R.Jesumani vs Sudan Anthony Francis
2021 Latest Caselaw 24531 Mad

                                                                                 S.A.No.796 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 13.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.No.796 of 2003
                                                       and
                                              Cros.Obj.No.46 of 2003


                     R.Jesumani                                     ... Appellant/
                                                                        Appellant/
                                                                        Defendant

                                                       Vs.

                     Sudan Anthony Francis                       ... Respondent/
                                                                     Respondent/
                                                                     Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree in A.S.No.66 of 2001
                     on the file of the I Additional District Judge, Tirunelveli, dated
                     24.08.2001 confirming the judgment and decree in O.S.No.656 of 1994
                     on the file of the Additional District Munsif, Valliyoor, dated
                     06.04.2000.


                                     For Appellant    : Mr.M.P.Senthil

                                     For Respondent   : Ms.P.Jessi Jeeva Priya
                                                        for P.Raja



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                                                                                  S.A.No.796 of 2003



                                                        JUDGMENT

The learned counsel for the appellant as well as the learned

counsel for the respondent submit that the matter has been settled out of

Court. A Memo, dated 09.12.2021 has been filed by the learned counsel

for the appellant, with the said effect. The said Memo is recorded. Hence,

this second appeal as well as Cross Objection are dismissed as settled

out of Court. No costs.

                                                                              13.12.2021


                     Index             :     Yes / No
                     Internet          :     Yes / No
                     btr

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis

S.A.No.796 of 2003

To

1.The I Additional District Judge, Tirunelveli.

2.The Additional District Munsif Court, Valliyoor.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis

S.A.No.796 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.796 of 2003

Dated:

13.12.2021

https://www.mhc.tn.gov.in/judis