Lakshmanan (Died) ... 1St vs G.Viswanathan
2021 Latest Caselaw 24838 Mad

                                                                           S.A.Nos.108 & 109 of 2012
                                                                           and M.P.Nos.1 & 1 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 16.12.2021

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                             S.A.Nos.108 & 109 of 2012
                                             and M.P.Nos.1 & 1 of 2012

                     S.A.No.108 of 2012

                     1.Lakshmanan (Died)                        ... 1st Appellant/Defendant
                     2.Kasthuri
                     3.Santhosh Kumar
                     4.Satheesh Kumar
                     5.Sasikumar                          ... Appellants
                                                       Vs.
                     1.G.Viswanathan
                     2.G.Nithya                                 ... Respondents/Plaintiffs

                     S.A.No.109 of 2012

                     1.Lakshmanan (Died)                        ... 1st Appellant/Defendant
                     2.Kasthuri
                     3.Santhosh Kumar
                     4.Satheesh Kumar
                     5.Sasikumar                          ... Appellants
                                                       Vs.

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                                                                           S.A.Nos.108 & 109 of 2012
                                                                           and M.P.Nos.1 & 1 of 2012

                     1.G.Viswanathan
                     2.G.Nithya
                     3.M.B.Govindaraj                             ... Respondents/Plaintiffs

                     (Appellants 2 to 5 brought on record as legal representatives of the
                     deceases sole appellant viz., Lakshmanan vide Court order dated
                     26.11.2021 made in C.M.P.No.3967 to 3969 and 3975 to 3977 of 2021 in
                     S.A.Nos.108 & 109 of 2012)

                     PRAYER in S.A.No.108 of 2012: This Second Appeal has been filed
                     under Section 100 of CPC against the judgment and decree passed in
                     A.S.No.26 of 2010, on the file of the Sub-Court, Vaniyambadi, Vellore
                     District, dated 15.07.2011, confirming the Judgment and decree passed in
                     O.S.No.136 of 2006, on the file of the learned Principal District Munsif
                     Court, Ambur, Vellore District, dated 27.04.2010.


                     PRAYER in S.A.No.108 of 2012: This Second Appeal has been filed
                     under Section 100 of CPC against the judgment and decree passed in
                     A.S.No.26 of 2010, on the file of the Sub-Court, Vaniyambadi, Vellore
                     District, dated 15.07.2011, partially allowing the Judgment and decree
                     passed in O.S.No.136 of 2006, on the file of the learned Principal District
                     Munsif Court, Ambur, Vellore District, dated 27.04.2010.


                                  For Appellants
                                  in both cases       : Mr.P.A.Sudesh Kumar

                                  For Respondents
                                  in both cases       : Mrs.V.Jeevagiridharan


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                                                                           S.A.Nos.108 & 109 of 2012
                                                                           and M.P.Nos.1 & 1 of 2012



                                               COMMON JUDGMENT

                                  The learned counsel for the appellants would contend that the

                     legal representatives of the deceased/first appellant, who were impleaded

                     as appellants 2 to 5 herein, do not want to proceed with these second

                     appeals. Hence, he has filed as memo to that effect and the same is

                     recored.



                                  2.Accordingly, these Second Appeals stand dismissed as not

                     pressed. Consequently, connected miscellaneous petitions are closed. No

                     costs.



                                                                                       16.12.2021

                     Internet : Yes
                     dua



                     To

                     1.The Sub-Court, Vaniyambadi, Vellore District.

                     2.The Principal District Munsif Court, Ambur, Vellore District.




https://www.mhc.tn.gov.in/judis
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                                          S.A.Nos.108 & 109 of 2012
                                          and M.P.Nos.1 & 1 of 2012




                                  RMT.TEEKAA RAMAN, J.

dua

S.A.Nos.108 & 109 of 2012 and M.P.Nos.1 & 1 of 2012

16.12.2021

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