Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

V.Gnanasoundari vs V.Krishnaveni
2022 Latest Caselaw 6875 Mad

Citation : 2022 Latest Caselaw 6875 Mad
Judgement Date : 1 April, 2022

Madras High Court
V.Gnanasoundari vs V.Krishnaveni on 1 April, 2022
                                                                                        S.A.No.362 of 2016

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated : 01.04.2022

                                                           Coram:

                                   THE HONOURABLE Mr.JUSTICE N.ANAND VEKATESH

                                                      S.A.No.362 of 2016


              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 27.9.2013 passed in A.S.No.149 of 2013 by the learned
              V Additional City Civil Judge at Chennai confirming the Judgment and Decree dated
              4.10.2010 on the file of XV Assistant City Civil Judge, Chennai passed in O.S.No.11477 of
              2010.


                                  For Appellant       : Mr.N.Elavarasan


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




https://www.mhc.tn.gov.in/judis
                                                             1/4
                                                                                     S.A.No.362 of 2016


                                                     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

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

S.A.No.362 of 2016

To

1.V Additional City Civil Judge at Chennai.

2.XV Assistant City Civil Judge, Chennai.

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

N.ANAND VENKATESH,J.

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

S.A.No.362 of 2016

KP

Judgment in S.A.No.362 of 2016

01.04.2022

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter