Marie Louise Elizabeth Dhanraj vs Leonce Xavier
2021 Latest Caselaw 14238 Mad

                                                                           S.A. No.1386 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 15.07.2021

                                                     CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.1386 of 2007


                     1. Marie Louise Elizabeth Dhanraj
                     2. Marie Francisca Fathima                        .... Appellants


                                                     Versus

                     1. Leonce Xavier
                     2. Leonce Honore Alphonse
                     3. Leonce Marie Therese Pauline
                     4. Leonce Jules Anselme
                     5. Ve. Chinnaiah                                  ... Respondents


                               Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the judgment and decree dated 29.06.2007 made in A.S.
                     No.47 of 2004 on the file of the Court of the Additional District Judge,
                     Pondicherry at Karaikal reversing the judgment and decree dated
                     16.07.2004 made in O.S. No.104 of 2001 on the file of the Court of the
                     Principal District Munsif at Karaikal.


                     For Appellants            : Mr. R. Agilesh
                     For Respondents           : Mr. R. Vasudevan for R1 & R4
                                                 R5 - Served - No appearance
                                                 R2 & R3 - Left

https://www.mhc.tn.gov.in/judis/
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                                                                                S.A. No.1386 of 2007



                                                        JUDGMENT

(Heard video conference) The matter is listed under the caption "for dismissal", today.

2. The learned counsel for the respondents submits that the matter

has been amicably settled among the parties. The learned counsel for the

appellants submits that despite his best efforts, he is unable to contact the

appellants. The Second Appeal is of the year 2007. Acting upon the

representation made by the learned counsel for the respondents, this

Court dismiss the Second Appeal as settled out of Court. No costs.

15.07.2021

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

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ABDUL QUDDHOSE, J.

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

S.A. No.1386 of 2007

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To

1. The Additional District Judge, Pondicherry at Karaikal.

2. The Principal District Munsif at Karaikal.

S.A. No.1386 of 2007

15.07.2021

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