M/S.Amaravathy Textiles vs Soundappan
2021 Latest Caselaw 19446 Mad

                                                              1         S.A.No.2025 OF 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 22.09.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No.2025 of 2002

                     M/s.Amaravathy Textiles,
                     Karur, Rep. By its Partner,
                     M.Sivakannan,
                     50 Feet Road,
                     Ramakrishnapuram, Karur Town.
                                       ... Appellant / Appellant /
                                                     Defendant

                                                      Vs.


                     Soundappan                     ... Respondent / Respondent /
                                                            Plaintiff

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the judgment and decree dated 11.04.2002
                     made in A.S.No.32 of 2002 on the file of the Principal District
                     Court, Karur, confirming the judgment and decree dated
                     27.11.2001 made in O.S.No.572 of 1998 on the file of the
                     Additional District Munsif, Karur.


                                   For Appellant   : Mr.R.Vijayakumar
                                   For Respondent : Mr.Anand Chandrasekar

                                                     ***



https://www.mhc.tn.gov.in/judis/
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                                                                  2           S.A.No.2025 OF 2002

                                                JUDGMENT

The learned counsel appearing for the appellant has

made an endorsement that the second appeal may be

dismissed as not pressed.

2. In view of the said endorsement, this second appeal

is dismissed as not pressed. No costs.

                                                                                22.09.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

To:

1. The Principal District Judge, Karur.

2. The Additional District Munsif, Karur.

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

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

G.R.SWAMINATHAN,J.

PMU

S.A.No.2025 of 2002

22.09.2021

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