                      Rasipuram Municipality,
                      Rasipuram.                                                ...Respondent

                      PRAYER: Second Appeal filed under Section 100 of the C.P.C., 1908
                      against the decree and judgment passed dated 25.10.2007 in A.S.No.245
                      of 2003, on the file of the learned Additional District Judge, (Fast Track),

                      1/3
http://www.judis.nic.in
                                                                                  S.A.No.1227 of 2008

                      Namakkal confirming the       decree and judgment dated 18.07.2003 in
                      O.S.No.140 of 1997 on the file of the District Munsif Court, Rasipuram.


                                            For Appellants    : Mr.T.M. Pappiah
                                            For Respondent      : No appearance

                                                     JUDGMENT

The learned counsel appearing for the appellants seeks

permission of this Court to withdraw this second appeal. He has also filed

a Memo dated 06.09.2021 to that effect.

2.In view of the above, this second appeal is dismissed as

withdrawn. No costs. Consequently, the connected Miscellaneous Petition

is closed.

07.09.2021

nr/mtl Index : Yes/No Speaking / Non-speaking order

http://www.judis.nic.in S.A.No.1227 of 2008

R.HEMALATHA, J.

nr/mtl

To

1. The Additional District Judge, (Fast Track), Namakkal.

2. The District Munsif Court, Rasipuram.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.1227 of 2008 and M.P.No.1 of 2008

07.09.2021

http://www.judis.nic.in