A.Nagaraj (Died) vs C.Kuppan (Died)
2026 Latest Caselaw 332 Mad

Citation : 2026 Latest Caselaw 332 Mad
Judgement Date : 21 January, 2026

[Cites 1, Cited by 0]

Madras High Court

A.Nagaraj (Died) vs C.Kuppan (Died) on 21 January, 2026

                                                                                      S.A. No.1234 of 2013
                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 21.01.2026

                                                        CORAM:

                             THE HONOURABLE DR. JUSTICE A.D. MARIA CLETE

                                              S.A. No. 1234 of 2013
                                                       and
                                                M.P.No.1 of 2013
                     1.A.Nagaraj (Died)
                     2.Manicka Gounder
                     3.M.Pichandi
                     4.M.Sivakumar                                                       ...Appellants

                                                                 Vs.
                     C.Kuppan (died)
                     2.K.Chandra
                     3.K.Jayanthi
                     4.K.Gokulnathan
                     5.K.Santhi
                     6.K.Mohana
                     (R1 died, R2 to R6 B/R as LR of the deceased
                     R1 vide court order dated 20/04/2022 made in
                     CMP.Nos.13256 to 13258 of 2017 in S.A.No.
                     1234 of 2013 (NAVJ)
                     7.Pankajam
                     8.Minor Sudhakaran
                     9.Minor Srividya


                     (A1 died.R7 to R9 are brought on record as Lrs of
                     the deceased A1 vide court order dated 26.02.2024
                     made in CMP Nos.4578, 4581 & 4585 of 2023 in
                     1/4


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                                                                                              S.A. No.1234 of 2013
                     S.A.No.1234 of 2013 and M.P.No.1 of 2013)
                                  ...Respondents

                     PRAYER:
                          Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and decree dated 05.11.2012 made in
                     A.S.No.5 of 2011 on the file of the Principal District Court (Appellate
                     Authority), Vellore, Vellore District reversing the Judgment and Decree
                     dated 22.10.2010 made in O.S.No.9 of 2008 on the file of the Sub Court,
                     Gudiyattam, Vellore District.


                     APPEARANCE OF PARTIES:
                                  For Appellants           : Mr.K.A.Ravindran.

                                  For Respondents         : Mr.D.Rajagopal for R3 & R6.
                                                            R1 – died.
                                                            R2, R4 & R5, R7 to R9 – not ready in
                                                            notice.


                                                     JUDGMENT

When this matter was taken up for hearing, the learned counsel for

the appellants seeks permission of this Court to withdraw this appeal and

has made an endorsement to that effect.

2.Hence, this appeal is dismissed as withdrawn. No costs.

Consequently, the connected miscellaneous petitions, if any, shall stand

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closed.

21.01.2026

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

1. The Principal District Court (Appellate Authority), Vellore, Vellore District.

2.The Sub Court, Gudiyattam, Vellore District.

3.The Section Officer, V.R.Section, High Court of Madras, Chennai.