Kathirvel vs Pitchaiammal (Deceased)
2025 Latest Caselaw 7407 Mad

Madras High Court

Kathirvel vs Pitchaiammal (Deceased) on 23 September, 2025

                                                                                      A.S.No.764 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 23.09.2025

                                                          CORAM

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR



                                                 A.S.No.764 of 2004
                     Kathirvel                                                          ... Appellant
                                                               vs.
                     1.Pitchaiammal (deceased)
                     2.Ganesan
                     3.The Special Tahsildar,
                     No.2, Land Acquisition, Neyveli – 2.
                     4.The Special Deputy District Collector,
                     Land Acquisition, Neyveli -2.
                     5.The Cuddalore District Collector,
                     Cuddalore.
                     6.Dhamodaran (died)
                     7.Sivasamy
                     8.Amsayal @ Mangayarkarasi
                     9.Arul Ozhi
                     (R6 to R9 brought on record as Lrs of deceased
                     R1 vide order of Court dated 30.07.2010 made in
                     CMP.Nos.8358 to 8360 of 2006)                                    ... Respondents
                     (R7 to R9 recorded as Lrs of deceased R6
                     vide order of Court dated 26.02.2013 made
                     in memo dated 26.02.2013)
                     PRAYER: First Appeal is filed under Section 96 of the Civil Procedure
                     Code, against the judgment and decree dated 28.06.2002 made in O.S.No.10
                     of 2002, on the file of the Additional District Judge (Fast Track No.3),
                     Virudhachalam.


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                                                                                      A.S.No.764 of 2004

                                  For Appellant         : M/s.R.Meenal

                                  For Respondents : R1 and R6 died
                                                    M/s.P.S.Selvaraju for R2
                                                    Mr.M.Murali
                                                   Government Advocate for R3 to R5
                                                    No Appearance for R7 to R9


                                                  JUDGMENT

The learned counsel for the petitioner seeks permission of this

Court to withdraw the appeal and she has also made an endorsement to that

effect.

2. Recording the said endorsement, this first appeal is

dismissed as withdrawn. No costs.

23.09.2025 Index : Yes/No Speaking order:Yes/No Neutral Citation:Yes/No ub

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To The Additional District Judge (Fast Track No.3), Virudhachalam.

S.SOUNTHAR, J.

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ub

23.09.2025

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