A.Vigneshwaran vs R.Suresh
2021 Latest Caselaw 13343 Mad

                                                                                  S.A.No.993 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 06.07.2021

                                                          CORAM

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                              Second Appeal No.993 of 2009

                  A.VIGNESHWARAN
                  S/o.A.Arasu                                                ... Appellant

                                                            Vs.
                  R.SURESH
                  S/o.V.Rajaram                                              ... Respondent

                            Prayer:- The Second Appeal filed under Section 100 of C.P.C.,
                  against the judgment and decree dated 27.01.2009 made in A.S.No.252 of
                  2006 on the file of the learned Additional District Sessions Judge, Fast
                  Track Court No.IV, Chennai, confirming the judgement and decree dated
                  03.07.2002 made in O.S.No.6918 of 1998 on the file of the learned XVII
                  Assistant Judge, City Civil Court, Chennai.


                                     For Appellant      : Ms.Ananya Shree
                                                         for Mr.K.V.Babu

                                     For Respondent     :Mr.M.P.John Peter



                                                      JUDGMENT

https://www.mhc.tn.gov.in/judis/ S.A.No.993 of 2009

(The case has been heard through video conference) Today when the Second Appeal came up before this Court for

consideration, Ms.Ananya Shree, Enrollment No.519 of 2021 appeared

before this Court on behalf of Mr.K.V.Babu through video conference and

made a submission that the dispute between the appellant and the respondent

has been settled between themselves out of Court and would further submit

that nothing survives in the Second Appeal for further adjudication.

2.The said submission made by the learned represented counsel is

recorded and the Second Appeal stands disposed of accordingly as settled

out of Court. No costs.

06.07.2021 kas

Index : yes / no Internet : yes / no

To

1.The Additional District Sessions Judge Fast Track Court No.IV, Chennai

2.The XVII Assistant Judge City Civil Court, Chennai R.PONGIAPPAN, J.

https://www.mhc.tn.gov.in/judis/ S.A.No.993 of 2009

kas

S.A.No.993 of 2009

06.07.2021

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