Chairman vs R.Muthusamy
2022 Latest Caselaw 11216 Mad

                                                             1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 27.06.2022

                                                      CORAM:

                             THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                                 S.A.No.581 of 2013
                                                  M.P.No.1 of 2013

                     1. Chairman,
                        Tamil Nadu Electricity Board
                        Chennai.

                     2. The Superintending Engineer,
                        Mettur Electricity Distribution Circle,
                        Tamil Nadu Electricity Board,
                        Mettur Dam – 636 401.

                     3. The Executive Engineer
                        Tamil Nadu Electricity Board,
                        Namakkal.

                     4. The Assistant Engineer,
                        Execution and Maintenance,
                        Tamil Nadu Electricity Board,
                         Puthansanthai, Namakkal.                     .. Appellants


                                                             Vs.
                     R.Muthusamy
                     S/o.Ramasamy Gounder,
                     Nachiyur, Pottanam Post,
                     Namakkal Taluk & District.                       .. Respondent



https://www.mhc.tn.gov.in/judis
                                                                  2

                     PRAYER: Second Appeal filed under Section 100 of Code of Civil
                     Procedure against the Judgment and Decree dated 30.09.2011 made in
                     A.S.No.20 of 2010 on the file of Subordinate Judge, Namakkal and
                     confirming the Judgment and Decree dated 29.09.2009 made in
                     O.S.No.572 of 2005 on the file of Additional District Munsif Court at
                     Namakkal.



                                          For Appellants         : Mr.M.Saravanakumar
                                                                    For M/s.Hemalatha Gajapathy

                                           For Respondents       : P. Balasubramanian

                                                         JUDGMENT

Learned counsel for the appellants seek permission of this Court to

withdraw this appeal and he has also made an endorsement to that effect.

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

appellants, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected Miscellaneous Petition is closed.

27.06.2022

msrm

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

To

1. The Subordinate Judge, Namakkal

2. The Additional District Munsif Court, Namakkal..

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

T.V.THAMILSELVI,J.

msrm

S.A.No.581 of 2013 M.P.No.1 of 2013

27.06.2022

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