Maniamma (Died) vs Ranganathan
2023 Latest Caselaw 12529 Mad

                                                                            S.A.No.327 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated : 14.09.2023

                                                      CORAM
                              THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI
                                                 S.A.No.327 of 2016

                    1.Maniamma (Died)
                    2. R.Sakthivel
                    3. R.Arul
                    4. R.Jaya
                    5. R.Saravanan                                              ...Appellants

                                    Appellants 2 to 5 brought into record as LRS of
                              the deceased sole Appellant viz. Maniammal vide Court
                              order dated 21.01.2022 made in CMP.No.11537 of 2021
                              in SA.No.327 of 2016.

                                                        Vs.

                    1. Ranganathan
                    2. Murugan
                    3. Sivan
                    4. Jayasankar
                    5. Panneerselvam @ Panneerammal
                    6. Uthayakumari
                    7. The Special Tahsildar
                       Schedule Caste & Schedule Tribes
                       Pappireddipatti, Dharmapuri District.
                    8. The Tahsildar,
                       Pappireddipatti, Dharmapuri District.
                    9. The Revenue Divisional Officer,
                       Harur Town & Taluk,
                       Dharmapuri District.



                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.327 of 2016

                    10. The District Collector,
                        Dharmapuri Town & Taluk,
                        Dharmapuri District.                                     ... Respondents


                    PRAYER: Second Appeal filed under Section 100 of C.P.C., against the

                    Judgment and Decree dated 21.12.2015 made in A.S.No.2 of 2014 on the

                    file of Additional District Judge, Dharmapuri in reversing the Judgment and

                    Decree dated 17.04.2012 made in O.S.No.48 of 2010 on the file of the

                    Subordinate Judge, Harur..

                                    For Appellants    : Mr.J.Ramakrishnan

                                    For R1            : Mr.V.Nicholar

                                   For R2 to R6      : No appearance

                                    For R7 to R10    : Dr.S.Surya
                                                       Additional Government Pleader


                                                      JUDGMENT

The learned counsel for the appellants seek permission of this Court

to withdraw this second appeal. He has also made an endorsement to that

effect.

https://www.mhc.tn.gov.in/judis S.A.No.327 of 2016

2.In view of the endorsement made by the learned counsel appearing

for the appellants, this second appeal is dismissed as withdrawn. No costs.

14.09.2023 Speaking / Non Speaking order Neutral Citation : Yes/No Index :Yes/No msrm

To

1. The Additional District Judge, Dharmapuri

2. The Subordinate Judge, Dharmapuri

3. The Special Tahsildar Schedule Caste & Schedule Tribes Pappireddipatti, Dharmapuri District.

4. The Tahsildar, Pappireddipatti, Dharmapuri District.

5. The Revenue Divisional Officer, Harur Town & Taluk, Dharmapuri District.

6. The District Collector, Dharmapuri Town & Taluk, Dharmapuri District.

7. The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis S.A.No.327 of 2016

T.V.THAMILSELVI.J,

msrm

S.A.No.327 of 2016

14.09.2023

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