S.Devarajan vs Shanmugasundaram
2022 Latest Caselaw 1498 Mad

                                                                               S.A.No.890 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 31.01.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.No.890 of 2017
                                             and C.M.P.No.22340 of 2017

                S.Devarajan                                               ... Appellant

                                                        Vs.


                Muthusamy (Died)

                1. Shanmugasundaram

                2. The District Collector,
                   Erode District,
                   Perundurai Road,
                   Erode - 11.

                3. The Executive Engineer,
                   Public Works Department,
                   Lower Bhavani Project,
                   Erode - 2.

                4. S.Thilagavathy

                P.Subramania Gounder (Died)                               ... Respondents




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                                                                                      S.A.No.890 of 2017


                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 13.07.2017 made in A.S.No.34 of
                2012 on the file of the I Additional Sub Court, Erode, confirming the judgment
                and decree dated 28.11.2011 made in O.S.No.690 of 2006 on the file of the II
                Additional District Munsif Court, Erode.


                                           For Appellant          : Mr.D.Selvaraju

                                           For Respondent
                                               Nos.2 and 3       : Mr.P.Harish
                                                                   Government Advocate
                                                             -----

                                                   JUDGMENT

Today when the matter is taken up for hearing, the learned counsel

appearing for the appellant appears online and seeks permission of this Court to

withdraw the Second Appeal.

2. Recording the submission made by the learned counsel for the

appellant, the Second Appeal is dismissed as withdrawn. There shall be no order

as to costs. Consequently, connected Miscellaneous Petition is closed.

31.01.2022 asi

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To

1. The I Additional Sub Court, Erode.

2. The II Additional District Munsif Court, Erode.

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M. GOVINDARAJ, J.

asi

S.A.No.890 of 2017 and C.M.P.No.22340 of 2017

31.01.2022

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