P.Padmanabha Pillai vs State Of Tamil Nadu
2022 Latest Caselaw 4385 Mad

                                                                                   S.A.No.525 of 2003


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 07.03.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                                   S.A.No.525 of 2003
                                                          and
                                                 C.M.P.No.7758 of 2003

                     1. P.Padmanabha Pillai
                     2. P.Ambika
                     3. Chandrika
                     4. P.Radhika                                           ... Appellants

                                                         versus

                     1. State of Tamil Nadu
                        Rep. by District Collector,
                        Kanyakumari.

                     2. D.Devadoss
                     3. D.Aruldass
                     4. D.Thilagam
                     5. D.Ranjus
                     6. M.Saroja
                     7. M.Jeeva
                     8. M.Dharthi                                           ... Respondents

                                  Second Appeal filed under Section 100 of C.P.C. against the
                     Judgment and Decree dated 03.10.2022 made in A.S.No.10 of 1998 on
                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.525 of 2003


                     the file of the Sub Court, Padmanabhapuram, confirming the Judgment
                     and decree dated 20.11.1997 made in O.S.No.894 of 1993 on the file of
                     the Additional District Munsif Court, Padmanabhapuram.


                                       For Appellants   : Mr.P.Thiagarajan
                                       For R1           : Mr.D.Gandhiraj
                                                          Special Government Pleader
                                       For R2, R4 to R8 : Mr.K.Sreekumaran Nair
                                       For R3           : Mr.D.Rajagopal

                                                        JUDGMENT

The learned counsel for the appellants circulated a letter dated

03.03.2022 to the Registrar (Judicial), for withdrawing the second

appeal.

2. Based on the letter submitted by the learned counsel for the

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

Consequently, connected miscellaneous petition is closed.

07.03.2022

ogy

https://www.mhc.tn.gov.in/judis S.A.No.525 of 2003

To

1. The Sub Court, Padmanabhapuram.

2. The Additional District Munsif Court, Padmanabhapuram.

https://www.mhc.tn.gov.in/judis S.A.No.525 of 2003

B.PUGALENDHI, J.

ogy

S.A.No.525 of 2003

07.03.2022

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