Kausaya (Retired Teacher) vs Thenmozhi
2022 Latest Caselaw 6611 Mad

                                                                                 M.P. No.1 of 2015 and
                                                                             A.S. SR. No.57622 of 2015



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 30.03.2022

                                                     CORAM :

                                  THE HON'BLE MR. JUSTICE M. DURAISWAMY
                                                          AND
                                  THE HON'BLE MRS. JUSTICE T.V. THAMILSELVI
                                                M.P. No.1 of 2015 and
                                              A.S. SR. No.57622 of 2015
                     1. Kausaya (Retired Teacher)
                     2. Poonguzhali                                     ..
                     Petitioners/Appellants

                                                           v.
                     1. Thenmozhi
                     2. Kalaiselvi
                     3. Mahalingam
                     4. APN. Javuli Readymade,
                        13-B, Sambasivam Pillai Street,
                        Ariyalur.

                     5. G.I.I.T. Computers,
                        12B/3, Sambasivam Pillai Street,
                         Ariyalur.

                     6. Mahalakshmi Javuli Stores,
                        No.23, Ragavan Complex,


https://www.mhc.tn.gov.in/judis
                                                                            M.P. No.1 of 2015 and
                                                                        A.S. SR. No.57622 of 2015

                        Vellalar Street, Ariyalur.
                     7. Balraj Thanga Maligai,
                        No.23, Ragavan Complex,
                        Vellalar Street, Ariyalur.

                     8. Amaravathi Super Market,
                        Nos.7 & 8, Vellalar Street,
                        Ariyalur.

                     9. S.V. Oil Mills,
                        Vellalar Street,
                        Ariyalur.

                     10. Rasi Hardwares,
                        Vellalar Street,
                        Ariyalur.

                     11. Ragavan

                     12. PVR Communications,
                         23, Ragavan Complex,
                         Vellalar Street,
                        Ariyalur.

                     13. Karthigeyan                                        .. Respondents


                     C.M.P. No.1of 2015 :- Civil Miscellaneous Petition filed under Order

                     XXXIII Rule 1 of CPC to allow the appellants to file the above regular

                     appeal as indigent persons.




https://www.mhc.tn.gov.in/judis
                                                                                     M.P. No.1 of 2015 and
                                                                                 A.S. SR. No.57622 of 2015

                     A.S. SR. No.57622 of 2015:- Appeal filed under Section 96 r/w Order

                     XLI Rule 1 of CPC              to set aside the decree and judgment passed in

                     O.S.No.3 of 2011, dated 27.02.2015 on the file of the Principal District

                     Judge, Ariyalur.



                                  For Petitioners/appellants     : Mr.S.Shyam Kumar

                                  For Respondents                :Mr. P.Valliappan



                                                           ORDER

(Order of the Court made by M.DURAISWAMY,J.)

Mr.S.Shyam Kumar, learned counsel appearing for the

petitioners-appellants seeks permission of this Court to withdraw the

above Miscellaneous Petition as well as the appeal in A.S. SR.

No.57622 of 2015 and also made an endorsement to that effect. The

learned counsel for the appellants also filed a memo dated 18.03.022

before this court.

2. In view of the same, the Civil Miscellaneous Petition and the

https://www.mhc.tn.gov.in/judis M.P. No.1 of 2015 and A.S. SR. No.57622 of 2015

appeal in A.S. SR. No.57622 of 2015 are dismissed as withdrawn. No

costs. It is open to the appellants to contest the pending appeal in

A.S.No.307 of 2015, in accordance with law.

                                                                  [M.D., J.]     [T.V.T.S., J.]
                                                                          30.03.2022
                     Index      : Yes/No

Speaking Order/Non Speaking Order Rj To

The Principal District Court Ariyalur.

https://www.mhc.tn.gov.in/judis M.P. No.1 of 2015 and A.S. SR. No.57622 of 2015

M. DURAISWAMY, J.

and T.V. THAMILSELVI, J.

Rj

M.P. No.1 of 2015 and A.S. SR. No.57622 of 2015

30.03.2022

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