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Santhakumar vs Mookan
2022 Latest Caselaw 3661 Mad

Citation : 2022 Latest Caselaw 3661 Mad
Judgement Date : 25 February, 2022

Madras High Court
Santhakumar vs Mookan on 25 February, 2022
                                                                                 S.A.(MD)No.859 of 2013


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 25.02.2022

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.859 of 2013

                1.Santhakumar
                2.Gurusev                                           ... Appellants
                                                          Vs.

                Mookan                                              ... Respondent


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree dated 25.09.2013 passed in A.S.No.18 of 2013

                on the file of the Sub Court, Uthamapalayam reversing the judgment and decree

                dated 18.03.2013 passed in O.S.No.77 of 2011 on the file of the District Munsif

                Court, Uthamapalayam.


                                  For Appellants    : Mr.V.Meenakshisundaram,
                                                          For Mr.D.Nallathambi

                                  For Respondent : Mr.I.Vel Pradeep,
                                                       For Mr.D.Rajkumar.




https://www.mhc.tn.gov.in/judis
                1/4
                                                                                S.A.(MD)No.859 of 2013


                                                   JUDGEMENT

The learned counsel for the appellants seeks permission of this Court to

withdraw this second appeal and also circulated a letter to the Registry to that

effect.

2.Permission is granted. The second appeal is dismissed as withdrawn.

No costs.



                                                                           25.02.2022
                Index             : Yes / No
                Internet          : Yes/ No
                ias


                To:

                1.The Sub Court,
                  Uthamapalayam.

2.The District Munsif Court, Uthamapalayam.

Copy to:

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

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

S.A.(MD)No.859 of 2013

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

S.A.(MD)No.859 of 2013

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.859 of 2013

25.02.2022

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

 
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