Samboornam vs Sankaralingam ...1St
2022 Latest Caselaw 16120 Mad

                                                                                S.A.(MD) No.520 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 11.10.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                             S.A.(MD) No.520 of 2013
                                              M.P(MD).No.1 of 2013


                     Samboornam                       ... Appellant/1st respondent/1st Defendant



                                                         Vs

                     1.Sankaralingam                          ...1st respondent/Appellant/Plaintiff
                     2.Subramani
                     3.Saminathan
                     4.Annammal
                     5.Pitchaimuthu
                     6.Kandhasamy                     ...Respondents 2 to 6/Respondents 2 to 6/
                                                             Defendants 2 to 6

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 20.11.2012 made in A.S.No.74 of 2012 on
                     the file of the Additional Subordinate Court, Karur, reversing the judgment
                     and decree passed by the Additional District Munsif, Karur dated
                     29.07.2011 in O.S.No.254 of 2007.




                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.520 of 2013



                                   For Appellant     :     Mr.Anand Chandrasekar
                                                           for M/s.Sarvabhauman Associates


                                   For Respondents :       Mr.M.Karthikeya Venkatachalapathy
                                                           for R1
                                                           No-appearance for R2 to R5
                                                           Mr.E.K.Kumaresan for R6

                                                   JUDGMENT

This appeal is listed today under the caption 'for withdrawal' on the basis of

the letter dated 10.10.2022, given by the learned counsel for the appellant.

Today, the learned counsel for the appellant seeks permission of this Court

to withdraw the appeal. Recording the letter dated 10.10.2022, this Second

Appeal is dismissed as withdrawn. No costs. Connected miscellaneous

petition is closed.

11.10.2022 Internet:Yes Index:Yes/No

ssb

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.520 of 2013

To

1. The Additional Subordinate Court, Karur

2.The Additional District Munsif, Karur

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.520 of 2013

N.SESHASAYEE, J.

ssb

S.A.(MD) No.520 of 2013

11.10.2022

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