Narasimhan vs Arulmigu Narasimha Swamy Temple
2022 Latest Caselaw 6207 Mad

                                                                               S.A.No.1492 of 2007
                                                                              and M.P.No.1 of 2007


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 25.03.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No.1492 of 2007
                                                       and
                                                 M.P.No.1 of 2007

                     Narasimhan                                             ... Appellant
                                                    Vs.
                     Arulmigu Narasimha Swamy Temple,
                     Rep. by its Executive Officer,
                     Namakkal.                                              ... Respondent

                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 30.11.2007 passed in A.S. No.11 of 2005, on
                     the file of the Additional District Court (Fast Track Court), Namakkal,
                     reversing the decree and judgment dated 30.06.2003 passed in O.S.
                     No.10 of 2003, on the file of the District Munsif Court, Namakkal.

                                           For Appellant    : Mr.R.Krishna Prasad
                                           For Respondent   : Mr.M.Sundar
                                                   JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw the appeal and also made an

endorsement to that effect.

https://www.mhc.tn.gov.in/judis S.A.No.1492 of 2007 and M.P.No.1 of 2007

2. In view of the endorsement made by the learned counsel

appearing for the appellant, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

25.03.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis S.A.No.1492 of 2007 and M.P.No.1 of 2007

R. HEMALATHA, J.

mtl

To

1. The Additional District Court (Fast Track Court), Namakkal.

2. The District Munsif Court, Namakkal.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.1492 of 2007 and M.P.No.1 of 2007

25.03.2022

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