M.Soliyappan @ Solaiappan vs N.Jeyaraman
2022 Latest Caselaw 8824 Mad

                                                                        S.A.(MD)No.907 of 2009

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 26.04.2022

                                                  CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                        S.A.(MD)No.907 of 2009
                                                 and
                                       M.P.(MD)Nos.2,3 & 4 of 2009


                   1.M.Soliyappan @ Solaiappan

                   2.Arukkani       ... Appellants / Respondents 1 & 2 / Defendants 2 & 3

                                                  -Vs-


                   1.N.Jeyaraman

                   2.Sarasu

                   3.Devendran

                   4.Raman

                   5.Moorthy

                   6.Santhosh

                   7.Indirani

                   8.Selvalakshmi

                   9.Suseela

                   10.Venkatesh        ... Respondents / Appellants / Plaintiffs 2 to 11

                   11.Murugesan
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                                               S.A.(MD)No.907 of 2009


                   12.Seerangayi

                   13.Vellaiammal

                   14.Pappathi @ Rajalakshmi

                   15.Selvaraj

                   16.Indira

                   17.Pappal

                   18.Rajammal

                   19.Soundaram

                   20.Manonmani

                   21.Pappa @ Muthammal

                   22.Ramayee

                   23.Thangamuthu

                   24.Murugesan

                   25.Pappa

                   26.Soliammal

                   27.Perumal

                   28.Ammavasai

                   29.Thirumayee

                   30.Kannammal

                   31.Soliyappan @ Rajendran

                   32.Natesan
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                                                                             S.A.(MD)No.907 of 2009


                   33.Pavayee

                   34.Vellaiammal                        ... Respondents / Respondents 3 to 26 /
                                                                   Defendants 4 to 27

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree dated 31.10.2008 in A.S.No.12 of
                   2007 on the file of the Sub Court, Karur reversing the judgment and decree
                   dated 11.08.2006 in O.S.No.67 of 2000 on the file of the Principal District
                   Munsif Court, Karur.
                                        For Appellants     : Mr.S.Sundar
                                        For R1 to R10      : Mr.R.Devaraj
                                        For R12, R16, R17,
                                          R21 to R26, R28,
                                         R31 & R33         : no appearance


                                        For R29            : Mrs.J.Maria Roselin
                             ( R13, R32 & R34 - died, R18 to R20-no such address,
                             R27 -refused, R14, R15 & R30-left, R11-Insufficient address)

                                                     JUDGMENT

This second appeal was filed by M.Soliyappan @ Solaiappan and

Arukkani. Soliappan had passed away. His wife is already on record as the

second appellant.

2. The learned counsel appearing for the appellants has enclosed a

letter written by two sons and daughter of Solaiappan that they did not

intend to pursue the second appeal. https://www.mhc.tn.gov.in/judis

S.A.(MD)No.907 of 2009

G.R.SWAMINATHAN.J.,

rmi

3. Based on the memo dated 12.03.2022 filed by the learned counsel

appearing for the appellants and based on the aforesaid consent letter, this

second appeal is dismissed as withdrawn. No cost. Consequently,

connected miscellaneous petitions are closed.

26.04.2022

Internet : Yes/No Index : Yes/No rmi NOTE: Issue Order Copy on 28.04.2022

To

1.The Sub Court, Karur.

2.The Principal District Munsif Court, Karur.

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

Judgment made in S.A.(MD)No.907 of 2009

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