Murugan vs Kandanservai
2022 Latest Caselaw 11644 Mad

                                                          S.A.(MD)Nos.470 of 2021 and 259 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 30.06.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI, J

                                       S.A.(MD)Nos.470 of 2021 and 259 of 2022

                     S.A.(MD)No.470 of 2021:-

                     1.Murugan
                     2.Ammakannu
                     3.Sadatchi
                     4.Kuttapillai
                     5.Ayyammal
                     6.Kulanthaivelu
                     7.Murugayee
                     8.Panjavarnam
                     9.Moorthy
                     10.Chandra
                     11.Panjavaranam
                     12.Mahendran
                     13.Ramuthai
                     14.Alagar
                     (Both the appellants 13 & 14 are the legal heirs of Ammakannu/2nd
                     Appellant)                                          Appellants

                                                         Vs
                     1.Kandanservai
                     2.Veerammal
                     3.Rasathi
                     4.Marudhai
                     5.Dhandapani
                     6.Moorthy
                     (Respondents 2 & 6 are the legal heirs of Kandanservai/1st respondent)

Respondents

https://www.mhc.tn.gov.in/judis S.A.(MD)Nos.470 of 2021 and 259 of 2022

S.A(MD) No.259 of 2022:-

1.Murugan Ammakannu (Died)

2.Ramuthai

3.Alagar

4.Sadatchi

5.Kuttapillai @ Rajathi

6.Ayyammal

7.Kulanthaivelu

8.Murugeshwari

9.Panjavarnam

10.Moorthy

11.Chandra

12.Panjavaranam

13.Mahendran Appellants Vs Kandan Servai (died)

1.Veerammal

2.Rasathi

3.Marudhai

4.Dhandapani

5.Moorthy Respondents PRAYER in S.A(MD) No.471 of 2021 :-Second Appeal filed under Section 100 of Code of Civil Procedure, to call for the judgment and decree passed by the learned Principal Sub Judge, Dindigul dated 28.09.2018 in A.S.No.73 of 2017 reversing the judgment and decree passed by the learned District Munsif, Nilakottai, dated 19.06.2017 in O.S.No.80 of 2014 and set aside the same.

PRAYER in S.A(MD) No.259 of 2022 :-Second Appeal filed under Section 100 of Code of Civil Procedure, to call for the judgment and decree passed by the learned Principal Sub Judge, Dindigul dated

https://www.mhc.tn.gov.in/judis S.A.(MD)Nos.470 of 2021 and 259 of 2022

28.09.2018 in A.S.No.75 of 2017, reversing the judgment and decree passed by the learned District Munsif, Nilakottai dated 19.06.2017 in O.S.No.4 of 2015 and set aside the same.

For Appellants in both SAs : Mr.V.Sukumar For R2 to R6 in SA(MD) No.470 of 2021 & For Respondents in SA(MD) No.259 of 2022 : Mr.S.A.Ajmal Khan

COMMON JUDGMENT

The learned counsel for the appellants seeks permission of

this Court to withdraw the Second Appeals. He has also circulated a letter

dated 24.06.2022 to that effect.

2.In view of the same, these Second Appeals are dismissed

as withdrawn. No costs.

30.06.2022

Index : Yes/No Internet: Yes/No vrn

https://www.mhc.tn.gov.in/judis S.A.(MD)Nos.470 of 2021 and 259 of 2022

To

1.The Principal Sub Judge, Dindigul

2.The District Munsif, Nilakottai

3.The Section Officer, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)Nos.470 of 2021 and 259 of 2022

B.PUGALENDHI, J

vrn

Common Judgment made in S.A.(MD)Nos.470 of 2021 and 259 of 2022

30.06.2022

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