D.Nagesh Rao vs M.Kannan
2022 Latest Caselaw 1188 Mad

                                                                                       S.A.No.419 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 25.01.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.No.419 of 2016
                                             and C.M.P.No.7375 of 2016

                D.Nagesh Rao                                                    ... Appellant

                                                           Vs.

                1. M.Kannan

                2. M.Jayaraman                                                  ... Respondents

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 12.11.2014 made in A.S.No.30 of
                2013 on the file of the XV Additional City Civil Court at Chennai confirming
                the judgment and decree dated 02.01.2012 made in O.S.No.4884 of 2006 on
                the file of the XVII Assistant City Civil Court at Chenai.


                                        For Appellant            : Mr.A.S.Narasimhan

                                        For Respondents       : Mr.P.Gunaraj
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                                                                                      S.A.No.419 of 2016

                                                                             M. GOVINDARAJ, J.

                                                                                                    asi



                                                     JUDGMENT

The learned counsel appearing for both the parties submit that the

matter has been settled and the Second Appeal is not pressed.

2. Recording the submission made by the learned counsel for the

parties, the Second Appeal is dismissed as not pressed. There shall be no order

as to costs. Consequently, connected Miscellaneous Petition is closed.

25.01.2022 asi To

1. The XV Additional City Civil Court at Chennai

2. The XVII Assistant City Civil Court at Chenai.

S.A.No.419 of 2016 and C.M.P.No.7375 of 2016

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