Nagarathinam vs Shanmugam
2022 Latest Caselaw 6613 Mad

                                                                                        S.A.No.4 of 2014

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 30.03.2022

                                                           CORAM

                                  THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                    S.A.No.4 of 2014
                                                and MP Nos.1 & 2 of 2014

                     1.Nagarathinam

                     2.Eswari

                     3.V.Ramasamy

                     4.Durairaj @ Suresh                              .. Appellants/Appellants/Plaintiffs

                                                             -Vs-

                     1.Shanmugam

                     2.Soundaram @ Sagunthala

                     3.Santhi

                     4.N.G.Deivasigamani

                     5.S.Sumathi                             ..Respondents/Respondents/Defendants

                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree passed in A.S.No.132 of 2012 dated 01.07.2013 on the
                     file of the Principal District Judge, Erode confirming the Judgment and Decree
                     passed in O.S.No.167 of 2009 dated 27.06.2011 on the file of the Subordinate
                     Judge, Perundurai.


                                      For Appellant       : Mr.V.Bharathidasan

                                      For Respondents     : Mr.B.Jawahar
                                                            for R4 & R5


https://www.mhc.tn.gov.in/judis
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                                                                                         S.A.No.4 of 2014

                                                                            N. ANAND VENKATESH, J.

                                                                                                      KP


                                                            JUDGMENT

The learned counsel for the appellants reported no instructions.

2.Recording the same, this Second Appeal is closed. There shall be no

order as to cost. Consequently, connected miscellaneous petitions are closed.

                                                                                            30.03.2022

                     Index          :Yes/No
                     Internet :Yes/No
                     KP


                     To

1.Principal District Judge, Erode.

2. Subordinate Judge, Perundurai.

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

Judgment in S.A.No.4 of 2014

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