Madras High Court
Karuppiah (Died) vs Periakaruppan on 2 November, 2022
S.A(MD).No.66 of 2006
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.11.2022
CORAM: JUSTICE N.SESHASAYEE
S.A.(MD)No.66 of 2006
S.A(MD).No.66 of 2006
1.Karuppiah (died) ... Appellant/Respondent/Plaintiff
2.Eswari
3.Avudaiyappan
4.Jothi
5.Muthu
6.Senthil Pandi ...Appellants
(A2 to A4 are brought on record as LRs of the deceased sole appellant vide
Court order dated 07.11.2022 made in CMP(MD).Nos.8785, 8787 and 8788
of 2021)
(A5 & A6 are brought on record as LRs of the deceased sole appellant vide
Court order dated 14.10.2022 made in CMP(MD).Nos.9376, 9377 and 9379
of 2022)
Vs
1.Periakaruppan
2.Kalimuthan
3.Balasubramanian ...Respondents/ Appellants/
Defendants
Prayer : Second Appeal is filed under Section 100 of Code of Civil
Procedure, to set aside the judgment and decree made in A.S.No.76 of 2003
on the file of the Subordinate Court, Sivagangai dated 30.06.2005 reversing
the decree and judgment in O.S.No.136 of 2001 on the file of the District
Munsif Court, Sivagangai, dated 30.06.2003.
https://www.mhc.tn.gov.in/judis
S.A(MD).No.66 of 2006
For Appellants : Mr.G.Prabhu Rajadurai (for A2 to A4)
Mr.K.Kaviarasan (for A5 & A6)
For Respondents : Mr.A.V.Arun
S.A(MD).No.83 of 2006
1.Karuppiah (died) ... Appellant/Respondent/Plaintiff
2.Eswari
3.Avudaiyappan
4.Jothi
5.Muthu
6.Senthil Pandi ...Appellants
(A2 to A4 are brought on record as LRs of the deceased sole appellant vide
Court order dated 04.03.2022 made in CMP(MD).No.6365, 6367 and 6369
of 2021 in SA(MD).No.83 of 2006)
(A5 & A6 are brought on record as LRs of the deceased sole appellant vide
Court order dated 29.09.2022 made in CMP(MD).No.8437 of 2022)
Vs
1.Kattaiyan
2.Karuppu
3.Adaikkan
4.Balasubramanian ...Respondents/ Appellants/
Defendants
Prayer : Second Appeal is filed under Section 100 of Code of Civil
Procedure, to set aside the judgment and decree made in A.S.No.75 of 2003
on the file of the Subordinate Court, Sivagangai dated 30.06.2005 reversing
the decree and judgment in O.S.No.134 of 2001 on the file of the District
Munsif Court, Sivagangai, dated 30.06.2003.
For Appellants : Mr.G.Prabhu Rajadurai (for A2 to A4)
Mr.K.Kaviarasan (for A5 & A6)
For Respondents : Mr.A.V.Arun (for R2 to R4)
Mr.S.Natrajan (for R1)
https://www.mhc.tn.gov.in/judis
S.A(MD).No.66 of 2006
COMMON JUDGMENT
The legal heirs of the deceased sole appellant chose to appear through
different counsel.
2.Mr.G.Prabhu Rajadurai, learned counsel appearing for the appellants 2 to
4 has filed a memo withdrawing the appeal. Today, Mr.K.Kaviarasan,
learned counsel appearing for the appellants 5 and 6 filed memo
withdrawing the appeal.
3.All the memos are recorded and these Second Appeals are dismissed as
withdrawn. No costs.
07.11.2022
Index : Yes/No
Internet: Yes/No
Rmk
To
1.The Subordinate Judge, Sivagangai.
2.The District Munsif, Sivagangai.
3.The Section Officer,
VR Section, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis
S.A(MD).No.66 of 2006
N.SESHASAYEE, J.,
Rmk
S.A(MD).No.66 of 2006
07.11.2022
https://www.mhc.tn.gov.in/judis
