Manickam (Deceased) vs K.T.Ragunath
2022 Latest Caselaw 579 Mad

                                                                             S.A.No.1049 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 10.01.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                               S.A.No.1049 of 2011
                                                       and
                                                 M.P.No.1 of 2013
                                               (Heard through VC)


                     1.Manickam (Deceased)
                     2.M.Kamala
                     3.B.Tamilselvi
                     4.M.Sivanandham
                     5.M.Manimekalai
                     6.M.Mahendiran
                     7.M.Saravanan
                     (Appellants 2 to 7 brought on record
                     as L.Rs. of the deceased sole appellant
                     vide order dated 21.07.2015 made in
                     M.P.No.1 /2014 in S.A.No.1049/2011)                    ... Appellants

                                                      vs

                     1.K.T.Ragunath
                     2.Jayaraman                                            ...Respondents


                     Prayer: Second Appeal is filed under Section 100 of Civil Procedure
                     Code against the Judgment and Decree dated 08.12.2008 in A.S.No.12
                     of 2008 on the file of the Principal District Court, Erode, confirming the
                     Judgment and Decree dated 24.01.2006 in O.S.No.215 of 2003 on the
                     file of the Principal Sub Court, Salem.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1049 of 2011

                                       For Appellants          :   Mr.S.Kaithamalai Kumaran

                                       For Respondent-1        :   Mr.Sanjay
                                                                   for Mr.P.Jagadeesan

                                       For Respondent-2        :   No appearance


                                                         JUDGMENT

Today, this case is listed under the caption “For Withdrawal”

based on the letter dated 20.12.2021 submitted by the learned

counsel for the appellants in the Registry. The learned counsel also

sought permission of this Court to withdraw this Second Appeal.

2. In view of the letter dated 20.12.2021 and the submission

made by the learned counsel for the appellants, the Second Appeal is

dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

10.01.2022

Internet : Yes/No Index : Yes/No rsi

Note: Issue order copy on 10.01.2022.

https://www.mhc.tn.gov.in/judis S.A.No.1049 of 2011

To

1.The Principal District Judge, Erode.

2.The Principal Subordinate Judge, Salem.

https://www.mhc.tn.gov.in/judis S.A.No.1049 of 2011

R. PONGIAPPAN, J.

rsi

S.A.No.1049 of 2011 and M.P.No.1 of 2013

10.01.2022

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