Unknown vs Ramaiah Thevar (Died)
2023 Latest Caselaw 13373 Mad

                                                                             S.A(MD)No.696 of 2014

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 29.09.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  S.A(MD)No.696 of 2014
                                                          and
                                                   M.P(MD)No.1 of 2014

                     kottaisamy Thevar                                            ... Appellant

                                                           -vs-

                     Ramaiah Thevar (died)
                     2.R,Muthupandian
                     3.R.Vellathai
                     4.R.Guruvammal
                     5.R.Shanmugathai
                     6.R.Veluthai
                     (R2 to R6 are brought on record as LRs of the
                     deceased sole respondent vide order dated 16.08.2023
                     made in CMP(MD)No.3269 to 3271 of 2023)
                                                                                   ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 06.12.2013 made in
                     A.S.No.17 of 2012 on the file of the Subordinate Court, Sankarankovil
                     reversing the Judgment and Decree dated 31.10.2011 made in O.S.No.70
                     of 2006 on the file of the Principal District Munsif Court, Sankarankovil.

                                  For Appellant         ... Mr.D.Nallathambi

                                  For Respondents        ... No appearance


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                                                                            S.A(MD)No.696 of 2014




                                                      JUDGMENT

This Second Appeal is listed today under the caption “for

withdrawal” on the basis of letter of requisition given by the learned

counsel appearing for the appellant to the Registry.

2.In view of the above, this Second Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition

is closed.

29.09.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Subordinate Judge, Sankarankovil.

2.The Principal District Munsif, Sankarankovil.

3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A(MD)No.696 of 2014

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.696 of 2014 and M.P(MD)No.1 of 2014

29.09.2023

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