VASANTHI Vs. VENUGOPAL (D) THR. L.RS.

JUDGEMENT

(1.) Leave granted.

(2.) The impugnment herein is both of the judgment and order dated 31.7.2006, rendered by the Single Judge of the High Court of Judicature at Madras in A.S. No. 124 of 1990, preferred by the appellant/plaintiff questioning the decision of the Subordinate Judge, Cuddalore dated 28.4.1989 in O.S. No. 172 of 1987 as well as the order dated 8.10.2007, passed by the Division Bench of the said High Court rejecting the Letters Patent Appeal SR. No.16958 of 2007 preferred by her against the dismissal of Appeal A.S. No.124 of 1990, as not maintainable in the face of Sec. 100-A of the Code of Civil Procedure, 1908 (as amended) (hereinafter referred to as "CPC/Code").

(3.) We have heard Mr. R. Basant, learned senior counsel for the appellant/plaintiff and Ms. Malini Poduval, learned counsel for the respondents.