G. Sivaperumal vs G.Sadasivam
2025 Latest Caselaw 8172 Mad

Madras High Court

G. Sivaperumal vs G.Sadasivam on 29 October, 2025

                                                                                              S.A.No.902of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.10.2025

                                                               CORAM

                                  THE HON'BLE DR. JUSTICE A.D. MARIA CLETE

                                                      S.A.No.902 of 2014
                                                     and M.P.No.1 of 2014

                G. Sivaperumal                                                                 ... Appellant


                                                                      Vs.
                G.Sadasivam                                                                  ... Respondent



                          Second Appeal is filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 10.10.2013 passed in A.S.No.10 of 2013
                on the file of the Principal Subordinate Judge, Salem reversing the judgment
                and decree dated 15.10.2012 passed in O.S.No.1284 of 2006 on the file of I
                Additional District Munsif's Court, Salem.


                                   For Appellant                    : Mr.T.Sezhian

                                   For Respondent                   : Served no appearance




                Page 1 of 3


https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 31/10/2025 01:32:58 pm )
                                                                                      S.A.No.902of 2014




                                                     JUDGMENT

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

appellant sought permission of this Court to withdraw this Second Appeal and

he has also made an endorsement to that effect in the Court bundle.

2. Recording the submission made by the learned counsel for the

appellant and also in view of the endorsement made by him in the Court

bundle, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is also closed.

29.10.2025

Index : Yes/No Speaking order/Non-speaking order dpq

To

1. The Principal Subordinate Judge, Salem

2. The I Additional District Munsif Court, Salem. .

3. The Section Officer, VR Section, High Court of Madras Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 01:32:58 pm ) S.A.No.902of 2014

Dr.A.D. MARIA CLETE, J.

dpq

29.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 31/10/2025 01:32:58 pm )