Regina Mary Christina vs Daisy Christabel
2021 Latest Caselaw 19473 Mad

                                                              A.S.No.397 of 2016


     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                            DATED: 22.09.2021

                                CORAM:

           THE HONOURABLE MS.JUSTICE P.T.ASHA

                        A.S.No.397 of 2016 and
                        C.M.P.No.12493 of 2016

Regina Mary Christina                                       ...appellant
                                   Vs

1.Daisy Christabel
2.K.J.Vinodh
3.P.Agnel Rajesh Clement
4.P.Carmel Rosary                                         ...Respondents

PRAYER Appeal Suit filed under Order XLI Rule 1 and Section 96 of
the Code of Civil Procedure to set aside the decree and judgment dated
12.08.2015 passed in O.S.No.10781 of 2010 by the learned IV
Additional Judge, City Civil Court, Chennai.


            For appellant       : Mr.G.Saravanan

            For respondents     : No appearance


                               JUDGMENT

A memo dated 16.09.2021 has been filed by the appellant stating

that the parties have decided to settle the matter among themselves.

A.S.No.397 of 2016

P.T.ASHA, J

vkr/gd

2.In the light of the appeal being dismissed as 'settled out of Court'

and no further orders are required in the Civil Miscellaneous Petition.

Hence, the connected Miscellaneous Petition is also closed. No further

orders to cost.

22.09.2021

vkr/gd

To

The IV Additional Judge, City Civil Court, Chennai.

A.S.No.397 of 2016 and C.M.P.No.12493 of 2018