D.Suseela vs N.P.Murugesan
2021 Latest Caselaw 4090 Mad

                                                                               C.M.S.A.No.10 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 17.02.2021

                                                          CORAM:

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.S.A.No.10 of 2021
                                                         and
                                                 C.M.P.No.785 of 2021


                     D.Suseela                                                     .. Appellant
                                                             Vs.

                     1.N.P.Murugesan
                     2.Elayappan
                     3.S.Krishnan
                     4.C.Duraisamy                                                 .. Respondents

                     PRAYER This Civil Miscellaneous Second Appeal is filed under Order
                     21 Rule 58 of C.P.C., r/w Section 100 of Code of Civil Procedure, to set
                     aside the order dated 20.03.2012 passed in C.M.A.No.8 of 2010 on the
                     file of the Principal Sub Court, Erode, confirming the order dated
                     15.03.2010 passed in E.A.No.248 of 2007 in E.P.No.13 of 2007 in
                     O.S.No.1041/1995 on the file of the Principal District Munsif Court,
                     Erode District.


                                      For Appellant       : Mr.I.C.Vasudevan

                                      For Respondents : M/s.J.Prithivi
                                                        For Mr.S.Kaithamalai Kumaran
                                                            [For R1 to R3]
https://www.mhc.tn.gov.in/judis/



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                                                                                C.M.S.A.No.10 of 2021



                                                    JUDGMENT

The Civil Miscellaneous Second Appeal is filed to set aside the

order dated 20.03.2012 passed in C.M.A.No.8 of 2010 on the file of the

Principal Sub Court, Erode, confirming the order dated 15.03.2010

passed in E.A.No.248 of 2007 in E.P.No.13 of 2007 in

O.S.No.1041/1995 on the file of the Principal District Munsif Court,

Erode District.

2. No Substantial question of law has been raised, so as to entertain

the Civil Miscellaneous Second Appeal under Section 100 of the C.P.C.

In the absence of any substantial question of law, the Second Appeal is

not entertainable. The appellant, except raising certain general grounds

by stating that the order impugned is not accordance with law and

perverse, no acceptable ground is raised.

3. Thus, this Court is not inclined to entertain the appeal and

further, in the absence of any substantial question of law, the appeal is

not entertainable.

4. Accordingly, the order dated 20.03.2012 passed in C.M.A.No.8 https://www.mhc.tn.gov.in/judis/

C.M.S.A.No.10 of 2021

of 2010 on the file of the Principal Sub Court, Erode, confirming the

order dated 15.03.2010 passed in E.A.No.248 of 2007 in E.P.No.13 of

2007 in O.S.No.1041/1995 on the file of the Principal District Munsif

Court, Erode District stands confirmed and the Civil Miscellaneous

Second Appeal in C.M.S.A.No.10 of 2021 stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

17.02.2021 Kak Index:Yes Speaking order

To

1. The Principal Sub Court, Erode.

2. The Principal District Munsif Court, Erode District.

https://www.mhc.tn.gov.in/judis/ S.M.SUBRAMANIAM, J.

C.M.S.A.No.10 of 2021

kak

C.M.S.A.No.10 of 2021

17.02.2021

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