S.Manonmani vs T.Santharam (Died)
2022 Latest Caselaw 4685 Mad

                                                                       S.A.No.758 of 2001



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 09.03.2022

                                                    CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No.758 of 2001

                     1.S.Manonmani
                     2.Subadra Devi
                     3.Minor. Damayanthi
                     4.Minor. Renuka Devi
                     (minor appellants 3 & 4 are
                     represented by their mother and
                     natural guardian the 2nd appellant)
                     5.Soudeswari
                     6.Parameswaran
                     7.Anusuya
                     8.T.Subathra
                     9.S.Thilagar (Died)
                     10.T.Nithyadevi
                     11.Minor. T.Rubanamithra
                     (Rep. by her mother Meenakshi)                 ... Appellants
                     (Appellants 10 & 11 brought on record as
                     LRs of the deceased A9 viz., S.Thilagar
                     vide Court order dated 18.06.2019 made
                     in C.M.P.Nos.11644, 11647 & 11648/2019
                     in S.A.No.758 of 2001)

                                                      Vs.
                     1.T.Santharam (Died)
                     2.S.Padmavathi
                     3.S.Venkateswaran

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.758 of 2001



                     4.S.Balaji (Deceased)
                     5.S.Karthikeyan
                     6.T.Sanna Maniyamal
                     7.Poornima Prabhakaran
                     8.Geetha
                     9.Sankara Narayanan
                     10.Minor. Naveen Santharam                                ... Respondents
                     (RR2 to 7 are brought on record as
                     LRs of the deceased sole respondent
                     vide order of Court dated 08.03.2007
                     made in C.M.P.Nos.15901 to 15903/2005
                     in S.A.No.758 of 2001)

                     (RR8 to 10 brought on record as LRs
                     of the deceased R4 vide order of Court
                     dated 27.11.2018 made in C.M.P.No.2016
                     of 2018 in S.A.No.758 of 2001)

                     (Cause title accepted vide as per order of
                     Court dated 23.04.2001 in C.M.P.No.6813
                     of 2001)


                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 22.01.1999 passed in A.S. No.8 of 1999, on
                     the file of the II Additional District Court, Salem, reversing the decree and
                     judgment dated 28.11.1997 passed in O.S. No.516 of 1996, on the file of
                     the II Additional District Munsif Court, Salem.

                                         For AA5, 6 & 9       : Ms.P.V.Rajeswari
                                         For AA7, 8 & 10      : Mr.T.R.Baskaran
                                                                for Mr.R.Vasudevan
                                         For RR2, 3, 5 to 10 : Mr.D.Shivakumaran


                     Page 2 of 4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.758 of 2001



                                                   JUDGMENT

The learned counsels appearing for the appellants seek

permission of this Court to withdraw this second appeal. In this regard,

the learned counsel appearing for the appellants 2 to 4 filed a Memo

dated 08.03.2022 and the learned counsel appearing for the appellants 7,

8, 10 & 11 made an endorsement on the case bundle to that effect.

2. In view of the above, this Second Appeal is dismissed as

withdrawn. No costs.

09.03.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis S.A.No.758 of 2001

R. HEMALATHA, J.

mtl

To

1. The II Additional District Court, Salem.

2. The II Additional District Munsif Court, Salem.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.758 of 2001

09.03.2022

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