A.S.Ramanujam (Deceased) vs The Executive Officer
2023 Latest Caselaw 9306 Mad

                                                                            S.A. No. 699 of 2015



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 31.07.2023

                                                      CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.699 of 2015
                                                        and
                                              C.M.P.No. 16949 of 2021

                     A.S.Ramanujam (deceased)

                     2. R.Kumari,
                        W/o. late A.S.Ramanujam

                     3. A.R.Baskaran,
                        S/o. late A.S.Ramanujam

                     4. R.Sashirekha,
                        D/o. late A.S.Ramanujam

                     (Appellants 2 to 4 are brought on record as
                     LRs of deceased sole appellant viz.,
                     A.S.Ramanujam vide court order dated
                     31.07.2023 in C.M.P. No.16949 of 2021
                     in S.A.No.699 of 2015)                             ... Appellants

                                                   Versus

                     1. The Executive Officer,
                        A/m. Sundararaja Perumal Thiru Kovil,
                        Chennai-12.


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                       S.A. No. 699 of 2015



                     2. Tmt. Suryawathi,
                        W/o. Gengadar Rao

                     3. A.R.Gopinath,
                        S/o. late A.S.Ramanujam

                     (3rd respondent is brought on record as
                     one of LRs of deceased sole appellant viz.,
                     A.S.Ramanujam vide court order dated
                     31.07.2023 in C.M.P. No.16949 of 2021
                     in S.A.No.699 of 2015)                                        ... Respondents

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree of the learned VI Addl. City Civil Judge at

                     Chennai dated 29.11.2013 made in A.S.No.1 of 2011 confirming the

                     judgment and decree of the learned XIII Asst. Judge, City Civil Court,

                     Chennai dated 12.08.2010 made in O.S.No.7595 of 2006.

                                       For Appellants          : Mr.A.Y.Nagaral Wadhad
                                                                 for Ms.G.Sumithra

                                       For Respondents         : Service awaited

                                                         JUDGEMENT

The learned counsel appearing for the Appellants submitted a memo dated 30.06.2023 to the Registry seeking permission to post the above Second Appeal for withdrawal and prayed to record the memo.

https://www.mhc.tn.gov.in/judis S.A. No. 699 of 2015

2. The matter is listed today under the caption "for withdrawal". When the matter taken up today for hearing, a similar request is made before this Court.

3. In view of the same, this Second Appeal stands dismissed as withdrawn. No costs.

31.07.2023 rpp

To

VI Addl. Judge, City Civil Court, Chennai.

https://www.mhc.tn.gov.in/judis S.A. No. 699 of 2015

T.V.THAMILSELVI, J.

rpp

S.A. No. 699 of 2015

31.07.2023

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