Nallasamy (Died) vs Muthusamy
2022 Latest Caselaw 4169 Mad

                                                                           S.A(MD)No.330 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.03.2022

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A(MD)No.330 of 2010
                                                     and
                                              M.P(MD)No.1 of 2010

                   1.Nallasamy (Died)                                ... Appellant /
                                                                         Respondent /
                                                                         Plaintiff
                   2.N.Rani
                   3.N.Dhanalakshmi
                   4.N.Subhatra                                      ... Appellants
                   (This Court suo motu impleaded as appellants
                   2 to 4 as legal heirs of the deceased appellant
                   vide order dated 03.03.2022 made in
                   S.A.(MD)No.330 of 2010)
                                                      -Vs-


                   Muthusamy                                         ... Respondent/
                                                                         Appellant /
                                                                         Defendant

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 02.12.2009 made in
                   A.S.No.4 of 2009 on the file of the Additional Subordinate Judge, Karur, by
                   reversing the judgment and decree dated 06.08.2007 made in O.S.No.630 of
                   2002 on the file of the Additional District Munsif, Karur.


                                      For Appellants        : Mr.R.Devaraj
                                      For Respondent        : Mr.S.Anand Chandrasekar
https://www.mhc.tn.gov.in/judis


                   1/9
                                                                             S.A(MD)No.330 of 2010



                                                     JUDGMENT

The learned counsel appearing for the appellants states that the legal

heirs do not want to pursue the matter.

2. This second Appeal stands dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

03.03.2022

Internet : Yes/No Index : Yes/No mga

To

1.The Additional Subordinate Judge, Karur.

2.The Additional District Munsif, Karur.

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.330 of 2010

G.R.SWAMINATHAN.J.,

mga

Judgment made in S.A.(MD)No.330 of 2010

03.03.2022

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