Venkatachalam vs Devraj
2022 Latest Caselaw 7360 Mad

                                               MP.No.2/2009 in SA.SR.No.16828/2008 & SA.SR.No.16828/2008




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 07.04.2022

                                                     CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                         MP.No.2/2009 in SA.SR.No.16828/2008 & SA.SR.No.16828/2008


                    Venkatachalam                                                     .. Petitioner /
                                                                                          Appellant

                                                         Vs.


                    1.Devraj
                    2.Viswanathan
                    3.Parvatham
                    4.Bakkiam
                    5.Pankajam                                                        .. Respondents

Prayer in MP.No.2/2009:- Petition filed under Section 5 of the Limitation Act to condone the delay of 19 days in preferring the above Second appeal.

Prayer in SA.SR.No.16828/2008:- Second Appeal filed under Section 100 of the Civil Procedure Code against the judgment and decree 24.04.2007 made in AS.No.80/2005 on the file of the learned Principal District Judge, Erode, reversing the judgment and decree dated 29.10.2004 in OS.No.148/2000 on the file of the learned Subordinate Judge, Dharapuram.

https://www.mhc.tn.gov.in/judis 1 Page of 4 MP.No.2/2009 in SA.SR.No.16828/2008 & SA.SR.No.16828/2008

For Petitioner / Appellant : Mr.R.Asokan

ORDER/JUDGMENT

(1) Learned counsel for the petitioner/appellant has circulated a Letter

dated 05.04.2022 to list the above petition under the caption ''For

Withdrawal''.

(2) Accordingly, the matter is listed today under the caption ''For

Withdrawal''.

(3) The learned counsel for the petitioner/appellant represented that

MP.No.2/2009 may be dismissed as withdrawn.

(4) Recording the submission of the learned counsel for the petitioner /

appellant, MP.No.2/2009 is dismissed as withdrawn.

Consequently, the Second Appeal is rejected at the SR Stage.

07.04.2022 cda Internet : Yes NOTE:- Issue order copy on 11.04.2022.

https://www.mhc.tn.gov.in/judis 2 Page of 4 MP.No.2/2009 in SA.SR.No.16828/2008 & SA.SR.No.16828/2008

To

1.The Principal District Judge Erode.

2.The Subordinate Judge Dharapuram.

3.The SAR, Main AE Section High Court, Madras.

4.The Section Officer VR Section, High Court Chennai.

https://www.mhc.tn.gov.in/judis 3 Page of 4 MP.No.2/2009 in SA.SR.No.16828/2008 & SA.SR.No.16828/2008

S.S.SUNDAR, J.,

cda

MP.No.2/2009 in SA.SR.No.16828/2008 and SA.SR.No.16828/2008

07.04.2022

https://www.mhc.tn.gov.in/judis 4 Page of 4