S.Arumugam (Died) vs N.Sundaravel (Died)
2022 Latest Caselaw 5701 Mad

                                                                            S.A.(MD)No.854 of 2006


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 21.03.2022

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                             S.A.(MD)No.854 of 2006
                                           and C.M.P.(MD)No.1 of 2006

                     1. S.Arumugam (died)
                     2. Kanthamani
                     3. Mathumathi
                     4. Senthil Murugan
                     5. Indhumathi
                     6. Karthik Kumar                                   ... Appellants
                     (Appellant Nos.2 to 6 are brought on
                     record as legal heirs of the deceased
                     sole appellant, vide order dated 18.06.2019
                     made in C.M.P.(MD)Nos.4304 to 4306/19)

                                                     versus
                     1. N.Sundaravel (died)
                     2. N.Sundaravinayagamoorthy
                     3. S.Ramalakshmi
                     4. S.Nithya
                     5. Padmanarayanan
                     6. Anusha                                          ... Respondents
                     (Respondent Nos. 3 to 6 are brought on
                     record as legal heirs of the deceased R1,
                     vide order dated 20.08.2019 made in C.M.P.
                     (MD)Nos.6318, 6320 and 6326/19)


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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD)No.854 of 2006


                                  Second Appeal filed under Section 100 of C.P.C. against the
                     Judgment and Decree dated 13.12.2005 made in A.S.No.218 of 1995
                     on the file of the Sub Court, Srivilliputtur, confirming the Judgment
                     and Decree dated 20.11.1992 made in O.S.No.239 of 1990 on the file
                     of the Additional District Munsif at Srivilliputtur.
                                       For Appellants : Mr.M.Thirunavukkarasu
                                       For Respondents : R1 – died
                                                         Mr.M.Ashok Kumar for RR2 to 6

                                                       JUDGMENT

The learned counsel for the appellants filed a memo dated

14.03.2022 for withdrawing the second appeal. He has also made an

endorsement to that effect in the Court bundle.

2. Based on the said memo and in view of the endorsement made

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

dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

21.03.2022 ogy Note: Issue order copy on or before 23/03/2022

https://www.mhc.tn.gov.in/judis S.A.(MD)No.854 of 2006

To

1. The Sub Court, Srivilliputtur.

2. The Additional District Munsif, Srivilliputtur.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.854 of 2006

B.PUGALENDHI, J.

ogy

S.A.(MD)No.854 of 2006

21.03.2022

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