Paramasivan (Died) ... 1St vs Vellammal ... 1St
2022 Latest Caselaw 15266 Mad

                                                                                S.A.No.1189 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 13.09.2022

                                      CORAM : JUSTICE N.SESHASAYEE

                                               S.A.No.1189 of 2001
                                                       and
                                            M.P.(MD) Nos.1 to 3 of 2014

                     1.Paramasivan (Died)               ... 1st Appellant/Appellant/
                                                            1st Defendant
                     2.P.Meenarani
                     3.P.Subashini Devi
                     4.P.Jayaprabhavathi

                     Sivasubramaniyan (Died)

                     5.S.Harebalan
                     6.S.Theepeka
                     P.Balasenan (Died)                 ... Appellants 2 to 6/
                                                            LRs of deceased sole appellant

                                                        Vs

                     1.Vellammal                        ... 1st Respondent/1st Respondent/
                                                            Plaintiff
                     2.Lakshmiammal
                     3.Pichammal
                     4.Syed Ambia
                     5.Lakshmi
                     6.R.Kannan
                     7.Velu
                     8.Sankarammal                      ... Respondents 2 to 8/
                                                            Respondents 2, 3, 5 and 7 to 10/
                                                           Defendants 2, 3 5 & LRs of D4&D6

                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1189 of 2001

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 08.09.1999 made in A.S.No.144 of 1991 on
                     the file of the Principal Sub Court, Tenkasi confirming the judgment and
                     decree dated 11.10.1991 made in O.S.No.454 of 1986 on the file of the
                     District Munsif Court, Tenkasi.


                                   For Appellants      :   Mr.K.Sathya Singh
                                                           for Mr.N.Murugan

                                   For Respondents :       Mr.A.S.Karthi for R1

                                                       :   No appearance for R2 to R8

                                                    JUDGMENT

Learned counsel for the appellants seeks permission of this Court to

withdraw the second appeal and has also made an endorsement to that

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

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

Consequently, connected miscellaneous petitions are closed.

13.09.2022 Internet:Yes Index:Yes/No

abr

https://www.mhc.tn.gov.in/judis S.A.No.1189 of 2001

To

1.The District Munsif, Tenkasi.

2.The Principal Sub Judge, Tenkasi.

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

https://www.mhc.tn.gov.in/judis S.A.No.1189 of 2001

N.SESHASAYEE, J.

abr

S.A.No.1189 of 2001

13.09.2022

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