Rajamani vs Govinda Mudaliar (Died)
2021 Latest Caselaw 18485 Mad

                                                                         S.A(MD)No.264 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.09.2021

                                                   CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A(MD)No.264 of 2005

                   1.Rajamani

                   2.Ganapathy Mudaliar
                                                    ... Plaintiffs / Respondents / Appellants

                                                   -Vs-


                   Govinda Mudaliar (Died)
                                         ... Defendant / Appellant / Respondent
                   2.Pushpam

                   3.Manimaran

                   4.Valarmathi

                   5.Shanthi

                   6.Chitra

                   7.Rajesh
                     (Respondents 2 to 7 are brought on record as Lrs of the deceased
                      sole respondent vide Court order dated 17.08.2021 made in
                      C.M.P.(MD)Nos.967, 968 and 970 of 2021)
                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 31.10.2003 in A.S.No.36 of
                   2002 on the file of the Sub Court, Paramakudi reversing the decree and
                   judgment dated 05.04.2002 in O.S.No.53 of 2000 on the file of the District
                   Munsif Court, Paramakudi.
https://www.mhc.tn.gov.in/judis/


                   1/3
                                                                         S.A(MD)No.264 of 2005



                                        For Appellant     : Mr.M.Saravanan
                                                           for Mr.R.Subramanian


                                        For R1            : Died
                                        For R2 to R7      : Mr.P.Vel Murugan


                                                       JUDGMENT

A memo has been filed by the learned counsel appearing for the

appellants. Letter signed by the parties has also been enclosed. The second

appeal is dismissed as withdrawn. No costs.

08.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub Court, Paramakudi.

2.The District Munsif Court, Paramakudi.

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

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

S.A(MD)No.264 of 2005

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A(MD)No.264 of 2005

08.09.2021

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