Santhakumari vs Thasaiyah
2021 Latest Caselaw 6102 Mad

                                                                     S.A.(MD)No.136 & 137 of 2004

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 08.03.2021

                                                 CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                       S.A.(MD)Nos.136 & 137 of 2004
                                    and C.M.P.(MD)Nos.609 & 610 of 2004
                                         and M.P.(MD)No.1 of 2008

                 Santhakumari                                             ... Appellant in
                                                                              both S.As.
                                                  Vs.

                 1.Thasaiyah
                 2.Sathiadas
                 3.Robinson
                 4.Wilson
                 5.Nesayyan
                 6.Davidson
                 7.Thankappan
                 8.Nelson
                 9.Santhakumari
                 10.Suganthi
                 11.Freedal
                 12.Stephen
                 13.Hepsi
                 14.Benchamin
                 15.Sam
                 16.Jain Rodai
                 17.Merlin Leyal
                 18.Christopher Haparaj                                   ... Respondents in
                                                                          S.A.No.136/2000

                 1.Sathiadas
                 2.Robinson
                 3.Wilson

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                                                                              S.A.(MD)No.136 & 137 of 2004

                 4.Nelson
                 5.Nesayyan
                 6.Davidson
                 7.Thankappan
                 8.Santhakumari
                 9.Bright
                 10.Manokaran Moses
                 11.Ponnaiyyan
                 12.Thasaiyyan
                 13.Suganthi
                 14.Predal
                 15.Stephen
                 16.Hepsibai
                 17.Benjamin
                 18.Sam
                 19.Jeni Rodi
                 20.Merlin Leekal
                 21.Mannuel Prakash
                 22.Doss
                 23.Alankamani
                 24.Kasi
                 25.Selvamony                                                      ... Respondents in
                                                                                   S.A.No.136/2000
                 PRAYER: Second Appeals filed under Section 100 of Civil Procedure Code,
                 against the judgment and decree of the learned Subordinate Judge, Kuzhithurai
                 made in A.S.Nos.5 and 6 of 1998 dated 13.03.2003, respectively pursuant to the
                 judgment and decree dated 05.12.1997 in O.S.Nos.279 & 285 of 1984 on the file
                 of the II Additional District Munsif, Kuzhithurai respectively.


                                    For Appellant      : Mr.K.Sree Kumaran Nair
                                    (In both S.As)

                                    For Respondents : Mr.K.N.Thampi for R10 to R18
                                    (In both S.As)    R7-Died
                                                      R2 to R9 Tapal returned.


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                                                                              S.A.(MD)No.136 & 137 of 2004




                                        COMMON JUDGMENT

                          The learned counsel appearing for the appellant seeks permission of this

                 Court to withdraw these Second Appeals and he has filed a memo to that effect.



                          2. Recording the said memo, these Second Appeals are dismissed as

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

                 dismissed.

                                                                                 08.03.2021
                 Index : Yes/No
                 Internet : Yes/No

                 vsm

                 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.

                 To

                 1.The Subordinate Judge, Kuzhithurai.

                 2.The II Additional District Munsif,
                   Kuzhithurai.

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

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                                         S.A.(MD)No.136 & 137 of 2004

                                      N.SATHISH KUMAR, J.

vsm

S.A.(MD)No.136 & 137 of 2004 and C.M.P.(MD)Nos.609 & 610 of 2004 and M.P.(MD)No.1 of 2008

08.03.2021

http://www.judis.nic.in