S.Paulpandian (Died) vs S.Jayachandran
2024 Latest Caselaw 19473 Mad

Madras High Court

S.Paulpandian (Died) vs S.Jayachandran on 17 October, 2024

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                  S.A.(MD)No.808 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 17.10.2024

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.808 of 2014
                S.Paulpandian (died)
                2.K.Esther
                3.P.Karuniya Paulin Rasi                      ... Appellants / Appellant / Plaintiff
                 (Appellants 2 & 3 are brought on record
                  as LRs of the deceased sole appellant vide order
                  dated 18.08.2023 made in C.M.P.(MD)Nos.6458 & 6459 of 2023
                  in S.A.(MD)No.808 of 2014 by KRJ)


                                                        Vs.
                1.S.Jayachandran
                2.Pauldurai (died)
                3.S.Rathinasamy (died)
                4.S.Chelladurai (died)
                5.R.Ebenazar Chandra (died)
                6.C.Chellakani
                7.T.Chinnakamalammal
                8.N.Jayakkodi
                9.K.Shanthi
                10.S.Mohan
                11.S.Vairamani
                12.R.Jeeva
                13.K.Ravindran
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                                                                                   S.A.(MD)No.808 of 2014


                14.K.Sugandi
                15.K.Sekar.                              ... Respondents / Respondents / Defendants
                16.Menon Rajkumar
                17.Ashok Kumar
                18.Jackie Christopher
                19.Jeya
                20.Poppy Nirmala
                21.Jeyashree                                                  .... Respondents
                   (R16 to R21 are brought on record as LRs of the deceased
                  2nd respondent vide order dated 04.02.2020 made
                    in C.M.P.(MD)No.10257 to 10259 of 2016 in
                  S.A.(MD)No.808 of 2014 by NSKJ)
                22.R.Athisayam
                23.R.Rani
                24.C.Rani
                25.Kanagaraj
                26.Vimala
                27.C.Moses
                28.C.Jebaraj                                                     ... Respondents
                   (R24 to R28 are brought on record as LRs of the deceased
                  4nd respondent vide order dated 04.02.2020 made
                   in C.M.P.(MD)No.10263 to 10265 of 2016 in
                  S.A.(MD)No.808 of 2014 by NSKJ)

                29.R.Abraham Paulraj

                30.R.Glory Gift

                31.R.Grace Gift

                32.R.Kind Joseph Raja

                33.U.Saroja
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                                                                                     S.A.(MD)No.808 of 2014


                (R29 to R33 are brought on record as LRs of the deceased
                  5th respondent vide order dated 04.02.2020 made
                   in C.M.P.(MD)No.10266 to 10268 of 2016 in
                  S.A.(MD)No.808 of 2014 by NSKJ )                              ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the decree and Judgment dated 27.02.2007 rendered in A.S.No.7 of
                2005 on the file of the Subordinate Judge, Sivakasi, confirming the decree and
                Judgment dated 24.07.2003 rendered in O.S.No.14 of 1996 on the file of the
                District Munsif Court, Sattur.


                                  For Appellant     : Mrs.P.Jessi Jeeva Priay

                                  For Respondents : Mr.J.Lawrance
                                                   for R22 & R25
                                                   : Mrs.B.Asha for R30 to R32


                                                    JUDGEMENT

The learned counsel appearing for the appellants seeks leave to withdraw

the second appeal. She has also made an endorsement to that effect.

2. In view of the above, the second appeal is dismissed as withdrawn.

No costs.

                                                                                        17.10.2024
                Index             : Yes / No
                Internet          : Yes/ No
                rmi

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

G.R.SWAMINATHAN, J.

rmi

To:

1.The Subordinate Judge, Sivakasi.

2.The District Munsif Court, Sattur.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

17.10.2024

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