R. Govindan vs M/S.Sam Marketing
2021 Latest Caselaw 13971 Mad

                                                                                S.A.No.210 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :    13.07.2021

                                                    CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                S.A.No.210 of 2009
                                                       and
                                                 M.P.No.1 of 2009

                     R. Govindan                   ...Plaintiff/Appellant/Appellant

                                                       Vs.
                     1.M/s.Sam Marketing
                     Shop No.13, Corporation Complex,
                     Brewery Road,
                     Shenoy Nagar,
                     Chennai – 600 030.

                     2.O.P.Murali

                     3.A.Anand                    ...Defendants/Respondents/Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree in A.S.No.562 of 2007
                     dated 31.03.2008 on the file of the learned IV Additional Judge, City
                     Civil Court, Chennai, confirming the Judgment and Decree in
                     O.S.No.5945 of 2015 dated 18.04.2007 on the file of the learned XII
                     Assistant Judge, City Civil Court, Chennai.



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https://www.mhc.tn.gov.in/judis/
                                                                                    S.A.No.210 of 2009


                                       For Appellant     :     Mr.J. Ram
                                       For Respondents :       Mr.V.T.Narendiran

                                                        JUDGMENT

The learned counsel for the appellant has forwarded a Letter to

the Registry stating that the parties have settled the matter among

themselves and that the Second Appeal may be dismissed as settled out

of Court. He has also requested for the refund of the Court Fee of

Rs.17,226/-.

The Letter dated 13.07.2021 is taken on file and the Second

Appeal is dismissed as settled out of Court. The Court Fee shall be

refunded to the learned counsel for the appellant. No costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                                      13.07.2021

                     Index             : Yes/No
                     Internet          : Yes/No
                     mps


                     To

https://www.mhc.tn.gov.in/judis/ S.A.No.210 of 2009

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

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

P.T. ASHA, J,

https://www.mhc.tn.gov.in/judis/ S.A.No.210 of 2009

mps

S.A.No.210 of 2009 and M.P.No.1 of 2009

13.07.2021

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