LAWS(MAD)-2020-11-109

MADA SAMY Vs. CHANDRAKALA

Decided On November 11, 2020
Mada Samy Appellant
V/S
CHANDRAKALA Respondents

JUDGEMENT

(1.) This matter is taken up for hearing via video conferencing.

(2.) For the sake of convenience, the parties will be referred to by their names.

(3.) Facts admitted by both sides are as under :