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Raman vs Mary Glory
2021 Latest Caselaw 2638 Mad

Citation : 2021 Latest Caselaw 2638 Mad
Judgement Date : 4 February, 2021

Madras High Court
Raman vs Mary Glory on 4 February, 2021
                                                                         S.A.(MD)No.927 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 04.02.2021

                                                CORAM:

                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                          S.A.(MD)No.927 of 2014
                                         and M.P.(MD)No.1 of 2014
                                      and C.M.P.(MD)Nos.8018 of 2016
                                              and 2184 of 2017

                 1.Raman
                 2.Kunchan                                             ... Appellants
                                                  Vs.

                 1.Mary Glory
                 2.Mary Stella
                 3.Saraswathy
                 4.Ravi
                 5.Murugan
                 6.Vijayan
                 7.Vasantha
                 8.Lalitha
                 9.Padmini
                 10.Shyla
                 11.Selvaraj
                 12.Rajam
                 13.Vasantha


                 1/4
http://www.judis.nic.in
                                                                              S.A.(MD)No.927 of 2014

                 14.Sundaram
                 15.Muthunayagam
                 16.Chella Nadathi
                 17.Mary
                 18.Immaculate Mary
                 19.Mary Alphonse
                 20.John Mary
                 21.Peter Paul
                 22.Kumar
                 23.Sekar
                 24.Rajakumari
                 25.Santhoshkumar
                 26.Nahami
                 27.Dharmaraj
                 28.Rethinaraj
                 29.Prince
                 30.Vimala Bai
                 31.Christopher
                 32.Sam
                 33.Jayapaul                                                ... Respondents


                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree dated 16.07.2014 of the learned Subordinate
                 Judge, Kuzhithurai made in A.S.No.66 of 2008 on his file confirming the
                 judgment and decree dated 22.10.2008 of the learned Principal District Munsif,
                 Kuzhithurai, made in O.S.No.359 of 2003 on his file.


                 2/4
http://www.judis.nic.in
                                                                                   S.A.(MD)No.927 of 2014

                                     For Appellants    : Mr.K.N.Thampi
                                     For Respondents : Mr.R.Subramanian for R1, R2, R18 to R21
                                                       Mr.C.K.M.Appaji for R2 to R10
                                                       R27, R28, R30 to R33 given up
                                                       R11 to R17, R19, R20, R22 to R25
                                                       Notice not sent
                                                       No Appearance for R26 & R27


                                              JUDGMENT

The learned counsel appearing for the appellants seeks permission of this

Court to withdraw this Second Appeal and he has filed a memo to that effect.

2. Recording the said memo, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petitions are also

closed.

04.02.2021 Index : Yes/No Internet : Yes/No

vsm

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.

http://www.judis.nic.in S.A.(MD)No.927 of 2014

N.SATHISH KUMAR, J.

vsm

To

1.The Subordinate Judge, Kuzhithurai.

2.The Principal District Munsif, Kuzhithurai.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

S.A.(MD)No.927 of 2014 and M.P.(MD)No.1 of 2014 and C.M.P.(MD)Nos.8018 of 2016 and 2184 of 2017

04.02.2021

http://www.judis.nic.in

 
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