Rajamony vs Stanley
2023 Latest Caselaw 770 Mad

                                                                            S.A.(MD)No.238 of 2006



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 19.01.2023

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE. S. SOUNTHAR

                                             S.A.(MD)No.238 of 2006

                     Rajamony                                ...Plaintiff/Appellant/Appellant

                                                     /Vs./
                     1.Stanley
                     2.Jenil Senthil Kumar
                     3.Yesudas
                     4.Kichipiyan
                     5.Rajendran
                     6.Thankappan
                     7.Christopher Pal
                     8.George
                     9.Thanka Nadar
                     10.Jabamony
                     11.Alankamony
                     12.Thankayyan(died)
                     13.Thanka Nadar
                     14.Gnanaraj
                     15.Cicil
                     16.Thanka Vadivu
                     17.Chelladurai
                     18.Chellappan

                    1/4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD)No.238 of 2006



                     19.Ponnappan
                     20.Joseph
                     21.Baby
                     22.Thankammal
                     23.Mohan                                  ...Defendants 2 to 23 /
                                                               Respondents 2 to 23 /Respondents

                     [Respondents 3, 7 to 12, 21 and 22 remained ex-parte in the lower appellate Court,
                     Notice need not go to them in the second appeal]
                     [Respondent No.23 is brought on record as legal heir of the
                     deceased 14th respondent vide Court order dated 20.12.2022]


                     PRAYER: Second Appeal filed under Section 100 of Code of Civil
                     Procedure, to set aside the judgment and decree dated 12.10.2004 of the
                     learned First Additional Subordinate Judge, Nagercoil, (Camp at
                     Padmanabhapuram), made in A.S.No.128 of 2001 on his file, confirming
                     the judgment and decree dated 17.08.2001 of the learned Additional
                     District Munsif of Padmanabhapuram and made in O.S.No.240 of 1995
                     on his file.


                                       For Appellant      : Mr.K.N.Thambi
                                       For R4, R6, 16
                                             17 and 19    : Mr.C.Godwin


                                                         JUDGMENT

The learned counsel for the appellant has filed a memo seeking

leave of this Court to withdraw the second appeal.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.238 of 2006

2.Leave is granted. Accordingly, the Second Appeal is dismissed

as withdrawn. However, there will be no order as to costs.

19.01.2023 Index: Yes / No Internet: Yes / No ta

TO:

1.The First Additional Subordinate Court, Nagercoil (Camp at Padmanabhapuram)

2.The Additional District Munsif Court, Padmanabhapuram

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.238 of 2006

S. SOUNTHAR, J.

ta

Judgment made in S.A.(MD)No.238 of 2006

Dated:

19.01.2023

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