Madras High Court
N.Chandrasekaran vs D.Ganesan on 29 April, 2022
Author: R.Subramanian
Bench: R.Subramanian, N.Sathish Kumar
A.S.(MD)No.86 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.04.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.S(MD)No.86 of 2020
and
C.M.P.(MD)No.2910 of 2020
N.Chandrasekaran ... Appellant
Vs.
1.D.Ganesan
2.S.Meera Bai
3.N.Visalatha
4.S.Giridaran
5.S.Gauthaman
T.Anusuya (Died)
6.T.Raghavan
7.S.Jalaja
8.S.Muralidaran
9.R.Vanaja
10.R.Devaki
11.V.Lakshmi Praba
12.S.Revathi
R.Malathi (Died)
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https://www.mhc.tn.gov.in/judis
A.S.(MD)No.86 of 2020
13.D.Rajesekaran
14.R.Aravindh
15.R.Prakash ... Respondents
(2nd respondent / 2nd defendant set-exparte in Trial Court. Hence notice
may be Dispensed with)
PRAYER: Appeal Suit filed under Section 96 of C.P.C., praying to set
aside the judgment and decree dated 06.01.2020 in O.S.No.23 of 2016 on
the file of the I-Additional District Court, Tuticorin.
For Appellant : Mr.R.Murugan
For R5, R7 & R9 : Mr.R.Pon Karthikeyan
For R1 to R4, R6
R8 & R10 to R15 : No Appearance
JUDGMENT
R.SUBRAMANIAN, J.
AND N.SATHISH KUMAR, J.
The learned counsel appearing for the appellant has circulated a letter, seeking permission of this Court to withdraw the appeal and also made an endorsement in the Court bundle.
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2.Permission is granted. Recording the said endorsement made by the learned counsel appearing for the appellant, this Appeal Suit is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
[R.S.M, J.] & [N.S.K., J.] 29.04.2022 Index:Yes/No Internet:Yes/No Myr To
1.The I-Additional District Judge, Tuticorin.
2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.
3/4https://www.mhc.tn.gov.in/judis A.S.(MD)No.86 of 2020 R.SUBRAMANIAN, J.
AND N.SATHISH KUMAR, J.
Myr JUDGMENT MADE IN A.S(MD)No.86 of 2020 29.04.2022 4/4 https://www.mhc.tn.gov.in/judis