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Chandra vs Deivanai (Died)
2022 Latest Caselaw 7610 Mad

Citation : 2022 Latest Caselaw 7610 Mad
Judgement Date : 11 April, 2022

Madras High Court
Chandra vs Deivanai (Died) on 11 April, 2022
                                                                                      S.A.(MD)No.540 of 2010


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 11.04.2022

                                                           CORAM:

                                   THE HON'BLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD) No.540 of 2010

                     Chandra                                                  .. Appellant

                                                                -vs-

                     Deivanai (died)                                          ... Respondent

                     Prayer :- Second Appeal filed under Section 100 of Civil Procedure Code
                     to set aside the decree and judgment date 30.06.2009 in A.S.No.148 of
                     2007 on the file of the Sub Court, Pudukkottai, reversing the judgment
                     and decree dated 24.11.2006 in O.S.No.245 of 2004 on the file of the
                     District Munsif, Aranthangi.


                                        For Appellants     :      Mr.N.Balakrishnan

                                                               ******

                                                         JUDGMENT

It appears that the matter has been settled. The learned counsel for

the appellant reports no instructions.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD)No.540 of 2010

G.R.SWAMINATHAN, J.

pnn

2. Accordingly, this Second Appeal is dismissed for non-

prosecution. No costs.

11.04.2022 Internet : Yes/No Index : Yes/No

Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

pnn

To

1.The Sub Court, Pudukkottai.

2.The District Munsif, Aranthangi.

S.A.(MD) No.540 of 2010

_________

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

 
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