K RAMALINGAM Vs. ANJALAI
LAWS(SC)-2018-7-100
SUPREME COURT OF INDIA
Decided on July 27,2018

K RAMALINGAM Appellant
VERSUS
ANJALAI Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant approached this Court aggrieved by the judgment dated 26.10.2016 passed by the High Court of Judicature at Madras in O.S.A. Nos.145 and 146 of 2016.
(3.) On their request, the parties were sent for mediation before the Tamil Nadu Mediation Centre.;


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