V.Selvadurai vs Dr.Arjun Rajagopalan
2023 Latest Caselaw 4483 Mad

                                                                             S.A No.401 & 402 of 2013




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:       19.04.2023

                                                      CORAM:

                                   THE HON'BLE MRS. JUSTICE T.V.THAMILSELVI

                                             S.A. Nos. 401 & 402 of 2013


                     V.Selvadurai
                                              .... Appellant (in S.A No. 401 & 402 of 2013)
                                                     Vs
                      Dr.Arjun Rajagopalan
                                              ....Respondent (in S.A No. 401 & 402 of 2013)



                     PRAYER in S.A No. 401 of 2013: This Second appeal has filed under
                     Section 100 of the Code of Civil Procedure against the judgement and
                     decree dated 16.06.2012 and made in A.S.555 of 2017 on the file of IV
                     Additional Judge City Civil Court, Madras reversing the judgement and
                     decree dated 12.03.2007 and made in O.S No.1644 of 2000 on the file of VI
                     Assistant Judge, City Civil court, Madras.
                     PRAYER in S.A No. 402 of 2013: This Second appeal has filed under
                     Section 100 of the Code of Civil Procedure against the judgement and
                     decree dated 16.06.2012 and made in A.S.556 of 2017 on the file of IV
                     Additional Judge City Civil Court, Madras reversing the judgement and

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https://www.mhc.tn.gov.in/judis
                                                                                S.A No.401 & 402 of 2013

                     decree dated 12.03.2007 and made in O.S No.1643 of 2000 on the file of VI
                     Assistant Judge, City Civil court, Madras.
                                        For Appellant
                                        (in both appeals) : Mr.V.Balasubramanian
                                        For Respondent
                                        (in both appeals ) : Mr.E.Jayashankar



                                                 COMMON JUDGMENT

                                  The second appeal No. 401 of 2013 has been filed against the

                     judgement and decree dated 16.06.2012 and made in A.S.555 of 2017 on

                     the file of IV Additional Judge City Civil Court, Madras reversing the

                     judgement and decree dated 12.03.2007 and made in O.S No.1644 of 2000

                     on the file of VI Assistant Judge, City Civil court, Madras.

                                  2. The second appeal No. 402 of 2013 has been filed against

                     the judgement and decree dated 16.06.2012 and made in A.S.556 of 2017

                     on the file of IV Additional Judge City Civil Court, Madras reversing the

                     judgement and decree dated 12.03.2007 and made in O.S No.1643 of 2000

                     on the file of VI Assistant Judge, City Civil court, Madras.



                                  3. When this matter was taken up for hearing on 20.07.2022,

                     this Court has referred this matter to the Mediation and Conciliation Centre,

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                                                                                S.A No.401 & 402 of 2013

                     High Court, Madras, and also directed the parties to appear before the said

                     mediation Centre on 27.07.2022. As per the order of this Court, both the

                     parties appeared before the Mediation and Conciliation Centre, Madras, and

                     the dispute was settled between the parties on 09.12.2022, to that effect joint

                     compromise memo was filed before this Court which is forming part of the

                     decree. Accordingly, these second appeals are disposed of. No cost.

                     Consequentially connected miscellaneous petition is closed.



                                                                                         19.04.2023

                     pbl

                     To

                     1. The IV Additional Judge City Civil Court, Madras.
                     2.The VI Assistant Judge, City Civil court, Madras.
                     3.The Section Officer,
                        V.R Section.




                                                                           T.V.THAMILSELVI,J.

Pbl

https://www.mhc.tn.gov.in/judis S.A No.401 & 402 of 2013

S.A Nos. 401 & 402 of 2013

19.04.2023

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