Karundevi Gounder (Died) vs Thirukkaduthurai Panchayat
2023 Latest Caselaw 11195 Mad

                                                                              S.A(MD)No.1128 of 2005+

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 24.08.2023

                                                          CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                S.A(MD)No.1128 of 2005
                                                        and
                                               C.M.P(MD)No.7318 of 2005

                     Karundevi Gounder (died)

                     2.Kaliammal
                     3.Lakshmi
                     4.Rukkumani
                     5.Shanmuga Sundaram
                     (Appellants 2 to 5 are brought on record as LRs of the
                      deceased sole appellant vide order dated 13.07.2023
                     made in CMP(MD)No.8223 of 2023)
                                                                                        ... Appellants

                                                              -vs-

                     1.Thirukkaduthurai Panchayat

                     2.The State of Tamil Nadu
                       Rep. by the District Collector,
                       Karur District,
                       Collector's Office,
                       Thanthonimalai Post,
                       Karur – 639 005.

                     3.The Tahsildar,
                       Tahsildar's Office,
                       Karur Taluk,
                       Karur – 639 001.
                                                                                      ... Respondents

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                            S.A(MD)No.1128 of 2005+

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 13.10.2005 made in
                     A.S.No.7 of 2005 on the file of the Sub Judge, Karur reversing the
                     Judgment and Decree dated 20.04.2005 made in O.S.No.31 of 2004 on
                     the file of the District Munsif, Karur.


                                    For Appellants         ... Mr.M.P.Senthil

                                    For Respondents        ... No appearance



                                                        JUDGMENT

The learned counsel appearing for the appellants seeks permission

of this Court to withdraw this second appeal and he has also made an

endorsement to that effect.

2. In view of the endorsement made by the learned counsel

appearing for the appellants, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

24.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

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

S.A(MD)No.1128 of 2005+

To:

1.The Sub Judge, Karur.

2.The District Munsif, Karur.

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

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

S.A(MD)No.1128 of 2005+

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.1128 of 2005 and C.M.P(MD)No.7318 of 2005

24.08.2023

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