Subbulakshmi vs M.Subramaniyan Karaiyalar
2021 Latest Caselaw 14458 Mad

                                                                        A.S.(MD)No.83 of 2016

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 19.07.2021

                                                    CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             A.S.(MD)No.83 of 2016
                                                     and
                                           C.M.P.(MD)No.5193 of 2016


                   Subbulakshmi                                 ... Appellant / Plaintiff

                                                    -Vs-


                   Lakshmi Ammal(Late)
                   1.M.Subramaniyan Karaiyalar
                   2.Parvatha Rajakumari
                   3.M.Sherif
                   4.M.Shahul Hameed
                   5.State Bank of Thiruvangoor,
                     Senkottai Branch, Senkottai,
                     Through its Branch Manager.


                   6.Asokan Karaiyalar
                   7.V.Veluchamy
                   8.M.Ramesh
                   9.V.S.Arunachalam
                   10.Doctor Keevarkees Chairman Jacob
                   11.Chitra Krishnan
                   12.P.Siddarth                             ... Respondents / Defendants
https://www.mhc.tn.gov.in/judis/


                   1/3
                                                                           A.S.(MD)No.83 of 2016



                   PRAYER: Appeal Suit filed under Section 96 r/w Order 41 Rule 1 & 2 of
                   the Civil Procedure Code, against the judgment and decree dated
                   19.01.2016 passed in O.S.No.27 of 2011 on the file of the third Additional
                   District Judge, Tirunelveli and set aside the same.


                                        For Appellant       : Mr.G.Prabhu Rajadurai
                                        For R1             : Mr.T.Selvan
                                        For R2, R3, R4, R6, R7,
                                        R9 & R10           : No appearance
                                        For R5             : Mr.K.Murugesan
                                        For R8             : Mr.R.Ramadurai
                                        For R11 & R12      : Mr.A.R.M.Ramesh




                                                   JUDGMENT

The learned counsel appearing for the appellant seeks leave to

withdraw this second appeal. The second appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

19.07.2021

Internet : Yes/No Index : Yes/No rmi

NOTE: Issue Order Copy on 20.07.2021

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

A.S.(MD)No.83 of 2016

G.R.SWAMINATHAN.J.,

rmi

To

1.The third Additional District Judge, Tirunelveli.

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

Judgment made in A.S.(MD)No.83 of 2016 and C.M.P.(MD)No.5193 of 2016

19.07.2021

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