P.Chellammal vs P.Chandrammal : 1St
2021 Latest Caselaw 17342 Mad

                                                                        S.A.(MD)No.401 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 24.08.2021

                                                     CORAM

                      THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                               S.A.(MD)No.401 of 2021
                                                        and
                                              CMP(MD)No.5266 of 2021

                     1.P.Chellammal
                     2.P.Sathiyaseelan
                     3.P.Anandhan                         : Appellants/Appellants/
                                                     Respondents 8 to 10/Defendants 8 to 10

                                                        Vs.
                     1.P.Chandrammal                      : 1st Respondent/1st Respondent/
                                                                Petitioner/Plaintiff

                     2.N.Muthusamy
                     3.Natarajan
                     4.N.Lingam
                     5.Varnam Ammal
                     6.Palaniammal                   : Respondents 2 to 6/Respondents 2 to 6/
                                                  Respondents 2, 4, 5 6 & 7/Defendants 2 to 7

                     PRAYER:- Second Appeal filed under Section 100 of Code of Civil
                     Procedure, to set aside the Judgment and Decree dated 29.07.2020 passed
                     in A.S.No.51 of 2018 on the file of the Additional District Court (Fast
                     Track Court), Palani confirming the judgment and decree dated
                     22.01.2018 in I.A.No.118 of 2009 in O.S.No.351 of 1989 on the file of
                     the Sub Court, Palani.


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https://www.mhc.tn.gov.in/judis/
                                                                          S.A.(MD)No.401 of 2021

                                     For Appellants    : Mr.G.Prabhu Rajadurai
                                     For Respondents : Mr.R.Vijayakumar
                                                         (for R1, R3 and R6)
                                                        Mr.Rajakarthikeyan (for R5)
                                                        Mr.S.Meenakshi Sundaram
                                                        (for R2 & R4)

                                                 JUDGMENT

The learned counsel for the appellants would submit that in view

of the order passed by this Court in S.A.(MD)No.669 of 2020, dated

24.08.2021, he is not pressing this second appeal through virtual hearing.

2.Recording the same, this Second Appeal is dismissed as not

pressed. No costs. Consequently, connected miscellaneous petition is

closed.

24.08.2021

Index : Yes/No Internet: Yes/No sji

https://www.mhc.tn.gov.in/judis/ S.A.(MD)No.401 of 2021

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Additional District Court (Fast Track Court), Palani.

2.The Sub Court, Palani.

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

https://www.mhc.tn.gov.in/judis/ S.A.(MD)No.401 of 2021

A.D.JAGADISH CHANDIRA,J.

sji

Judgment made in S.A.(MD)No.401 of 2021

24.08.2021

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