Boopathy vs Velusamy Gounder(Died)
2023 Latest Caselaw 9413 Mad

                                                                                      S.A.No.253 of 2014
                                                                              and C.M.P.No.12939 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 01.08.2023

                                                       CORAM

                                   THE HON'BLE MRS. JUSTICE T.V.THAMILSELVI

                                                 S.A.No.253 of 2014
                     1.Boopathy
                     2.M.Ponnusamy                                            ... Appellants
                                                           Versus
                     1.Velusamy Gounder(died)
                     2.Sekar
                     3.Chellammal
                     4.Muthu
                     5.Ponnusamy
                     6.Nallusamy
                     7.Kandhasamy
                     8.Thangavelu
                     9.Pappayee
                     10.Kamalam                                               ... Respondents

                     (R2 recorded as LR of the deceased R1 and R 9 & R10 brought on record as
                     LRs of R1 vide Court order dated 20.04.2021 made in CMP.Nos.12935 &
                     12939 of 2020 in S.A.No.253 of 2014.)

                     PRAYER : Second Appeal is filed under Section 100 of Civil Procedure
                     Code, praying to set aside the Judgment and decree dated 18.04.2013 made
                     in A.S.No.13 of 2010 on the file of Sub Court, Namakkal confirming the
                     Judgment and decree dated 21.01.2010 made in O.S.No.141 of 2010 on the
                     file of the Principal District Munsif Court, Namakkal.


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.253 of 2014
                                                                               and C.M.P.No.12939 of 2020

                                       For Appellants         : Mr.T.Dhanyakumar

                                       For R1              : Died
                                       For R2,R9 & R10     : Mr.C.Jagadish
                                       For R3 to R7        : Dispensed with vide Court order
                                                               dated 20.04.2022.
                                       For R8              : Mr.K.P.Suresh Kumar
                                                         ORDER

When the matter was taken up for hearing, the learned counsel

appearing for the appellants seek permission of this court to withdraw the

above Second Appeal and he has also made endorsement to that effect.

2. In view of the submission and endorsement made by the learned

Counsel appearing for the appellants, this Second Appeal is dismissed as

withdrawn. No costs.

01.08.2023 Index : Yes/No Speaking/Non Speaking order Neutral Citation:Yes/No

rri

Note: Issue order copy on or before 03.08.2023.

https://www.mhc.tn.gov.in/judis S.A.No.253 of 2014 and C.M.P.No.12939 of 2020

To

1. The Subordinate Judge Sub-Court, Namakkal.

2. The Principal District Munsif, Namakkal.

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

https://www.mhc.tn.gov.in/judis S.A.No.253 of 2014 and C.M.P.No.12939 of 2020

T.V.THAMILSELVI, J.

rri

S.A.No.253 of 2014

01.08.2023

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