B.Syed Syraj vs Zahoorunnisa
2021 Latest Caselaw 12185 Mad

                                                                         S.A.Nos.1091 and 1092 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 22.06.2021

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                          S.A.Nos.1091 and 1092 of 2011 and
                                               M.P.Nos.1 and 1 of 2011

                     1. B.Syed Syraj
                     2. B.Syed Mehraj                               .. Appellants in both cases

                                                           Vs.
                     1. Zahoorunnisa
                     2. B.Syed Habibullah
                     3. Allemmunisa                                 .. Respondents in both cases

                     Common Prayer: Second Appeals filed under Section 100 of C.P.C.,
                     against the Judgment and Decree in A.S.No.110 of 2009 on the file of the
                     Additional District Judge, Fast Track Court No.1, Chennai, in confirming
                     the Judgment and decree in O.S.No.6798 of 2005 on the file of the VII
                     Assistant City Civil Court, Chennai, dated 05.01.2009.


                                          For Appellants    : Ms.R.Abirami for
                                          in both cases       Mr.V.Raghavachari

                                          For Respondents : Ms.V.V.Uthra for
                                          in both cases    Mr.K.J.Parthasarathy (for R1 & R2)
                                                            No appearance (for R3)


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https://www.mhc.tn.gov.in/judis/
                                                                             S.A.Nos.1091 and 1092 of 2011

                                                 COMMON JUDGMENT


                                   Today, when these Second Appeals were taken up for hearing, it is

                     represented       by    Ms.R.Abirami,     learned   counsel     appearing        for

                     Mr.V.Ragavachari, counsel for appellants and Ms.V.V.Uthra, learned

                     counsel appearing for Mr.K.J.Parthasarathy, counsel for R1 and R2 that the

                     dispute pertains to these two appeals had already been settled out of Court.



                                   2. Recording the said statement made by both the counsels

                     appearing on either side, these Second Appeals are dismissed as settled out

                     of Court. No costs. Consequently, connected miscellaneous petitions are

                     closed.

                                                                                           22.06.2021


                     vum
                     Index:Yes/No
                     Internet : Yes / No
                     Speaking order/Non speaking order




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https://www.mhc.tn.gov.in/judis/
                                                                         S.A.Nos.1091 and 1092 of 2011

                     To

                     1. The Additional District Judge, Fast Track Court No.1, Chennai
                     2. The VII Assistant City Civil Court, Chennai
                     3. The Section Officer,
                        VR Section, Madras High Court, Chennai.




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https://www.mhc.tn.gov.in/judis/
                                               S.A.Nos.1091 and 1092 of 2011

                                                R.PONGIAPPAN, J.

vum

S.A.Nos.1091 and 1092 of 2011 and M.P.Nos.1 and 1 of 2011

22.06.2021

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