Sathiyasundari vs K.S.Chinnasamy
2023 Latest Caselaw 901 Mad

                                                                       S.A.No.486 of 2011




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 23.01.2023

                                                    CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                               S.A.No.486 of 2011
                                                      and
                                                M.P.No.1 of 2011



                     Sathiyasundari

                                                                      ... Appellant

                                                      Vs.
                     1.K.S.Chinnasamy

                     2.Muthuvelappa Gounder

                     3.Lakshmi

                     4.Saraswathi

                     5.Karuppusamy

                     6.Subbanna Gounder

                     7.Karuppasamy

                     8.Samiappan



                     1/5

https://www.mhc.tn.gov.in/judis
                                                                              S.A.No.486 of 2011

                     9.Ramayal

                     10.Loganathan

                     11.Radhakrishnan

                     12.Manimekalai

                     13.M.M.C.Sami

                     14.M.M.Karuppa Gounder

                     15.Komaran

                     16.Karuppa Gounder

                     17.Palani Gounder

                     18.Karuppan

                     19.Subbanna Gounder

                     20. Eswaramurthy

                     21. Devendran
                                                                      ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the judgement and decree dated 30.11.2010 passed in
                     A.S.No.77/2008, on the file of the Principal Subordinate Judge,
                     Gobichettipalayam, reversing the Judgement and decree dated 10.03.2008,
                     passed in OS.No.42 of 2004 on the file of the District Munsif, Court,
                     Gobichettipalayam.



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https://www.mhc.tn.gov.in/judis
                                                                                           S.A.No.486 of 2011

                                        For Appellant       : M/s.K.Govi Ganesan
                                        For Respondents     : Mr.S.Kaithamalai Kumaran [R.5, R.8 to
                                                              R.12]
                                                            : R.1, R.2, R.18 & R.19 [Died]
                                                               : R.3, 4, 6, 7, 13 to 16, 20 & 21 [No
                                                                      Appearance]
                                                            : R.17 [Not ready in notice]


                                                           JUDGMENT

The learned counsel for the appellant seeks permission of this Court to

withdraw the above Second Appeal and he has also made an endorsement to

that effect.

2.In view of the submission and endorsement made by the learned

counsel for the appellant, this Second Appeal is dismissed as withdrawn. No

costs. Consequently, the connected Miscellaneous Petition is closed.

                                                                                              23.01.2023

                     Index        : Yes/No
                     Internet     : Yes/No

Neutral Citation: Yes/No shr

https://www.mhc.tn.gov.in/judis S.A.No.486 of 2011

To

1.The Principal Subordinate Judge, Gobichettipalayam.

2.The District Munsif, Court, Gobichettipalayam.

https://www.mhc.tn.gov.in/judis S.A.No.486 of 2011

P.T. ASHA, J, shr

S.A.No.486 of 2011 and M.P.No.1 of 2011

23.01.2023

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