Nagarajan vs Appanasamy
2021 Latest Caselaw 20154 Mad

                                                            1       S.A.(MD)No.1071 OF 2006

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 30.09.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.1071 of 2006


                     Nagarajan                        ... Appellant / Respondent /
                                                            Plaintiff



                                                      Vs.


                     1. Appanasamy
                     2. Ramachandran                  ... Respondents / Appellants /
                                                           Defendants



                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the judgment and decree dated 21.11.2005
                     passed in A.S.No.36 of 2004 by the Sub Court, Aruppukottai,
                     partly allowed the judgment and decree dated 14.10.2004
                     passed in O.S.No.49 of 2000 by the District Munsif Court,
                     Aruppukottai.


                                   For Appellant   : Mr.V.Perumal
                                   For Respondents : Mr.S.Natarajan

                                                     ***




https://www.mhc.tn.gov.in/judis/
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                                                             2         S.A.(MD)No.1071 OF 2006

                                                                  G.R.SWAMINATHAN,J.


                                                                                        PMU


                                                 JUDGMENT

The learned counsel appearing for the appellant seeks

leave to withdraw this second appeal. He circulated a letter to

that effect.

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

as withdrawn. No costs.

                                                                              30.09.2021

                     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 Sub Judge, Aruppukottai.

2. The District Munsif, Aruppukottai.

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

S.A.(MD)No.1071 of 2006

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

30.09.2021

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