Madras High Court
Gem Granites vs C.Rathinam (Died) on 27 June, 2022
S.A.Nos.1518, 1519 & 1520 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :27.06.2022
CORAM
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
S.A.Nos.1518, 1519 & 1520 of 2010
and M.P.No.1 of 2010
1.Gem Granites, affirm registered,
Under the Partnership Act having its
Office at 58, Cathedral Road,
Chennai 600 086.
Represented by its General Manager cum Power Agent
R.Vendantham ...Appellant in all S.A's
2.S.R.Asai Thambi ...Appellant in S.A.Nos.1518 & 1519 of
2010
Vs.
In S.A.Nos.1518 & 1519 of 2010:-
1.C.Rathinam (Died)
2.Jayamani
3.Subbu alias Subburathinam
4.Kavitha
(Respondents 2 to 4 were impleaded vide order in
C.M.P.Nos.6819 & 6852 of 2022 in
S.A.Nos.1518 & 1519 of 2010) ...Respondents
1/6
https://www.mhc.tn.gov.in/judis
S.A.Nos.1518, 1519 & 1520 of 2010
In S.A.No.1520 of 2010:-
1.C.Rathinam
2.Jayamani
3.Subbu Alias Subbian
4.Sheela ...Respondents
PRAYER in S.A.No.1518 of 2010:- Second Appeal is filed under Section
100 of the Code of Civil Procedure, to set aside the judgment and decree
dated 01.09.2009 in A.S.No.58 of 2007 on the file of the learned I Additional
Subordinate Judge, Salem confirming the judgment and decree dated
21.12.2006 in O.S.No.2139 of 2004 on the file of the learned II Additional
District Munsiff, Salem.
PRAYER in S.A.No.1519 of 2010:- Second Appeal is filed under Section
100 of the Code of Civil Procedure, to set aside the judgment and decree
dated 01.09.2009 in A.S.No.56 of 2007 on the file of the learned I Additional
Subordinate Judge, Salem confirming the judgment and decree dated
21.12.2006 in O.S.No.2141 of 2004 on the file of the learned II Additional
District Munsiff, Salem.
PRAYER in S.A.No.1520 of 2010:- Second Appeal is filed under Section
100 of the Code of Civil Procedure, to set aside the judgment and decree
dated 01.09.2009 in A.S.No.18 of 2008 on the file of the learned I Additional
Subordinate Judge, Salem confirming the judgment and decree dated
2/6
https://www.mhc.tn.gov.in/judis
S.A.Nos.1518, 1519 & 1520 of 2010
21.12.2006 in O.S.No.91/93 on the file of II Additional District Munsiff,
Salem.
In All S.A.'s:-
For Appellants : Mr.G.Rajan
For Respondents : Mrs.HemaSampath(senior counsel)
for M/s.R.Meenal
JUDGMENT
When the matter was taken up for hearing, learned counsel for the
appellant sought permission of this Court to withdraw the Second Appeal.
An Endorsement to the said effect is also made by the learned counsel for the
appellant in the Petition today.
2. In view of the above, this Second Appeal is dismissed as withdrawn.
No costs. Consequently, connected miscellaneous petitions are closed.
27.06.2022
ep
Index:Yes/No
Speaking Order: Yes/No
https://www.mhc.tn.gov.in/judis
S.A.Nos.1518, 1519 & 1520 of 2010
To
1.The I Additional Subordinate Judge,
Salem.
2.The II Additional District Munsiff,
Salem.
3.The Section Officer,
VR Section,
High Court of Madras.
https://www.mhc.tn.gov.in/judis
S.A.Nos.1518, 1519 & 1520 of 2010
M.DHANDAPANI,J.
ep
S.A.Nos.1518, 1519 & 1520 of 2010
and M.P.No.1 of 2010
https://www.mhc.tn.gov.in/judis
S.A.Nos.1518, 1519 & 1520 of 2010
27.06.2022
https://www.mhc.tn.gov.in/judis
