Lourdes Francoise Josephine ... vs Mother Marie Gracia De Jecus
2021 Latest Caselaw 2444 Mad

                                                                           S.A..Nos.24, 25 & 26 of 2014



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :      03.02.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                           S.A.Nos. 24 , 25 and 26 of 2014
                                                          and
                                              M.P. Nos.1,1 & 1 of 2014


                     Lourdes Francoise Josephine Malaya
                     W/o. Joseph Francoise Malaya              ... Appellant in all the Second
                                                                   Appeals
                                                         Vs.

                     1. Mother Marie Gracia De Jecus
                        D/o. Late Susai Cojande Nallathambi

                     2. Madam Josephine Pompei Marie De Marryah
                        W/o. De Marryah

                     3. Antoniammal
                        W/o. Late Charles Cojanderadja

                     4. Aruna Ammalamme
                        D/o. Late Charles Cojanderadja

                     5. Rollin Nathalie
                        D/o. Madam Virginia Rollin

                     6. Rollin Jean Paul
                        S/o. Madam Virginia Rollin

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                       S.A..Nos.24, 25 & 26 of 2014



                     7. Rollin John Claude
                        S/o. Madam Virginia Rollin

                     8. Margratte Selva Marie
                        W/o. Late Dr. Jean Marie Prosper Thangaraj

                     9. P. Vinola, 7
                        D/o. Late Dr. Jean Marie Propsper Thangaraj

                     10. Dr. P. Sumathi Christina
                         D/o. Late Dr. Jean Marie Prosper Thangaraj

                     11. P. Bernard Raj
                         S/o. Late Dr. Jean Marie Prosper Thangaraj ... Respondents in all
                                                                        the Second appeals


                     Common Prayer: Second Appeals filed under Section 100 of the Civil
                     Procedure Code against the decree and the judgment dated 23.09.2013
                     rendered in A.S.No.321 of 2006, A.S. No.322 of 2006 and A.S. No.323
                     of 2006 in the respective appeals on the file of the Second Additional
                     District Judge at Pondicherry, confirming the decree and the judgment
                     dated 27.04.1995 rendered in O.S. No.10 of 1992, O.S. No.189 of 1993
                     and O.S. No.10 of 1992 in the respective appeals on the file of the
                     Principal Subordinate Judge at Pondicherry.


                                        For Appellant       : Ms. Elizabeth Rani
                                                              for M/s. P. Raja
                                                             in all the Second Appeals.


                     Page 2 of 4

https://www.mhc.tn.gov.in/judis/
                                                                             S.A..Nos.24, 25 & 26 of 2014



                                             For Respondents
                                             For R3, R4, R8 & R11     : Mr. B. Balavijayan
                                                                        in all Second Appeals
                                             S.A. Nos. 24 & 25 of 2014
                                             For R1 & R2           : No appearance
                                             For R5 to R7, R9, R10: Not ready in notice
                                             S.A. No.26 of 2014
                                             R1, R2, R5 to R7, R9,R10 : Not ready in notice.


                                                COMMON JUDGMENT


                                   The counsel for the appellant seeks permission to withdraw the

                     second appeals and also filed a memo to that effect. The said memo is

                     taken on record.

                                   2. In the light of the abovesaid factors, the second appeals are

                     dismissed as withdrawn.            No costs.       Consequently, connected

                     miscellaneous petitions are closed.



                                                                                          03.02.2021

                     Index: Yes/No
                     Internet: Yes/No
                     Speaking/Non-Speaking order
                     bga

                     Page 3 of 4

https://www.mhc.tn.gov.in/judis/
                                                                        S.A..Nos.24, 25 & 26 of 2014



                                                                        T. RAVINDRAN, J.

bga

To

1. The Second Additional District Judge, Pondicherry.

2. The Principal Subordinate Judge, Pondicherry.

3. The Section Officer, VR Section, High Court, Madras

S.A.Nos.24, 25 & 26 of 2014

03.02.2021

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