G.Babuji vs S.Srinivasan
2022 Latest Caselaw 4181 Mad

                                                                                        A.S.No.85 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 03.03.2022

                                                         CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                                   A.S.No.85 of 2015

                  G.Babuji                                              .. Petitioner
                                                          Vs.
                  1.S.Srinivasan
                  2.Kunjiraman
                  3.Sivakumar
                  4.T.Anver
                  5.Ramankutti
                  6.Abbdul Samad
                  7.Damodaran
                  8.P.Krishnan
                  9.P.Narayanan
                  10.R.Vijaya

                  11.The Commissioner
                     Corporation of Chennai
                     Ripon Buildings,
                     Park Town,
                     Chennai – 600 003.                           .. Respondents

                        Appeal Suit filed under Section 96 of the Code of Civil Procedure, to
                  call for the records pertaining to the issue of decree and judgment in
                  O.S.No.9561 of 2010 on the file of VII Additional City Civil Court, Chennai,
                  and set aside the decree and judgment dated 27.08.2014 passed by the learned
                  VII Additional Judge, City Civil Court, Chennai.


                                         For appellant     : Mr.D.Ashok Kumar



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https://www.mhc.tn.gov.in/judis
                                                                                   A.S.No.85 of 2015



                                                                          S.KANNAMMAL, J.

                                                                                               gbi

                                                  JUDGMENT

Mr.D.Ashok Kumar, learned counsel appearing for the appellant

submitted that the appellant is not pressing the First Appeal. Recording the

same, this First Appeal is dismissed as not pressed. No costs.

                  gbi                                                              03.03.2022

                  Index           : Yes / No
                  Internet        : Yes / No


                  To

The VII Additional Judge, City Civil Court, Chennai.

A.S.No.85 of 2015

03.03.2022

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