P.Chandru @ Jayachandran vs Kanchna
2023 Latest Caselaw 561 Mad

                                                                             C.M.S.A.No.23 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 10.01.2023
                                                         CORAM
                         THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                   C.M.S.A.No.23 of 2017

                P.Chandru @ Jayachandran,
                S/o.Padmanaba Pillai,
                No.1/66, Naidu Street,
                Ramapuram,
                Chennai 89.                                                 ... Appellant
                                                            Vs.

                Kanchna,
                D/o.Srinivasa Pillai Dhamodaran,
                No.44, RT Nagar, 9th Street,
                Porur, Chennai 116.                                         ... Respondent


                Prayer : Appeal is filed under Section 100 of Civil Procedure Code, to set

                aside the order passed in CMA.No.2 of 2016 dated 17.03.2017 by the learned

                III Additional District Judge, Thiruvallur District at poonamallee, which

                confirms the order and decreetal order passed by the learned Sub Judge,

                Poonamallee in HMOP.No.246 of 2011 dated 01.09.2015.

                                   For Appellant            : Mr.NA.Malai Saravanan

                                   For Respondent           : Mr.S.Balamurugan



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https://www.mhc.tn.gov.in/judis
                                                                          C.M.S.A.No.23 of 2017



                                                 JUDGMENT

The Appeal has been filed to set aside the order passed in CMA.No.2 of

2016 dated 17.03.2017 by the learned III Additional District Judge, Thiruvallur

District at poonamallee, confirming the order and decreetal order passed by the

learned Sub Judge, Poonamallee in HMOP.No.246 of 2011 dated 01.09.2015.

2.When the matter is taken up for hearing today (10.01.2023), no one

represented on behalf of the Appellant. Hence, the Appeal is dismissed. No

costs.

10.01.2023 Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order

sai

https://www.mhc.tn.gov.in/judis C.M.S.A.No.23 of 2017

To

1.The III Additional District Judge, Thiruvallur District Poonamallee.

2.The Sub Judge, Poonamallee

https://www.mhc.tn.gov.in/judis C.M.S.A.No.23 of 2017

RMT.TEEKAA RAMAN.J,

sai

C.M.S.A.No.23 of 2017

Dated:10.01.2023

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