Jeya Chandra Bai vs The Chief Manager
2021 Latest Caselaw 15285 Mad

                                                                            S.A.(MD)No.778 of 2013


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 29.07.2021

                                                  CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.778 of 2013
                                                     and
                                             M.P.(MD).No.2 of 2013

                Jeya Chandra Bai                                     ... Appellant
                                                     Vs.
                1. The Chief Manager,
                    Indian Overseas Bank,
                    Vetturnimadam Branch,
                    Nagercoil.


                Thanka Vedivoo W/o Late Mr.Swamidhas (Died)
                2. Helan Vimala Bai
                3. Vijaya Selva Bai
                4. Vigila Nalini Bai
                5. Vanaja Jacintha Bai
                6. Janatha Sarguna Bai
                7. Christu Nesaraj                                   ... Respondents


                (Cause title accepted vide Court's Order
                dated 12.11.2013 in M.P.(MD).No.1 of 2013).



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                                                                                   S.A.(MD)No.778 of 2013


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code, to
                set aside the Judgment and Decree dated 11.01.2013 in A.S.No.10 of 2010 on
                the file of the District Judge, Kanyakumari at Nagercoil, reversing the
                Judgment and Decree dated 19.10.2009 passed by Sub-Court, Padmanabapuram
                in O.S.No.160 of 2007 by allowing the second appeal.
                                   For Appellant   : Mr.K.Sreekumaran Nair

                                   For Respondents : Mr.G.Justin for R2,
                                                     R1, R3 to R7 – No appearance,
                                                     R6 – unclaimed.



                                                   JUDGMENT

The learned counsel appearing for the appellant seeks leave to withdraw

this appeal. The appellant has also filed a memo to that effect.

2. Recording the same, this second appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                                          29.07.2021
                Index              : Yes / No
                Internet           : Yes/ No
                kmm

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/

S.A.(MD)No.778 of 2013

To:

1. The District Munsif Court, Uthamapalayam.

2. The Sub Court, Uthamapalayam.

Copy to:

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

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

S.A.(MD)No.778 of 2013

G.R.SWAMINATHAN, J.

kmm

S.A.(MD)No.778 of 2013

29.07.2021

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