P.Raman vs R.Sivanantham @ Sivam
2024 Latest Caselaw 19889 Mad

Madras High Court

P.Raman vs R.Sivanantham @ Sivam on 22 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                   S.A(MD)No.1265 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 22.10.2024

                                                       CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.1265 of 2006
                                                      and
                                              C.M.P(MD)No.2 of 2006

                     P.Raman                                    ... Plaintiff/Appellant/Appellant

                                                         .vs.

                     1.R.Sivanantham @ Sivam

                     2.T.Raju                                   ... Defendants/Respondents/
                                                                          Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 23.02.2006 passed in A.S.No.
                     173/2004, on the file of the Additional Sub-Court, Dindigul confirming the
                     judgment and decree, dated 18.02.2003 passed in O.S.No.795/1999, on the
                     file of the I Additional District Munsif Court, Dindigul.


                                         For Appellant          : Mr.D.Venkatesh

                                         For R1 & R2            : Died



                     Page 1 of 4


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                                                                                 S.A(MD)No.1265 of 2006




                                                    JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw the second appeal and he has also made an

endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

appellant, this second appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 22.10.2024 am

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

To

1.The Additional Sub-Court, Dindigul.

2.The I Additional District Munsif Court, Dindigul.

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

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

V.BHAVANI SUBBAROYAN, J.

am

22.10.2024

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