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Narayanasamy vs Mareeswari
2021 Latest Caselaw 19873 Mad

Citation : 2021 Latest Caselaw 19873 Mad
Judgement Date : 28 September, 2021

Madras High Court
Narayanasamy vs Mareeswari on 28 September, 2021
                                                            S.A.(MD)Nos.1106 of 2007 & 6 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 28.09.2021

                                                    CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                    S.A.(MD)Nos.1106 of 2007 and 6 of 2008

                   In S.A.(MD)No.6 of 2008
                   Narayanasamy         ... Plaintiff / Appellant / Appellant



                                                    -Vs-


                   Mareeswari               ... Defendant / Respondent / Respondent

PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code, against the judgment and decree of the Sub Judge, Virudhunagar, in A.S.No.20 of 2007, dated 27.07.2007 confirming the judgment and decree of the District Munsif, Virudhunagar in O.S.No.407 of 2004, dated 11.10.2006.

In S.A.(MD)No.1106 of 2007 Narayanasamy ... Defendant / Appellant / Appellant

-Vs-

Mareeswari ... Plaintiff / Respondent / Respondent

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

S.A.(MD)Nos.1106 of 2007 & 6 of 2008

G.R.SWAMINATHAN.J.,

rmi

PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code, against the judgment and decree of the Sub Judge, Virudhunagar, in A.S.No.19 of 2007, dated 27.07.2007 confirming the judgment and decree of the District Munsif, Virudhunagar in O.S.No.290 of 2004, dated 11.10.2006.

For Appellants : No appearance COMMON JUDGMENT

None appears for the appellant. The case is posted under the caption

'for dismissal'. These appeals are dismissed for non-prosecution. No costs.

28.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub Judge, Virudhunagar.

2.The District Munsif, Virudhunagar.

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

Judgment made in S.A.(MD)Nos.1106 of 2007 and 6 of 2008 https://www.mhc.tn.gov.in/judis/

 
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