GANDHIMATHI RAMAYYA Vs. SYED MOHIDEEN

JUDGEMENT

(1.) The above S.A.SR.Nos.91854 and 91858/2002 are posted to decide the maintainability on the basis of the objections raised by the Registry.

(2.) The respondent/plaintiff filed a suit in O.S.Nos.1568 of 1986 and 1215 of 1990, on the file of the II Additional District Munsif Court, Tiruchirapalli, which was decreed in the judgment and decree dated 26.6.1998, and the same was confirmed in A.S.No.194/1998 on the file of the I Additional Sub-Court, Tiruchirapalli, in the common judgment and decree dated 26.7.2002. Aggrieved against the said judgment an decree, the defendant has filed the above Second Appeal.

(3.) The said objection was raised by the Registry on the basis of Sec.5 of the Code of Civil Procedure (Amendment) Act 2002, hereinafter called as the Act 22 of 2002, under which new Provision for Section 102 of the Code of Civil Procedure is substituted. The said Act came into force with effect from 1.7.2002.