G.S.Pillai (Died) vs Ramasamy Chettiar
2025 Latest Caselaw 8668 Mad

Madras High Court

G.S.Pillai (Died) vs Ramasamy Chettiar on 17 November, 2025

                                                                                      S.A.No.714 of 1997


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 17.11.2025

                                                         CORAM

                       THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                              S.A.No.714 of 1997
                                      and C.M.P.Nos.12242 to 12244 of 2016


                     1.G.S.Pillai (died)

                     2.G.S.Pillai & Sons Charitable and Educational Trust,
                       rep. by its Founder G.S.Pillai,
                       Nagapattinam.

                     3.Jothimani

                     4.Arulprakasam

                     5.Jayachandran

                     6.Govindasamy

                     7.Parameshwaran

                     8.Rajagopal

                     9.Senthilkumar

                     10.Shankarganesh                                                  .. Appellants

                     (1st appellant died. A3 to A10 are brought on
                     record as LRS of the deceased first appellant
                     vide order of this Court dated 24.03.2023
                     made in CMP.Nos.12239, 12240 and 12241
                     of 2016 in SA.No.714 of 1997)

                     1/4


https://www.mhc.tn.gov.in/judis             ( Uploaded on: 18/11/2025 08:39:29 pm )
                                                                                      S.A.No.714 of 1997


                                                             Vs.

                     1.Ramasamy Chettiar

                     2.Sundaresa Chettiar (died)

                     3.Chockalingam Chettiar

                     4.Ayyavu Chettiar

                     5.Ponnambalam Chettiar (died)

                     6.Vijayalakshmi

                     7.Sridhar

                     8.Ravishankar

                     9.Murugadass

                     10.Karthikeyan                                                    .. Respondents

                     (Respondents 2 & 5 died. RR 6 to 8 are
                     brought on record as LRS of the deceased 2nd
                     respondent and RR 9 & 10 are brought on
                     record as LRS of the deceased 5th respondent
                     vide order of this Court dated 24.03.2023
                     made in CMP.Nos.12245 to 12247 & 12248
                     to 12250 of 2016 in SA.No.714 of 1997)

                     Prayer: Appeal filed under Section 100 of the Code of Civil Procedure,
                     against the decree and judgment dated 12.03.1997 made in A.S.No.154
                     of 1996, on the file of the Principal District Judge of Nagai Quaid-E-
                     Millet District at Nagapattinam, modifying the judgment and decree
                     dated 13.02.1996 made in O.S.No.46 of 1990 on the file of the Principal
                     Subordinate Judge, Nagapattinam.

                     2/4


https://www.mhc.tn.gov.in/judis             ( Uploaded on: 18/11/2025 08:39:29 pm )
                                                                                             S.A.No.714 of 1997

                                        For Appellants        :        Mr.Abdul Saleem

                                        For RR 1 to 3 & 5 :            Died

                                                         JUDGMENT

The learned counsel for the appellants reports that the matter has

been settled between the parties and he has been instructed to withdraw

this appeal. He has made an endorsement to that effect.

2.The endorsement made by him is recorded and accordingly, this

Second Appeal stands dismissed as withdrawn. Consequently, the

connected miscellaneous petitions are closed. No costs.

                                                                                                17.11.2025
                                                                                                   (½)

                     krk

                     Index                    : Yes / No
                     Internet                 : Yes / No
                     Neutral Citation         : Yes / No

                     To

1.The Principal District Judge, Principal District Court of Nagai Quaid-E-Millet District, Nagapattinam.

2.The Principal Subordinate Judge, Principal Sub Court, Nagapattinam.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 08:39:29 pm )

V.LAKSHMINARAYANAN, J.

krk

S.A.No.714 of 1997 and C.M.P.Nos.12242 to 12244 of 2016

17.11.2025 (½)

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 08:39:29 pm )