Moni @ Thanka Nadar vs Rajendran
2024 Latest Caselaw 7445 Mad

Madras High Court

Moni @ Thanka Nadar vs Rajendran on 3 April, 2024

                                                                                S.A.(MD).No.1860 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 03.04.2024

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                               S.A.(MD).No.1860 of 2003

                 Moni @ Thanka Nadar                                                      ... Appellant

                                                   Vs.

                 1.Rajendran
                 2.Subbia
                 3.State of Tamil Nadu
                   represented by District Collector,
                   Kanyakumari District at Nagercoil.                                  ... Respondents

                 PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure Code,
                 against the judgment and decree dated 30.04.2001 made in A.S.No.115 of 2000
                 on the file of Additional Sub Court, Nagercoil, confirming the judgment and
                 decree dated 30.11.1998 made in O.S.No.844 of 1995 on the file of II Additional
                 District Munsif, Nagercoil.


                                     For Appellant        : Mr.T.Selvakumaran
                                     For R1 & R2          : No appearance
                                     For R3               : Mr.S.R.A.Ramachandran
                                                           Additional Government Pleader


                 1/3

https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD).No.1860 of 2003



                                                      JUDGMENT

The learned counsel appearing for the appellant made an endorsement

seeking leave of the Court to withdraw the second appeal.

2. Leave granted. The Second Appeal is dismissed as withdrawn. No

costs.

03.04.2024 NCC : Yes/No Index : Yes/No Internet : Yes/No

akv

To

1.The Additional Sub Court, Nagercoil.

2.The II Additional District Munsif, Nagercoil

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

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

S.SOUNTHAR,J.

akv

03.04.2024

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