R.Kuppusamy vs A. Rasu @ Subramani
2023 Latest Caselaw 1869 Mad

                                                                         S.A.No.938 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 03.03.2023

                                                    CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                                S.A.No.938 of 2016
                                            and C.M.P.No.18903 of 2016

                     1. R.Kuppusamy
                     2. S.Shanmugam
                     3. S.S.Ravikumar
                     4. K.Murugesan
                     5. P.Subramaniam

                     K.P. Sakthivel (died)

                     6. K.P.Loganathan
                     7. G.Karthikeyan
                     8. A.Samymuthu                                     .. Appellants
                     (The appellants filed this appeal for themselves
                     and representing the residents of Karundevanpalayam
                     of Nanjai Uthukuli Village, Erode Taluk)

                                                      -Vs.-

                     1. A. Rasu @ Subramani
                        A. Nagaraj (Died)

                     2. A.Sundararaj
                     3. A.Easwaran @ Parameswaran
                     4. A.Nallasivam


https://www.mhc.tn.gov.in/judis
                                                                          S.A.No.938 of 2016

                     5. A.Gurusamy
                     6. S.Kannaian
                     7. S.Mahalingam
                     8. N.Balasubramaniam
                     9. Muthusamy
                     10.P.Subramaniam
                     11.M.Shanmugam
                     12.Dharmalingam
                     13.P.Kailasamoorthy
                     14.N.Rathinambal
                     15.N.Sumathi
                     16.N.Sasikala                                  ...Respondents


                     Prayer: Second Appeal is filed under Section 100 of C.P.C., against
                     the Judgment and decree dated 10.06.2016 made in A.S.No.6 of 2014
                     on the file of the I Additional Sub Court, Erode, confirming the
                     judgment and decree dated 05.08.2013 made in O.S.No.570 of 2009
                     on the file of the Second Additional District Munsif Court, Erode.


                                  For Appellants   : Mr.N.Manokaran

                                  For Respondents : Mr.C.Prakasam
                                  1 to 5, 7, 8 and 14

                                  For Respondents
                                  9 to 13         : Mr.V.S.Kesavan

                                  For Respondents
                                  6, 15 and 16    : Served – No Appearance




https://www.mhc.tn.gov.in/judis
                                                                               S.A.No.938 of 2016


                                                     JUDGMENT

The learned counsel appearing for the appellants seeks

permission of this Court to withdraw this 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 appellants, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition

is closed.

03.03.2023

To

1. The I Additional Sub Court, Erode,

2. The II Additional District Munsif Court, Erode.

3. The Section Officer, V.R.Section, High Court, Madras

https://www.mhc.tn.gov.in/judis S.A.No.938 of 2016

P.T.ASHA, J.,

srn

S.A.No.938 of 2016

03.03.2023

https://www.mhc.tn.gov.in/judis S.A.No.938 of 2016

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