Madras High Court
Chandrasekaran vs Sowrirajan on 22 January, 2020
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.01.2020
CORAM:
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
A.S.No.845 of 2018
C.M.P.No.22322 of 2018
1.Chandrasekaran
2.Shanthi ..Appellant
Vs.
Sowrirajan .. Respondent
PRAYER: First Appeal filed against the Judgment and decree dated
31.08.2017 passed in O.S.No.24 of 2015 on the file of the District Judge,
Karaikal.
For Petitioner : Mr.T.M.Naveen
For Respondent : Mr.K.V.Babu
ORDER
The learned counsel appearing on behalf of the appellant made a submission that the parties to the appeal suit have settled the issues and such a settlement was recorded in E.P.No.35 of 2017 on the file of the learned District Judge, Karaikal in order dated 13.03.2019. The said fact regarding the settlement is not denied by the learned counsel appearing on behalf http://www.judis.nic.in of the respondent.
22. The learned counsel appearing on behalf of the respondent also informed that the issues are settled.
3. This being the factum, no further adjudication is to be required in respect of the grounds raised in the appeal suit. Accordingly the appeal suit stands disposed of as settled out of Court. No costs. Consequently, connected miscellaneous petition is closed.
4. The Registry is directed to refund the Court fee by following the procedure contemplated under Section 69(A) of the Tamil Nadu Court Fees and Suits Valuation Act.
22.01.2020 ssb Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order To The District Judge, Karaikal.
http://www.judis.nic.in 3 S.M.SUBRAMANIAM, J.
ssb A.S.No.845 of 2018 22.01.2020 http://www.judis.nic.in