T.Subbarayalu vs T.Deenadayalu
2021 Latest Caselaw 19332 Mad

                                                       1

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 21.09.2021

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                 SA No.968 of 2003

              T.Subbarayalu                                      ... Plaintiff/Appellant/Appellant

                                                           vs.

              T.Deenadayalu                           ... Defendant/Respondent/Respondent

              Prayer:              Second Appeal filed under Section 100 of Civil Procedure
              Code, against the judgment and decree of the Additional Subordinate
              Judge, Kumbakonam passed in A.S No.32 of 2001 dated 19.02.2002
              confirming the decree and judgment of the District Munsif Court,
              Valingaiman @ Kumbakonam passed in O.S No.247 of 1993 dated
              08.12.2000.


                        For Appellant              : Mr.M.R.S.Prabhu


                        For Respondent             : Mr.K.Govindarajan




https://www.mhc.tn.gov.in/judis/
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                                                               G.R.SWAMINATHAN, J.

                                                                                  skm


                                              JUDGMENT

The learned counsel for the appellant reports no instructions.

The appeal is dismissed for default. No costs.

21.09.2021

Index : Yes / no Internet : Yes / No skm

To

1.The Additional Subordinate Judge, Kumbakonam.

2.The District Munsif Court, Valingaiman @ Kumbakonam.

Copy to :

The Record Clerk, Vernacular Records, Madurai Bench of the Madras High Court.

SA No.968 of 2003

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