LAWS(MAD)-2017-3-219

A MANIGUNDAN Vs. M LALITHA

Decided On March 23, 2017
A Manigundan Appellant
V/S
M Lalitha Respondents

JUDGEMENT

(1.) The Second Appeals are filed challenging the judgments and decrees dated 16.12.2013 in A.S.Nos.8 and 22 of 2012 on the file of the Sub-Court (and appellate authority), Nilgiris at Uthagamandalam, against the judgments and decrees dated 10.10.2011 in O.S.No.150 and 80 of 2007 on the file of the District Munsif Court, Uthagamandalam.

(2.) O.S.No.150 of 2007:

(3.) O.S.No.80 of 2007: