V.Bagavathi Kannu Pillai vs V.Manikandan (Died)
2023 Latest Caselaw 1779 Mad

                                                                                       S.A(MD)No.203 of 2014


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED: 02.03.2023

                                                           CORAM:

                                      THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                    S.A(MD)No.203 of 2014
                                                            and
                                                     M.P(MD)No.1 of 2014

                    V.Bagavathi Kannu Pillai                   ... Appellant/Appellant/Plaintiff

                                                               Vs.

                    1.V.Manikandan (Died)
                    2.Chandra                                  ... Respondents 1&2/Respondents 1&2
                                                                           /Defendants
                    3.Minor V.M.Perumal
                    4.Minor M.C.Karthi                         ... Respondents 3 & 4
                    (Respondents 3 and 4 are brought on record as LRs of the
                    deceased first respondent vide Court order, dated 08.06.2022
                    made in C.M.P(MD)No.6766 of 2017 in S.A(MD)No.203 of
                    2014 by NSSJ)

                    PRAYER :-
                                  This Second Appeal is filed under Section 100 of the Civil Procedure
                    Code, against the judgment and decree, dated 28.02.2012 made in A.S.No.37
                    of 2011 on the file of the Principal Sub-Court, Nagercoil, confirming the
                    judgment and decree, dated 16.11.2010 made in O.S.No.128 of 2007 on the
                    file of the I Additional District Munsif Court, Nagercoil.

                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A(MD)No.203 of 2014


                                     For Appellant     : Mr.R.M.Sivakumar
                                     For Respondents : Mr.V.Meenakshisundaram
                                                       for Mr.R.Murugan


                                                       JUDGMENT

The learned counsel appearing for the appellant, had circulated a letter

dated 28.02.2013, praying for withdrawal of this appeal.

2.In view of the same, the Second Appeal is dismissed as withdrawn.

No costs. Consequently connected Miscellaneous Petitions are closed.

                                                                         02.03.2023

                    NCC           : Yes/No
                    Index         : Yes / No

                    vsd

https://www.mhc.tn.gov.in/judis S.A(MD)No.203 of 2014

To

1.The Principal Sub-Court, Nagercoil.

2.The I Additional District Munsif Court, Nagercoil.

3.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.203 of 2014

S.SOUNTHAR, J.

vsd

S.A(MD)No.203 of 2014 and M.P(MD)No.1 of 2014

02.03.2023

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