Jawaharlal vs Thenmozhi
2023 Latest Caselaw 3728 Mad

                                                                         S.A.Nos.215, 217 & 218 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 03.04.2023

                                                      CORAM

                                          MR.JUSTICE N.SESHASAYEE

                                          S.A.Nos.215, 217 and 218 of 2020
                                                        and
                                     C.M.P.Nos.4426, 4521, 4501 and 4496 of 2020


                  Jawaharlal                                            ... Appellant in all S.A.

                                                        Vs.

                  1.Thenmozhi
                  2.Nirmal Kumar
                  3.Ravi

                  4.Joint Registrar-II
                  Office of the Joint Registrar -II
                  Taluk Office Compound
                  Tiruvannamalai

                  (Respondents 2 & 4 are set exparte
                  and hence they are given up)                ... Respondents in S.A.215/2020


                  1.Thenmozhi
                  2.Nirmal Kumar
                  3.Ravi

                  (2nd Respondents is set exparte
                  and hence he is given up)                   ... Respondents in S.A.217/2020

                  1/4



https://www.mhc.tn.gov.in/judis
                                                                      S.A.Nos.215, 217 & 218 of 2020




                  1.Thenmozhi
                  2.Nirmal Kumar
                  3.Ravi
                  4.Chinnapuli @ A.Venkatesan

                  5.Tahsildar
                  Taluk Office
                  Tiruvannamalai

                  (Respondents 2 & 4 are set exparte
                  and hence they are given up)             ... Respondents in S.A.218/2020




                  COMMON PRAYER: These Second Appeals are filed under Section 100 of
                  the Civil Procedure Code, seeking to set aside the judgment and decree
                  passed in A.S.Nos.46, 47 and 48 of 2014 dated 31.07.2019 on the file of the
                  learned Additional Subordinate Judge, Tiruvannamalai, Tiruvannamalai
                  District confirming the judgment and decree passed in O.S.Nos.279, 308 and
                  401 of 2008 dated 10.09.2014 on the file of the learned Principal District
                  Munsif, Tiruvannamalai and allow these second appeals.


                                  For Appellant        : Mr.V.Kannan in all S.A

                                  For Respondents      : Mr.M.Sankar
                                                         & Babu Ganesh for R3 in all S.A.




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https://www.mhc.tn.gov.in/judis
                                                                        S.A.Nos.215, 217 & 218 of 2020




                                                     ORDER

Learned counsel for the appellant seeks permission of this Court to

withdraw this second appeal and he has also filed a letter addressed to the

Registry to that effect.

2. In view of the submission and the letter addressed to the Registry, the

second appeal stands dismissed as withdrawn. Consequently, the connected

Civil Miscellaneous Petitions are closed. No costs.

03.04.2023

kas

Index : yes / no Internet : yes / no Speaking / Non Speaking order

To.

1.The Additional Subordinate Judge Tiruvannamalai Tiruvannamalai District

2.The Principal District Munsif, Tiruvannamalai

https://www.mhc.tn.gov.in/judis S.A.Nos.215, 217 & 218 of 2020

N.SESHASAYEE, J.

kas

S.A.Nos.215, 217 and 218 of 2020 and C.M.P.Nos.4426, 4521, 4501 and 4496 of 2020

03.04.2023

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