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Mani vs M.Perachi
2023 Latest Caselaw 348 Mad

Citation : 2023 Latest Caselaw 348 Mad
Judgement Date : 5 January, 2023

Madras High Court
Mani vs M.Perachi on 5 January, 2023
                                                                                     S.A(MD)No.49 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 05.01.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                               S.A(MD)No.49 of 2014
                                                      and
                                               M.P(MD) No.1 of 2014

                 Mani                                                             ...Appellant
                                                        -Vs-


                 M.Perachi                                                   ... Respondent



                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil

                 Procedure, to set aside the judgment and decree dated 26.04.2011 made in

                 A.S.No.59 of 2010 on the file of the Principal Sub Court, Tirunelveli, confirming

                 the judgment and decree dated 28.01.2010 made in O.S.No.224 of 2009 on the

                 file of the Ist Additional District Munsif Court, Tirunelveli.


                                     For Appellant        : Mr.D.Sadiq Raja

                                     For Respondent       : Mr.S.P.Maharajan

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD)No.49 of 2014




                                                        JUDGMENT

The learned counsel appearing for the appellant made an endorsement

seeking leave of the Court to withdraw this second appeal.

2. Leave granted and the Second Appeal is dismissed as withdrawn.

However, there shall be no order as to costs. Consequently, connected

miscellaneous petition is closed.



                                                                                 05.01.2023

                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 cp


                 To

1.The Principal Sub Court, Tirunelveli.

2.The Ist Additional District Munsif Court, Tirunelveli.

https://www.mhc.tn.gov.in/judis S.A(MD)No.49 of 2014

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.49 of 2014

S.SOUNTHAR, J.

CP

S.A(MD)No.49 of 2014 and M.P(MD) No.1 of 2014

05.01.2023

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

 
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