Petchimuthu vs Chinnamanur Municipality
2024 Latest Caselaw 21422 Mad

Madras High Court

Petchimuthu vs Chinnamanur Municipality on 11 November, 2024

                                                                              S.A(MD).No.304 of 2007


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 11.11.2024

                                                      CORAM :

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                                S.A(MD)No.304 of 2007
                                                        and
                                                M.P.(MD)No.1 of 2007

                     1.Petchimuthu
                     2.Velpandi                            ... Appellants / Plaintiffs
                                                          Vs

                     Chinnamanur Municipality
                     Represented by the Commissioner,
                     Chinnamanur Town,
                     Uthamapalayam Taluk,
                     Theni District.                       ... Respondent / Defendant


                     Prayer : Civil Revision Petition is filed under Section 100 of C.P.C.,
                     Constitution of India, to set aside the decree and judgment dated
                     22.07.2005 made in A.S.No.41/2004, on the file of the Subordinate
                     Judge, Uthamapalayam and to upheld the judgment and decree dated
                     01.07.2004 in O.S.No.36/2003 in the file of the District Munsif,
                     Uthamalapalayam.
                                     For Petitioner   : Mr.R.Surianarayanan

                                     For Respondent   : Mr.G.Muthuraman


                     1/3

https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD).No.304 of 2007


                                                           ORDER

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

appellant sought leave of this Court to withdraw this Appeal and he has

also made an endorsement to that effect.

2. Recording the said submission made by the appellant and the

endorsement made, this Second Appeal stands dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition stands closed.

11.11.2024 NCC :Yes/No Index :Yes/No Internet : Yes/ No

pnn

To

1.The Subordinate Judge, Uthamapalayam.

2.The District Munsif, Uthamalapalayam.

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

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

G.ILANGOVAN, J.

pnn

ORDER IN

and

11.11.2024

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