Gnanasambandam (Died) vs Mangalambigai (Died)
2023 Latest Caselaw 17567 Mad

Citation : 2023 Latest Caselaw 17567 Mad
Judgement Date : 22 December, 2023

Madras High Court

Gnanasambandam (Died) vs Mangalambigai (Died) on 22 December, 2023

                                                                            A.S.No.476 of 2011




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 22.12.2023

                                                       CORAM

                                   THE HON'BLE MR. JUSTICE G.ARUL MURUGAN

                                               A.S.No.476 of 2011



                  Gnanasambandam (died)

                  2.V.Sivasubramani                                   ... Appellant
                  (Appellant 2 brought on record as
                  LR's of the deceased sole appellant
                  viz.Gnanasambandam)

                                                        Vs.

                  1.Mangalambigai (died)

                  2.Suganyadevi

                  3.G.Shanmugasethuramasami
                  (R2 & R3 are LR's of the deceased 6th
                   respondent vide court order dated 15.09.2021
                   made in CMP.No.11940/2021 in AS.476/2021 (PTAJ))

                  4.Minor S.Prithiviraj Pallavarayar

                  5.Minor S.Harikrishna

                  6.Meenathal (died)


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                                                                               A.S.No.476 of 2011


                  7.Jayan (died)

                  8.Shanmuga Ramasamy

                  9.S.Mohan

                  10. Kousalya
                  (RR8 to 10 brought on records as LR's of the
                   deceased R1, vide order court dated 17.09.2020
                   made in CMP.No.1278 of 2016 in
                   AS.No.476 of 2011 (RMDJ))

                  11.Manju Meera

                  12.Anjana

                  13.Aditya Jayan

                  14.Kamalamma G.
                   (RR11 to 14 are brought on record as LR's of
                    deceased R7, vide order of Court dated 13.12.2023
                    made in CMP.Nos.19714, 19716 and 19718 of 2021
                    dated 20.12.2023 in AS.No.476 of 2011 GMAJ))         ... Respondents



                  PRAYER: Appeal Suit filed under Section 96 of C.P.C. Read with Order 41
                  Rule 1 of C.P.C., to allow the appeal suit against the Judgement and Decree
                  passed in O.S.No.213 of 2008 dated 21.04.2011 on the file of the Additional
                  District and Sessions Judge (Fast Track Court No.III), Dharapuram, Erode
                  District.


                                  For Appellant   : Mr.P.Navaneethakrishnan
                                  For Respondents :
https://www.mhc.tn.gov.in/judis
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                                                                                 A.S.No.476 of 2011




                                                   JUDGMENT

The learned counsel for the appellant seeks to withdraw the first

appeal and he has also given a letter dated 21.12.2023 to the Registry for

withdrawal enclosing the letter of the party. He also makes an endorsement

to that effect in the case bundle.

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

Appellant, the Appeal suit is dismissed as withdrawn.

22.12.2023

drl

Index : Yes / No Speaking / Non-speaking Neutral Citation : Yes / No

1.The Additional District and Sessions Judge (Fast Track Court No.III), Dharapuram,

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

Erode District.