S.K.Rajaram vs Lakshmikantham
2022 Latest Caselaw 17885 Mad

                                                                                  S.A.(MD) No.366 of 2004



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 29.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                              S.A.(MD) No.366 of 2004


                     1.S.K.Rajaram
                     2.S.K.Mohanram
                     3.S.K.Hariram
                     4.S.K.Ganesh Babu
                     5.S.K.Ramesh Babu
                     6.M.S.Mahalakshmi
                     7.D.R.Vasanthi                         ... Appellants/Respondents 1 to 7/
                                                                 Plaintiffs 1, 3 to 8

                                                          Vs
                     1.Lakshmikantham
                     2.J.R.Srinivasan
                     3.J.R.Kumaran
                     4.K.K.Subesh                        ... Respondents/Appellants 1 to 3 and
                                                              4th Respondent/Defendants

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 26.02.2004 passed in A.S.No.130 of 2003 on
                     the file of the Principal Subordinate Court, Madurai, reversing the decree
                     and the judgment dated 19.02.2003 made in O.S.No.1718 of 1991 on the
                     file of the 1st Additional District Munsif Court, Madurai.



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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.366 of 2004




                                   For Appellants    :       Ms.P.Jessi Jeeva Priya

                                   For Respondents   :       Mr.J.R.Subramanian
                                                             for R1 to R3
                                                             No appearance for R4

                                                     JUDGMENT

This appeal is listed today under the caption 'for withdrawal' on the basis of

the letter dated 25.11.2022 given by the learned counsel for the appellants.

2. Today, the learned counsel for the appellants submitted that the appellants

1, 3 and 6 have passed away and the Death Certificates for the appellants

1, 3 and 6 are circulated. The rest of the appellants wants to withdraw this

appeal and she has also made an endorsement to that effect.

3. Recording the letter dated 25.11.2022, this Second Appeal is dismissed as

withdrawn. No costs.

29.11.2022 Internet:Yes Index:Yes/No ssb

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.366 of 2004

To

1.The Principal Subordinate Court, Madurai.

2.The 1st Additional District Munsif Court, Madurai.

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.366 of 2004

N.SESHASAYEE, J.

ssb

S.A.(MD) No.366 of 2004

29.11.2022

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