Sinna Alphonse Patchenadane ... vs Sinna Francois
2021 Latest Caselaw 23344 Mad

                                                                              A.S.No.335 of 2012



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 29.11.2021

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                              A.S.No.335 of 2012

                 1.Sinna Alphonse Patchenadane (died)


                 2.Sinna Antoitte Marie Josephine

                 3.Sinna Annammalle Sandira

                 4.Sinna Benic Tettaravoussamy

                 5.Sinna Denise Sandy
                 6. Marie Rani Susiammal
                 7.Bruno Charles Sinna
                 8.Abel Sinna
                 9.Richard Sinna
                 (Appellants 6 to 9 brought on record as L.Rs
                 of the deceased 1st appellant vide Order of Court
                 dated 18.02.2020 made in MP.Nos.1 to 3 of 2015
                 in AS.No.335 of 2012.)                                      ... Appellants
                                                       -vs-

                 1. Sinna Francois
                 2.L. Xavier                                                ... Respondents

                 PRAYER: First Appeal is filed under Section 96 r/w Order XLI Rule 1 of the

                 Code of Civil Procedure, to set aside the Judgment and Decree passed in

                 O.S.No.38 of 2010 dated 12.12.2011 on the file of the Court of the District

                 1/4
https://www.mhc.tn.gov.in/judis
                                                                                      A.S.No.335 of 2012



                 Judge, Karaikal.

                                           For Appellants   : M/s.Sai


                                            For Respondents: Ms.Srividhya
                                                               for Mr.A.Muthukumar for R1
                                                              No appearance for R2

                                                      JUDGMENT

The learned counsel for the appellants, on instructions, seeks

permission of this Court to withdraw this Appeal and he has also made an

endorsement to that effect.

2. Recording the submission and endorsement made by the learned

counsel for the appellants, this Appeal is dismissed as withdrawn.

                                                                                     29.11.2021


                 Internet         : Yes / No
                 Index            : Yes / No
                 gv

https://www.mhc.tn.gov.in/judis A.S.No.335 of 2012

To:

1.The District Judge, Karaikal.

2. The Section Officer, VR Section, High Court, Madras

A.A.NAKKIRAN, J.

https://www.mhc.tn.gov.in/judis A.S.No.335 of 2012

gv

A.S.No.335 of 2012

29.11.2021

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