Madras High Court
K.R.Dharma Raja vs Dhanalakshmi on 8 February, 2021
S.A.(MD)Nos.879 to 881 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.02.2021
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
S.A.(MD)Nos.879 to 881 of 2013
S.A.(MD).No.879 of 2013
K.R.Dharma Raja : Appellant
Vs.
1.Dhanalakshmi
2.T.Sudha @ Manjammal
3.Smt.Thayammal
4.Lakshmanaperumal Raja
5.Singa Raja @ Raju
6.Dr.P.L.Lakshmi Narayanan : Respondents
PRAYER: Appeal is filed under Section 96 of the Code of Civil
Procedure praying to set aside the judgment and decree dated 21.12.2012
made in A.S.No.43 of 2011 on the file of the Sub Court, Srivilliputhur
preferred against the judgment and decree dated 13.06.2011 made in
O.S.No.88 of 2007, on the file of the District Munsif Court,
Srivilliputhur.
For Appellant : Mr.A.R.M.RRamesh
For R-1 to R-3 : Mr.A.Sivaji
For R-4 to R-6 : Mr.A.Swatheeswaran
1/5
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S.A.(MD)Nos.879 to 881 of 2013
S.A.(MD).No.880 of 2013
K.R.Dharma Raja : Appellant
Vs.
1.Singa Raja @ Raju
2.Lakshmanaperumal Raja
3.Dhanalakshmi
4.T.Sudha @ Manjammal
5.Smt.Thayammal
6.Dr.P.L..Lakshmi Narayanan : Respondents
PRAYER: Appeal is filed under Section 96 of the Code of Civil
Procedure praying to set aside the judgment and decree dated 21.12.2012
made in A.S.No.50 of 2011 on the file of the Sub Court, Srivilliputhur
preferred against the judgment and decree dated 13.06.2011 made in
O.S.No.88 of 2007, on the file of the District Munsif Court,
Srivilliputhur.
For Appellant : Mr.A.R.M.RRamesh
For R-1 to R-3 : No Appearance
For R-4 to R-6 : Mr.A.Swatheeswaran
S.A.(MD).No.881 of 2013
K.R.Dharma Raja : Appellant
Vs.
1.Lakshmanaperumal Raja
2/5
http://www.judis.nic.in
S.A.(MD)Nos.879 to 881 of 2013
2.Dr.P.L.Lakshmi Narayanan
3.Singa Raja @ Raju
4.Dhanalakshmi
5.T.Sudha @ Manjammal
6..Smt.Thayammal : Respondents
PRAYER: Appeal is filed under Section 96 of the Code of Civil
Procedure praying to set aside the judgment and decree dated 21.12.2012
made in A.S.No.6 of 2012 on the file of the Sub Court, Srivilliputhur
preferred against the judgment and decree dated 13.06.2011 made in
O.S.No.88 of 2007, on the file of the District Munsif Court,
Srivilliputhur.
For Appellant : Mr.A.R.M.RRamesh
For R-1 & R-2 : Mr.A.Swatheeswaran
For R-3 to R-6 : No Appearance
COMMON JUDGMENT
***********
When the appeals came up for hearing today, the learned
counsel appearing for the appellant sought permission of this Court to
withdraw these second appeals and he has also circulated a letter to the
Registry to that effect.
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S.A.(MD)Nos.879 to 881 of 2013
2. Accordingly, the Second Appeals are dismissed as
withdrawn. However, there shall be no order as to costs.
08.02.2021
Index : Yes/No
Internet : Yes/No
tsg
To
1.The Sub Court, Srivilliputhur
2.The District Munsif Court, Srivilliputhur.
3.The Record Keeper,
V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
http://www.judis.nic.in
S.A.(MD)Nos.879 to 881 of 2013
N.SATHISH KUMAR, J
tsg
Common Judgment made in
S.A.(MD)Nos.879 to 881 of 2013
Dated: 08.02.2021
http://www.judis.nic.in
