LAWS(MAD)-2023-10-130

PARAMASIVAM Vs. RAJAMANICKAM

Decided On October 20, 2023
PARAMASIVAM Appellant
V/S
RAJAMANICKAM Respondents

JUDGEMENT

(1.) The disposal of the second appeal will automatically dispose of the revision.

(2.) Second Appeal arises against the judgment and decree in A.S.No.49 of 2008 dtd. 28/8/2009 on the file of the learned Principal District Judge, Perambalur in confirming the judgment and decree in O.S.No.95 of 2004 on the file of the learned Subordinate Judge, Ariyalur dtd. 17/9/2007.

(3.) The Civil Revision Petition arises against the execution proceeding initiated pursuant to the judgment and decree in O.S.No.95 of 2004 on the file of the learned Subordinate Judge, Ariyalur dtd. 17/9/2007.