Mrs.Yasoda vs Mr.Sivakumar
2021 Latest Caselaw 13841 Mad

                                                                             S.A.No.985 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 12.07.2021

                                                    CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                               S.A.No.985 of 2012
                                                      and
                                                M.P.No.1 of 2012

                 Mrs.Yasoda                                         ... Appellant

                                                      Vs.

                 1.Mr.Sivakumar,
                   Managing Director,
                   M/s.Hygrevar Home and Hearth Ltd.,
                   New No.53, Old No.29,
                   M.G.Ramachandran Road,
                   Kalakshetra Colony, Besant Nagar,
                   Chennai – 600 090.

                 2.Mr.Joseph Cyrill                                 ... Respondents

                       Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 07.07.2011 made in A.S.No.428 of 2010 on
                 the file of the VII Additional Judge, City Civil Court, Chennai
                 confirming the Judgment and Decree dated 30.11.2009 made in
                 O.S.No.6305 of 2007 on the file of the XII Assistant Judge, City Civil
                 Court, Chennai.

                                   For Appellant   : Mr.Guru Dhananjay
                                   For Respondents : No appearance




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                                                                            S.A.No.985 of 2012

                                                                      C.SARAVANAN, J.

                                                                                          arb

                                               JUDGMENT

Mr.Guru Dhananjay, learned counsel for the appellant submits that

nothing survives for adjudication in this appeal, as the suit filed for

injunction was dismissed. He further submits that the 2nd respondent

has also filed O.S.No.4226 of 2020. Recording the same, this Second

Appeal is dismissed as infructuous. No costs. Consequently, connected

Miscellaneous Petition is closed.

12.07.2021

arb Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

Note:

The learned counsel for the appellant is directed to file vakalat. To:

1.The VII Additional Judge, City Civil Court, Chennai.

2.The XII Assistant Judge, City Civil Court, Chennai.

S.A.No.985 of 2012

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