K.R.A.Kalaikumar vs Geetha
2023 Latest Caselaw 632 Mad

                                                       1

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated : 11.01.2023

                                                   CORAM

                                  THE HONOURABLE MRS.JUSTICE N.MALA

                                             AS(MD)No.25 of 2017

                     K.R.A.Kalaikumar                  .. Appellant/5th Defendant

                                                      Vs.

                     1.Geetha

                     2.Vasanthammal

                     3.Vatsala Devi

                     4.Niranjana Devei

                     5.Kokila                          .. Respondents 1 to 5/Plaintiffs

                     K.R.A.Vijayasundaram (died)

                     6.K.R.A.Kumarasamy

                     7.K.R.A.Ramanathan

                     8.K.R.A.Sivaprakasam

                     9.K.R.A.Sadasivam

                     10.K.R.A.Nagammal

                     11.Pushpavathi

                     12.D.Jegadeeswari
https://www.mhc.tn.gov.in/judis
                                                                2


                     13.K.Senthilkumar

                     14.Vijayalakshmi

                     15.Raghavan

                     16.Muralidharan

                     17.Vasuki                                .. Respondents 6 to 17/Defendants 2 to 4
                                                                            & 6 to 14


                     PRAYER : Appeal Suit is filed under Section 96 of CPC r/w 1 & 2 of
                     C.P.C, set aside the judgment and decree in O.S.No.15 of 2003 on the file of
                     the Additional District Court, Pudukkottai, and dismiss the same by
                     allowing this appeal.


                                       For appellant            : Mr.K.Balasundaram

                                       For R1 to R5             : Mr.D.Ramesh Kumar

                                       For R6                   : Mr.M.Karunanithi

                                       For R7, 8 & 11           : Mr.P.Manikandan

                                       For R9, 10, 12 to 15 & 17: No Appearance


                                                         JUDGMENT

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw the appeal suit and he has also made an

endorsement to that effect. https://www.mhc.tn.gov.in/judis

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

appellant, this Appeal Suit is dismissed as withdrawn. No costs.

11.01.2022

NCC : Yes/No Index : Yes/No Internet : Yes/No

dss

To

1.The Additional District Judge, Fast Tract Court No.I, Tirunelveli.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

N.MALA, J.

dss

Judgments in

AS(MD)No.25 of 2017

11.01.2022.

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