Madras High Court
Palaniappa Gounder (Died) vs Chellammal on 29 February, 2024
S.A.No.1235 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.02.2024
CORAM
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
S.A.No.1235 of 2013
and
M.P.No.1 of 2013
1.Palaniappa Gounder (Died)
2.Samiappan .. Appellants
Vs.
1.Chellammal
2.Arukkani .. Respondents
(A1 Died. RR1 to 3
already on record as LR's
of the deceased A1 and
R3 transposed as
an Appellant 2, vide
Court order dated
02.01.2024 made in
S.A.No.1235/2013 by
VLNJ)
Page No 1 of 4
https://www.mhc.tn.gov.in/judis
S.A.No.1235 of 2013
Prayer : This Second Appeal is filed under Section 100 of Civil Procedure
Code, to set aside the judgment and decree dated 19.11.2012 made in
A.S.No.66 of 2012 on the file of the I Additional District Court, Erode
reversing the finding of the judgment and decree, dated 05.08.2011 made in
I.A.No.331 of 2010 in O.S.No.410 of 2009 on the file of I Additional
Subordinate Court, Erode.
For Appellants : Mr.M.Guruprasad
For Respondents : Mr.V.S.Kesavan
JUDGMENT
The learned counsel for the appellant seeks permission of this Court to withdraw this appeal with a liberty to raise all the objections with respect to the suit before the Trial Court.
2. Liberty is granted. It is needless to state that rejection of plaint is a plea in demurrer and for the purpose of the same, the averments made in the plaint had alone taken to be true. It is up to the Trial Court, during the time of trial, to marshall the evidence let in on the basis of the pleadings to come to a conclusion whether the plaintiff has proved his case. The withdrawal of this appeal will not have any bearing on the rights of the parties to agitate their respective rights during the time of the trial.
Page No 2 of 4 https://www.mhc.tn.gov.in/judis S.A.No.1235 of 2013
3. With the above observation, the Second Appeal stands dismissed as withdrawn. Consequently, connected Miscellaneous Petition is closed.
29.02.2024 Index:Yes/No Speaking Order :Yes/No Neutral Citation:Yes/No mkn2 To
1.The I Additional District Court, Erode
2.The I Additional Subordinate Court, Erode Page No 3 of 4 https://www.mhc.tn.gov.in/judis S.A.No.1235 of 2013 V. LAKSHMINARAYANAN, J.
mkn2 S.A.No.1235 of 2013 and M.P.No.1 of 2013 29.02.2024 Page No 4 of 4 https://www.mhc.tn.gov.in/judis