Muthuraj vs Ayyappan
2021 Latest Caselaw 13322 Mad

                                                             1          A.S.(MD)No.173 OF 2020

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 06.07.2021

                                                     CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           A.S.(MD)No.173 of 2020 and
                                           C.M.P.(MD)No.6280 of 2020


                     Muthuraj                                    ... Appellant/Plaintiff


                                                       Vs.


                     Kariyan @ Kariyappan(Died)

                     1. Ayyappan
                     2. Chennappan
                     3. Seeniammal
                     4. Alagarsamy
                     5. Minor.Yogesh
                     6. Minor Papathy
                        (Minor respondents 6 and 7/Respondents/
                         Defendants are rep. through Court Guardian
                         Tmt.Geetha)
                     7. Nagaraj
                     8. Palanisamy @ Thideer Palanisamy
                     9. Lakshmi
                     10.K.Manivel
                     11.Paulraj
                     12.Keppakkal
                     13.Jeyapandiyan
                     14.Muthulakshmi
                                                  ... Respondents/Defendants

                                   Prayer: Appeal suit filed under Order 41 Rule 1 r/w.
                     Section 96 of C.P.C., to allow this appeal with costs of the

https://www.mhc.tn.gov.in/judis/
                     1/4
                                                              2           A.S.(MD)No.173 OF 2020

                     appellants/defendants         by   setting   aside    the    decree   and
                     judgment of the learned Principal District Judge, Dindigul,
                     dated 12.03.2020 made in O.S.No.30 of 2014 and to allow the
                     suit throughout.
                                   For Appellant    : Mr.N.S.Karthikeyan

                                   For R-3,R-4,
                                    R-7,R-9 & R-10 : Mr.B.Elankumaran

                                   For R-1,R-2,
                                       R-8 &R-14 : No appearance.

                                                        ***

                                                   JUDGMENT

The learned counsel appearing for the appellant seeks

leave to withdraw this appeal.

2. Leave is granted. This appeal suit is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                                 06.07.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

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

To:

1. The Principal District Judge, Dindigul.

2. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

G.R.SWAMINATHAN,J.

PMU

A.S.(MD)No.173 of 2020

06.07.2021

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