M/S.The Pop King Match Factory vs S.Balasubramanian
2021 Latest Caselaw 19752 Mad

                                                                   S.A.(MD)Nos.266 & 268 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.09.2021

                                                    CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         S.A.(MD)Nos.266 & 268 of 2005


                   M/s.The Pop King Match Factory,
                   represented by its Partner,
                   R.Selvaraj,
                   S/o.Ramaiah Konar,
                   43, Sathur Main Road,
                   Kovilpatti, Tuticorin District.      ... Plaintiff / Respondent / Appellant

(in both Second Appeals)

-Vs-

1.S.Balasubramanian

2.M/s.Santhana Mariamman Kovil, through its Trustee, S.Balasubramanian, Kovilpatti, Tuticorin District. ... Defendants/Appellants/Respondents (in both Second Appeals) Prayer in S.A.(MD)No.266 of 2005: Second Appeal filed under Section 100 of the Civil Procedure Code, against the judgment and decree passed in A.S.No.53 of 2003 dated 18.03.2004 on the file of the Sub-Court, Kovilpatti, reversing the judgment and decree passed in O.S.No.44 of 2000, dated 10.01.2003 on the file of the District Munsif Court, Kovilpatti.

Prayer in S.A.(MD)No.268 of 2005: Second Appeal filed under Section 100 of the Civil Procedure Code, against the judgment and decree passed in A.S.No.52 of 2003 dated 01.04.2004 on the file of the Sub-Court, https://www.mhc.tn.gov.in/judis/

S.A.(MD)Nos.266 & 268 of 2005

Kovilpatti, reversing the judgment and decree passed in O.S.No.43 of 2000, dated 10.01.2003 on the file of the District Munsif Court, Kovilpatti.

For Appellant : Mr.Nalla Thambi For Respondents : Mr.S.Anand Chandrasekaran (in both second appeals)

COMMON JUDGMENT

The learned counsel appearing for the appellant seeks leave to

withdraw the second appeals. These second appeals are dismissed as

withdrawn. No costs.

27.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub-Court, Kovilpatti.

2.The District Munsif Court, Kovilpatti.

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

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

S.A.(MD)Nos.266 & 268 of 2005

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.Nos.266 & 268 of 2005

27.09.2021

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