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Ramamurthy vs Saravana Babu
2025 Latest Caselaw 8930 Mad

Citation : 2025 Latest Caselaw 8930 Mad
Judgement Date : 25 November, 2025

Madras High Court

Ramamurthy vs Saravana Babu on 25 November, 2025

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 25-11-2025

CORAM

THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

S.A.Nos.307 & 308 of 2014

1. Ramamurthy

2. Jayakumar ... Appellants in both the appeals Vs.

1. Saravana Babu

2. Arjunan … Respondents In Both The Appeals.

PRAYER in S.A.No.307 of 2014:

This Second Appeal is filed under Section 100 of C.P.C., against the judgment and decree of the learned Subordinate Judge of Panruti dated 08.02.2011 passed in A.S.No.37 of 2010 partly allowing the appeal setting aside the judgment and decree of the learned District Munsif of Panruti in O.S.No.206 of 2004 dated 27.07.2010.

PRAYER in S.A.No.308 of 2014:

This Second Appeal is filed under Section 100 of C.P.C., against the judgment and decree of the learned Subordinate Judge of Panruti dated 08.02.2011 passed in Cross Appeal filed in A.S.No.37 of 2010 partly allowing the appeal setting aside the judgment and decree of the learned District Munsif of Panruti in O.S.No.206 of 2004 dated 27.07.2010.






https://www.mhc.tn.gov.in/judis              ( Uploaded on: 27/11/2025 11:00:03 am )
                                     For Appellants      :Mr.r.Gururaj

                                     For R1              : Mr. D.Ravichander

                                     For R2              : Notice dispensed with vide order dated
                                                           13.04.2022.

                                                  COMMON JUDGEMENT



The learned counsel appearing for the appellants in both the second appeals

seeks permission of this Court to withdraw these appeals and he has also made the

following endorsement":

“At the instruction of the appellants, I may be

permitted to withdraw”

2 In view of the submission and endorsement made by the learned

counsel for the appellants, these Second Appeals are dismissed as withdrawn. No

costs.

25.11.2025 mfa Index: Yes / No Speaking Order / Non-speaking Order Neutral Citation: Yes / No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:03 am ) To

1. The Subordinate Judge of Panruti

2. The District Munsif of Panruti

3. The Section Officer, VR Section.

High Court, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:03 am ) DR. A.D. MARIA CLETE, J

mfa

S . A . N o s.3 0 7 & 3 0 8 of 2 0 1 4

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:03 am ) 25.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:03 am )

 
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