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Rajashri Divya (Minor) vs Rajeswariammal
2024 Latest Caselaw 7502 Mad

Citation : 2024 Latest Caselaw 7502 Mad
Judgement Date : 4 April, 2024

Madras High Court

Rajashri Divya (Minor) vs Rajeswariammal on 4 April, 2024

                                                                             S.A.(MD)No.86 of 2014


                       BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT

                                                DATED: 04.04.2024

                                                     CORAM

                                  THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                               S.A.(MD)No.86 of 2014



                     Rajashri Divya (Minor)
                     Aged about 4 years
                     Through her guardian
                     And Next Friend Mother
                     Ramalakshmi                                             ... Appellant

                                                         Vs

                     Rajeswariammal                                          ... Respondent


                     PRAYER: Second Appeal filed under Section 100 of C.P.C. against the
                     judgment and decree dated 02.06.2008 in A.S.No.20 of 2006 on the file
                     of the learned Additional District Judge (Fast Track No.2), Tuticorin
                     confirming the judgment and decree dated 15.12.2004 in O.S.No.169 of
                     2002 on the file of the learned Sub Judge, Tuticorin.

                                    For Appellant          : Mr.VR.Shanmuganathan

                                    For Respondent         : Mrs.A.Bhuvaneshwari




https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                  S.A.(MD)No.86 of 2014




                                                        JUDGMENT

The learned counsel for the appellant has made an endorsement not

pressing the Second Appeal.

2. Recording the said endorsement, the Second Appeal is

dismissed as not pressed. There shall be no order as to costs.




                                                                                         04.04.2024


                     NCC                : Yes / No
                     Index              : Yes / No
                     vsm




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

To

1.The Additional District Judge (Fast Track No.2), Tuticorin.

2.The Sub Judge, Tuticorin.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

S.SOUNTHAR, J.

vsm

04.04.2024

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

 
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