Valavandan Aasari vs Sakthivel Aasari (Died)
2022 Latest Caselaw 4160 Mad

                                                                       S.A(MD)No.492 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 03.03.2022

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A(MD)No.492 of 2010
                                                       and
                                                M.P(MD)No.3 of 2010


                   Valavandan Aasari                                     ... Plaintiff /
                                                                             Appellant /
                                                                             Appellant

                                                     -Vs-


                   1.Sakthivel Aasari (Died)
                   2.Thiyagarajan
                   3.Kalidas
                   4.velchamy Aasari
                   5.Marthandan                                          ... Defendants/
                                                                             Respondents/
                                                                             Respondents
                   6.S.Subramanian
                   7.Sellakkalai
                   8.S.Thiyagarajan
                   9.S.Kalidas
                     (Respondents 6 to 9 brought on record as
                     legal heirs of the deceased 1st respondent
                     vide order dated 08/12/2009 and made in
                     M.P.No.2 of 2009 in M.P.No.1 of 2009 in
                     S.A(MD)SR.No.12658 of 2004)                         ... Respondents

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 03.12.2001 made in A.S.No.57
                   of 1998 on the file of the Subordinate Judge, Sivagangai, which confirmed
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                   1/9
                                                                           S.A(MD)No.492 of 2010

                   the judgment and decree dated 28.01.1998 made in O.S.No.115 of 1996 on
                   the file of the Principal District Munsif Court, Sivagangai.


                                         For Appellant      : Mr.K.Elil Selvi
                                         For Respondents    : Mr.A.V.Arun for R.2 to R.5
                                                     JUDGMENT

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw this Second Appeal.

2.Permission is granted. This Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

03.03.2022

Internet : Yes/No Index : Yes/No mga

To

1.The Subordinate Judge, Sivagangai.

2.The Principal District Munsif Court, Sivagangai.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A(MD)No.492 of 2010

G.R.SWAMINATHAN.J.,

mga

Judgment made in S.A.(MD)No.492 of 2010

03.03.2022

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