M/S.Swarna Homes vs R.Rajkumar
2021 Latest Caselaw 23575 Mad

                                                                          S.A.No.785 of 2021


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                Dated: 01.12.2021
                                                    CORAM:
                        THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
                                                S.A.No.785 of 2021
                                                      and
                                              C.M.P.No.15231 of 2021

                     1.M/s.Swarna Homes, a partnership firm
                     Rep. by its Managing Director Partner A.S.Nagaiah Chetty,

                     2.A.S.Nagaiah Chetty
                     S/o.Subbarayulu Chetty

                     3.N.Nagaraj
                     S/o.A.S.Nagaiah Chetty

                     4.A.N.Usha Rani
                     W/o.N.Nagaraj

                     Appellants 1 to 4 are commonly at
                     No.:21/11, Sundra Vinayagar Koil First Street,
                     Perambur,
                     Chennai 600 011.

                     5.Munusamy
                     Second Terrace portion No.: 15, (New No.41)
                     Teeds Garden First Street,
                     Perambur, Chennai 600 011.                        ... Appellants


                                                       .Vs.
                     1.R.Rajkumar,
                     S/o.M.Rajendran,
                     Swarna Homes, Flat No.:A-1,


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                                                                          S.A.No.785 of 2021

                     2.Krishnarajan,
                     S/o.G.V.Janakeraman
                     Swarna Homes, Flat No.:A-2,

                     3.S.Premanand,
                     S/o.P.Selvam,
                     Swarna Homes, Flat No.:A-3,

                     4.R.Donata Mary,
                     W/o.Alistair Shankar,
                     Swarna Homes, Flat No.:A-4,

                     5.K.Narasiman,
                     Son of P.Kuppuraj,
                     Swarna Homes, Flat No.:B-1,

                     6.V.Melba David,
                     Wife of M.Sujin,
                     Swarna Homes, Flat No.:B-2,

                     7.J.Sujin,
                     S/o.M.Johnson,
                     Swarna Homes, Flat No.:B-2,

                     8.Mohamed Samiulla,
                     S/o.Mohamed Asadulla Hussain,
                     Swarna Homes, Flat No.:B-3,

                     9.B.Shobana,
                     D/o.Badrinath
                     Swarna Homes, Flat No.:B-4,
                     Respondents 1-9 are residing in the above flats
                     with common address at: No.15,
                     (New No.41), Teeds Garden First Street,
                     Perambur, Chennai 600 011.                        ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of CPC against the

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                                                                                S.A.No.785 of 2021

                     Judgment and Decree passed in A.S.No.13 of 2015 by the learned I
                     Additional Judge, City Civil Court, Chennai dated 15.11.2018, confirming
                     the Judgment and Decree passed in O.S.No.13689 of 2010 dated
                     18.07.2014 by the learned VII Assistant Judge, City Civil Court, Chennai.
                                        For Appellant     : Mr.Rajamohan T.S.


                                                        JUDGMENT

This Second Appeal is directed against the judgment and decree

passed in A.S.No.13 of 2015 by the learned I Additional Judge, City Civil

Court, Chennai dated 15.11.2018, confirming the Judgment and Decree

passed in O.S.No.13689 of 2010 dated 18.07.2014 by the learned VII

Assistant Judge, City Civil Court, Chennai.

2.Learned counsel for the Appellant submitted that S.A.No.785 of

2021 is not pressed. He has sent an email for withdrawal of this Second

Appeal. In view of the above said submission made by the learned counsel

for the Appellant, S.A.No.785 of 2021 is dismissed as not pressed.

Consequently, connected Miscellaneous Petition is closed. No costs.

01.12.2021

sai

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

S.A.No.785 of 2021

G.CHANDRASEKHARAN, J.

sai

To The learned I Additional Judge, City Civil Court, Chennai

S.A.No.785 of 2021 and C.M.P.No.15231 of 2021

Dated: 01.12.2021

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