NANJATHAL Vs. VENKITTAMMAL

JUDGEMENT

(1.) This Appeal Suit has been filed to set aside the judgment and decree dtd. 30/6/2011 made in O.S.No.752 of 2010 on the file of the Principal Subordinate Court, Tiruppur.

(2.) When the appeal is taken up for hearing, the learned counsel appearing for the 6th respondent would submit that the judgment and decree impugned in the appeal was passed by the Principal Subordinate Court, Tiruppur on 30/6/2011. Therefore, as per the provisions of Tamil Nadu Civil Courts Act, an appeal will lie before the jurisdictional District Court and therefore, the present appeal filed by the appellant is not maintainable before this Court.

(3.) Sec. 13-A of the Tamil Nadu Civil Courts Act, 1873, reads as follows:-