Kumar Nadar vs Anaipothi Thevar
2023 Latest Caselaw 12341 Mad

                                                                                 S.A.No.1741 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 12.09.2023

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                S.A.No.1741 of 2003
                 1.Kumar Nadar
                 2.Arumuga Gani
                 3.Murugan                                                           ... Appellants
                                                         Vs.
                 1.Anaipothi Thevar
                 2.Ayyathurai Thevar
                 3.Lakshmanan
                 4.Periasamy
                 5.Pitchai Gani
                 6.Periya Ganapathiammal
                 7.Muppidathi
                 8.Arasunilaiyitta Thevar                                          ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree dated 18.11.1996 passed in A.S.No.85 of
                 1995 on the file of the Court of the Subordinate Judge of Tenkasi in reversing the
                 judgment and decree dated 11.10.1995 passed in O.S.No.464 of 1989 on the file
                 of the Court of the District Munsif of Tenkasi.


                                    For Appellants     : Mr.P.Peppin Fernando
                                    For Respondents : No appearance


                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1741 of 2003



                                                      JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellants submitted that he is not pressing the second appeal

and he has also made an endorsement to that effect. Hence, the Second Appeal is

dismissed as not pressed. No costs.

12.09.2023

akv

To

1.The Subordinate Judge, Tenkasi.

2.The District Munsif, Tenkasi.

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

https://www.mhc.tn.gov.in/judis S.A.No.1741 of 2003

KRISHNAN RAMASAMY,J.

akv

S.A.No.1741 of 2003

12.09.2023

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