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R.Valli vs S.Lakshmanaraj
2023 Latest Caselaw 5581 Mad

Citation : 2023 Latest Caselaw 5581 Mad
Judgement Date : 6 June, 2023

Madras High Court
R.Valli vs S.Lakshmanaraj on 6 June, 2023
                                                                                    S.A.No.903 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 06.06.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                 S.A.No.903 of 2003


                 1.R.Valli
                 2.R.Maruthavelu
                 3.R.Gajendran                                     ....Appellants

                                                         -Vs-
                 1.S.Lakshmanaraj
                 2.R.Saraswathi                                    ...Respondents


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the decree and judgment of the Additional District and Sessions-cum-
                 Chief Judicial Magistrate Court, Thanjavur at Kumbakonam dated 29.11.2002
                 passed in A.S.No.25 of 2002 confirming the decree and judgment of the II
                 Additional District Judge, Kumbakonam in O.S.No.487 of 1990 dated
                 10.08.1999.


                                      For Appellants    : Mr.V.K.Vijayaraghavan
                                      For R2            : Mr.T.R.Rajaraman



                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.903 of 2003




                                                        JUDGMENT

The learned counsel appearing for the appellants 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 endorsement made by the learned counsel for the

appellant, this second appeal is dismissed as withdrawn. No costs.




                                                                                      06.06.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 am






https://www.mhc.tn.gov.in/judis S.A.No.903 of 2003

To

1.The Additional District and Sessions-cum- Chief Judicial Magistrate Court, Thanjavur at Kumbakonam.

2.The II Additional District Judge, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A.No.903 of 2003

P.VELMURUGAN, J.

am

S.A.No.903 of 2003

06.06.2023

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

 
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