K.Chandrodayam (Died) vs K.Rathinavel
2024 Latest Caselaw 19503 Mad

Madras High Court

K.Chandrodayam (Died) vs K.Rathinavel on 17 October, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                               A.S.No.482 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 17.10.2024

                                                    CORAM

                                   THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                    and
                                  THE HONOURABLE MRS. JUSTICE R.KALAIMATHI

                                               A.S.No.482 of 2016
                                                      and
                                             C.M.P.No.10469 of 2106


                1. K.Chandrodayam (Died)

                2. K. Vadivel                                                ..Appellants

                                                 Vs.
                1. K.Rathinavel

                2. K.Shanmugam

                3. G.Padmavathi

                4. R.Premavathi

                (Respondent Nos.3 and 4 are brought on record
                as legal heirs of deceased 1st appellant viz.,
                K.Chandrodayam vide order of this Court by
                (SSSRJ and AANJ) dated 01.02.2023 made in
                C.M.P.No.195 of 2023 in A.S.No.482 of 2016
                                                                              ..Respondents

                Prayer: The Appeal Suit is filed under Section 96 of the Civil Procedure Code
                against the preliminary decree and judgment passed in O.S.No.34 of 2008

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                                                                                          A.S.No.482 of 2016

                dated 27.11.2015 on the file of the learned II Additional District Judge,
                Puducherry.

                                        For Appellant        : Mr.R.Natarajan

                                        For Respondents      : Mr.V.Srikanth for R1

                                                              Mr.Veerabathran Prasanth for R2

                                                              Mr.R.Sankaranarayanan
                                                              Senior Counsel
                                                              for Mr.V.Chandrasekaran for R3 & R4


                                                      JUDGMENT

(Judgment of the Court was delivered by J.NISHA BANU, J )

Today, C.M.P.No.21744 of 2024 filed by the appellant is listed before

this Court and in the said civil miscellaneous petition, the learned counsel for

appellant/petitioner has sought permission to withdraw the above appeal and

the same is also ordered today(17.10.2024).

2. In view of the order passed in C.M.P.No.21744 of 2024, this Appeal

is dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

(J.N.B., J.) (R.K.M., J.) 17.10.2024 vsi

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To

The II Additional District Judge, Puducherry.

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

J. NISHA BANU, J.

and R.KALAIMATHI, J.

vsi

17.10.2024

(2/2)

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