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V.Gnanasoundari vs V.Krishnaveni
2022 Latest Caselaw 6872 Mad

Citation : 2022 Latest Caselaw 6872 Mad
Judgement Date : 1 April, 2022

Madras High Court
V.Gnanasoundari vs V.Krishnaveni on 1 April, 2022
                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated : 01.04.2022

                                                           Coram:

                                   THE HONOURABLE Mr.JUSTICE N.ANAND VEKATESH

                                                    S.A sr.No.41632 of 2014


              V.Gnanasoundari                                                                  ..Appellant

                                                             .Vs.


             1.V.Krishnaveni
             2.V.Vijayan
             3.V.Vijayachitra
             4.V.Saravanan
             5.V.Thulasi                                                                    ..Respondents



              Prayer:         Second Appeal filed Under Section 100 of the Code of Civil Procedure against
              the Judgment and Decree dated 10.7.2012 passed in A.S.No.219 of 2011 by the learned
              II Additional City Civil Judge at Chennai confirming the Judgment and Decree dated
              dated 22.10.2010 in O.S.No.192 of 2005 on the file of XV Assistant City Civil Judge,
              Chennai passed


                                  For Appellant       : Mr.N.Elavarasan

                                  For Respondents     : Mr.J.Murugan
                                                        for R1 to R5




https://www.mhc.tn.gov.in/judis
                                                             1/3
                                                                          N.ANAND VENKATESH., J.

                                                                                                   KP


                                                     JUDGMENT

There was no representation on the side of the appellant and hence, the matter

was posted today under the caption “for dismissal”. Even today, there is no

representation for the appellant. Hence, the appeal is dismissed for default. There

shall be no order as to cost.

01.04.2022

Internet: Yes Index: Yes/No KP

To

1.II Additional City Civil Judge at Chennai

2.XV Assistant City Civil Judge, Chennai

3.The Section Officer V.R.Section, High Court, Madras.

S.A sr.No.41632 of 2014

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

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

 
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