Saraswathi vs Parvathi
2022 Latest Caselaw 1490 Mad

                                                                               S.A.Nos.789 & 790 of 2013
                                                                             and M.P.Nos.1, 1 & 2 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 31.01.2022

                                                       CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                               S.A.Nos.789 & 790 of 2013
                                              and M.P.Nos.1, 1 & 2 of 2013
                     1.Saraswathi
                     2.Parvathi                                    ... Appellants/Plaintiffs
                                                                   in both S.As
                                                          Vs.
                     1.Parvathi
                     2.Usharani
                     3.Valarmathi                   ... Respondents/Defendants
                                                    in both S.As
                     COMMON PRAYER: These Second Appeals have been filed under
                     Section 100 of CPC against the common judgment and decree passed in
                     A.S.Nos.6 & 7 of 2012, on the file of the learned Subordinate Judge,
                     Tirupattur, dated 28.01.2013, reversing the common judgment and
                     decree, made in O.S.Nos.327 of 2005 & 49 of 2006, on the file of the
                     District Munsif Court, Tirupattur, dated 27.03.2012.


                                    For Appellants
                                    in both S.As        : M/s.S.Siva Sangarane

                                    For Respondents
                                    in both S.As        : Mr.R.Bharanidharan



https://www.mhc.tn.gov.in/judis
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                                                                            S.A.Nos.789 & 790 of 2013
                                                                          and M.P.Nos.1, 1 & 2 of 2013

                                                                  RMT.TEEKAA RAMAN, J.

dua

COMMON JUDGMENT

The learned counsel for the appellants in both the cases

represented that he has no instructions. Parties called absent.

2.Recording the same, these Second Appeals are dismissed for

default. No costs. Consequently, connected miscellaneous petitions are

closed.

31.01.2022

Internet : Yes dua

To

1.The Subordinate Judge, Tirupattur.

2.The District Munsif Court, Tirupattur.

S.A.Nos.789 & 790 of 2013 and M.P.Nos.1, 1 & 2 of 2013

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