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Madathiammal vs S.Paramasivam ... 2Nd Plaintiff /
2021 Latest Caselaw 19874 Mad

Citation : 2021 Latest Caselaw 19874 Mad
Judgement Date : 28 September, 2021

Madras High Court
Madathiammal vs S.Paramasivam ... 2Nd Plaintiff / on 28 September, 2021
                                                                             S.A.No.1714 of 2002

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 28.09.2021

                                                   CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.No.1714 of 2002


                   1.Madathiammal

                   2.Unna Malaiammal           ... Defendants 2 & 3 / Appellants / Appellants



                                                   -Vs-


                   S.Paramasivam                 ... 2nd Plaintiff / Respondent / Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree of the learned Subordinate Judge,
                   Sankarankoil, passed in A.S.No.51 of 2001 dated 19.02.2002 confirming
                   the judgment and decree of learned District Munsif cum Judicial
                   Magistrate, Sivagiri, passed in O.S.No.162 of 1998 dated 12.10.2001.


                                     For Appellants       : Mr.M.P.Senthil
                                     For Respondent       : Mr.S.Sadasivan




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


                   1/2
                                                                               S.A.No.1714 of 2002

                                                                      G.R.SWAMINATHAN.J.,

                                                                                              rmi

                                                     JUDGMENT

The learned counsel for the appellants reports no instructions. The

second appeal is dismissed for default. No costs.

28.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Sankarankoil .

2.The District Munsif cum Judicial Magistrate, Sivagiri.

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

Judgment made in S.A.No.1714 of 2002

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

 
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