Shanmugam [Deceased vs K.Visalakshi [Deceased
2021 Latest Caselaw 24176 Mad

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                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :08.12.2021
                                                   CORAM
                                  THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                               S.A.No.824 of 2014
                                                       and
                                                M.P.No.1 of 2014



                     1.Shanmugam [Deceased]
                     2.S.Vimala
                     3.Kasthuri
                     4.Devi
                     5.Meenu
                     [Appellants 3 to 5 brought on record and
                     2nd appellant recorded as L.Rs of the deceased
                     1st appellant vide order of Court dated 05.06.2014
                     made in M.P.No.1 of 2013 in S.A.SR.No.102552 of 2010]

                                                                        ... Appellants


                                                        Vs.

                     K.Visalakshi [Deceased]
                     2.S.D.Sriramulu

                     *Jayalakshmi.T (Pre-deceased of sole respondent)

                     3. R.Thiyagarajan
                     4.T.Nethaji
                     5.T.Ilayaraja
                     6.T.Premkumar
                     *Manoharan (Pre-deceased of sole respondent)

                     7. Vijayakumari
                     8.Vishnuvardhini




https://www.mhc.tn.gov.in/judis
                                                          2

                     *S.Dhanasekaran (Pre-deceased of sole respondent)


                     9. D.Santhi Bai
                     10. Akshaya
                     11. Theekshitha
                     12. S.Kottesswaran

                     [Respondents 2 to 12 brought on record as L.R.s of the
                     deceased sole respondent vide order of the Court dated
                     24.08.2016 made in C.M.P.No.6731 to 6733 of 2016 in
                     S.A.No.824 of 2014]
                                                                            ...Respondents



                     PRAYER: The Second Appeal has been filed under Section 100 of C.P.C.,

                     to set aside the judgment and decree dated 24.06.2009 passed in

                     A.S.No.97 of 2008 on the file of the Principal District Judge at Thiruvallur,

                     confirming the judgment and decree dated 31.07.2008 passed in

                     O.S.No.340 of 2002 on the file of the Court of the Subordinate Judge,

                     Poonamallee.



                                  For Appellants     : Mr.S.Sadasharam

                                  For Respondents    : No appearance




https://www.mhc.tn.gov.in/judis
                                                          3




                                                  JUDGMENT

Learned counsel for the appellants seeks permission of this

court to withdraw this second appeal. He has also made an endorsement

to that effect.

2. Recording the submission and endorsement made by the

learned counsel for the appellant, this second appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

08.12.2021

nvi

Index:Yes/No Speaking Order:Yes/No

To

1. The Principal District Judge at Thiruvallur

2. The Subordinate Judge, Poonamallee.

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

RMT.TEEKAA RAMAN,J.,

nvi

S.A.No.824 of 2014 and M.P.No.1 of 2014

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

08.12.2021

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