MUTHU GOUNDER Vs. AMMAYEE AMMAL
LAWS(SC)-2002-7-4
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on July 09,2002

MUTHUSWAMI GOUNDER Appellant
VERSUS
AMMAYEE AMMAL Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave is granted.
(3.) This appeal is directed against the judgment and order of the High Court of Judicature at Madras in Second Appeal No. 1748 of 2000 dated August 20, 2001.;


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