AIR 1992 MADRAS 251 ::(1991) 2 Mad LW 699 ::(1992) 1 Mad LJ 447

Madras High Court

Hon'ble Judge(s): K. M. Natarajan , J

Tamil Nadu Civil Courts Act (3 of 1873) , S.30(6), S.30(7), S.30(2), S.30(3), S.30(6), S.13— Appeal - Maintainability - Suit for injunction filed before District Munsif - "Vacation Court" hearing matter - Dismissal - Appeal against, would lie to High Court and not to the District Court even though the vacation is over. Thus when the vacation Civil Court heard the injunction application and dismissed the same on merits, it would not be open to the applicants to file an appeal against the same before the District Court on the ground that vacation was over. Appeal would lie only to the High Court. (Para 8)