Thirumathal vs A.Chellamuthu
2021 Latest Caselaw 23568 Mad

                                                            1

                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATE: 01.12.2021

                                                         CORAM

                                  THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A (MD) No.591 of 2011
                                                         and
                                              MP(MD) Nos.1 and 2 of 2011


                     1. Thirumathal
                     2. V. Natchimuthu
                                                                                        ....Appellants


                                                            vs.

                     A.Chellamuthu                                                   ...Respondent



                     PRAYER:Second Appeal filed under Section 100 of the Code of Civil Procedure

                     against the judgment and decree passed in A.S. No.21 of 2010 on the file of the

                     Sub Court, Palani dated 05.01.2011 reversing the judgment and decree passed

                     in O.S. No.99 of 2008 and counter claim in O.S. No.99 of 2008 on the file of the

                     District Munsif Court, Ottanchathiram dated 28.10.2009.




https://www.mhc.tn.gov.in/judis
                                                                  2




                                  For Appellants     : Mr. D.Venkatesh

                                  For Respondents    : Mr. S.R.Suresh Kumar



                                                             JUDGMENT

The second appeal has been filed against the judgment and decree

passed in A.S. No.21 of 2010 on the file of the Sub Court, Palani dated

05.01.2011 reversing the judgment and decree passed in O.S. No.99 of 2008

and counter claim in O.S. No.99 of 2008 on the file of the District Munsif Court,

Ottanchathiram dated 28.10.2009

2. When the matter was taken up for hearing, it was brought to the notice

of the court that the parties have entered into a compromise and accordingly,

they have filed a joint memo of compromise, and the same has been scanned

and reproduced infra:

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

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

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

5. The second appeal is disposed of in terms of the joint memo of

compromise. The joint memo of compromise shall form part and parcel of the

judgment and decree. No costs. The connected Miscellaneous Petitions are

closed.

01.12.2021

Index: Yes/No Internet: Yes/No aav

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

To

1. The Sub Court, Palani

2. The District Munsif Court, Ottanchathiram

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

V.BHAVANI SUBBAROYAN, J.

aav

S.A (MD) No.591 of 2011 and MP(MD) Nos.1 and 2 of 2011

01.12.2021

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