Thanumalaya Perumal Pillai vs Manickam Asari (Died)
2022 Latest Caselaw 9252 Mad

                                                                                SA.No.357 of 2003




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  Dated : 29.04.2022
                                                       CORAM
                                     THE HONOURABLE MRS.JUSTICE R.THARANI
                                                S.A.No.357 of 2003
                                                        and
                                  C.M.P.No.5022 of 2003 and M.P.(MD)No.1 of 2006


                     Thanumalaya Perumal Pillai                        ... Appellant

                                                         Vs

                     Manickam Asari (died)
                     2.Kala
                     (R2 is suo motu impleaded as
                     legal representative of the deceased
                     sole respondent vide Court order dated
                     27.09.2021 made in S.A.No.357 of 2003)
                                                                       ... Respondent
                     PRAYER :-


                                   This Second Appeal is filed under Section 100 of Civil

                     Procedure Code against the judgment and decree in A.S.No.137 of

                     2001         on the file of the learned Additional District Judge,

                     Kanyakumari at Nagercoil.


                                      For Appellant        : Mr.T.Selvakumaran

                                      For Respondent       : No appearance



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               SA.No.357 of 2003


                                                      JUDGMENT

When this Second Appeal was came up before this Court, the

learned counsel for the appellant sought leave of this Court to

withdraw this Second Appeal as per the instruction of the appellant

and he has also circulated a memo to that effect.

2. Recording the said memo and also the submissions made

by the learned counsel for the appellant, this Second Appeal is

dismissed as withdrawn. Consequently, connected miscellaneous

petitions are also dismissed. No costs.

(R T J) 29.04.2022 Index : Yes / No Internet : Yes / No

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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.

https://www.mhc.tn.gov.in/judis SA.No.357 of 2003

To

1.The Additional District Judge, Kanyakumari at Nagercoil.

2.The Principal District Munsif, Nagercoil.

3.The Record Clerk, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis SA.No.357 of 2003

R.THARANI, J.

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ORDER IN S.A.No.357 of 2003

29.04.2022

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