K.Rajendran vs Chellapiranthan
2024 Latest Caselaw 17658 Mad

Madras High Court

K.Rajendran vs Chellapiranthan on 5 September, 2024

Author: S.Srimathy

Bench: S.Srimathy

                                                                             S.A.(MD).No.832 of 2008




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 05.09.2024

                                                   CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                           S.A.(MD).No.832 of 2008

              K.Rajendran                                             ... Appellant
                                                      Vs.
              1.Chellapiranthan
              2.S.Murugan                                            ... Respondents

              PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
              against the judgment and decree in A.S.No.58 of 2006 on the file of the Principal
              Subordinate Court, Madurai, dated 15.11.2006, modifying the judgment and
              decree made in O.S.No.142 of 2005, dated 25.11.2005, on the file of the District
              Munsif Court, Melur.
                                         For Appellant     : Mr.K.Sulthan Allowdhin
                                         For Respondents : Mr.V.Ramakrishnan
                                                     *****

                                                 JUDGMENT

When the second appeal was taken up for hearing, the learned Counsel

appearing for the appellant sought the permission of this Court to withdraw the

second appeal. The learned Counsel appearing for the appellant has circulated a

letter and has made an endorsement to that effect.

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

2.In view of the above said submission, the second appeal is dismissed as

withdrawn. No costs.

                                                                        05.09.2024
              Index         : Yes / No
              NCC           : Yes / No

              Tmg


              TO:

1. Principal Subordinate Court, Madurai.

2. District Munsif Court, Melur.

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

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

S.SRIMATHY, J.

Tmg

Judgment made in

Dated:

05.09.2024

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