Chellammal vs Malayammal
2021 Latest Caselaw 12714 Mad

                                                                          S.A.(MD)No.581 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 29.06.2021

                                                     CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.581 of 2006


                   Chellammal                           ... Plaintiff/Appellant/Appellant

                                                     -Vs-


                   Malayammal                         ... Defendant/Respondent/Respondent


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree passed in A.S.No.77 of 2004 on the
                   file of the learned Suboridnate Judge, Ambasamudram, dated 28.07.2005
                   confirming the Judgment and decree passed in O.S.No.190 of 2001 on the
                   file of the learned Additional District Munsif Court, Ambasamudram, dated
                   20.07.2004.


                                     For Appellant          : Mr.G.Prabhu Rajadurai
                                      For Respondent        : Mr.A.Arumugam




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                                                                         S.A.(MD)No.581 of 2006

                                                                   G.R.SWAMINATHAN.J.,

                                                                                           rmi



                                                 JUDGMENT

The learned counsel appearing for the appellant reports no

instructions. The second appeal is dismissed for default. No costs.

29.06.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Suboridnate Judge, Ambasamudram.

2.The Additional District Munsif Court, Ambasamudram.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.581 of 2006

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