Pappathi vs Perumayee
2023 Latest Caselaw 7066 Mad

                                                          1                     C.M.A.No.1994 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 26.06.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                               C.M.A.No.1994 of 2016

                   Pappathi                                                             ...Appellant

                                                         Versus


                   1. Perumayee
                   2.Ramsamy                                                         ..Respondents

                   Prayer: Civil Miscellaneous Appeal is filed to set aside the order and

                   decreetal order passed by the Additional District Court, Namakkal in I.A

                   No.13 of 2015 in O.S. No.165 of 2012.

                                    For Appellant             : Mr. K.P. Suresh Kumar

                                    For Respondents           : Mr. S. Prem Auxilianraj for R1
                                                              : No Appearance for R2

                                                          *****
                                                       JUDGMENT

This Civil Miscellaneous Appeal is filed to set aside the order and

decreetal order passed by the Additional District Court, Namakkal in I.A

No.13 of 2015 in O.S. No.165 of 2012.

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

A.A.NAKKIRAN, J.

Lbm

2.When the matter is taken up for hearing today, the learned counsel

for the 1st respondent has no objection in allowing the Civil Miscellaneous

Appeal. No representation on the side of the 2nd respondent.

3. Having considered the facts and circumstances of the case and no

objection on the side of the 1st respondent in allowing the said appeal, the

Civil Miscellaneous Appeal is allowed. No Costs.

26.06.2023

Lbm Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order

C.M.A.No.1994 of 2016

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