Jayavel vs Mohana ... 1St
2022 Latest Caselaw 17703 Mad

                                                                          S.A.(MD) No.274 of 2015



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 17.11.2022

                                      CORAM : JUSTICE N.SESHASAYEE

                                           S.A.(MD) No.274 of 2015

                     1.Jayavel
                     2.Poongavanam
                     3.Moorthi                       ... Appellants/Respondents 1, 4 & 9/
                                                         Plaintiffs 2, 5 & LR of 3rd Plaintiff

                                                     Vs

                     1.Mohana                        ... 1st Respondent/Appellant/
                                                         9th Defendant
                     Dhanma (Died)                   ... Nil/2nd Respondent/3rd Plaintiff

                     2.Angammal                      ... 2nd Respondent/3rd Respondent/
                                                         4th Plaintiff
                     3.Panchavarnam                  ... 3rd Respondent/5th Respondent/
                                                         6th Plaintiff
                     4.Durairajan                    ... 4th Respondent/6th Respondent/
                                                         1st Defendant
                     5.Kalaiselvi                    ... 5th Respondent/7th Respondent/
                                                         7th Defendant
                     6.Balakrishnan                  ... 6th Respondent/8th Respondent/
                                                         8th Defendant
                     7.Rajavel
                     8.Raja
                     9.Rengan
                     10.Shanthi

                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.274 of 2015




                     11.Chitra
                     12.Geetha                              ... Respondents 7 to 12/
                                                                Respondents 10 to 15/Nil

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 26.07.2007 made in A.S.No.112 of 2004 on
                     the file of the Principal District Court, Tiruchirappalli, reversing the
                     judgment and decree dated 27.10.2003 made in O.S.No.7 of 1987 on the file
                     of the Sub Court, Tiruchirappalli.

                                   For Appellants    :      Mr.S.Deenadhayalan

                                   For Respondents :        RR2, 3, 4 & 6 to 12 dispensed with

                                                     :      No appearance for R5


                                                    JUDGMENT

This appeal is listed today under the caption 'notice section default cases'.

2. On 02.11.2022, when the matter was taken up for hearing, this Court

directed the appellants to take notice on the unserved respondents and file

proof of service with postal endorsement on 17.11.2022.

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.274 of 2015

3. Today when the matter is taken up for hearing, the learned counsel

appearing for the appellants seeks permission of this Court to withdraw the

appeal and has also made an endorsement to that effect. Recording the

endorsement made, this Second Appeal is dismissed as withdrawn. No

costs.

17.11.2022 Internet:Yes Index:Yes/No

abr

To

1.The Principal District Judge, Tiruchirappalli.

2.The Sub Judge, Tiruchirappalli.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.274 of 2015

N.SESHASAYEE, J.

abr

S.A.(MD) No.274 of 2015

17.11.2022

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