K.Visalatchi vs Arulmighu Jambukeswarar ...
2022 Latest Caselaw 18154 Mad

                                                                            S.A(MD)No.753 of 2006



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.12.2022

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE S.SOUNTHAR

                                             S.A(MD)No.753 of 2006
                                                     and
                                              M.P(MD)No.1 of 2006

                     K.Visalatchi                              ... Appellant/
                                                                   Appellant/2nd Defendant

                                                        Vs.

                     1.Arulmighu Jambukeswarar Akilandeeswari
                         Devasthanam,
                       Represented by its Executive Officer,
                       Thiruvanaikoil,
                       Trichy.                               ... 1st Respondent/
                                                                 1st Respondent/Plaintiff

                     2.D.Nagalakshmi                           ... 2nd Respondent/
                                                                   2nd Respondent/1st Defendant

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 11.11.2005
                     passed in A.S.No.97 of 2002 on the file of the I Additional Sub-Court,
                     Thiruchirappalli, confirming the judgment and decree, dated 04.07.2002
                     passed in O.S.No.1635 of 1994 on the file of the II Additional District
                     Munsif Court, Thiruchirappalli.



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https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD)No.753 of 2006

                                            For Appellant    : Mr.R.Venkatasamy

                                            For R1           : Mr.T.Antony Arul Raj


                                                            JUDGMENT

The learned counsel for the appellant circulated a letter, seeking

leave of the Court to withdraw the second appeal and he has also made

an endorsement to that effect. Leave is granted. This Second Appeal is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                                    13.12.2022

                     Index              :       Yes / No
                     Internet           :       Yes / No
                     gbg


                     To

1.The I Additional Sub-Court, Thiruchirappalli.

2.The II Additional District Munsif Court, Thiruchirappalli.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.753 of 2006

S.SOUNTHAR,J.

gbg

Judgment made in S.A(MD)No.753 of 2006

Dated:

13.12.2022

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