Chakrapani (Died) vs Kesava Kounder
2021 Latest Caselaw 18124 Mad

                                                                            S.A.No.874 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 03.09.2021

                                                      CORAM:

                                   THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                S.A.No.874 of 2009
                                                        and
                                              M.P. Nos.1 and 2 of 2009


                     1.Chakrapani (Died)
                     2.Jayanthi
                     3.Minor Nivetha
                     4.Minor Velmurugan
                     5.Minor Janani
                     (Minor 3 to 5 represented by next friend,
                     mother 2nd appellant Jayanthi)
                     6.Gundukani                                           ..Appellants

                     (Appellants 2 to 6 brought on record as Legal Heirs
                     of the deceased sole appellant viz. Chakrapani vide
                     Court order dated 25.08.2021 made in M.P. Nos.
                     1 & 2 of 2010 in S.A. No.874 of 2009 by RHJ)

                                                         vs.

                     1.Kesava Kounder
                     2.Dhanapal
                     3.Rajendran
                     4.Balagan
                     5.Ranganathan
                     6.Nehru                                               ..Respondents




                     1/4
https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.874 of 2009


                     PRAYER: Second Appeal filed under Section 100 of the C.P.C., 1908 to
                     set aside the Judgment and Decree, dated 19.06.2009 in A.S. No.13 of
                     2009 on the file of the Principal District Judge, Villupuram, partly reversing
                     and setting aside the Judgement and decree in O.S. No.205 of 2005 dated
                     31.03.2006 on the file of the Principal District Munsif, Ulundurpet.
                                            For Appellants      : Mr.N.Suresh

                                            For Respondents     : No appearance


                                                     JUDGMENT

The learned counsel for the appellants seeks permission of this

Court to withdraw this second appeal and also undertook to file a Memo to

that effect.

2. Recording the above said submission, this second appeal is

dismissed as withdrawn. No costs. Consequently, connected Civil

Miscellaneous Petitions are closed.

03.09.2021

Index : Yes/No Speaking / Non-speaking order vum

To

https://www.mhc.tn.gov.in/judis/ S.A.No.874 of 2009

1.The Principal District Judge, Villupuram.

2.The Principal District Munsif, Ulundurpet.

3.The Section Officer, V.R. Section, High Court, Madras.

R.HEMALATHA, J.

https://www.mhc.tn.gov.in/judis/ S.A.No.874 of 2009

vum

S.A.No.874 of 2009 and M.P. Nos.1 and 2 of 2009

03.09.2021

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