Sri Andal Thiru Aadipoora ... vs P.Azhaguram
2023 Latest Caselaw 4866 Mad

                                                                           S.A(MD)No.741 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 26.04.2023

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                              S.A(MD)No.741 of 2007


                     Sri Andal Thiru Aadipoora Urchavam
                     Kammavar Baghavatha Thathi
                     Packayatharar Ramanuja Coodam
                     Through its Secretary
                     Alagarsamy Naicker,
                     S/o.Narayanasamy Naicker,
                     50, Kanthadai Street,
                     Srivilliputhur.                                  ... Appellant

                                                        Vs.

                     1.P.Azhaguram
                     2.Assistant Electrical Engineer,
                       Town West,
                       Tamil Nadu Electricity Board,
                       Srivilliputhur.

                     3.Assistant Executive Engineer, Town
                       Tamil Nadu Electricity Board,
                       Srivilliputhur.

                     4.Executive Engineer (Distribution),
                       Tamil Nadu Electricity Board,



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.741 of 2007


                       Kottaipatti,
                       Srivilliputhur.
                     5.Superintending Engineer,
                       Virudhunagar Circle Distribution,
                       Tamil Nadu Electricity Board,
                       Srivilliputhur.                                   ...Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 29.1.2007 passed by the
                     Subordinate Judge, Srivilliputhur in A.S.No.91 of 2003 reversing the
                     judgment and decree dated 12.09.2003 passed by the Principal District
                     Munsif, Srivilliputhur in O.S.No.473 of 2000.


                                            For Appellant     : Mr.K.Dinesh

                                            For R1            : Mr.M.Thirunavukarasu
                                            For R2 to R5      : Mr.B.Ramanathan


                                                    JUDGMENT

The learned counsel appearing for appellant seeks permission of

this Court to withdraw the second appeal and he has also given a letter to

the Registry on 21.04.2023 and also made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis S.A(MD)No.741 of 2007

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

appellant, this asecond appeal suit is dismissed as withdrawn. No costs.

Index : Yes / No Speaking Order : Yes / No 26.04.2023 am

To

1.The Sub-Court, Srivilliputhur.

2.The Principal District Munsif, Srivilliputhur

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.741 of 2007

P.VELMURUGAN, J.

am

S.A(MD)No.741 of 2007

26.04.2023

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