V.Vaithiyalingam vs Sekar ... 1St
2024 Latest Caselaw 8489 Mad

Madras High Court

V.Vaithiyalingam vs Sekar ... 1St on 4 June, 2024

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                              S.A.(MD).No.23 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 04.06.2024

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                             S.A.(MD).No.23 of 2021
                                         and C.M.P.(MD).No.336 of 2021
                     1.V.Vaithiyalingam
                     2.Vasantha
                     3.C.Rani
                     4.Mangayarkarasi                      ... Appellants/Respondents 1 to 4/
                                                                  Defendants 1 to 4

                                                         Vs.
                     1.Sekar                         ... 1st Respondent/Appellant/Plaintiff

                     2.Ravi

                     3.Sub Registrar,
                       Sub Registrar Office,
                       Needamangalam,
                       Thiruvarur District.

                     4.The District Collector,
                       Collectorate,
                       Thiruvarur District,
                       Thiruvarur.                   ... Respondents 2 to 4/
                                                     Respondents 5 to 7/Defendants 5 to 7

                     PRAYER :        Second Appeal filed under Section 100 of the Civil

                     Procedure Code, to call for the records and set aside the decree and

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                     S.A.(MD).No.23 of 2021


                     judgment dated 20.08.2016 in A.S.No.32 of 2016 on the file of the

                     Additional Sub Court, Kumbakonam, by reversing the Judgment and

                     Decree, dated 12.01.2016 made in O.S.No.2 of 2012 on the file of the

                     District Munsif cum Judicial Magistrate Court, Papanasam.

                                   For Appellants         : Mr.C.Rajaraman

                                   For Respondents        : Mr.S.Venkatesan for R1

                                                          For R2 – Already Not pressed

                                                          Mr.D.S.Nedunchezian for R3 and R4

                                                           JUDGMENT

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

the appellant submitted that he not pressed the appeal. He has also made

an endorsement to that effect.

2.Recording the submissions made by the learned counsel for the

petitioner, this Second Appeal is dismissed as not pressed.

Consequently, connected miscellaneous petition is closed.

                                                                                      04.06.2024
                     Index             :       Yes / No
                     Internet          :       Yes / No
                     TM

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

To

1.The Additional Sub Judge, Kumbakonam.

2.The District Munsif cum Judicial Magistrate, Papanasam.

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

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

G.ILANGOVAN,J.

TM

04.06.2024

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