V.E.Sagayam vs Vallavan
2023 Latest Caselaw 7267 Mad

                                                                                  S.A.No.307 of 2016
                                                                           and C.M.P.No.5771 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 28.06.2023

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                   S.A.No.307 of 2016
                                                          and
                                                 C.M.P.No.5771 of 2016

                     1.V.E.Sagayam
                     2.V.T.Munivel                                 ... Appellants
                                                          Vs.
                     1.Vallavan
                     2.The District Collector,
                       Tiruvallur District,
                       Tiruvallur.
                     3.The Tahsildar,
                       Tiruvallur Taluk,
                       Tiruvallur.                                 ... Respondents


                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 29.10.2015 passed in A.S. No.2 of 2015, on
                     the file of the Sub Court, Tiruvallur, reversing the decree and judgment
                     dated 30.10.2014 passed in O.S. No.301 of 2009, on the file of the
                     District Munsif Court, Tiruvallur.




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.307 of 2016
                                                                         and C.M.P.No.5771 of 2016



                                            For Appellants    : Ms.M.B.Chaithanya
                                                               for Mr.M.L.Ramesh
                                            For R1            : Mr.R.Selvakumar
                                            For RR2 & 3      : Dr.S.Suriya, AGP



                                                   JUDGMENT

The learned counsel appearing for the appellants seeks

permission of this Court to withdraw the appeal and also made an

endorsement to that effect.

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

appearing for the appellant, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected Civil Miscellaneous

Petition is closed.

28.06.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis S.A.No.307 of 2016 and C.M.P.No.5771 of 2016

R. HEMALATHA, J.

mtl

To

1. The Sub Court, Tiruvallur.

2. The District Munsif Court, Tiruvallur.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.307 of 2016 and C.M.P.No.5771 of 2016

28.06.2023

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