Virudhambal Ammal vs Andal Ammal
2023 Latest Caselaw 17574 Mad

Madras High Court

Virudhambal Ammal vs Andal Ammal on 22 December, 2023

                                                                                      S.A.No.1985 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:22.12.2023

                                                         CORAM

                                   THE HONOURABLE Mr. JUSTICE P.DHANABAL

                                                  S.A.No.1985 of 2004
                                            and C.M.P.No.16524 of 2004 and
                                            Caveat Petition No.4990 of 2004

                   1.Virudhambal ammal
                   2.Murugan                                     ...Plaintiffs/Appellant
                                                           Vs

                   1.Andal Ammal
                   2.Renu Naidu
                   3.Thavamani
                   4.Rukku Ammal
                   5.Devaki
                   6.Murugambal
                   7.Mallika
                   8.Indira                                   ...Defendants/Respondents
                   (Respondents 4 to 8 given up. no notice necessary)
                   PRAYER: Second Appeal is filed under section 100 of the Civil Procedure
                   Code to set aside the Judgement and the decree dated 06.08.2004 made in
                   A.S.no.46 of 2001 on the file of the Subordinate Judge, Arani, Tiruvannamalai
                   District, reversing the Judgment and Decree dated 18.04.2001 made in
                   O.S.No.47 of 1994 on the file of the District Munsif, Polur.

                                    For Appellants   :     MrM.Sriram
                                         For R1            :     Mr.A.R.Suresh
                                    For R2 & R3      :     Died
                                    For R4 to R8     :     Given up
                                                          ****

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

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                                                                                   S.A.No.1985 of 2004

                                                                               P.DHANABAL, J.,

                                                                                                mpa



                                                  JUDGMENT

When the matter is taken up today for hearing, the learned counsel

appearing for the appellants sought permission to withdraw this appeal. To

that effect, he made endorsement.

Hence, this Second Appeal is dismissed as withdrawn. Consequently,

connected miscellaneous petition is closed.

22.12.2023

Index : Yes/No Speaking order/non-speaking order mpa

To

1. The Subordinate Judge, Arani, Tiruvannamalai District.

2. The District Munsif, Polur.

and C.M.P.No.16524 of 2004 and Caveat Petition No.4990 of 2004

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