Arulmigu Kamatchi Amman Temple vs Salam Sarkar
2022 Latest Caselaw 16768 Mad

                                                           1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 20.10.2022

                                                     CORAM

                       THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                       Second Appeal Nos.1083 & 1084 of 2002


                     Arulmigu Kamatchi Amman Temple,
                     Thiruvannamalai,
                     by its Executive Officer                  ... Appellant in both Second
                                                                    Appeals.

                                                     Vs.

                     1.Salam Sarkar
                     2.Malliga Bi
                     3.Anwar
                     4.Settu
                     5.E.Mihamadhu Ali
                     6.Gajendran
                     7.The Commissioner,
                     HR & CE Department,
                     Chennai.                         ... Respondents in both Second

Appeals.

(R7 impleaded vide order dated 08.06.2022 made in S.A.Nos.1083 & 1084 of 2002 by CVKJ)

Prayer in S.A.Nos.1083 & 1084 of 2002:- These second appeals have

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been filed under Section 100 C.P.C., against the judgment and decree dated 28.06.2000 made in A.S.Nos.148 & 142 of 1999 respectively on the file of the learned Principal District Judge, Thiruvannamalai reversing the judgment and decree dated 09.09.1999 made in O.S.No.165 of 1997 on the file of the learned Principal District Munsif, Thiruvannamalai.

S.A.Nos.1083 & 1084 of 2002:-

For Appellant : Mr.R.Swaminathan For Respondents : Mr.V.Raghavachari for R1 to R3 Mr.R.Karthikeyan for RR4 & 5 Mr.R.Siddharth, GA(CS) for R7.

COMMON JUDGEMENT

Memorandums filed by the learned counsel for the

appellant stating that the appellant/plaintiff withdraws the present

second appeals, as per the instructions/permission of the Commissioner

of HR & CE, Chennai dated 22.07.2022.

2.The said memorandums are taken on record.

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3.In the light of the above, the second appeals are dismissed as

withdrawn. No costs.

20.10.2022 dn

To

1.The Principal District Judge, Thiruvannamalai

2.The Principal District Munsif, Thiruvannamalai.

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KRISHNAN RAMASAMY.J.,

dn

Second Appeal Nos.1083 & 1084 of 2002

20.10.2022

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