PANNEERSELVAM Vs. BHOOPATHI

JUDGEMENT

(1.) Captioned main second appeal i.e., S.A.No.475 of 2019 has been listed before this Virtual Court under the cause list caption 'NOTICE OF MOTION'.

(2.) Mr.S.Udayakumar, learned counsel of M/s.Karan and Uday (Law Firm) on behalf of appellant (defendant in the Court of first instance i.e., trial Court) and Mr.V.V.Sathya, counsel on record for lone respondent (plaintiff in the Court of first instance i.e., trial Court) are before this Virtual Court.

(3.) The proceedings of Hon'ble predecessor Judge on 27/3/2019 when the captioned second appeal and C.M.P were first listed reads as follows: