Bhargavi Amma vs Parameswaran Pillai
2021 Latest Caselaw 5821 Mad

                                                                               S.A.No.1992 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04.03.2021

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                              S.A.No.1992 of 2000
                                         and M.P.(MD)Nos.4 to 6 of 2013

                 1.Bhargavi amma
                 2.Sreeparvathi Thankachi
                 3.Sukumaran Thampi (Died)
                 4.Rajan Thampi
                 5.Jayakumaran Thampi
                 6.Jayakumari Thankachi
                 7.Sreekanthan Thampi
                 8.Sudhakumar
                 9.Kalakumari Thankachi
                 10.Santhakumari Amma
                 11.S.S.Kumari
                 12.Prasanth
                 13.Sreekanth
                   (Appellants 10 to13 are brought on record
                   as LRs of the deceased 3rd appellant
                   vide order dated 11.09.2014 made in
                   M.P.Nos.1 to 3/2013 in S.A.No.1992/2000)               ... Appellants
                                                        Vs.

                 1.Parameswaran Pillai
                 2.Auchuthan Pillai
                 3.Parameswaran Nair
                 4.Padmavathy amma
                 5.Mohankumar
                 5(a) Rajeswari amma
                 6.Anil Kumar
                 7.Kalakumari
                 8.Suthil Kumar

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                                                                                S.A.No.1992 of 2000

                 9.Santhoshkumar
                 10.Rathikumari alias Santha Devi
                 11.Charles
                 12.Velayudhan Pillai
                 13.Padmavathi
                 14.Krishnan
                 15.Sreekantan
                 16.Subhadra
                 17.Omana
                 18.Thankamma
                 19.Omana amma
                 20.Vijayamma
                 21.Sukumar amma
                 22.Kesavan Nair
                 23.Sreekumari amma
                 24.Valsala Kumari
                 25.Sasidharan Nair
                 26.Vikarman Nair
                 27.Preamkumar
                 28.Sasikumar
                 29.Sreekumar
                 30.Jayakumari
                 31.Lekhakumar
                 32.Lathikakumari
                 33.Kalakumari                                              ... Respondents
                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree dated 18.07.2000 made in A.S.No.16 of 1997 on
                 the file of Sub Court, Kuzhithurai confirming the judgment and decree dated
                 30.04.1996 made in I.A.No.547 of 1980 in O.S.No.602 of 1968 on the file of
                 Principal District Munsif, Kuzhithurai.
                                  For Appellants   : Mr.K.N.Thampi
                                  For Respondents : Mr.K.P.Narayanakumar for R2
                                                    Mr.K.Sreekumaran Nair for R28, 29,31&33
                                                    R1, R3 to R26-Exparte (Vide in batta)
                                                    R27-Died
                                                    R30 & R32-No Appearance



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                                                                                      S.A.No.1992 of 2000

                                               JUDGMENT

The learned counsel appearing for the appellants seeks permission of this

Court to withdraw this Second Appeal and he has filed a memo, dated 28.01.2021,

to that effect.

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

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

closed.

04.03.2021 Index : Yes/No Internet : Yes/No

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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.No.1992 of 2000

N.SATHISH KUMAR, J.

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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.No.1992 of 2000 and M.P.(MD)Nos.4 to 6 of 2013

04.03.2021

http://www.judis.nic.in