Thangaraj vs L.J. Ganesan ... 1St
2023 Latest Caselaw 13219 Mad

                                                                               S.A.(MD).No.186 of 2020


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 26.09.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                               S.A.(MD)No.186 of 2020
                                                        and
                                             C.M.P(MD) No.2622 of 2020

                     Thangaraj                             ... Appellant/4th Respondent/
                                                               4th Respondent/Auction Purchaser

                                                          -vs-

                     1. L.J. Ganesan                       ... 1st Respondent/Appellant/
                                                               Petitioner-Claimant

                     2. Maheswari                          ... 2nd Respondent/1st Respondent/
                                                               1st Respondent-Decree Holder

                     3. Jeyapandi                          ... 3rd Respondent/2nd Respondent/
                                                               2nd Respondent-Judgment Debtor

                     4. Mahalakshmi                       ... 4th Respondent/3rd Respondent/
                                                               3rd Respondent-Judgment Debtor

                     PRAYER: Second Appeal is filed under Order 21 Rule 58(1) r/w Section 100
                     of C.P.C, against the judgment and decree dated 27.03.2019 passed in A.S.No.
                     55 of 2015 on the file of the Principal District and Sessions Judge,
                     Virudhunagar at Srivilliputhur reversing the order passed in E.A.No.22 of
                     2012 in E.P.No.76 of 2007 in O.S.No.1 of 2007 on the file of the Subordinate
                     Judge, Virudhunagar, dated 05.09.2014, which is liable to be set aside.

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD).No.186 of 2020


                                        For Appellant     : M/s.P.Malini

                                        For Respondents : Mr.K.Seenu Ramachandran – for R1
                                                        : Mrs.R.Meenakumari – for R2
                                                        : No appearance – for R3 and R4


                                                          JUDGMENT

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

for the appellant has filed a Memo along with the signature of the appellant

for not pressing the appeal. The same is recorded and further the learned

counsel for the appellant has also made an endorsement in the bundle to that

effect.

2. In the result, this Second Appeal stands dismissed as not pressed.

There shall be no order as to costs. Consequently, connected Miscellaneous

Petition is closed. The Registry is directed to refund the Court fee, according

to law.

                                                                                             26.09.2023
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

https://www.mhc.tn.gov.in/judis S.A.(MD).No.186 of 2020

To

1.The Principal District and Sessions Judge, Virudhunagar at Srivilliputhur.

2. The Subordinate Judge, Virudhunagar.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.186 of 2020

C.KUMARAPPAN,J.

ebsi

S.A.(MD)No. 186 of 2020

26.09.2023

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