Makudeswaramoorthy vs Perianna Gounder (Died)
2021 Latest Caselaw 16988 Mad

                                                                                S.A.No.468 of 2021




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 18.08.2021

                                                    CORAM

                                     THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                S.A.No.468 of 2021


                     Makudeswaramoorthy            ...Appellant/Appellant/Plaintiff

                                                       Vs.
                     1.Perianna Gounder (died)
                     2.Chandrasekara Moorthy
                     3.Balasubramania Moorthy
                     4.Malar Jothi
                     5.Mekala
                     6.V.Sathasivam
                     7.Vijay Jain                  ...Respondents/Respondents/Defendants


                     PRAYER: Second Appeal filed under Section 100 of the Code of
                     Civil Procedure against the Judgment and Decree in A.S.No.19 of 2018
                     dated 15.10.2019 on the file of the learned II Additional District Judge,
                     Erode confirming the Judgment and Decree in O.S.No.184 of 2010
                     dated 10.10.2017 on the file of the learned Subordinate Judge,
                     Perundurai.



                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                     S.A.No.468 of 2021




                               For Appellant        :     Mr.A. Sundara Vadhanan
                               For Respondents :          Mr.R. Prabakar for R1 to R4


                                                         JUDGMENT

Today, the parties namely the appellant and the respondents 2 to

5 have appeared in person and a Memorandum of Compromise in

Vernacular has been filed into this Court. The 6th respondent

Mr.V.Sadasivam is the person to whom the respondents 3 to 5 have

sold the property who in turn sold the same to the 7th respondent.

2.As per the terms of the Memorandum of Compromise, it

appears that the property which has been sold to the 7th respondent and

which is described as “D” schedule is agreed to be the property to the

7th respondent, namely, Mr.Vijay Jain. All the parties were questioned

as to whether they have entered into a Memorandum of Compromise

comprehending the terms and all of them replied in the affirmative.

https://www.mhc.tn.gov.in/judis/ S.A.No.468 of 2021

The Memorandum of Compromise filed by the parties is taken

on file and this Second Appeal is ordered in terms of Compromise.

The terms of the compromise shall form part of the Decree. There shall

be no order as to costs.

                                                                                   18.08.2021

                     Index              : Yes/No
                     Internet           : Yes/No
                     mps

                     To

1.The II Additional District Judge, Erode.

2.The Subordinate Judge, Perundurai.

https://www.mhc.tn.gov.in/judis/ S.A.No.468 of 2021

P.T. ASHA, J,

mps

S.A.No.468 of 2021

18.08.2021

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