Sairaj @ Sathya Narayanan vs Jayanthi
2021 Latest Caselaw 2303 Mad

                                                                                     C.M.S.A.No.23 of 2005




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 02.02.2021

                                                           CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.S.A.No.23 of 2005

                     Sairaj @ Sathya Narayanan
                                                                                       ... Appellant
                                                              Vs.


                     Jayanthi
                                                                                       .. Respondent

                     Prayer : Civil Miscellaneous Second Appeal filed under Section
                     13(1)(b) & 13(1)(a) of the Hindu Marriage Act r/w u/s 100 of C.P.C.,
                     against the judgment and decree dated 18.10.2002 in C.M.A.No.18 of
                     2002 on the file of the Additional District Court, Nagapattinam and
                     confirming         the   judgment     and      decree   dated    06.03.2002       in
                     H.M.O.P.No.104 of 2000 on the file of the Principal Sub Court,
                     Nagapattinam.

                                     For Appellant       : Mr.K.Selvaraj

                                     For Respondent      : Not ready in notice




                     1/4
https://www.mhc.tn.gov.in/judis/
                                                                                C.M.S.A.No.23 of 2005

                                                    JUDGMENT

The judgment and decree dated 18.10.2002 in C.M.A.No.18 of

2002, confirming the judgment and decree dated 06.03.2002 in

H.M.O.P.No.104 of 2000, is under challenge in the present civil

miscellaneous second appeal.

2. When the matter is taken up for hearing, the learned counsel

appearing for the appellant made a submission that the issues between

the parties has already been settled out of Court.

3. In view of such submission, no further adjudication needs to be

entertained with reference to the grounds raised in the present civil

miscellaneous second appeal. Accordingly C.M.S.A.No.23 of 2005

stands closed. No costs.

02.02.2021 Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order gsk

https://www.mhc.tn.gov.in/judis/ C.M.S.A.No.23 of 2005

To

1.The Additional District Court, Nagapattinam.

2.The Principal Sub Court, Nagapattinam.

https://www.mhc.tn.gov.in/judis/ C.M.S.A.No.23 of 2005

S.M.SUBRAMANIAM, J.

gsk

C.M.S.A.No.23 of 2005

02.02.2021

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