A.R.Raghuraman ... Proposed vs The Assistant Elementary ...
2021 Latest Caselaw 23966 Mad

                                                                               S.A(MD)No.514 of 2016


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 06.12.2021

                                                     CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            S.A(MD)No.514 of 2016


                     R.Anjanamuthu (died)

                     A.R.Raghuraman          ... Proposed Appellant/LR of the deceased
                                                                      Anjanamuthu

                     Cause title accepted vide Court order, dated 07.04.2016
                     made in C.M.P(MD) No.3509 of 2016

                                                       Vs.

                     1.The Assistant Elementary Education Officer,
                       Thiruppulani Panchayat Union Office,
                       Thiruppullani,
                       Ramanathapuram District.

                     2.The District Education Officer,
                       Ramanathapuram Education District,
                       Ramanathapuram Palace,
                       Ramanathapuram.

                     3.T.Ramesh
                     4.M.Mumaravel                  ... Respondents/Respondents /Defendants
                     5.T.Chellam

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                             S.A(MD)No.514 of 2016


                     6.S.Manonmani
                     7.A.Ramamoorthy
                     8.G.Kalyani
                     9.S.Parvathavarthini
                     10.V.Jeyalakshmi          ... Proposed Respondents/LR of the deceased
                                                                        Anjanamuthu


                     Prayer : Second Appeal filed under Section 100 of the Code of Civil

                     Procedure against the judgment and decree, dated 28.09.2011 passed in

                     A.S.No.12 of 2009, on the file of the Subordinate Court, Paramakudi,

                     confirming the judgment and decree, dated 17.03.2009 passed in O.S.

                     No.37 of 2008 on the file of the District Munsif Court, Paramakudi.


                                   For Appellant           : Mr.V.Ramakrishnan
                                   For 4th Respondent      : Mr.T.Lajapathi Roy


                                                   JUDGMENT

The learned counsel appearing for the appellant has filed a

withdrawal memo, dated 02.12.2021, stating that the management of the

suit School has been taken over by the Nadar Uravinmurai in the village

https://www.mhc.tn.gov.in/judis S.A(MD)No.514 of 2016

with the consent of the respondents 3 to 10 which was also agreed to be

recognised by the respondents 1 and 2 in the event of withdrawing the

second appeal. Considering the development of the school and also the

benefit enuring on the village, the appellant has also agreed to withdraw

the Second Appeal. Therefore, the appellant is not pressing the Second

Appeal and the same may be dismissed as withdrawn. The said memo is

placed on record.

2. In view of the above, the Second Appeal is dismissed as

withdrawn. No costs.

                                                                              06.12.2021
                     Index        : Yes/No
                     Internet     : Yes/No
                     rm

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.

https://www.mhc.tn.gov.in/judis S.A(MD)No.514 of 2016

V.BHAVANI SUBBAROYAN, J.

rm

To

1.The Subordinate Court, Paramakudi.

2.The District Munsif Court, Paramakudi.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A(MD)No.514 of 2016

06.12.2021

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