Edward Sam Immanuel vs S.Sam Robert Chellaiah
2022 Latest Caselaw 15682 Mad

                                                                                   WA(MD)No.50 of 2014

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 22.09.2022

                                                          CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                                  A.S.(MD)No.50 of 2014
                                                          and
                                                  M.P.(MD)No.1 of 2014

                     1.Edward Sam Immanuel
                     2.Sam Christopher Oswin
                     3.Sam Jeba Sundar
                     4.Lilly Stella Bai                             ... Appellants / Defendants


                                                            /Vs./

                     S.Sam Robert Chellaiah                         ... Respondent / Plaintiff

                     PRAYER:         Appeal - filed under Section 96 of the Code of Civil Procedure,
                     to allow the appeal and set aside the Judgment and Decree in O.S.No.176 of
                     2009, dated 08.12.2012 on the file of the learned District and Sessions
                     Judge, Kanyakumari at Nagercoil.


                                     For Appellants      : Mr.C.Godwin
                                     For Respondent      : Mr.M.Suresh




                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                      WA(MD)No.50 of 2014

                                                          JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

The learned counsel appearing for the appellants has filed a memo to

the effect that the issue has already been settled between the parties.

2.Recording the said memo, this Appeal Suit is disposed of. No costs.

Consequently, connected Miscellaneous Petition is closed.

(J.N.B.,J.) (N.A.V.,J.) 22.09.2022 Index : Yes/No Internet : Yes sm

https://www.mhc.tn.gov.in/judis WA(MD)No.50 of 2014

To:

1.The District and Sessions Judge, Kanyakumari at Nagercoil.

https://www.mhc.tn.gov.in/judis WA(MD)No.50 of 2014

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

sm

Judgment made in A.S.(MD)No.50 of 2014

Dated 22.09.2022

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