Sivanesan vs Mrs.Rani
2024 Latest Caselaw 243 Mad

Madras High Court

Sivanesan vs Mrs.Rani on 4 January, 2024

Author: M.Sundar

Bench: M.Sundar

                                                                                   A.S.No.530 of 2017

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 04.01.2024

                                                   CORAM
                                      THE HONOURABLE MR.JUSTICE M.SUNDAR
                                                              and
                                   THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN
                                                         THILAKAVADI


                                                    A.S.No.530 of 2017
                                                            and
                                           C.M.P.Nos.231 of 2024 & 17336 of 2017
                                                             in
                                                    A.S.No.530 of 2017

                     Sivanesan
                     S/o.Thanga Velu Pillai                                   ... Appellant

                                                              Vs.
                     1.           Mrs.Rani
                                  W/o.Dharmalingam

                     2.           Mrs.Viruthambal
                                  W/o.Jothi

                     3.           Mrs.Thavamani
                                  W/o.Ramanathan

                     4.           Mrs.Mangayarkarasi
                                  W/o.Chandrasekaran

                     5.           Mrs.Krishnaveni
                                  W/o.Ravi

                     Page Nos.1/6


https://www.mhc.tn.gov.in/judis
                                                          A.S.No.530 of 2017



                     6.           Varalakshmi
                                  W/o.Rajendran

                     7.           Savithri
                                  D/o.Dharmalingam

                     8.           Vembu
                                  D/o.Dharmalingam

                     9.           Saravanamuthu
                                  S/o.Dharmalingam

                     10.          Senthilkannan
                                  S/o.Dharmalingam

                     11.          Devaraj
                                  S/o.Dharmalingam

                     12.          Anandakumar
                                  S/o.Thillaiyambalam      ..

                     13.          Kannappan
                                  S/o.Thillaiyambalam

                     14.          Rasappa
                                  S/o.Thillaiyambalam

                     15.          Manikandan
                                  S/o.Thillaiyambalam

                     16.          Maheswari
                                  W/o.Karthi

                     17.          Sulthanul Aarifin
                                  S/o.Mohamed Yussufsha

                     Page Nos.2/6


https://www.mhc.tn.gov.in/judis
                                                                                        A.S.No.530 of 2017



                     18.          Thamilselvam
                                  S/o.Kannapiran                                   ....Respondents

                                  Appeal filed under Section 96 of Civil Procedure Code, 1908, praying
                     to set aside the judgment and decree dated 30.01.2017 passed in O.S.No.27
                     of 2011 by the Hon'ble District Judge, Nagapattinam.
                                        For Appellant   :       Mr.T.Aanthasekar
                                        For Respondents :       Mr.S.Victor Prasath, for R1
                                                                Mr.P.K.Shivakumar, for R2
                                                                Ms.R.T.Shyamala, for R3
                                                                Ms.S.Deepika,
                                                                for R4 to R8, R10 & R11
                                                                Mr.V.Ravichandran, for R18


                                                       JUDGMENT

[Judgment of the Court was made by M.SUNDAR, J.,]

Captioned main appeal and captioned two 'Civil Miscellaneous

Petitions' [hereinafter 'CMPs' for the sake of convenience and clarity] have

been listed under the cause list caption 'FOR WITHDRAWAL' at the

instance of learned counsel on record for appellant in Appeal and petitioner

in two CMPS.

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

2. Today, Mr.T.Ananthasekar, learned counsel on record for

appellant/petitioner submits that he has instructions from the appellant to

withdraw the captioned main appeal and two CMPs therein. Learned

counsel made endorsements in the case file and scanned reproduction of the

three endorsements are as follows:

Endorsement in A.S.No.530 of 2017:-

Endorsement in C.M.P.No.231 of 2024:-

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Endorsement in C.M.P.No.17336 of 2017:-

In the light of the narrative thus far, captioned main appeal and

captioned two CMPs are closed as withdrawn. There shall be no order as to

costs.

                                                                     (M.S.,J.)         (K.G.T.,J.)
                                                                            04.01.2024

                     Index : Yes / No
                     Speaking / Non-speaking
                     Neutral Citation : Yes / No

                     mk


                     To

                     The District Judge,
                     District Court,
                     Nagapattinam.

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M.SUNDAR, J., and K.GOVINDARAJAN THILAKAVADI, J.,

mk

04.01.2024

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