Muniandi (Died) vs Pitchai
2022 Latest Caselaw 17794 Mad

                                                                             SA(md)No.184 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 23.11.2022

                                  CORAM: JUSTICE N.SESHASAYEE

                                          S.A.(MD)No.184 of 2012
                                                  and
                                           M.P(MD).No.1 of 2012

                1.Muniandi (Died)
                2.Murugesan
                3.Muniasamy
                4.Arasu
                5.Baluchamy (Died)
                6.M.Muthu Nagu
                7.M.Saradha
                8.Sulochana
                9.B.Panidyammal
                10.B.Murugeswari                                              .... Appellants

                [Appellants 6 and 7 are brought on record as Lrs of the deceased 1st
                appellant vide order dated 30.09.2022 made in C.M.P(MD).Nos.
                8101, 8103, 8104 and 8106 of 2022 in S.A(MD).No.184 of 2012]

                [Appellants 8 to 10 are brought on record as Lrs of the deceased 5th
                appellant vide order dated 30.09.2022 made in C.M.P(MD).Nos.
                8101, 8103, 8104 and 8106 of 2022 in S.A(MD).No.184 of 2012]



                                                     Vs.

                1.Pitchai
                2.Ramu                                                       ....Respondents




               1/4
https://www.mhc.tn.gov.in/judis
                                                                                   SA(md)No.184 of 2012


                Prayer : Second Appeal is filed under Section 100 of Code of Civil Procedure,
                against the judgment and decree dated 27.07.2011 made in A.S.No.71 of 2010
                on the file of the Sub Court, Paramakudi reversing the judgment and decree
                dated 31.08.2010 made in O.S.No.94 of 2009 on the file of the District Munsif
                Court, Paramakudi.
                                           For Appellants     :Mr.S.Sivathilakar

                                           For Respondents    : Mr.S.Ramesh


                                                    JUDGMENT

Today, when the matter is taken up, learned counsel for the

appellants seeks permission of this Court to withdraw the appeal and he has

already circulated a letter dated 21.11.2022 to the Registry in this regard . He

has also made an endorsement to that effect.

2. Recording the endorsement made by the learned counsel for the

appellants, this Second Appeal is dismissed as withdrawn. No costs.

Connected miscellaneous petition is closed.

23.11.2022

Index:Yes/No Internet:Yes/No ssb

https://www.mhc.tn.gov.in/judis SA(md)No.184 of 2012

Note: Issue Order Copy on 23.11.2022

To

1. The Sub Court, Paramakudi

2.District Munsif Court, Paramakudi.

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

https://www.mhc.tn.gov.in/judis SA(md)No.184 of 2012

N.SESHASAYEE., J.

ssb

SA(MD)No.184 of 2012

23.11.2022

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