S.Jayaraman vs M.S.Gurumurthy
2021 Latest Caselaw 12192 Mad

                                                                                S.A.No.81 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 22.06.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                               S.A.No.81 of 2012
                                                     and
                                               M.P.No.1 of 2012

                 S.Jayaraman,
                 S/o.Singaram                                         ... Appellant

                                                       Vs.

                 M.S.Gurumurthy,
                 S/o.Late M.V.Sambasivam                              ... Respondent

                       Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 09.04.2010 made by the Learned V
                 Additional Judge, City Civil Court, Chennai in A.S.No.189 of 2009
                 reversing the Judgment and decree dated 30.09.2008 made by the
                 Learned II Assistant Judge, City Civil Court, Chennai in O.S.No.4804 of
                 2005.

                                   For Appellant    : Mr.G.Sugumaran
                                   For Respondent   : Mr.N.Karthikeyan

                                                    JUDGMENT

The appellant/plaintiff has filed the present second appeal against

the Judgment and decree dated 09.04.2010 passed by the Learned V

Additional Judge, City Civil Court, Chennai in A.S.No.189 of 2009

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reversing the Judgment and decree dated 30.09.2008 passed by the

Learned II Assistant Judge, City Civil Court, Chennai in O.S.No.4804 of

2005.

2. Mr.G.Sugumaran, learned counsel appearing for the appellant

and Mr.N.Karthikeyan, learned counsel appearing for the respondent

submits that the dispute has been settled between the parties and

therefore nothing survives for adjudication in this appeal.

3. Recording the oral submissions of the respective learned counsel

for the appellant and the respondent, this Second Appeal is Dismissed as

Infructuous. No costs. Consequently, connected Miscellaneous Petition

is closed.

22.06.2021

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

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To:

1.The Learned V Additional Judge, City Civil Court, Chennai.

2.The Learned II Assistant Judge, City Civil Court, Chennai.

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C.SARAVANAN, J.

arb

S.A.No.81 of 2012 and M.P.No.1 of 2012

22.06.2021

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