V.Subramani vs V.Perumal
2021 Latest Caselaw 18115 Mad

                                                                                      SA NO.752 OF 2014


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 03.09.2021

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                     SA NO.752 OF 2014
                                                    AND MP NO.1 OF 2014



                    V.Subramani                                            ...        Appellant

                                                             Vs.


                    V.Perumal                                              ...        Respondent



                    PRAYER: The Second Appeal filed under Section 100 of the Civil
                    Procedure Code against the judgment and decree passed in A.S.No.70 of
                    2012 dated 07.02.2013 on the file of the Principal District Judge,
                    Krishnagiri, confirming the judgment and decree dated 28.06.2012 in
                    O.S.No.222 of 2010 on the file of the Principal Sub Court, Krishnagiri.


                                    For Appellant        :         Mr.V.Rameshvel

                                    For Respondent       :         Mr.P.M.Duraisamy




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                                                                                     SA NO.752 OF 2014


                                                    JUDGMENT

Aggrieved over judgment and decree dated 07.02.2013 passed in

A.S.No.70 of 2012 by the learned Principal District Judge, Krishnagiri,

confirming the judgment and decree dated 28.06.2012 passed in

O.S.No.222 of 2010 by the learned Principal Sub Judge, Krishnagiri, the

appellant / defendant has preferred the above Second Appeal.

2.When the matter is taken up for final disposal,

Mr.V.Rameshvel, learned counsel for the appellant would submit that he

has instruction from the appellant that he will abide by the preliminary

decree granted by the Trial Court and that the final decree proceedings are

going on.

3.Mr.P.M.Duraisamy, learned counsel for the respondent would

submit that three months time would be sufficient to complete the final

decree proceedings.

4.Recording the submissions made by the learned counsel on

either side, a direction is given to the Trial Court to complete final decree

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

SA NO.752 OF 2014

proceedings within a period of three months from the date of receipt of a

copy of this order.

5.The Second Appeal is dismissed with the above direction. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                                     03.09.2021
                    Index    : Yes/No
                    Internet : Yes/No
                    TK

                    To

1.The Principal District Judge Principal District Court Krishnagiri.

2.The Principal Sub Judge Principal Sub Court Krishnagiri.

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

SA NO.752 OF 2014

M.GOVINDARAJ, J.

TK

SA NO.752 OF 2014

03.09.2021

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