K.V.Kandasamy Chettiar vs S.Eawarasamy
2021 Latest Caselaw 5810 Mad

                                                                                C.M.A.No.3517 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 04.03.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.A.No.3517 of 2011
                                                        and
                                                  M.P.No.1 of 2011

                     1.K.V.Kandasamy Chettiar
                     2.K.Amsaveni                                                  ..Appellants

                                                           Vs.
                     S.Eawarasamy                                                  ..Respondent

                     Prayer : Civil Miscellaneous Appeal filed under Section 47 of the
                     Guardians and Wards Act, 1980, against the judgment and decree of the
                     learned Principal District Judge of Coimbatore dated 14.07.2011,
                     G.W.O.P.No.87 of 2010.


                                      For Appellants   :         Mr.G.Vigneshwar
                                                                 For Mr.N.E.A.Dinesh

                                      For Respondent   :         M/s.R.Hemalatha




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https://www.mhc.tn.gov.in/judis/
                                                                             C.M.A.No.3517 of 2011

                                                                    S.M.SUBRAMANIAM, J.
                                                                                  kak


                                                  JUDGMENT

In view of the endorsement made by the learned counsel for the

appellants, the Civil Miscellaneous Appeal in C.M.A.No.3517 of 2011

stands disposed of as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

04.03.2021

kak Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order

To

The Principal District Judge, Coimbatore.

C.M.A.No.3517 of 2011

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