LAWS(MAD)-2007-6-84

KARUPPAYAMMAL Vs. ARULMIGHU MARIAMMAN TEMPLE VEERAPPANCHATRAM

Decided On June 18, 2007
KARUPPAYAMMAL Appellant
V/S
ARULMIGHU MARIAMMAN TEMPLE, VEERAPPANCHATRAM Respondents

JUDGEMENT

(1.) CHALLENGE is made against the order of the Principal district Munsif, Erode in dismissing the application to send for certain documents from the HR & CE Department and other authorities.

(2.) HEARD the learned counsel on either side.

(3.) HEARD the learned counsel for the respondent on the above contention.