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N.Balamurugan vs C.Boominathan
2023 Latest Caselaw 4214 Mad

Citation : 2023 Latest Caselaw 4214 Mad
Judgement Date : 13 April, 2023

Madras High Court
N.Balamurugan vs C.Boominathan on 13 April, 2023
                                                                          A.S.(MD)Nos.211 & 212 of 2020


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 13.04.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                                        AND
                             THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                           A.S.(MD)Nos.211 & 212 of 2020

                     N.Balamurugan                               ... Appellant in both A.Ss.

                                                         Vs.
                     1.C.Boominathan
                     2.C.Nagarajan
                     3.S.Balamurugan
                     4.S.Sakthivel
                     5.Nagameenal
                     6.Nagavalli
                     7.Santhanalakshmi
                     8.Umaiyal                                           ... Respondents
                                                                 in A.S.(MD)No.211 of 2020
                     (Since the respondents 3, 4 & 6 were remained ex-parte in the Lower Court,
                     the service to those respondents may be deferred)


                     1.Santhanalakshmi
                     2.Umaiyal


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                           A.S.(MD)Nos.211 & 212 of 2020


                     3.C.Nagarajan
                     4.C.Boominathan
                     5.S.Balamurugan
                     6.S.Sakthivel
                     7.Nagameenal
                     8.Nagavalli                                         ... Respondents
                                                                 in A.S.(MD)No.212 of 2020
                     (Since the respondents 5 and 6 were remained ex-parte in the Lower Court,
                     the service to those respondents may be deferred)


                     COMMON PRAYER: Appeal Suits filed under Section 96 of Civil
                     Procedure Code, praying this Court to set aside the judgment and decree in
                     O.S.No.124 of 2007 and O.S.No.100 of 2011 on the file of the learned VI
                     Additional District Judge, Madurai, dated 04.01.2019.


                                       For Appellant     : Mr.S.Chandrasekaran
                                                          (in both A.Ss)
                                       For R1            : Mr.T.Antony Arulraj
                                       For R3, R4 & R6 : Ex-parte
                                       For R7 & R8       : Mr.Abhinav Parthasarathy
                                                          (in A.S.(MD)No.211 of 2020)
                                       For R1 & R2        : Mr.Abhinav Parthasarathy
                                       For R4             : Mr.T.Antony Arulraj
                                       For R5 & R6        : Ex-parte
                                                            (in A.S.(MD)No.212 of 2020)

                     2/4


https://www.mhc.tn.gov.in/judis
                                                                         A.S.(MD)Nos.211 & 212 of 2020


                                               COMMON JUDGMENT

                             (Judgment of the Court was delivered by R.SURESH KUMAR, J.)

                                  The learned counsel appearing for the appellant in both the

                     appeals has given a letter to the Registry for withdrawal of these appeals.

                     He has also made an endorsement to that effect in the case bundles.



                                  2.Recording the said letter and the endorsement, these Appeal

                     Suits are dismissed as withdrawn. No costs.



                                                            (R.S.K., J.) & (K.K.R.K, J.)
                                                                    13.04.2023
                     NCC      : Yes / No
                     Index : Yes / No
                     Internet : Yes / No
                     MYR

                     To
                     1.The VI Additional District Judge,
                        Madurai.


                     2.The Record Keeper,
                        V.R.Section,
                        Madurai Bench of Madras High Court,
                        Madurai.

                     3/4


https://www.mhc.tn.gov.in/judis
                                          A.S.(MD)Nos.211 & 212 of 2020




                                         R.SURESH KUMAR, J.

AND K.K.RAMAKRISHNAN, J.

MYR

A.S.(MD)Nos.211 & 212 of 2020

13.04.2023

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

 
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