Govindasamy vs Gandhimathy
2021 Latest Caselaw 19333 Mad

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                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 21.09.2021

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                 SA No.784 of 2003

              Govindasamy                                        ... Plaintiff/Appellant/Appellant

                                                           vs.

              Gandhimathy                             ... 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.68 of 2001 dated 27.01.2003
              confirming the decree and judgment of the District Munsif cum Judicial
              Magistrate Court, Papanasam passed in O.S No.33 of 1996 dated
              29.03.2001.


                        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 cum Judicial Magistrate, Papanasam.

Copy to :

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

SA No.784 of 2003

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