Mrs.Usha Desikan vs Mr.Ravindran
2023 Latest Caselaw 4703 Mad

                                                                              A.S.No.129 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 24.04.2023

                                                     CORAM :

                                  THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN
                                                       AND
                                   THE HONOURABLE MS. JUSTICE R.KALAIMATHI

                                                A.S.No.129 of 2021


                     1. Mrs.Usha Desikan

                     2. Mrs.Sheela Ashok Kumar                              ... Appellants

                                                        Vs.

                     1. Mr.Ravindran
                     2. Mr.S.Krishnamachari
                     3. Mr.S.Badri Narayaan
                     4. Mrs.Uma Ashok
                     5. Mr.A.Srinivasa Ragavan
                     6. Mr.A.Veeraraghavan
                     7. Mrs.Kousalya Parthasarathy                         ... Respondents

                     Prayer : Appeal Suit filed under Section 96 of Code of Civil Procedure
                     against the judgment and decree dated 02.03.2020 in O.S.No.7929 of 2019
                     (previously C.S.301/2013 on the file of this Court) on the file of XVII
                     Additional City Civil Court, Chennai.



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                        A.S.No.129 of 2021

                                        For Appellant          :     Mr.R.Mukundan
                                                               ****
                                                      JUDGMENT

Today, when the matter was taken up for hearing the learned counsel

appearing for the Appellant submitted that the matter has been settled out of

Court. He has also made the following endorsement to that effect:

"The parties have settled the Appeal out of Court. The Appeal may be dismissed as settled out of Court.

2.In view of the submission made by the learned counsel appearing

for the Appellant and also in view of the endorsement made, this Appeal

suit is dismissed as settled out of Court. No costs.

3.The Registry is directed to refund the eligible Court fee to the

Appellant in terms of the Tamil Nadu Court Fees and Suit Valuation Act,

1955.

(S.V.N., J.) (R.K.M., J.) 24.04.2023 arr Internet : Yes Index : Yes / No

https://www.mhc.tn.gov.in/judis A.S.No.129 of 2021

To

1.The XVII Additional City Civil Court, Chennai

2.The Section Officer, VR Section, High Court, Chennai.

https://www.mhc.tn.gov.in/judis A.S.No.129 of 2021

S.VAIDYANATHAN, J.

and R.KALAIMATHI, J.

arr

A.S.No.129 of 2010

24.04.2023

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