Madras High Court

K.Periyasamy vs N.Nagulsamy on 9 July, 2025

                                                                                       S.A.(MD)No.632 of 2012

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 09.07.2025

                                                         CORAM:

                                  THE HON'BLE MR JUSTICE K.K. RAMAKRISHNAN

                                             S.A.(MD)No.632 of 2012
                                            and M.P.(MD).No.1 of 2012

                    1.K.Periyasamy
                    2.P.Palanisamy
                    3.P.Gunasekar
                    4.K.Karuppannan
                    5.K.Thangavel                                ... Appellants/Respondents 1 to 5/
                                                                        Defendants 1 to 5

                                                              Vs.
                    1.N.Nagulsamy
                    2.Vijayalakshmi
                    3.Rajaguru
                    4.Gurunathan @ Baskaran
                    5.Prema                                   ... Respondents/Respondents 7 to 10/
                                                       Plaintiff & Legal representatives
                                                                     of G.Subramanian

                    Prayer: The second appeal is filed under Section 100 of the Civil

                    Procedure Code against the judgment and decree passed in A.S. No. 43 of

                    2009, dated 01.11.2011, on the file of the District Judge, Karur, reversing

                    the judgment and decree passed in 161 of 2006, dated 07.09.2009, on the

                    file of the Additional Subordinate Judge, Karur.



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                                                                                         S.A.(MD)No.632 of 2012

                                    For Appellant                  : Mr.E.K.Kumaresan

                                    For Respondents           : Mr.M.P.Senthil for R1
                                                                For R2 to R5 – No Appearance
                                                           ORDER

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

for the appellant seeks permission of this Court to withdraw the present

appeal. He has also made an endorsement to that effect.

2.Recording the submissions of the learned counsel for the

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

Consequently, connected civil miscellaneous petition is closed.

09.07.2025

NCC :yes/No Index :yes/No Internet:yes/No TM

1.The District Judge, Karur

2.The Additional Subordinate Judge, Karur.

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 03:27:31 pm )