S.Sampath vs S.Nagalakshmi
2022 Latest Caselaw 7849 Mad

                                                                             S.A.No.1105 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 13.04.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                          Second Appeal No.1105 of 2015
                                           and MP Nos.1 and 2 of 2015

                    S.Sampath                                                  ... Appellant


                                                         Vs.

                    S.Nagalakshmi                                             ... Respondent



                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure, to set aside the judgment and decree of the learned XVI
                    Additional City Civil Court, Chennai dated 27.10.2014 passed in
                    A.S.No.175 of 2013 reversing the judgment and decree of the Court of the
                    XIII Assistant City Civil Judge, Chennai dated 12.12.2012 passed in OS
                    No.2682 of 2012.



                                         For Appellant     : Mr.S.Baskaran

                                         For Respondents : Mr.Sarojini Govindan




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https://www.mhc.tn.gov.in/judis
                                                                              S.A.No.1105 of 2015

                                                                 N. ANAND VENKATESH, J.


                                                     JUDGMENT

In view of the judgment passed in the Second Appeal in SA No.866

of 2015, nothing survives in this Second Appeal and accordingly the

Second Appeal is closed. Consequently, the connected miscellaneous

petitions are closed.

                                                                                    13.04.2022

                    Index      : Yes/No
                    Internet   : Yes/No

Speaking Order / Non Speaking Order jv

To

1. The XVI Additional Judge, City Civil Court, Chennai

2. The XIII Assistant Judge, City Civil Court, Chennai

3. The Section Officer VR Section, High Court Madras.

Second Appeal No.1105 of 2015 and MP Nos.1 and 2 of 2015

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