Rajam vs Manohar ...1St
2023 Latest Caselaw 8369 Mad

                                                                           S.A.(MD).No.285 of 2018




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 14.07.2023

                                                   CORAM

                                  THE HONOURABLE MR. JUSTICE C.KUMARAPPAN

                                            S.A.(MD).No.285 of 2018
                                                     and
                                           C.M.P(MD)No.8001 of 2018


                Rajam                                          ... Appellant/Appellant/
                                                                   2nd Defendant


                                                   Vs.


                1.Manohar                                       ...1st Respondent/
                                                                   1st Respondent/Plaintiff

                2.Pasupathy                                     ...2nd Respondent/
                                                                   2nd Respondent/
                                                                   1st Defendant


                Prayer: Second Appeal is filed under Section 100 of CPC to set aside the
                judgment and decree passed by the learned Additional District Judge (Fast
                Track Court), Kumbakonam dated 20.07.2017 made in A.S.No.22 of 2014,
                confirming the judgment and decreetal order passed by the learned Additional
                Subordinate Judge, Kumbakonam in O.S.No.212 of 2003 dated 28.01.2014.



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https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD).No.285 of 2018




                                  For Appellant   : Mr.C.Suresh Kannan
                                  For R1          : Mr.V.Karthikeyan
                                  For R2          : Mr.K.Govindarajan



                                                  JUDGMENT

The learned counsel for the appellant seeks permission of this Court to

withdraw the second appeal and he has also made an endorsement to that effect.

2. In view of the above, the second appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is closed.

                                                                          14.07.2023
                NCC               : Yes / No
                Index             : Yes / No
                Internet          : Yes/ No
                Sn

                To

1.The learned Additional District Judge (Fast Track Court), Kumbakonam

2.The learned Additional Subordinate Judge, Kumbakonam

https://www.mhc.tn.gov.in/judis S.A.(MD).No.285 of 2018

C.KUMARAPPAN,J.

sn

S.A.(MD).No.285 of 2018

14.07.2023

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