Ramasamy Gounder (Died) vs Subramania Gounder (Died)
2023 Latest Caselaw 1568 Mad

                                                                             S.A.No.1052 of 1996


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              Dated : 10.02.2023

                                                    CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                               S.A.No.1052 of 1996


                     1.Ramasamy Gounder (Died)

                     2.Periammal

                     3.Murugasamy

                     4.Saraswathi

                     5.Venkatachalam

                     6.Somasundaram                                    ...Appellants

                     (Appellants 2 to 6 are brought on record as the LRs of the deceased
                     sole appellant vide oder of the Court dated 09.09.2003 made in
                     C.M.P.No.1393 of 1997 in S.A.No.1052 of 1996)

                                                       Vs.

                     1.Subramania Gounder (Died)

                     2.Natarajan

                     3.Thangavelu (Died)


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https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.1052 of 1996


                     4.S.Ramasamy

                     5.Nagarathinam

                     6.Rajalakshmi

                     7.Shanthi

                     8.Revathi                                     ...Respondents

                     (R1 died - R4 to R7 are brought on record as LRs of the deceased R1

                     R3 died – R8 brought on record as LR of the deceased R3 vide order of
                     the Court dated 17.06.2019 made in C.M.P.Nos.5062 to 5065 of 2006
                     in S.A.No.1052 of 1996)


                     Prayer: Second Appeal is filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree of the learned Subordinate
                     Judge, Gobichettipalayam in A.S.No.39 of 1992 dated 10.10.1995
                     preferred against the Judgement and Decree of the learned District
                     Munsif, Gobichettipalayam in O.S.No.300 of 1988 dated 12.08.1992.



                                  For Appellants   :   Mr.R.Balu


                                  For Respondents :    No Appearance




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                                                                                     S.A.No.1052 of 1996




                                                       JUDGMENT

The learned counsel for the appellants has made an endorsement

stating that the matter has been settled out of the Court and the Second

Appeal may be dismissed as withdrawn. The learned counsel has also

filed a memo stating the same. Therefore, the Second Appeal is

dismissed as withdrawn. No costs.

                                                                                     10.02.2023

                     Index             : Yes/No
                     Internet          : Yes/No
                     kan

                     To

1.The Subordinate Judge, Gobichettipalayam.

2.The District Munsif, Gobichettipalayam.

https://www.mhc.tn.gov.in/judis S.A.No.1052 of 1996

P.T. ASHA, J,

kan

S.A.No.1052 of 1996

10.02.2023

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