Angathal vs Mangayarkarasi
2022 Latest Caselaw 15567 Mad

                                                                                     A.S.No.90 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 20.09.2022

                                                        CORAM

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                    and
                                  THE HONOURABLE MR.JUSTICE V.SIVAGNANAM


                                                    A.S.No.90 of 2017



                1. Angathal
                2. Seerangammal                                         ...   Appellants


                                                           Vs.

                1. Mangayarkarasi

                2. Mrs. Saheela                            ...                Respondents



                Prayer:- First Appeal has been filed under Section 96 r/w. Order 41 Rule 1 of

                the Civil Procedure Code against the fair and decreetal order dated 07.09.2016

                Passed in I.A.No.778 of 2015 in O.S.No.458 of 2015 on the file of V

                Additional District Court, Coimbatore.


                                   For Appellants          : Mr.K. Krishnan,
                                                            for Mr. P.Veena Suresh

https://www.mhc.tn.gov.in/judis
                1/3
                                                                                 A.S.No.90 of 2017

                                  For Respondents       : Mrs.R. Hemalatha
                                                          for Mr.C.Prakasam


                                                    JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.)

Mr. K. Krishnan, learned counsel representing on behalf of the counsel

for the appellants reported no instruction from the appellants. He has also filed

a memo to that effect.

2. Recording the submission and memo filed by the learned counsel for

the appellants, this Appeal Suit is dismissed. No costs.

(V.M.V., J) (V.S.G., J)

20.09.2022 Index : Yes / No Internet : Yes / No

mrp

To The V Additional District Court, Coimbatore.

Copy to

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

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

A.S.No.90 of 2017

V.M.VELUMANI, J.

AND

V.SIVAGNANAM,J.

mrp

A.S.No.90 of 2017

20.09.2022

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