Meenachi Ammal vs Arunachalam Pillai (Died)
2023 Latest Caselaw 5690 Mad

                                                                        S.A.Nos.561/1999 & 112/2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 07.06.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                 S.A.No.561 of 1999
                                                        and
                                                C.M.P.No.6503 of 1999
                                                        and
                                                M.P(MD)No.1 of 2012
                                                        and
                                               S.A.(MD)No.112 of 2006

                 S.A.No.561 of 1999

                 1.Meenachi Ammal
                 2.Lakshmana Pillai                              .... Appellants

                                                        -Vs-
                 1.Arunachalam Pillai (died)
                 2.Junior Engineer,
                   T.N.E.B.,
                   Cruzpuram,
                   Tuticorin.

                 3.The Executive Engineer,
                   T.N.E.B.,
                   O & M Urban,
                   Tuticorin.
                 4.Enamuthu
                 5.Audaiyappan
                 6.Arputhanantha Vasuki                          ...Respondents

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                                                                       S.A.Nos.561/1999 & 112/2006

                 (R4 to R6 are brought on record as Lrs of the
                   deceased R1 vide order dated 23.02.2015)


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree dated 12.06.1998 passed in A.S.No.142 of 1995
                 on the file of the Subordinate Judge at Tuticorin and as against the judgment and
                 decree dated 21.09.1995 passed in O.S.No.417 of 1994 on the file of the District
                 Munsif at Tuticorin.


                                    For Appellants     : Mr.S.Thiagarajan
                                    For Respondents : No appearance


                 S.A(MD)No.112 of 2006

                 Meenachi Ammal(died)
                 2.Ramasamy
                 3.Sankaran
                 4.Mariyappan
                 5.Arunachalam
                 (Appellants 2 to 5 are brought on record
                  as legal representatives of the deceased
                  sole appellant)                                           .... Appellants

                                                        -Vs-
                 S.Aavudaiappan                                             ...Respondent

                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree passed by the Principal District Judge,

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                                                                               S.A.Nos.561/1999 & 112/2006

                 Thoothukudi in A.S.No.62 of 2002 dated 29.12.2003 confirming the judgment
                 and decree of Subordinate Judge, Thoothukudi passed in O.S.No.12 of 1993
                 dated 11.07.2001.


                                           For Appellants    : Mr.S.Thiagarajan
                                           For Respondent    : No appearance

                                                   COMMON JUDGMENT

                                  The learned counsel appearing for the appellants in both the cases has

                 given a letter to the Registry for withdrawing these second appeals and he has

                 also made an endorsement to that effect.



                                  2. In view of the letter and the endorsement made by the learned counsel

                 for the appellants, these second appeals are dismissed as withdrawn. No costs.

                 Consequently, connected miscellaneous petitions are closed.



                                                                                         07.06.2023

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



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                                                          S.A.Nos.561/1999 & 112/2006




                 To
                 1.The Sub-Court,
                   Tuticorin.
                 2.The District Munsif Court,
                    Tuticorin.
                 3.The Principal District Court,
                    Thoothukudi.
                 4.The Record Keeper,
                    V.R.Section,
                    Madurai Bench of Madras High Court,
                    Madurai.




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                                  S.A.Nos.561/1999 & 112/2006



                                     P.VELMURUGAN, J.

am

S.A.No.561 of 1999 and S.A.(MD)No.112 of 2006

07.06.2023

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