Shanmuga Battar (Died) vs Kumarasami Battar
2021 Latest Caselaw 21780 Mad

                                                                              A.S.No.991 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 29.10.2021

                                                  CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             A.S.No.991 of 2003
                                                    and
                                           C.M.P.No.15917 of 2003


                1.Shanmuga Battar (Died)
                2.Dharmambal
                3.P.Joythi Ganapathi
                4.S.Genga
                5.R.Saraswati
                6.S.Santhoshkumar                                    ... Appellants
                (Appellants 2 to 6 are brought on record as LRs of
                the deceased sole appellant vide order dated
                29.10.2021 in C.M.P.(MD)Nos.3734, 3736 and
                3737 of 2021 in A.S.No.991 of 2003 by GRSJ)

                                                    Vs.

                1.Kumarasami Battar
                2.The Executive Officer,
                  Arulmigu Sri Subramaniaswamy Devasthanam,
                  Thiruchendur.                                      ... Respondents


                Prayer : Appeal Suit filed under Section 96 of Civil Procedure Code, against
                the judgment and decree passed by the learned Subordinate Judge, Tuticorin,
                made in O.S.No.400 of 1995 dated 21.07.2003.
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                                                                                          A.S.No.991 of 2003


                                  For Appellants   : Mrs.P.Jessi Jeeva Priya

                                  For Respondents : Mr.J.Antony Jesus for R1
                                                     Mr.S.Madhavan for R2

                                                    JUDGEMENT

The learned counsel appearing for the appellants has circulated a memo

seeking permission of this Court to withdraw this appeal suit.

2.Permission is granted. The appeal suit is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                                    29.10.2021
                Index             : Yes / No
                Internet          : Yes/ No
                ias

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.

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A.S.No.991 of 2003

To:

The Sub Court, Tuticorin.

Copy to:

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

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A.S.No.991 of 2003

G.R.SWAMINATHAN, J.

ias

A.S.No.991 of 2003

29.10.2021 (2/2)

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