Muniandi vs State Of Tamil Nadu
2021 Latest Caselaw 25167 Mad

                                                                           S.A.No.1576 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.12.2021

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.1576 of 2002

                     1.Muniandi

                     2.Arumugham

                     3.Kitchirajan

                     4.Duraisamy

                     5.Sekar

                     6.Kannusamy

                     7.Nagarajan

                     8.Thirunathan

                     9.Muniappan

                     10.Rajamanickam

                     11.Pattappan

                     12.Ravi                                         ... Appellants/
                                                                         Appellants/
                                                                         Plaintiffs

                                                        Vs.

                     1.State of Tamil Nadu,
                       Represented by District Collector,

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                                                                                S.A.No.1576 of 2002

                        Sivagangai District,
                        Sivagangai.

                     2.The Revenue Divisional Officer,
                       R.D.O. Office,
                       Sivagangai.

                     3.Raman

                     4.Raman

                     5.Ayyanar

                     6.Muniandi

                     7.Karuppiah

                     8.Muthirulan

                     9.Veeran

                     10.Manian

                     11.Manikkalai

                     12.Muniandi

                     13.Veeran

                     14.Ayyanar                                          ... Respondents/
                                                                             Respondents/
                                                                             Defendants

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree in A.S.No.23 of 2000,
                     dated 21.11.2001 on the file of the Sub Court, Sivagangai, confirming
                     the judgment and decree in O.S.No.115 of 1997, dated 24.09.1999 on the
                     file of the Principal District Munsif Court, Sivagangai.
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                                                                                     S.A.No.1576 of 2002




                                           For Appellants    : Mr.S.Venkatesan
                                                               for Mr.A.Sivaji

                                           For Respondents : Mr.A.Sivanupandian
                                                             Government Advocate
                                                             for R1 & R2
                                                             Mr.K.R.Laxman
                                                             for R3, R5, R6 & R7
                                                             No appearance for R8 to R13


                                                            JUDGMENT

The learned counsel for the appellant has filed a Memo, dated

15.12.2021 to the effect that the suit property has been taken over by the

Government under Uppar Recreation Scheme and they are not interested

in prosecuting the above second appeal to the said effect. The appellants

and the legal heirs of the deceased appellants have also signed the Memo

to the said effect. The Memo of the parties is recorded. Therefore, the

second appeal is dismissed as not pressed. No costs.

                                                                                 21.12.2021


                     Index             :       Yes / No
                     Internet          :       Yes / No
                     btr

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

S.A.No.1576 of 2002

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 Sub Court, Sivagangai.

2.The Principal District Munsif Court, Sivagangai.

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

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

S.A.No.1576 of 2002

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.1576 of 2002

Dated:

21.12.2021

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