Madras High Court
Damodaran vs A.M.Abdul Salam (Died) ... 1St on 24 January, 2023
S.A.No.1664 of 2000
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.01.2023
CORAM
THE HONOURABLE MR. JUSTICE S.SOUNTHAR
S.A.No.1664 of 2000
1.Damodaran
2.Saraswathi (Died)
3.Kumaresan (Died)
4.Lilly (Died)
5.Senthurvalli ... Appellants 1 to 5/Respondents/
Plaintiffs 2 to 6
6.Balasubramanian
7.Annasundari
8.Suyambulingam
9.Azhagusundari
10.Jeyasundari
11.Bala Sundari ... Appellants 6 to 11
[Appellants 6 to 11 were brought on record as LRs of the
deceased 4th appellant vide order dated 08.07.2011 made in
M.P.(MD) Nos.2 and 3 of 2010 in S.A.No.1664 of 2000]
12.Soundaravalli
13.Chairmasundari
14.Kousalya
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S.A.No.1664 of 2000
15.Jeyasankari
16.Jeyasankar
17.Thiraviyakani
18.Ambiga
19.Anburaj ... Appellants 12 to 19
[Appellants 12 to 19 were brought on record as LRs of the
deceased 3rd appellant vide order dated 06.11.2019 made in
C.M.P.(MD) No.6853 of 2019 in S.A.No.1664 of 2000]
20.Ramalingam
21.R.Murugan
22.R.Saravana Selvi
23.Saradha
24.Kavitha ... Appellants 20 to 24
[Appellants 20 to 24 were brought on record as LRs of the
deceased 2nd appellant vide order dated 06.11.2019 made
in C.M.P.(MD) No.5759 of 2019 in S.A.No.1664 of 2000]
Vs
1.A.M.Abdul Salam (Died) ... 1st Respondent/Appellant/
Plaintiff
2.Sabur Fathima
3.Thamin Ansari
4.Sajitha Parveen
5.Thahira Irfan
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S.A.No.1664 of 2000
6.Abdul Kader ... Respondents 2 to 6
[RR2 to 6 were brought on record as LRs of the
deceased sole respondent vide order dated 06.11.2019 in
M.P.(MD) No.1 of 2014 in S.A.No.1664 of 2000]
[RR2, 4 and 5 – amended vide order dated 16.02.2021 made
in C.M.P.(MD) No.1552 of 2021 in S.A.No.1664 of 2000]
7.A.Murugan (Died) ... 7th Respondent
[R7 was impleaded as a party respondent vide
order dated 18.10.2019 made in C.M.P.(MD)
No.6844 of 2019 in S.A.No.1664 of 2000]
8.M.Petchiammal
9.M.Jeyapaul
10.M.Kumar
11.M.Anand ... Respondents 8 to 11
[RR8 to 11 were brought on record as LRs of the
deceased 7th respondent vide order dated 08.01.2021
made in C.M.P.(MD) No.6016 of 2020 in S.A.No.1664 of
2000]
Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
the judgment and decree dated 09.06.2000 made in A.S.No.15 of 2000 on
the file of the Additional District Court, Tuticorin reversing the judgment
and decree dated 11.07.1996 made in O.S.No.143 of 1996 on the file of the
Principal District Munsif's Court, Tuticorin.
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S.A.No.1664 of 2000
For Appellants : Mr.M.P.Senthil
For RR2 to 6 : Ms.Jessi Jeeva Priya
RR1 & 7 : Died
For RR8 to 11 : No appearance
JUDGMENT
The learned counsel for the appellants filed a memo stating that the
1st appellant, Damodaran on behalf of the other appellants had instructed
him to withdraw the second appeal by letter dated 10.01.2023. The letter
sent by the party is enclosed with the memo. Accordingly, the learned
counsel for the appellants seeks leave of this Court to withdraw the second
appeal.
2. Leave granted. The Second Appeal is dismissed as withdrawn. No
costs.
24.01.2023
NCC : Yes/No
Index:Yes/No
Internet:Yes
abr
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https://www.mhc.tn.gov.in/judis
S.A.No.1664 of 2000
To
1.The Additional District Judge,
Tuticorin.
2.The Principal District Munsif,
Tuticorin.
3.The Section Officer, VR Section,
Madurai Bench of Madras High Court,
Madurai.
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https://www.mhc.tn.gov.in/judis
S.A.No.1664 of 2000
S.SOUNTHAR, J.
abr
S.A.No.1664 of 2000
24.01.2023
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https://www.mhc.tn.gov.in/judis
